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High Court Of Kerala judgments, 2024

2,055 judgments · page 85 of 103

High Courts23 Feb 2024Dismissed

Sadhik Ali Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0204

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 109, 114, 115, 120B, 342, 354, 354(A)(2), 354(B), 354(D)(1), 366, 366(A), 375(c), 376(2)(f), 376(3)Juvenile Justice (Care and Protection of Children) Act, 2015— Section 75, 84, 87
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High Courts23 Feb 2024Dismissed

Shyam P.S Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0202

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 19, 22(c), 24, 27A, 29, 37, 42, 42(2)
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High Courts22 Feb 2024Allowed

Noorjahan Bandaragothi Vs Union Territory Of Lakshadweep

High Court Of Kerala · (2024) 02 KL CK 0198

Code of Criminal Procedure, 1973 — Section 164, 232, 275, 276, 277, 279, 281, 313(1)(b)Evidence Act, 1872 — Section 145, 157Indian Penal Code, 1860 — Section 109, 120B, 363, 366, 366A, 368, 376(2)(i), 376(2)(n), 506(ii)
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High Courts22 Feb 2024Dismissed

Shihab V.A.Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0196

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354, 354A(1)(i), 354B, 376(2)(f), 376(2)(n), 376AB, 506Protection of Children from Sexual Offences Act, 2012 — Section 3A, 4(2), 5l, 5m, 5n, 6, 7, 8, 9l, 9n, 9m, 10
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High Courts22 Feb 2024Allowed

Renju Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0195

Code of Criminal Procedure, 1973 — Section 167, 436A, 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(c), 29
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High Courts22 Feb 2024Allowed

Aji Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0194

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294(b), 308, 323, 324, 326, 427, 452, 506(ii)
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High Courts22 Feb 2024Dismissed

Muhammed Kaiz Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0190

Code of Criminal Procedure, 1973 — Section 167, 436A, 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 19, 20(b)(II)(A), 22(c), 24, 27A, 29, 37, 37(1)(b), 37(2)Prevention of Money Laundering Act, 2002 — Section 45
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High Courts21 Feb 2024Dismissed

XXXXXXXXXX Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0185

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376AB, 376(2)(f), 376(2)(n), 506Protection of Children from Sexual Offences Act, 2012 — Section 5(l), 5(m), 5(n), 6
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