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High Court Of Kerala judgments, 2024

2,055 judgments · page 87 of 103

High Courts19 Feb 2024Allowed

K.K.Krishnan Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0174

Code of Criminal Procedure, 1973 — Section 195, 195(1)(b), 197, 340, 341Indian Penal Code, 1860 — Section 109, 118,, 120B, 143, 147, 148, 149, 201, 212, 302, 465, 471Explosive Substances Act, 1908 — Section 3, 5
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High Courts16 Feb 2024Dismissed

Jagadhi @ Sreedharamenon Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0151

Constitution of India, 1950 — Article 17Code of Criminal Procedure, 1973 — Section 378(4)Protection of Civil Rights Act, 1955 — Section 2(a), 7(2)(i)
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High Courts16 Feb 2024Dismissed

Pradeep Kumar K.V Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0150

Code of Criminal Procedure, 1973 — Section 167(2), 439Indian Penal Code, 1860 — Section 420Emigration Act, 1983 — Section 10, 24
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High Courts16 Feb 2024Dismissed

Shibu C.George Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0145

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354, 354A(1)(i)Protection of Children from Sexual Offences Act, 2012 — Section 7, 8, 9(f), 10
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High Courts16 Feb 2024Allowed

Fasaludheen K Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0143

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 147,148, 149, 308, 323, 324, 341
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