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High Court Of Kerala judgments, 2024

2,055 judgments · page 89 of 103

High Courts14 Feb 2024Dismissed

XXXXXXXXXX Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0123

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 342, 363, 377Protection Of Children from Sexual Offences Act, 2012 — Section 3(a), 4(2), 5(l), 5(m), 5(n), 6, 11(iv), 12
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High Courts14 Feb 2024Disposed Of

Jose Thomas Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0121

Constitution of India, 1950 — Article 265Kerala Value Added Tax Act, 2003 — Section 6, 6(1), 6(1A), 8
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High Courts14 Feb 2024Dismissed

Jithin Lalji Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0120

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294(b), 323, 324, 308, 341
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High Courts14 Feb 2024Dismissed

Shafeeq P Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0118

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act., 1985 — Section 22(c), 29
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High Courts14 Feb 2024Allowed

Anil Kumar Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0116

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 406, 420Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 15(4)
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High Courts14 Feb 2024Dismissed

Vljeesh Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0115

Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 406, 420Prize Chits and Money Circulation Scheme (Banning) Act, 1978 — Section 3, 4, 5, 6
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High Courts13 Feb 2024Disposed Of

Mini Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0111

Code of Criminal Procedure, 1973 — Section 173(2)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)B
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High Courts13 Feb 2024Dismissed

Jibi Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0108

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 342, 354, 354(B), 376, 376(2)(f), 450, 506Protection Of Children from Sexual Offences Act, 2012 — Section 3(b), 4(2), 5(n)(l), 6, 7, 8, 9(n)(l), 10
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High Courts13 Feb 2024Dismissed

Sunil Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0107

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354A(ii), 354(B), 354(D), 376, 376(2)(n), 451, 419, 506(I)Protection Of Children from Sexual Offences Act, 2012 — Section 3(a), 4, 5(l), 6, 7, 8, 11(iv), 11(v), 12
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