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High Court Of Kerala judgments, 2024

2,055 judgments · page 9 of 103

High Courts26 Nov 2024Dismissed

O.N.Krishna Kumar Vs Travancore Devaswom Board

High Court Of Kerala · (2024) 11 KL CK 0033

Constitution of India, 1950 — Article 226Travancore Cochin Hindu Religious Institutions Act, 1950 — Section 35(2)(e), 35(3)Kerala Devaswom Recruitment Act, 2015 — Section 9, 9(1)(i)
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High Courts25 Nov 2024Allowed

Manu Vs State Of Kerala

High Court Of Kerala · (2024) 11 KL CK 0050

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b), 37
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High Courts25 Nov 2024Allowed

Jobin Thomas Vs State Of Kerala

High Court Of Kerala · (2024) 11 KL CK 0049

Constitution of India, 1950 — Article 20, 21, 22Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 302, 307, 324, 326, 427, 436, 449
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High Courts25 Nov 2024Allowed

Aravind Vs State Of Kerala

High Court Of Kerala · (2024) 11 KL CK 0048

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 105
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High Courts25 Nov 2024Allowed

Shilju Vs State Of Kerala

High Court Of Kerala · (2024) 11 KL CK 0047

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Kerala Abkari Act,1 of 1077 — Section 8(1), 8(2), 55(g)
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High Courts25 Nov 2024Dismissed

O.N.Krishnan Vs State Of Kerala

High Court Of Kerala · (2024) 11 KL CK 0045

Constitution of India, 1950 — Article 226Code of Civil Procedure, 1908 — Order 33 Rule 1, Order 38 Rule 5Kerala Co operative Societies Act, 1969 — Section 78
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High Courts25 Nov 2024Allowed

Shilpa Vs State Of Kerala

High Court Of Kerala · (2024) 11 KL CK 0043

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 34, 294(b), 323, 341
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High Courts22 Nov 2024Allowed

XXX Vs State Of Kerala

High Court Of Kerala · (2024) 11 KL CK 0061

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 376, 376(2)(n)
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High Courts22 Nov 2024Dismissed

V.Madhusoodhanan Vs State Of Kerala

High Court Of Kerala · (2024) 11 KL CK 0060

Code of Criminal Procedure, 1973 — Section 482Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code — Section 354, 354A, 354A(1)(i), 354A(1)(ii), 354A(1)(iii), 354A(1)(iv)
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High Courts21 Nov 2024Allowed

Adv.M.Baiju Noel Vs State Of Kerala

High Court Of Kerala · (2024) 11 KL CK 0055

Constitution of India, 1950 — Article 226, 227Code of Criminal Procedure, 1973 — Section 156(3), 482Prevention of Insults to National Honour Act, 1971 — Section 2
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High Courts21 Nov 2024Dismissed

Ker P. M. Vs State Of Kerala

High Court Of Kerala · (2024) 11 KL CK 0051

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code — Section 370, 370(4)Protection of Children from Sexual Offences Act, 2012 — Section 7, 9(m), 10, 11, 11(vi), 12
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