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High Court Of Kerala judgments, 2024

2,055 judgments · page 90 of 103

High Courts13 Feb 2024Allowed

Joby Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0099

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 109, 143, 147, 148, 149, 294(b), 323, 394, 427, 436, 452, 506(ii)Arms Act, 1959 — Section 27
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High Courts12 Feb 2024Dismissed

Muthu Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0096

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120(b), 201, 297, 302, 342, 364, 394
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High Courts12 Feb 2024Dismissed

XXXXXXXXXX Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0095

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354(B)Protection Of Children from Sexual Offences Act (POCSO Act), 2012 — Section 8, 9(l), 9(n)
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High Courts12 Feb 2024Allowed

Haris.A.K Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0088

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 308, 323, 324, 341
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High Courts12 Feb 2024Partly Allowed

Vasu Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0086

Code of Criminal Procedure, 1973 — Section 232, 233(2), 313Indian Penal Code, 1860 — Section 34, 99, 100, 300, 302, 304, 307, 324, 351Evidence Act, 1872 — Section 154
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