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High Court Of Kerala judgments, 2024

2,055 judgments · page 93 of 103

High Courts06 Feb 2024Allowed

Prince Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0050

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 341, 392
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High Courts06 Feb 2024Dismissed

K. G. Mohandas Vs Central Bureau Of Investigation

High Court Of Kerala · (2024) 02 KL CK 0049

Indian Penal Code, 1860 — Section 33, 302, 307, 324, 333, 341Kerala Healthcare Service Persons and Healthcare Service Institutions (Prevention of Violence and Damage to Property) Act, 2012 — Section 3, 4
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High Courts06 Feb 2024Dismissed

Sandeep Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0048

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201, 299, 302, 307, 308, 324, 333, 341, 353, 506(ii)Kerala Healthcare Service Persons and Healthcare Service Institutions (Prevention of Violence and Damage to Property) Act, 2012 — Section 3, 4
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High Courts05 Feb 2024Dismissed

Sachin S Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0036

Code of Criminal Procedure, 1973 — Section 438Protection of Children from Sexual Offences Act, 2012 — Section 7, 8, 11(iv), 12Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 77
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High Courts05 Feb 2024Dismissed

Thouseef T Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0035

Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120B, 380, 420, 506
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High Courts05 Feb 2024Disposed Of

Biju.P.S Vs The Sub Registrar

High Court Of Kerala · (2024) 02 KL CK 0034

Civil Procedure Code, 1908 — Order 38 Rule 5Transfer of Property Act, 1882 — Section 100Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(8)
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High Courts05 Feb 2024Allowed

Pradeep Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0032

Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act, 1077 — Section 55(i)
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High Courts05 Feb 2024Dismissed

Muhammad Salash Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0027

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 22(c), 29, 37, 50
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High Courts05 Feb 2024Dismissed

Sudheesh Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0026

Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 308, 324, 341
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High Courts05 Feb 2024Partly Allowed

Sreekumar Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0025

Code of Criminal Procedure, 1973 — Section 164, 228, 232, 313, 374(2)Indian Penal Code, 1860 — Section 376(2)(i), 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 5(j)(ii), 5(l), 6
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High Courts05 Feb 2024Allowed

Hanoop Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0023

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 147, 148, 149, 160, 294(b), 307, 323, 324, 326, 341, 506Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b), 27(b)
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