CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 2024

2,055 judgments · page 94 of 103

High Courts05 Feb 2024Allowed

Ashil Lenin Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0021

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(A), 22(c), 27(b)
Read judgment
High Courts02 Feb 2024Dismissed

Abhimanyu Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0017

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 294(b), 323, 341
Read judgment
High Courts01 Feb 2024Dismissed

Arun Vignesh.G.Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0011

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354A(1)(i), 354(1)(ii), 354A(2), 354D, 506Protection of Children from Sexual Offences Act, 2012 — Section 11(ii), 11(iv), 12, 15
Read judgment
High Courts01 Feb 2024Allowed

Satheeshan Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0005

Code of Criminal Procedure, 1973 — Section 167(2), 439Indian Penal Code, 1860 — Section 34, 120B, 420
Read judgment
High Courts01 Feb 2024Allowed

Sumesh. K Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0004

Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act, 1077 — Section 8(1), 8(2), 55(g)
Read judgment
High Courts01 Feb 2024Allowed

Kochupaul Vs State Of Kerala

High Court Of Kerala · (2024) 02 KL CK 0003

Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act, 1077 — Section 55(a), 55(i)
Read judgment