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High Court Of Kerala judgments, 2024

2,055 judgments · page 97 of 103

High Courts22 Jan 2024Disposed Of

Vishnu Vs State Of Kerala

High Court Of Kerala · (2024) 01 KL CK 0147

Arms Act, 1959 — Section 3, 25(IB)(a)Kerala Abkari Act, 1967 — Section 8(1), 8(2)
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High Courts19 Jan 2024Allowed

Shibu Vs State Of Kerala

High Court Of Kerala · (2024) 01 KL CK 0144

Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act, 1077 — Section 8(1), 8(2), 55(g)
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High Courts19 Jan 2024Allowed

Ahammed Rashid Vs State Of Kerala

High Court Of Kerala · (2024) 01 KL CK 0143

Code of Criminal Procedure, 1973 — Section 313(1)(b), 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b), 29
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High Courts19 Jan 2024Dismissed

Sarath Raj Vs State Of Kerala

High Court Of Kerala · (2024) 01 KL CK 0142

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 19, 22(c), 24, 27A, 37, 37(1)(b), 37(1)(a)(i), 37(1)(b)(ii)
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High Courts19 Jan 2024Dismissed

Jeby James Vs State Of Kerala

High Court Of Kerala · (2024) 01 KL CK 0141

Code of Criminal Procedure, 1973 — Section 313(1)(b), 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)B, 20(b)(ii)C, 22(a)(b), 29
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High Courts18 Jan 2024Dismissed

Joseph A.U Vs Princy P.J

High Court Of Kerala · (2024) 01 KL CK 0139

Family Courts' Act, 1984 — Section 7, 7(1)Special Marriage Act, 1954 — Section 4(a), 24(1)(i)
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High Courts18 Jan 2024Allowed

Lal Vs State Of Kerala

High Court Of Kerala · (2024) 01 KL CK 0134

Code of Criminal Procedure, 1973 — Section 439Kerala Abkari Act, 1077 — Section 55(i), 67B
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High Courts18 Jan 2024Allowed

Sanu K.T Vs State Of Kerala

High Court Of Kerala · (2024) 01 KL CK 0132

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294(b), 341, 427, 447, 506(II)Explosive Substances Act, 1908 — Section 3(a)
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