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High Court Of Kerala judgments, 2025

771 judgments · page 1 of 39

High Courts19 Dec 2025Allowed

Velayudhan Vs Kuttooli

High Court Of Kerala · (2025) 12 KL CK 1842

Code of Civil Procedure, 1908- Order 12 Rule 6Hindu Succession Act, 1956- Section 6, 8
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High Courts19 Dec 2025Partly Allowed

P.V.Ravi Vs SPE/CBI Kochi

High Court Of Kerala · (2025) 12 KL CK 1840

Indian Penal Code, 1860- Section 120B, 409Prevention of Corruption Act, 1988- Section 13(1)(c), 13(1)(d), 13(2)
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High Courts19 Dec 2025Disposed Of

Shaduli P.M Vs State Of Kerala

High Court Of Kerala · (2025) 12 KL CK 1839

Constitution of India, 1950- Article 14, 15Kerala Prisons and Correctional Services (Management) Rules, 2014- Rule 400, 400(1), 400(1)(ii)
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High Courts19 Dec 2025Allowed

Ayana Charitable Trust (Formerly Known As Gospel For Asia) Vs State Of Kerala, Represented By Its Chief Secretary

High Court Of Kerala · (2025) 12 KL CK 1835

Constitution of India, 1950- Article 226Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013- Section 2, 3, 4, 4(1), 4(4), 4(4)(d), 4(4)(e), 4(6), 6(1), 7, 7(4), 7(5), 7(5)(b), 8, 8(1), 8(1)(c), 8(2), 11, 11(1), 77(2)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Compensation, Rehabilitation and Resettlement and Development Plan) Rules, 2015- Rule 12(2), 12(3)(c), 12(3)(d), 12(5)
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