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High Court Of Kerala judgments, 2025

771 judgments · page 10 of 39

High Courts09 Oct 2025Dismissed

Binu Vincent Vs Federal Bank Ltd

High Court Of Kerala · (2025) 10 KL CK 1286

Constitution of India, 1950 - Article 12, 136, 226, 300A Code of Civil Procedure, 1908 - Section 11 Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 19(22), 24, 25, 29, 30, 31 Income Tax Act, 1961 - Section 245I Income Tax Rules 1962 - Rule 68B
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High Courts08 Oct 2025Allowed

Somasundaram Vs State Of Kerala

High Court Of Kerala · (2025) 10 KL CK 1291

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 246(1), 263(1) Code of Criminal Procedure, 1973 - Section 240(1) Indian Penal Code, 1860 - Section 34, 420 Kerala Money Lenders Act, 1958 - Section 13, 17
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High Courts08 Oct 2025Partly Allowed

N.Ponnan Vs State Of Kerala

High Court Of Kerala · (2025) 10 KL CK 1290

Code of Criminal Procedure, 1973 - Section 313(1)(b), 374 Indian Penal Code, 1860 - Section 409, 477A Prevention of Corruption Act, 1998 - Section 13(1)(c), 13(2) Prevention of Corruption Act, 1947 - Section 5(1)(c)
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High Courts07 Oct 2025Dismissed

Manager Parudur Higher Secondary School Vs Santhakumari K

High Court Of Kerala · (2025) 10 KL CK 1294

Kerala High Court Act, 1958 - Section 5(i) Kerala Right of Children to Free and Compulsory Education Rules, 2011 - Rule 1, 1(1), 7, 7(1), 7(4)(a), 7(4)(b), 7(4)(c), 7(4)(d), 7(5), 18(1), 43, 43B, 43C,, 44, 44A(1), 45, 45A, 51A Kerala Education (Amendment) Rules, 2015 - Rule 44A(1) Kerala Education Amendment) Rules, 2019 - Rule 11(xvi)
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High Courts06 Oct 2025Dismissed

Sr.M.G.Ajaykumar Vs State Of Kerala

High Court Of Kerala · (2025) 10 KL CK 1300

Code of Criminal Procedure, 1973 - Section 313(1)(b), 374(2) Prevention of Corruption Act, 1988 - Section 7, 13(1)(d), 13 (1)(d)(i), 13 (1)(d)(ii), 13(2) Negotiable Instruments Act, 1881 - Section 139 Evidence Act, 1872 - Section 114, 114(g)
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High Courts06 Oct 2025Partly Allowed

Visweswara Pillai Vs State Of Kerala, Represented By Public Prosecutor, High Court Of Kerala

High Court Of Kerala · (2025) 10 KL CK 1296

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 218 Code of Criminal Procedure, 1973 - Section 197 Indian Penal Code, 1860 - Section 120B Prevention of Corruption Act, 1988 - Section 7, 10, 11, 13, 13(1)(d), 13(2), 13(1)(d)(i), 13 (1)(d)(ii), 15, 19(3), 19(4), 20, 20(1), 20(2), 20(3) Prevention of Corruption Act, 1947 - Section 6
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High Courts06 Oct 2025Partly Allowed

A.K.Rajendran Vs State Of Kerala

High Court Of Kerala · (2025) 10 KL CK 1295

Constitution of India, 1950 - Article 142 Code of Criminal Procedure, 1973 - Section 154, 319 Prevention of Corruption Act, 1988 - Section 7, 13(1)(d), 13(2), 13(1)(d)(i), 13 (1)(d)(ii), 20
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