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High Court Of Kerala judgments, 2025

771 judgments · page 16 of 39

High Courts10 Jul 2025Allowed

Rosily Antony Vs State Of Kerala

High Court Of Kerala · (2025) 07 KL CK 1193

Bharatiya Nyaya Sanhita, 2023 - Section 49, 103(1), 189(2), 190, 191(2), 191(3), 249(b)Indian Penal Code, 1860 - Section 34, 307, 323, 341, 365, 398, 392, 440, 506(ii)Kerala Anti Social Activities (Prevention) Act, 2007 - Section 3(1), 7
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High Courts09 Jul 2025Dismissed

S.J.Prasad Vs State Of Kerala

High Court Of Kerala · (2025) 07 KL CK 1192

Indian Penal Code, 1860 - Section 120B, 420Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2)Kerala Land Reforms Act, 1963 - Section 3, 3(1)(1), 3(1)(12), 4, 72, 72B, 72(F)(5), 102
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High Courts09 Jul 2025Allowed

State Of Kerala Vs Thomas Mathew G

High Court Of Kerala · (2025) 07 KL CK 1191

Code of Criminal Procedure, 1973 - Section 197, 197(1), 397, 401Indian Penal Code, 1860 - Section 34, 120B, 409, 420, 467, 468, 471Prevention of Corruption Act, 1988 - Section 13(1)(c), 13(1)(d), 13(2), 19
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High Courts09 Jul 2025Allowed

Baby Vs State Of Kerala

High Court Of Kerala · (2025) 07 KL CK 1188

Abkari Act, I of 1077 - Section 8(1), 8(2)Code of Criminal Procedure, 1973 - Section 209, 227
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High Courts08 Jul 2025Dismissed

Reena N Vs State Of Kerala

High Court Of Kerala · (2025) 07 KL CK 1186

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 120BPrevention of Corruption Act, 1988 - Section 7
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High Courts08 Jul 2025Dismissed

R.Biji Vs State Of Kerala

High Court Of Kerala · (2025) 07 KL CK 1185

Constitution of India, 1950 - Article 226Kerala High Court Act, 1958 - Section 5(i)General Clauses Act, 1897 - Section 6
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High Courts08 Jul 2025Allowed

Mohammedali Vs State Of Kerala

High Court Of Kerala · (2025) 07 KL CK 1184

Constitution of India, 1950 - Article 226Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 26(1), 26(2)
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High Courts08 Jul 2025Dismissed

Sanu P.K.Vs State Of Kerala

High Court Of Kerala · (2025) 07 KL CK 1183

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Prevention of Corruption (Amendment) Act, 2018 - Section 7, 7(a)
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High Courts07 Jul 2025Disposed Of

N.P.Rajani Vs Radha Nambidi Parambath

High Court Of Kerala · (2025) 07 KL CK 1181

Constitution of India, 1950 - Article 14, 15, 141, 254, 254(1), 254(2)Code of Civil Procedure, 1908 - Order 20 Rule 18Banking Regulation Act 1949 - Section 35AA
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High Courts04 Jul 2025Allowed

Manjusha K.P Vs State Of Kerala

High Court Of Kerala · (2025) 07 KL CK 1174

Constitution of India, 1950 - Article 22(5)Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 79, 296, 351(2)Indian Penal Code, 1860 - Section 109, 120, 120-B, 143, 147, 148, 149, 201, 302, 323, 341, 506(ii)
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High Courts04 Jul 2025Allowed

Jijin R Vs State Of Kerala

High Court Of Kerala · (2025) 07 KL CK 1173

Constitution of India, 1950 - Article 14, 16, 227Indian Penal Code, 1860 - Section 34, 294(d), 323, 341Kerala Police Act, 2011 - Section 86, 119(a)
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High Courts04 Jul 2025Allowed

Shahina & Ors Vs State Of Kerala

High Court Of Kerala · (2025) 07 KL CK 1171

Constitution of India, 1950 - Article 21, 22, 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 47(1), 483Narcotic Drugs And Psychotropic Substances, Act, 1985 - Section 37, 37(1)(b), 52(1)
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High Courts02 Jul 2025Dismissed

Ranjith Pannackal Vs State Of Kerala

High Court Of Kerala · (2025) 07 KL CK 1177

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 234, 235, 236, 237Code of Criminal Procedure, 1973 - Section 211, 211(6), 212, 213, 214, 218, 219, 220, 221, 223, 228, 239, 240Indian Penal code, 1860 - Section 120B
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