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High Court Of Kerala judgments, 2025

771 judgments · page 18 of 39

High Courts24 Jun 2025Allowed

Jasmin Shaji Vs State Of Kerala

High Court Of Kerala · (2025) 06 KL CK 0903

Kerala Prisons and Correction Services (Management) Act, 2010 - Section 42Kerala Prisons and Correctional Services (Management) Rules, 2014 - Rule 339(2), 400
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High Courts24 Jun 2025Dismissed

Saji Varghese Vs State Of Kerala

High Court Of Kerala · (2025) 06 KL CK 0899

Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 120BPrevention of Corruption Act, 1988 - Section 13(1)(d), 13(2)
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High Courts23 Jun 2025Dismissed

Sujodh K Vs State Of Kerala

High Court Of Kerala · (2025) 06 KL CK 0897

Kerala Prohibition of Charging Exorbitant Interest Act, 2012 - Section 3Kerala Anti-Social Activities (Prevention) Act, 2007 - Section 3(1)Narcotic Drugs And Psychotropic Substances, Act, 1985 - Section 22(b), 22(c)
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High Courts20 Jun 2025Allowed

Hakkim Vs State Of Kerala

High Court Of Kerala · (2025) 06 KL CK 0895

Constitution of India, 1950 - Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 20(b)(ii)(C), 25, 27A, 37, 67
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High Courts19 Jun 2025Allowed

Robinson Vs State Of Kerala

High Court Of Kerala · (2025) 06 KL CK 0880

Code of Criminal Procedure, 1973 - Section 161, 161(3), 313(1)(b), 374(2)Indian Penal Code, 1860 - Section 304A, 337, 338Motor Vehicles Act, 1988 - Section 3, 181
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High Courts18 Jun 2025Dismissed

Biju Molla Vs State Of Kerala

High Court Of Kerala · (2025) 06 KL CK 0893

Code of Criminal Procedure, 1973 - Section 313Indian Penal Code, 1860 - Section 300, 302, 304, 307, 392, 397, 449Evidence Act, 1872 - Section 6, 8, 27
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High Courts17 Jun 2025Allowed

Viswanathan Vs State Of Kerala

High Court Of Kerala · (2025) 06 KL CK 0891

Code of Criminal Procedure, 1973 - Section 313(1)(b)Indian Penal Code, 1860 - Section 34, 302, 306, 306(1), 306(4), 307, 376, 376DEvidence Act, 1872 - Section 27, 114(b), 133
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High Courts17 Jun 2025Allowed

K T Gangadharan Vs State Of Kerala

High Court Of Kerala · (2025) 06 KL CK 0888

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 262Code of Criminal Procedure, 1973 - Section 239Indian Penal Code, 1860 - Section 120B, 420, 471, 486
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