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High Court Of Kerala judgments, 2025

771 judgments · page 19 of 39

High Courts16 Jun 2025Allowed

Lalitha.P.K Vs State Of Kerala

High Court Of Kerala · (2025) 06 KL CK 0885

Kerala High Court Act, 1958 - Section 5Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996 - Section 11
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High Courts16 Jun 2025Dismissed

St Mary's English Medium School Vs State Of Kerala

High Court Of Kerala · (2025) 06 KL CK 0884

Right of Children to Free and Compulsory Education Act, 2009 - Section 18, 19, 38(2)(b)Right of Children to Free and Compulsory Education Rules, 2010 - Rule 6Kerala Right of Children to free and compulsory Education Rules, 2011 - Rule 6(1)(a), 6(1)(b)
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High Courts16 Jun 2025Dismissed

K.Ramachandran Vs Gopi

High Court Of Kerala · (2025) 06 KL CK 0883

Negotiable Instruments Act, 1881 - Section 7, 8, 9, 138, 142(a), 142(1)(a)
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High Courts16 Jun 2025Dismissed

Sasikala Vs Anzil

High Court Of Kerala · (2025) 06 KL CK 0882

Code of Civil Procedure, 1908 - Order 8 Rule 5, Order 8 Rule 9, Order 8 Rule 10Evidence Act, 1872 - Section 103
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High Courts11 Jun 2025Allowed

Ratheesh S Vs Joe Jacob

High Court Of Kerala · (2025) 06 KL CK 0875

Code of Criminal Procedure, 1973 - Section 313(1)(b), 357(1)(b)Negotiable Instruments Act, 1881 - Section 118, 138, 139
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High Courts11 Jun 2025Allowed

xxx Vs State Of Kerala

High Court Of Kerala · (2025) 06 KL CK 0874

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 5, 483Bharatiya Nyaya Sanhita, 2023 - Section 103, 109, 126(2), 189(2), 190, 191(2)Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 1(4), 2(12), 2(13), 2(40), 3, 3(iv), 8, 8(2), 12, 12(1)
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High Courts11 Jun 2025Allowed

Haridasan Vs Padmavathi Amma

High Court Of Kerala · (2025) 06 KL CK 0872

Madras Marumakkathayam Act, 1932 - Section 3(c), 3(i), 3(j)(ii)Hindu Succession Act, 1956 - Section 6, 14Kerala Land Reforms Act 1963 - Section 72K
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High Courts10 Jun 2025Dismissed

Stephen Vs State Of Kerala

High Court Of Kerala · (2025) 06 KL CK 0877

Code of Criminal Procedure, 1973 - Section 313(1)(b), 357Indian Penal Code, 1860 - Section 306, 354, 441, 442, 452Evidence Act, 1872 - Section 32, 32(1)
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High Courts10 Jun 2025Partly Allowed

Raju Kattakayam Vs State Of Kerala

High Court Of Kerala · (2025) 06 KL CK 0876

Constitution of India, 1950 - Article 227Prevention of Corruption Act, 1988 - Section 13(1)(e), 13(2)Passport Act, 1967 - Section 5(2)(c), 6(2)(a)(2)(i).6(2)(f), 6(f)
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High Courts10 Jun 2025Allowed

Raju Thomas Vs State Of Kerala

High Court Of Kerala · (2025) 06 KL CK 0871

Code of Criminal Procedure, 1973 - Section 313(1)(b), 374(2)Indian Penal Code, 1860 - Section 34, 489B, 489CEvidence Act, 1872 - Section 27
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High Courts09 Jun 2025Partly Allowed

Jose Vs State Of Kerala

High Court Of Kerala · (2025) 06 KL CK 0868

Code of Criminal Procedure, 1973 - Section 161Indian Penal Code, 1860 - Section 34, 294(b), 307, 324, 326, 341, 441, 447
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High Courts05 Jun 2025Allowed

Shabir Ali Vs S.Ramesh

High Court Of Kerala · (2025) 06 KL CK 0867

Code of Criminal Procedure, 1973 - Section 313(1)(b), 374Negotiable Instruments Act, 1881 - Section 20, 87, 118, 138, 139
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High Courts05 Jun 2025Allowed

XXXX Vs XXXX

High Court Of Kerala · (2025) 06 KL CK 0866

Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34, 324, 341, 376(2)(f), 376(2)(l), 376(2)(n), 450, 506, 506(i), 509
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High Courts04 Jun 2025Allowed

Vishnu Prasad Vs Gracy Yohannan

High Court Of Kerala · (2025) 06 KL CK 0864

Code of Criminal Procedure, 1973 - Section 313(1)(b), 357(1)(b), 378(4)Negotiable Instruments Act, 1881 - Section 20, 87, 118, 138, 139
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