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High Court Of Kerala judgments, 2025

771 judgments · page 20 of 39

High Courts04 Jun 2025Partly Allowed

Suhail V.M. Vs State Of Kerala

High Court Of Kerala · (2025) 06 KL CK 0863

Constitution of India, 1950 - Article 19(1), 226Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 22(b)Kerala Anti Social Activities (Prevention) Act, 2007 - Section 2(o)(ii), 15(1), 15(1)(a)
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High Courts04 Jun 2025Allowed

Rasiya Vs State Of Kerala

High Court Of Kerala · (2025) 06 KL CK 0862

Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 22(b)Kerala Anti Social Activities (Prevention) Act, 2007 - Section 3(1)
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High Courts04 Jun 2025Dismissed

Leela(Died) Vs Vasu M.V

High Court Of Kerala · (2025) 06 KL CK 0861

Contract Act, 1872 - Section 11Transfer of Property Act, 1882 - Section 127
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High Courts04 Jun 2025Disposed Of

Zahhad Vs State Of Kerala

High Court Of Kerala · (2025) 06 KL CK 0858

Constitution of India, 1950 - Article 14, 15, 16, 19, 21Indian Penal Code, 1860 - Section 377Registration of Births and Deaths Act, 1969 - Section 8, 12, 15, 16, 17
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High Courts03 Jun 2025Disposed Of

Sharooq Mohammed & Ors Vs State Of Kerala

High Court Of Kerala · (2025) 06 KL CK 0860

Constitution of India, 1950 - Article 14Indian Medical Council Act, 1956 - Section 25National Medical Commission Act, 2019 - Section 10, 10(1), 10(1)(i), 10(1)(b), 13, 24(1), 67
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High Courts03 Jun 2025Dismissed

Selvi Vs State Of Kerala

High Court Of Kerala · (2025) 06 KL CK 0859

Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 308(4)Kerala Anti Social Activities (Prevention) Act, 2007 - Section 2p(iii), 3(1)
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High Courts02 Jun 2025Allowed

Sheela George Vs V.M.Alexander

High Court Of Kerala · (2025) 06 KL CK 0857

Code of Civil Procedure, 1908 - Section 26, Order 7 Rule 1Code of Criminal Procedure, 1973 - Section 125, 125(4), 127, 127(3)(c)Hindu Marriage Act, 1955 - Section 25(1), 25(2)
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High Courts02 Jun 2025Partly Allowed

M.G.Satheesan Vs State Of Kerala

High Court Of Kerala · (2025) 06 KL CK 0854

Code of Criminal Procedure, 1973 - Section 313(1)(b)Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 20(b)(ii)(B), 22(b), 41(2), 42, 43, 57
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High Courts29 May 2025Dismissed

Dr.K.R. Leela Devi Vs K.R. Rajaram

High Court Of Kerala · (2025) 05 KL CK 1162

Registration Act, 1908 - Section 34Indian Succession Act, 1925 - Section 63(c)Evidence Act, 1872 - Section 67, 68, 69, 114
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High Courts27 May 2025Dismissed

Abjijith. M Vs State Of Kerala

High Court Of Kerala · (2025) 05 KL CK 1168

Code of Criminal Procedure, 1973 - Section 153, 238, 239, 240, 241, 242, 243, 258Indian Penal Code, 1860 - Section 153, 506(i)Kerala Police Act, 2011 - Section 120(o)
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High Courts27 May 2025Allowed

Ratheesh Vs K.Sreekumar

High Court Of Kerala · (2025) 05 KL CK 1166

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