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High Court Of Kerala judgments, 2025

771 judgments · page 21 of 39

High Courts26 May 2025Dismissed

Abdurahiman Vs State Of Kerala

High Court Of Kerala · (2025) 05 KL CK 1172

Code of Criminal Procedure, 1973 - Section 313(1)(b), 378Negotiable Instruments Act, 1881 - Section 118, 138, 139
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High Courts26 May 2025Dismissed

Benny Joseph Vs State Of Kerala

High Court Of Kerala · (2025) 05 KL CK 1171

Code of Criminal Procedure, 1973 - Section 378(4)Negotiable Instruments Act, 1881 - Section 118, 138, 139
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High Courts26 May 2025Dismissed

Sukanth Suresh. P Vs State Of Kerala

High Court Of Kerala · (2025) 05 KL CK 1158

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 194, 482Bharatiya Nyaya Sanhita, 2023 - Section 45, 45(a), 69, 108, 316(3), 318(4)
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High Courts22 May 2025Allowed

Selvin Abraham Vs Punjab & Sind Bank

High Court Of Kerala · (2025) 05 KL CK 1157

Constitution of India, 1950 - Article 226United Provinces Excise Act, 1910 - Section 60Punjab & Sind Bank Officer Conduct Regulation 1981 - Section 3(1), 3(2)
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High Courts21 May 2025Allowed

Sumisha (Minor) Vs Shaji.P.Y.

High Court Of Kerala · (2025) 05 KL CK 1153

Code of Civil Procedure, 1908 - Section 151Motor Vehicles Act, 1988 - Section 158(6), 166, 166(4), 168Fatal Accidents Act,1885 - Section 1A, 2
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High Courts21 May 2025Dismissed

Santhosh Kumar N.P.Vs State Of Kerala

High Court Of Kerala · (2025) 05 KL CK 1152

Code of Criminal Procedure, 1973 - Section 198(1), 227, 228Indian Penal Code, 1860 - Section 375, 376, 420, 493, 494, 495, 498A
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High Courts20 May 2025Dismissed

Sreehari R Vs State Of Kerala

High Court Of Kerala · (2025) 05 KL CK 1149

Food Safety and Standards Act, 2006 - Section 3(1)(zz)(v), 3(1)(zz)(vii), 37(1), 42, 42(3), 46(4), 59
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High Courts19 May 2025Dismissed

Mariyam Vs V.P.Devassy

High Court Of Kerala · (2025) 05 KL CK 1148

Code of Civil Procedure, 1908 - Section 96, Order 13 Rule 4, Order 41 Rule 1
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High Courts19 May 2025Disposed Of

Omana Thomas Vs Ajith Prakash

High Court Of Kerala · (2025) 05 KL CK 1147

Protection of Women from Domestic Violence Act, 2005 - Section 2(g), 3, 12(1), 18, 18(a), 18(b), 19, 19(1)(a), 19(1)(b), 20, 21, 22, 26, 26(2), 36
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High Courts19 May 2025Dismissed

Jose Vs V.P.Devassy And Another

High Court Of Kerala · (2025) 05 KL CK 1146

Code of Civil Procedure, 1908 - Section 115Transfer of Property Act, 1882 - Section 53, 53(1), 53(2), 127, 128
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