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High Court Of Kerala judgments, 2025

771 judgments · page 23 of 39

High Courts11 Apr 2025Allowed

Sindhu S Vs State Of Kerala

High Court Of Kerala · (2025) 04 KL CK 1291

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 34, 109, 120B, 201, 419, 463, 465, 471Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 83, 83(2)
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High Courts11 Apr 2025Allowed

Shri. Anvar Ali Poolakkodan Vs Income Tax Officer

High Court Of Kerala · (2025) 04 KL CK 1290

Constitution of India, 1950 - Article 300AIncome Tax Act, 1961 - Section 2(28A), 10(37), 45(5), 56(1), 56(2), 56(2)(viii), 57(iv), 145, 145B, 154Land Acquisition Act, 1894 - Section 28, 34
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High Courts10 Apr 2025Dismissed

Laju Cherian Vs Tara Laju

High Court Of Kerala · (2025) 04 KL CK 1311

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 438, 442Code of Criminal Procedure, 1973 - Section 340Protection of Women from Domestic Violence Act, 2005 - Section 20, 23
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High Courts10 Apr 2025Dismissed

Vinod Kumar T.R & Ors Vs State Of Kerala

High Court Of Kerala · (2025) 04 KL CK 1310

Constitution of India, 1950 - Article 14, 309Motor Vehicles Act, 1988 - Section 213, 213(1), 213(3), 213(4)Kerala Public Services Act, 1968 - Section 2
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High Courts09 Apr 2025Dismissed

Joy P Vs State Of Kerala

High Court Of Kerala · (2025) 04 KL CK 1307

Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 354A(1)(i), 354A(2)Protection of Children from Sexual Offence Act, 2012 - Section 7, 9, 9(m), 10
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High Courts09 Apr 2025Dismissed

K N Anand Kumar Vs State Of Kerala

High Court Of Kerala · (2025) 04 KL CK 1306

Constitution of India, 1950 - Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 480(1)Code of Criminal Procedure, 1973 - Section 437(1)
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High Courts09 Apr 2025Dismissed

Mineetha C Vs Sun Projects India Pvt. Ltd

High Court Of Kerala · (2025) 04 KL CK 1305

Arbitration and Conciliation Act, 1996 - Section 8, 9, 11, 14(2), 17, 21, 34, 37Commercial Courts Act, 2015 - Section 2(1)(c)(ii), 2(1)(e), 3A, 5, 6, 7, 10(3)
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High Courts08 Apr 2025Dismissed

C.G.Varghese Vs Alias Thomas

High Court Of Kerala · (2025) 04 KL CK 1302

Code of Civil Procedure, 1908 - Order 9 Rule 9, Order 9 Rule 13Limitation Act, 1963 - Section 5
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High Courts08 Apr 2025Allowed

Sivasankaran Vs Rejin

High Court Of Kerala · (2025) 04 KL CK 1301

Motor Vehicles Act, 1988 - Section 2(21), 3(1), 10(2)(d), 10(2)(e), 10(2)(f), 10(2)(g), 10(2)(h), 166
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