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High Court Of Kerala judgments, 2025

771 judgments · page 25 of 39

High Courts27 Mar 2025Dismissed

Korah.A.G Vs State Of Kerala

High Court Of Kerala · (2025) 03 KL CK 1327

Constitution of India, 1950 - Article 21, 251Code of Criminal Procedure, 1973 - Section 2(h), 156(1), 156(3), 173, 173(8), 207, 208, 239Electricity Act, 2003 - Section 151
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High Courts27 Mar 2025Dismissed

Mobitha M.M Vs State Of Kerala

High Court Of Kerala · (2025) 03 KL CK 1326

Constitution of India, 1950 - Article 20(1), 22(5)Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 22(c)Kerala Anti Social Activities (Prevention) Act, 2007 - Section 3(1)
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High Courts26 Mar 2025Dismissed

A.K Samsuddin Vs Union Of India

High Court Of Kerala · (2025) 03 KL CK 1328

Constitution of India, 1950 - Article 20(1)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 140, 252, 253, 254(1)Code of Criminal Procedure, 1973 - Section 230
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High Courts25 Mar 2025Single Bench

Fakrudeen K.V @ Fakrudeen Panthavoor Vs State Of Kerala

High Court Of Kerala · (2025) 03 KL CK 1332

Code of Criminal Procedure, 1973 - Section 438Indian Penal Code, 1860 - Section 354A(i), 354A(iii), 354A(1)(iv), 509Scheduled Castes & the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(r), 3(1)(s), 3(1)(w), 3(1)(ii), 3(2)(va), 14A, 18, 18A
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High Courts24 Mar 2025Allowed

Umer Ali Vs State Of Kerala

High Court Of Kerala · (2025) 03 KL CK 1336

Code of Criminal Procedure, 1973 - Section 293, 313Indian Penal Code, 1860 - Section 201, 302, 376(A)Evidence Act, 1872 - Section 65B, 65B(4)
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High Courts24 Mar 2025Disposed Of

Kochi Selam Petroleum Gas Pipeline Vs Union Of India

High Court Of Kerala · (2025) 03 KL CK 1333

Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962 - Section 3, 4, 5, 6, 6(1), 6(4), 7, 7(1), 8, 10, 10(1)Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Rules, 1963 - Rule 4, 4A
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High Courts21 Mar 2025Dismissed

Belwin Raj Vs Muttayyan (Died)

High Court Of Kerala · (2025) 03 KL CK 1310

Code of Civil Procedure, 1908 - Section 153, Order 6 Rule 17Hindu Minority and Guardianship Act, 1956 - Section 8Transfer of Property Act, 1882 - Section 53A
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High Courts21 Mar 2025Dismissed

Abdul Hameed Moulavi Vs State Of Kerala

High Court Of Kerala · (2025) 03 KL CK 1309

Constitution of India, 1950 - Article 226, 243C, 243(g), 243K, 243K(4), 243OKerala Panchayat Raj Act, 1994 - Section 4, 4(2), 5, 6, 6(2), 6(3), 7, 8, 9, 10, 10(1)(a)
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High Courts21 Mar 2025Dismissed

Vinod Krishnan Vs State Of Kerala

High Court Of Kerala · (2025) 03 KL CK 1308

Constitution of India, 1950 - Article 243RKerala Municipality Act, 1994 - Section 69, 69(1)Kerala Panchayat Raj Act, 1994 - Section 4, 6, 6(1), 6(2), 6(3), 10
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