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High Court Of Kerala judgments, 2025

771 judgments · page 26 of 39

High Courts18 Mar 2025Allowed

Sunitha C.K. Vs State Of Kerala

High Court Of Kerala · (2025) 03 KL CK 1315

Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 354A(1)(ii), 506(i)Protection of Children from Sexual Offences Act, 2012 - Section 7, 8, 9(l), 9(n), 10, 11(i), 12, 19, 19(1), 19(1)(a), 21
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High Courts18 Mar 2025Allowed

Benny Mon Vs State Of Kerala

High Court Of Kerala · (2025) 03 KL CK 1314

Indian Penal Code, 1860 - Section 279Motor Vehicles Act, 1988 - Section 185, 185(a), 202, 202(1), 203, 204
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High Courts17 Mar 2025Dismissed

Jemini Anil Vs Food Safety Officer

High Court Of Kerala · (2025) 03 KL CK 1322

Code of Criminal Procedure, 1973 - Section 482Food Safety and Standards Act, 2006 - Section 3(1)(zz)(iii), 26, 27(3)(e), 42, 42(2), 42(3), 42(5), 46, 46(3), 46(3)(ii), 59(i)
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High Courts17 Mar 2025Dismissed

K.V Subha Vs Kannur Heights Apartments Owners Association

High Court Of Kerala · (2025) 03 KL CK 1320

Real Estate (Regulation and Development) Act, 2016 - Section 2(zf), 3, 3(2)(b)Kerala Real Estate (Regulation and Development) Rules, 2018 - Rule 3(2)Kerala Municipality Building Rules (KMBR), 1999 - Rule 22(3), 22(4)
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High Courts07 Mar 2025Dismissed

V.Subramanian Vs Union Of India

High Court Of Kerala · (2025) 03 KL CK 1304

Code of Criminal Procedure, 1973 - Section 173(2), 239, 306, 306(5), 306(5)(a)(i)Indian Penal Code, 1860 - Section 120B, 420, 467, 468, 471, 472Prevention of Corruption Act, 1988 - Section 3, 7, 8, 9, 10, 11, 13(1)(d), 13(2), 17
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High Courts06 Mar 2025Dismissed

Shuhaib Vs State Of Kerala

High Court Of Kerala · (2025) 03 KL CK 1303

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita (BNS), 2023 - Section 3(5), 61(2)(a), 316(2), 316(3), 316(5), 318(2), 318(4)
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High Courts05 Mar 2025Allowed

George Cyriac Vs State Of Kerala

High Court Of Kerala · (2025) 03 KL CK 1301

Constitution of India. 1950 - Article 21, 22Code of Criminal Procedure, 1973 - Section 2(h), 156(1), 156(3), 173(8), 482Indian Penal Code, 1860 - Section 34, 420, 465, 468, 471
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High Courts04 Mar 2025Dismissed

Gouri Vs Thankappan

High Court Of Kerala · (2025) 03 KL CK 1300

Code of Civil Procedure, 1908 - Section 96, Order 41 Rule 1
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High Courts03 Mar 2025Dismissed

Lt.Gen Sukhdeep Sangwan Vs Bijukumar.S

High Court Of Kerala · (2025) 03 KL CK 1305

Constitution of India. 1950 - Article 136Contempt of Courts Act, 1971 - Section 19, 19(1), 19(2), 19(3)Kerala High Court Act, 1958 - Section 5(i)
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High Courts03 Mar 2025Dismissed

R.S.Biju Vs Kousalya Amma (Died)

High Court Of Kerala · (2025) 03 KL CK 1299

Code of Civil Procedure, 1908 - Section 2(2), 2(2)(a), 2(2)(b), 9, 96, 96(1), 96(2), Order 9 Rule 8, Order 9 Rule 9, Order 9 Rule 9(1), Order 41 Rule 1Limitation Act, 1963 - Section 5
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High Courts03 Mar 2025Dismissed

Dr.Narayanan P.V Vs State Of Kerala

High Court Of Kerala · (2025) 03 KL CK 1298

Constitution of India. 1950 - Article 226Code of Criminal Procedure, 1973 - Section 164, 320, 482Indian Penal Code, 1860 - Section 304B, 306, 307, 354, 376(2)(f), 498A, 511
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