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High Court Of Kerala judgments, 2025

771 judgments · page 28 of 39

High Courts25 Feb 2025Disposed Of

Devayani S Vs Union Of India

High Court Of Kerala · (2025) 02 KL CK 1296

Assisted Reproductive Technology (Regulation) Act, 2021 - Section 2(1)(a), 2(1)(e), 2(1)(j), 2(1)(u), 2(1)(n), 21(g), 21(g)(i), 21(g)(ii), 22(1)(a)
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High Courts25 Feb 2025Disposed Of

Sarath M.S. Vs State Of Kerala

High Court Of Kerala · (2025) 02 KL CK 1294

Indian Penal Code, 1860 - Section 354, 354B, 376, 376(2)(n), 450Protection of Children from Sexual Offences Act, 2012 - Section 3, 4, 5(I), 6, 7, 8
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High Courts24 Feb 2025Disposed Of

Beena Sarasan Vs State Of Kerala

High Court Of Kerala · (2025) 02 KL CK 1287

Land Acquisition Act, 1894 - Section 4(1), 11(1), 11(2), 18, 28, 28ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 64
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High Courts24 Feb 2025Allowed

Sajitha Abdul Nazar Vs Union Of India

High Court Of Kerala · (2025) 02 KL CK 1285

Assisted Reproductive Technology (Regulation) Act, 2021 - Section 2(1)(e), 2(1)(j), 2(1)(u), 21(g), 21(g)(i), 21(g)(ii)Assisted Reproductive Technology (Regulation) Rules, 2022 - Rule 13(1)(f)(iii)
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High Courts21 Feb 2025Allowed

Suneera Ovungal Vs State Of Kerala

High Court Of Kerala · (2025) 02 KL CK 1291

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 - Section 3(1)Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 20(b)(ii)C, 22(b), 25, 29, 37
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High Courts21 Feb 2025Dismissed

P.C. George Vs State Of Kerala

High Court Of Kerala · (2025) 02 KL CK 1289

Constitution of India. 1950 - Article 25, 26, 27, 28Code of Criminal Procedure, 1973 - Section 41(1)(b)(ii)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482
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High Courts21 Feb 2025Dismissed

Sarojam Vs Reghuvara Panicker,(Died) Lrs Recorded

High Court Of Kerala · (2025) 02 KL CK 1288

Code of Civil Procedure, 1908 - Section 47, 100, 144, Order 21 Rule 99, Order 21 Rule 101Benami Transactions (Prohibition) Act, 1988 - Section 3, 3(1), 3(2), 4Hindu Minority and Guardianship Act, 1956 - Section 8(2)
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High Courts20 Feb 2025Dismissed

Soosa Nayagam Vs R. Sajeev Kumar

High Court Of Kerala · (2025) 02 KL CK 1292

Code of Civil Procedure, 1908 - Section 96, Order 1 Rule 9, Order 41 Rule 1Specific Relief Act, 1963 - Section 20
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High Courts18 Feb 2025Dismissed

Pradeep Kumar V.L. Vs State Of Kerala

High Court Of Kerala · (2025) 02 KL CK 1278

Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 319, 323, 334, 354Bharatiya Nyaya Sanhita, 2023 - Section 74, 114, 115, 115(2), 122
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High Courts17 Feb 2025Disposed Of

Suleiman Vs State Of Kerala

High Court Of Kerala · (2025) 02 KL CK 1283

Kerala Value Added Tax Act, 2003 - Section 6(2)Kerala Value Added Tax Rules, 2005 - Rule 38(5)
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High Courts17 Feb 2025Allowed

Kamalakshan Vs Usha

High Court Of Kerala · (2025) 02 KL CK 1280

Code of Civil Procedure, 1908 - Section 96, Order 8 Rule 5, Order 22 Rule 4, Order 22 Rule 4(4), Order 41 Rule 1Transfer of Property Act 1882 - Section 10, 11
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