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High Court Of Kerala judgments, 2025

771 judgments · page 29 of 39

High Courts17 Feb 2025reported in (AIR 2012 SC 3539)

Ajesh Vs State Of Kerala

High Court Of Kerala · (2025) 02 KL CK 1276

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 438, 442Code of Criminal Procedure, 1973 - Section 154(1)(c), 164, 248(2), 313Indian Penal Code, 1860 - Section 34, 294(b), 323, 341, 354, 354A, 354B, 354C, 354D(1), 376, 376A, 376AB, 376B, 376C, 376D, 376DA, 376DB, 376E, 509
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High Courts14 Feb 2025Disposed Of

Sajeevan Swamy Vs Johnson

High Court Of Kerala · (2025) 02 KL CK 1275

Kerala Buildings (Lease and Rent Control) Act, 1965 - Section 11, 11(3), 11(4), 11(7), 11(8)Kerala Buildings (Lease and Rent Control) Rules, 1979 - Rule 2(b), 11(8)
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High Courts14 Feb 2025Disposed Of

Sreekala K Vs Central Bureau Of Investigation

High Court Of Kerala · (2025) 02 KL CK 1274

Constitution of India. 1950 - Article 300ACode of Criminal Procedure, 1973 - Section 102, 102(1), 102(3)Indian Penal Code, 1860 - Section 109, 120B, 409, 420, 477A
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High Courts13 Feb 2025Dismissed

Rajitha P.V Vs Union Of India

High Court Of Kerala · (2025) 02 KL CK 1272

Surrogacy (Regulation) Act, 2021 - Section 4(iii)(c), 4(iii)(c)(I)General Clauses Act, 1897 - Section 9Representation of People Act, 1951 - Section 81(1)
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High Courts13 Feb 2025Dismissed

Valli Vs Jayaprakash

High Court Of Kerala · (2025) 02 KL CK 1270

Code of Civil Procedure, 1908 - Section 96, Order 41 Rule 1Specific Relief Act, 1963 - Section 20
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High Courts11 Feb 2025Allowed

Mohammed Iqbal @ Ikku Vs State Of Kerala

High Court Of Kerala · (2025) 02 KL CK 1266

Code of Criminal Procedure, 1973 - Section 161, 164, 313Indian Penal Code, 1860 - Section 120B, 212, 302Evidence Act,1872 - Section 32(1), 145, 153
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High Courts11 Feb 2025Allowed

Shibin Shiyad Vs State Of Kerala

High Court Of Kerala · (2025) 02 KL CK 1265

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 115(2), 121(1), 123, 132 189(2), 190, 191(2), 191(3)
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High Courts11 Feb 2025Allowed

Fathima Vs Vappinu

High Court Of Kerala · (2025) 02 KL CK 1264

Code of Civil Procedure, 1908 - Order 6 Rule 17Code of Criminal Procedure, 1973 - Section 125Protection of Women from Domestic Violence Act, 2005 - Section 12, 12(2), 17, 18, 19, 20, 21, 22, 23, 25, 26, 26(1), 28, 36
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High Courts11 Feb 2025Allowed

XXXX Vs State Of Kerala

High Court Of Kerala · (2025) 02 KL CK 1261

Code of Criminal Procedure, 1973 - Section 482Protection of Children from Sexual Offences Act, 2012 - Section 7, 8, 9(1)(m), 9(1)(n), 10, 30Assisted Reproductive Technology (Regulation) Act, 2021 - Section 31(1), 31(2)
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High Courts10 Feb 2025Dismissed

Dr.S.Ganapathy Vs Union Of India

High Court Of Kerala · (2025) 02 KL CK 1259

Constitution of India. 1950 - Article 21Transplantation of Organs and Tissues Act 1994 - Section 2(d), 2(e), 3(6)
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High Courts10 Feb 2025Dismissed

G.Giri Vs G.Geetha

High Court Of Kerala · (2025) 02 KL CK 1260

Code of Civil Procedure, 1908 - Section 96, Order 33 Rule 1, Order 33 Rule 1A, Order 33 Rule 2, Order 33 Rule , Order 33 Rule 4, Order 33 Rule 4(2), Order 33 Rule 5, Order 33 Rule 5(b), Order 41 Rule 1, Order 44 Rule 1, Order 44 Rule 3
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High Courts10 Feb 2025Allowed

Husain Vs State Of Kerala

High Court Of Kerala · (2025) 02 KL CK 1257

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 106Bharatiya Nyaya Sanhita, 2023 - Section 126(2), 296(b) 309(4), 351(2)
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