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High Court Of Kerala judgments, 2025

771 judgments · page 35 of 39

High Courts16 Jan 2025Allowed

Shanavas.M Vs State Of Kerala

High Court Of Kerala · (2025) 01 KL CK 1779

Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34, 294(b), 323, 500
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High Courts16 Jan 2025Dismissed

Haneefa Vs State Of Kerala

High Court Of Kerala · (2025) 01 KL CK 1778

Code of Criminal Procedure, 1973 - Section 239Indian Penal Code, 1860 - Section 420Life Insurance Corporation Act, 1956 - Section 3
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High Courts15 Jan 2025Dismissed

Mahadevan.K Vs Lissy Vincent

High Court Of Kerala · (2025) 01 KL CK 1769

Code of Civil Procedure, 1908 - Order 41 Rule 33Indian Penal Code, 1860 - Section 279, 304AMotor Vehicles Act, 1988 - Section 166
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High Courts14 Jan 2025Dismissed

State Of Kerala Vs Sreekanth

High Court Of Kerala · (2025) 01 KL CK 1767

Code of Criminal Procedure, 1973 - Section 232, 235(1), 311, 313(1)(b), 378(1)Indian Penal Code, 1860 - Section 376, 376, 452, 506II, 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(xii), 3(2)(v)
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High Courts14 Jan 2025Disposed Of

Sajad Vs State Of Kerala

High Court Of Kerala · (2025) 01 KL CK 1766

Indian Penal Code, 1860 - Section 34, 302, 449Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(v), 14A
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High Courts14 Jan 2025Allowed

Sarath.K.S Vs State Of Kerala

High Court Of Kerala · (2025) 01 KL CK 1764

Bharatiya Nagarik Suraksha Samhita, 2023 - Section 482Bharatiya Nyaya Sanhita, - Section 3(2), 3(5), 115(2), 118(1), 329(3)Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989 - Section 3, 3(1)(r), 3(1)(s), 3(2)(v), 3(2)(va), 14A, 18, 18A
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High Courts14 Jan 2025Allowed

Noushad K.N Vs State Of Kerala

High Court Of Kerala · (2025) 01 KL CK 1763

Constitution of India, 1950 - Article 21Bharatiya Nagarik Suraksha Samhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 109, 118(1)
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High Courts14 Jan 2025Allowed

C.D. Boby @ Dr. Boby Chemmanur Vs State Of Kerala

High Court Of Kerala · (2025) 01 KL CK 1762

Constitution of India, 1950 - Article 21Code of Criminal Procedure, 1973 - Section 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e)Bharatiya Nagarik Suraksha Samhita, 2023 - Section 483
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High Courts14 Jan 2025Allowed

Lakshman Patra Vs State Of Kerala

High Court Of Kerala · (2025) 01 KL CK 1761

Constitution of India, 1950 - Article 21Bharatiya Nagarik Suraksha Samhita, 2023 - Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 20(b)(ii)C, 29, 37, 42
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High Courts14 Jan 2025Dismissed

Radhika S Vs State Of Kerala

High Court Of Kerala · (2025) 01 KL CK 1759

Narcotic Drugs and Pshychotropic Substances Act, 1985 - Section 8(C), 20(b)(ii)(B), 31Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 - Section 3(1), 3(2)
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