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High Court Of Kerala judgments, 2025

771 judgments · page 6 of 39

High Courts12 Nov 2025Allowed

B.J.Sreedhar Vs CBI/SPE, Kerala & Anr

High Court Of Kerala · (2025) 11 KL CK 1888

Code of Criminal Procedure, 1973- Section 173, 173(2), 173(8), 219, 220, 220(4), 221(1), 221(2), 222, 223, 223(a), 300(1)Indian Penal Code, 1860- Section 71, 411 , 414Prevention of Corruption Act, 1988- Section 7, 13(1)(a), 13(1)(d), 13(2)
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High Courts12 Nov 2025Dismissed

S. Rajendran Vs State Of Kerala

High Court Of Kerala · (2025) 11 KL CK 1886

Code of Civil Procedure, 1908- Section 114, Order 47 Rule 1Kannan Devan Hills (Resumption of Lands) Act, 1971- Section 1(2), 3, 3(1), 3(2), 3(2)(d), 3(3), 4, 6(1), 6(2), 9, 9(2)Kerala Panchayat Raj Act, 1994- Section 235A, 235W
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High Courts11 Nov 2025Allowed

Jissy S Vs State Of Kerala

High Court Of Kerala · (2025) 11 KL CK 1892

Constitution of India, 1950- Article 24Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 75, 79
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High Courts10 Nov 2025Partly Allowed

Kailash Gupta Vs Superintendent Of Police SPE/CBI

High Court Of Kerala · (2025) 11 KL CK 1869

Code of Criminal Procedure, 1973- Section 313, 313(1)(b), 374(2), 428Indian Penal Code, 1860- Section 120A, 120B, 415, 420Prevention of Corruption Act, 1988- Section 13(1)(d), 13(2)
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High Courts10 Nov 2025Disposed Of

P.P. Paul Vs Union Of India

High Court Of Kerala · (2025) 11 KL CK 1868

Finance Act, 2019- Section 120, 121, 122, 123, 124, 125, 126, 127, 127(2), 127(3), 127(5), 127(7), 128, 129, 130, 131, 132, 133, 134, 135Sabka Vishwas (Legacy Dispute Resolution) Scheme Rules, 2019- Rule 5, 6, 6(6), 7, 8, 9
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High Courts10 Nov 2025Allowed

D.Alexander Vs State Of Kerala

High Court Of Kerala · (2025) 11 KL CK 1867

Indian Penal Code, 1860- Section 120BPrevention of Corruption Act, 1988- Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20Evidence Act, 1872- Section 154
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High Courts07 Nov 2025Allowed

Aneesh Vs State Of Kerala

High Court Of Kerala · (2025) 11 KL CK 1872

Narcotic Drugs and Psychotropic Substances Act, 1985- Section 22(c), 42, 50, 50(1), 52A, 52A(2), 57
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High Courts07 Nov 2025Dismissed

V.S.Hameed Vs State Of Kerala

High Court Of Kerala · (2025) 11 KL CK 1871

Indian Penal Code, 1860- Section 120B, 409, 465, 471, 477APrevention of Corruption Act, 1988- Section 13(1)(c), 13(1)(d), 13(2), 15
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