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High Court Of Kerala judgments, 2025

771 judgments · page 9 of 39

High Courts27 Oct 2025Dismissed

Ammed Vs P.Mohanan

High Court Of Kerala · (2025) 10 KL CK 1344

Code of Criminal Procedure, 1973- Section 397, 401Negotiable Instruments Act, 1881- Section 118, 138, 139Bharatiya Sakshya Adhiniyam, 2023- Section 54, 55, 56, 57, 58, 59, 60
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High Courts17 Oct 2025Partly Allowed

P.R.Sasi Vs State Of Kerala

High Court Of Kerala · (2025) 10 KL CK 1302

Code of Criminal Procedure, 1973 - Section 313(1)(b), 374(1) Indian Penal Code, 1860 - Section 120B, 419, 420, 468, 471 Prevention of Corruption Act, 1988 - Section 13(1)(c), 13(1)(d), 13(2) Evidence Act, 1872 - Section 47
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High Courts17 Oct 2025Dismissed

Bennet.T.C. Vs State Of Kerala

High Court Of Kerala · (2025) 10 KL CK 1301

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 218, Code of Criminal Procedure, 1973 - Section 197, 428 Indian Penal Code, 1860 - Section 34, 405, 409, 420, 477A Prevention of Corruption Act, 1988 - Section 3(a), 4, 7, 10, 11, 13, 13(1)(c), 13(1)(d)(ii), 13(2), 19, 19(1), 19(3)(a), 19(4) Evidence Act, 1872 - Section 65B, 65B(4) Bankers' Books Evidence Act, 1891 - Section 2A, 2(8), 4
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High Courts16 Oct 2025Allowed

Anu.C.R. Vs State Of Kerala

High Court Of Kerala · (2025) 10 KL CK 1306

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528 Indian Penal Code, 1860 - Section 376(2)(n), 420 Bharatiya Sakshya Adhiniyam, 2023 - Section 5, 143(2) Evidence Act, 1872 - Section 7, 9, 138, 145, 148, 149, 154
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High Courts16 Oct 2025Allowed

Abhuthahir Vs State Of Kerala

High Court Of Kerala · (2025) 10 KL CK 1305

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528 Indian Penal Code, 1860 - Section 324 Juvenile Justice (Care & Protection of Children) Act 2015 - Section 75
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High Courts16 Oct 2025Allowed

P.T.Babu Vs Vijaya Bank

High Court Of Kerala · (2025) 10 KL CK 1303

Constitution of India, 1950 - Article 227 Limitation Act, 1963 - Article 136 Limitation Act, 1963 - Section 5, 14, 14(2)
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High Courts15 Oct 2025Allowed

Pattayan Sreekanth Vs State Of Kerala

High Court Of Kerala · (2025) 10 KL CK 1311

Indian Penal Code, 1860 - Section 107, 120A, 120B, 121, 121A, 409, 468, 471 Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2)
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High Courts15 Oct 2025Partly Allowed/Dismissed

State Of Kerala Anil Kumar @ Kolusu Binu

High Court Of Kerala · (2025) 10 KL CK 1307

Code of Criminal Procedure, 1973 - Section 232, 235(2), 313, 354(3), 366(1), 433A Indian Penal Code, 1860 - Section 34, 53, 302, 307, 376A, 397, 449 Evidence Act, 1872 - Section 8, 27, 65B, 114, 114(a) Kerala Prisons and Correctional Services (Management) Act, 2010 - Section 82(i)(d)
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High Courts14 Oct 2025

State Of Kerala Vs M.T.Thankachan

High Court Of Kerala · (2025) 10 KL CK 1314

Kerala Land Assignment Act, 1960 - Section 8 Kerala Land Assignment Rules, 1964 - Rule 8 General Clauses Act, 1897 - Section 3(26) Transfer of Property Act, 1882 - Section 3 Registration Act, 1908 - Section 2(6) Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 3(p)
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High Courts14 Oct 2025Disposed Of

Kerala Public Service Commission Vs Sheethal C.V

High Court Of Kerala · (2025) 10 KL CK 1313

Code of Civil Procedure, 1908 - Section 114, Order 47 Rule 1 Kerala High Court Act, 1958 - Section 5(i) Rights of Persons with Disabilities Act, 2016 - Section 32, 33, 34, 34(c), 34(1)(c)
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High Courts10 Oct 2025Allowed

State Of Kerala Vs T.K.I. Ahamed Sherief

High Court Of Kerala · (2025) 10 KL CK 1280

Constitution of India, 1950 - Article 226 Waqf Act, 1954 - Section 3(l), 3(r), 3(s), 4(3), 4(6), 5, 5(2), 6, 6(1), 25, 25(7), 25(8), 26, 41, 54, 55E Waqf Act, 1995 - Section 7, 63, 83(1), 87, 97, 108, 108A Mussalman Waqf Act, 1923 - Section 2(e), 2(6)(10), 3, 3(3), 4 Waqf (Amendment) Act, 1969 - Section 5(2), 6(4) Wakf (Amendment) Act, 1984 - Section 5(2), 6A, 6A(1) Kerala Wakf Rules, 1996 - Rule 95 Kerala High Court Rules, 1971 - Rule 146A
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