Indian Penal Code-Sections 323, 354, 376, 442, 452, 511 read with 376Code of Criminal Procedure, 1973-Sections 397, 401Code of Criminal Procedure, 1898-Sections 250, 431, 435, 439

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High Courts22 Sept 2026

Sanju Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 09 KL CK 4300

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A, 3(2)(v)Indian Penal Code-Section 326A, 307, 153Constitution of India-Article 21

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High Courts22 Sept 2026

Aleyamma Chacko & Ors. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 09 KL CK 4293

Kerala Land Assignment Rules, 1964-Rule 2(d), 4, 8, 8(1), 8(1A), 8(3), 11, 11(2), Clause (viii) of Rule 11(2)Kerala Government Land Assignment Act, 1960-Section 8Limitation Act, 1963-Article 112

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High Courts22 Sept 2026

Shan Baby & Anr. Vs Roshny Shan

High Court Of Kerala · (2026) 09 KL CK 4263

Indian Evidence Act, 1872-Section 3, 114, 59Bharatiya Sakshya Adhiniyam, 2023-Section 2(1)(j), 119, 54

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High Courts22 Sept 2026Allowed

Biju Vs State Of Kerala

High Court Of Kerala · 2025 INSC 802

Indian Penal Code-Sections 323, 354, 442, 452, 511 read with 376Code of Criminal Procedure, 1973-Sections 397, 401Code of Criminal Procedure 1898-Sections 250, 431, 435, 439

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High Courts22 Sept 2026

Sanju Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 09 KL CK 3813

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A, 3(2)(v)Indian Penal Code-Section 326A, 307, 153Constitution of India-Article 21

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High Courts22 Sept 2026

Aleyamma Chacko & Ors. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 09 KL CK 4329

Kerala Land Assignment Rules, 1964-Rule 8(3), 8(1), 8(1A), 2(d), 4, 11, 11(2), Clause (viii) of Rule 11(2)Kerala Government Land Assignment Act, 1960-Section 8Limitation Act, 1963-Article 112

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High Courts22 Sept 2026

Asuma Beevi Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 09 KL CK 4222

Constitution of India-Article 226, 32, 22(4)Kerala Anti-Social Activities (Prevention) Act, 2007-Section 2(o), 2(p), 3, 3(1), 6(1)(a), 6(1)(b), 6(2), 6(a), 10(4), 13Bharatiya Nyaya Sanhita, 2023-Section 110, 296(b)

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High Courts22 Sept 2026

Hemanth Kishor & Ors. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 09 KL CK 4224

Constitution of India-Article 14, 16, 226, 227Kerala Transport Subordinate Service Rules, 2008-Rule 3, Sub-rule (2) of Rule 3Kerala State & Subordinate Service Rules, 1958-Note 3 to Rule 5

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High Courts22 Sept 2026