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High Court Of Kerala judgments, 2026

1,559 judgments · page 16 of 78

High Courts22 Sept 2026

Anto Augustine Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 3131

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Kerala Abkari Act, 1 of 1077-Sections 55(a), 55(i), 58SARFAESI Act, 2002
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High Courts22 Sept 2026

Vijay Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 3129

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Protection of Children from Sexual Offences Act, 2012-Sections 11(i), 11(iii), 12
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High Courts22 Sept 2026

Sajeev Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 3128

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 296(b), 351(2), 75(1)(i)Protection of Children from Sexual Offences Act, 2012-Section 12 r/w 11(i)
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High Courts22 Sept 2026

Murugan Subramani Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 09 KL CK 3126

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 189(2), 189(4), 191(2), 191(3), 329(3), 296(b), 115(2), 118(1), 351(2), 127(1), 324(5), 190
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High Courts22 Sept 2026

Mohammed Ajmal V.A Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 3125

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(C), 29, 42
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High Courts22 Sept 2026

Sharon Antony Shiby Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 3171

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 64(1), 64(2)(m), 332(b), 75(2), 75(1)(i)Protection of Children from Sexual Offences Act, 2012-Sections 7, 8, 4(1), 3(a), 6, 51
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High Courts22 Sept 2026

Pranav Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 3170

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Juvenile Justice Act, 2015-Section 77Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)
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High Courts22 Sept 2026

Abhijith Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 3169

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 22(b), 27(a), 29
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High Courts22 Sept 2026

Mohandi Naik @ Mohan Babu Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 3167

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 189(1), 189(2), 191(2), 191(3), 126(2), 115(2), 118(1), 109, 103(1), 3(5)
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High Courts22 Sept 2026

Mohammad Nazeer Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 3165

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 296(b), 351(2), 126(2), 115(2), 118(2), 109(1)
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High Courts18 Sept 2026

Sagesh Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 2631

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 187, 187(2), 193(3)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22(b)Code of Criminal Procedure, 1973-Section 167, 167(2), 173(2)
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High Courts18 Sept 2026

Alvin Nithyanandh & Anr. Vs Sruthy Suresh Babu

High Court Of Kerala · (2026) 09 KL CK 2646

Protection of Women from Domestic Violence Act, 2005-Sections 12, 12(1), 2(q), 2(f)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482
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High Courts15 Sept 2026

Prakash Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 2314

Indian Penal Code, 1860-Section 448, 304, 304 Part II, 304-A, 120B, 114, 449, 302 r/w. Section 34, 299, 300, 441, 442, 451, 72Code of Criminal Procedure-Section 357(1)(c)
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High Courts15 Sept 2026

Subramanyan Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 2312

Protection of Children from Sexual Offences Act, 2012-Section 4 r/w 3(b), 3(c) r/w 4, 5(m) r/w 6, 12 r/w 11(vi), 2(d), 5(m) r/w 6(1), 3(b) r/w 4(1), 3(c) r/w 4(1), 11(vi) r/w 12, 42Indian Penal Code-Section 342, 354 B, 376 AB, 354A(1)(i) r/w 354A(2), 71Code of Criminal Procedure-Section 161, 313, 235(1), 357(1)(b), 357-A(3)
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