Constitution of India-Article 226, 32Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 9(f), 11, 3(2), 9(b)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22(b)

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High Courts10 Sept 2026Dismissed

Union Of India & Ors. Vs Lt. Col. Sunny Thomas (Retd.)

High Court Of Kerala · (2026) 09 KL CK 1122

Regulation for Medical Services for Armed Forces, 1983-Regulation 423, 423(c)Entitlement Rules for Casualty Pensionary Awards, 1982-Appendix II (Regulation 173), Rule 5, 9, 14(b), 14(c)Armed Forces Tribunal Act, 2007-Section 30

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High Courts09 Sept 2026Dismissed

Bindu Dileep & Anr. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 09 KL CK 1121

Kerala Co-operative Societies Act, 1969-Section 69, 83(1)(j)Kerala Co-operative Societies Rules, 1969-Rule 82, 83, 74, 81(a), 81(b), 81(e)Constitution of India-Article 226

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High Courts09 Sept 2026Partly Allowed

Sabeena Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 09 KL CK 1139

Indian Penal Code-Sections 498A, 306, 107Code of Criminal Procedure-Section 161, 174, 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts09 Sept 2026Partly Allowed

Firoz Kunnumal & Ors. Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 09 KL CK 1137

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 406, 498A, 34Code of Criminal Procedure, 1973-Section 482

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High Courts09 Sept 2026Dismissed

Sreekala @ Kala Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 1135

Indian Penal Code-Sections 366A, 376(1), 376D r/w 34, 366A r/w 34, 376-D r/w 34, 71, 376(1) r/w 34Protection of Children from Sexual Offences Act, 2012-Sections 4 r/w 3(a), 6 r/w 5(g) and 5(j)(ii), 17 r/w 16, 6 r/w 5(g), 42, 33(8), 17 r/w 18, 6 r/w 5(g) of the PoCSO ActScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(2)(v)

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High Courts09 Sept 2026Dismissed

Sreekala @ Kala Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 1134

Indian Penal Code-Sections 366A, 376(1), 376D, 34, 71Protection of Children from Sexual Offences Act, 2012-Sections 4, 3(a), 6, 5(g), 5(j)(ii), 17, 16, 42, 33(8), 18Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(2)(v)

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High Courts09 Sept 2026Dismissed

Sreekala @ Kala Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 1131

Indian Penal Code-Sections 366A, 376(1), 376D r/w 34, 366A r/w 34, 376-D r/w 34, 71, 376(1) r/w 34Protection of Children from Sexual Offences Act, 2012-Sections 4 r/w 3(a), 6 r/w 5(g), 5(j)(ii), 17 r/w 16, 42, 33(8), 17 r/w 18Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(2)(v)

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High Courts09 Sept 2026

M/s. KLM Axiva Finvest Limited Vs Bijitha Shajan & Ors.

High Court Of Kerala · (2026) 09 KL CK 1130

Companies Act, 2013Arbitration and Conciliation Act, 1996-Section 5, 8(1), 9, 11, 11(6), sub-sections (4), (6), (9) and sub-section (3) of Section 14, 21, 27, 34, 34(1), 34(2), 34(2A), 34(3), 36, 37, 39(2) and (4), 41, sub-section (2), 42, 43, 43(1), 43(4)Limitation Act, 1963-Section 3, 4 to 24, 5, 14, 29, 29(2), Article 137, Schedule

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High Courts09 Sept 2026Allowed

S. Abdul Razzak Vs C.B. Suraja Devi & Anr.

High Court Of Kerala · (2026) 09 KL CK 1128

Code of Civil Procedure-Order XXVI Rule 10(3), XXVI Rule 10, Rule 10 of Order 26, sub rule (3) of Rule 10 of Order 26, 14(2) of Order 26, sub-rule (3) of Rule 10 of Order 26 CPCKerala Survey and Boundaries ActConstitution of India-Article 227

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High Courts08 Sept 2026Allowed

Ammini Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 09 KL CK 1125

Kerala Anti-Social Activities (Prevention) Act, 2007-Section 3(1), 15, 9, 3(3), 7, 7(1) and 7(2), 12, 3Indian Penal Code, 1860-Sections 341, 323, 294(b) and 34, 324 and 341, 120(B), 364(A), 365, 368, 342, 346, 324, 506(ii), 201 and 34, 452, 427 and 34, 294(b), 34BNS-Sections 126(2), 115(2), 296(b), 109, 118(1), 3(5)

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High Courts08 Sept 2026

Sofi Sanal Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 09 KL CK 1124

Kerala Anti-Social Activities (Prevention) Act, 2007-Section 3(1), 9, 10(4), 7, 3(3), 6Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 296(b), 351(2), 3(5), 126(2), 118(1), 118(2)Constitution of India-Article 22(5), 47

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High Courts08 Sept 2026Disposed Of

Pious Jacob Vs State Bank Of India & Anr.

High Court Of Kerala · (2026) 09 KL CK 1119

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 17, 17(1)Security Interest (Enforcement) Rules, 2002-Rule 8(7), 9(5), 8(7)(f)Code of Civil Procedure, 1908-Section 64

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High Courts08 Sept 2026Dismissed

Shamsudheen Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 1132

Indian Penal Code-Sections 363, 376(f), 354, 366A, 376(1)Code of Criminal Procedure, 1973-Section 357(1)PoCSO Act

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High Courts08 Sept 2026

XXXXXXXXXX Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 09 KL CK 1129

SC/ST (POA) Act, 1989-Sections 3(1)(r), 3(1)(s), 3(1)(w)(i), 3(2)(va), 18Bharatiya Nyaya Sanhita, 2023-Sections 329(4), 126(2), 296(b), 115(2), 118(1), 118(2), 74, 76, 351(2), 3(5)Indian Penal Code (45 of 1860)-Section 354

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High Courts08 Sept 2026Dismissed

C. Madhavan Vs CBI & Anr.

High Court Of Kerala · 2026 INSC 568

Indian Penal Code-Ss 201, 120B r/w.420, 420Prevention of Corruption Act, 1988-Section 7, 12, 13(2) r/w.13(1) (d), 13, 13(1)(d), 13 (1) (d), U/s.7, 19(1)(c), 19(1) (c)Prevention of Corruption Act, 1947-5(1) (e)

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High Courts08 Sept 2026Dismissed

C. Madhavan Vs CBI

High Court Of Kerala · 2026 INSC 568

Indian Penal Code-Ss 201, 120B r/w.420, 420Prevention of Corruption Act, 1988-Section 7, 12, 13(2) r/w.13(1) (d), 13, 13(1)(d), 13 (1) (d), U/s.7, 19(1)(c), 19(1) (c)Customs Rules & Regulations

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