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High Court Of Kerala judgments, 2026

1,559 judgments · page 19 of 78

High Courts21 Aug 2026Allowed

Anuja Anilkumar Vs State Of Kerala

High Court Of Kerala · 2025 INSC 809

Kerala Anti-Social Activities (Prevention) Act, 2007-Section 3(1), 13(2)(1), 2(p)(iii), 2(t), 10(4), 12, 3Indian Penal Code, 1860-Section 143, 147, 148, 149, 506(ii), 323, 324, 308, 294(b), 427, 34, 452, 436, 201, 395, 354, 354(B), 509, 506(i), 153, 326(A), 341, 342, 363, 326, 307, 506Bharatiya Nyaya Sanhita, 2023-Section 118(1), 3(5), 109, 296(b)
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High Courts20 Aug 2026Partly Allowed

Abdul Khader P. Vs State Of Kerala

High Court Of Kerala · 2026 INSC 365

Code of Criminal Procedure-Section 374, 235(2)Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 13, 13(1)(d)(i), 13(1)(d)(ii), 20Evidence Act-Section 154
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High Courts20 Aug 2026Dismissed

Nissar @ Paru Nissar Vs State Of Kerala

High Court Of Kerala · (2026) 08 KL CK 0073

Narcotic and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(B), 29, 8, 42, 42(1), 42(2), 50, 43, 57, 41, 50(1), 50(5), 50(6)Code of Criminal Procedure, 1973-Section 428, 100
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High Courts19 Aug 2026Dismissed

Xxxxx Vs Xxxxx

High Court Of Kerala · (2026) 08 KL CK 0076

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 366, 376(2)(n), Exception 2 to Section 375, 376Protection of Children from Sexual Offences Act, 2012-Sections 6(1) r/w 5(l) & 15(1), 6(1) r/w 5(l), 15(1), 17 r/w 16, 2(1)(d), 6, 42A
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High Courts19 Aug 2026Dismissed

Biju Vs State Of Kerala

High Court Of Kerala · (2026) 08 KL CK 0075

Indian Penal Code, 1860-Section 324, 326, 308, 34, 335, 320, 334, 319Cr.P.C.-Section 428
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High Courts19 Aug 2026

D. Manoharan Vs Union Of India

High Court Of Kerala · (2026) 08 KL CK 0011

Building and other Construction Workers Welfare Cess Act, 1996-Section 3, 4, 5Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996-Section 2(1)(d)Building and Other Construction Workers’ Welfare Cess Rules, 1998-Rule 3, Rule 4(3)
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High Courts18 Aug 2026

Fathima M.P Vs The IDBI Bank Ltd

High Court Of Kerala · (2026) 08 KL CK 0015

SARFAESI Act-Section 17Debts Recovery Tribunal (Procedure) Rules, 1993-Rule 5, Rules 5, 22 and 23, Rule 5(4), Rule 5(5), Sub-rules (1), (2), (3), (4) and (5) of Rule 5, Sub-rule (2) of Rule 5, Rule 23, Rule 23(iii), Rule 23(v)
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High Courts18 Aug 2026Dismissed

Sathyavathy Vs State Of Kerala

High Court Of Kerala · (2026) 08 KL CK 0009

Code of Criminal Procedure, 1973-Section 374(2)IPC-Sections 449 and 302, Sections 451 and 304 Part II, Section 451, Section 304 Part IIEvidence Act-Section 27
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High Courts17 Aug 2026

R. Balachandran Vs State Of Kerala

High Court Of Kerala · 2026 INSC 568

Indian Penal Code-Section 120B read with Section 420Prevention of Corruption Act, 1988-Section 13(2) read with 13(1)(d) and Sections 7 and 12Evidence Act-Section 41
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High Courts07 Aug 2026Allowed

D. Chandran Vs S. Anilkumar

High Court Of Kerala · 2026 INSC 790

Negotiable Instruments Act, 1881-Section 138, 118, 139, 119Code of Criminal Procedure-Section 378(4), 313(1)(b)
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