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High Court Of Kerala judgments, 2026

1,559 judgments · page 20 of 78

High Courts03 Aug 2026Dismissed

Abdul Haneef Madani Vs State Of Kerala

High Court Of Kerala · (2026) 08 KL CK 0279

Protection of Children from Sexual Offences Act, 2012-Section 3(a), 5(f) r/w 6, 5(m) r/w 6Indian Penal Code-Section 377, 503 r/w 506(ii)The Criminal Procedure Code, 1973-Section 428, 357
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High Courts03 Aug 2026Allowed

Limu Vincent Vs State Of Kerala

High Court Of Kerala · (2026) 08 KL CK 0333

Indian Penal Code-Section 279, 337, 304, 304A, S.299, S.302, S.304, S.304-AMotor Vehicle Act, 1988-Section 185A, 146 r/w 196Code of Criminal Procedure-Section 357(3), S.22, S.221, 261, 216
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High Courts03 Aug 2026Dismissed

Rajeev @ Kottanthara Rajeev Vs State Of Kerala

High Court Of Kerala · (2026) 08 KL CK 0332

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2)Indian Penal Code, 1860-Section 294(b), 323, 341, 308, 307, 394, 300, 299, 34, 324, 325, 326, 319, 452, 354, 427, 447, 506(i), 353, 332Indian Evidence Act, 1872-Section 27
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High Courts03 Aug 2026Dismissed

Shiju Vs State Of Kerala

High Court Of Kerala · (2026) 08 KL CK 0330

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Protection of Children from Sexual Offences Act, 2012-Sections 10, 9(l), 9(n), 12, 11(i)
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High Courts30 Jul 2026Partly Allowed

Ramshid A Vs State Of Kerala

High Court Of Kerala · (2026) 07 KL CK 1562

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 2, 20(b)(ii)(A), 22(b), 22(c), 27A, 29, 37, 41, 42 and 43, 50Code of Criminal Procedure
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