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High Court Of Kerala judgments, 2026

1,559 judgments · page 23 of 78

High Courts21 Jul 2026

Noufal.K Vs State Of Kerala

High Court Of Kerala · (2026) 07 KL CK 1620

Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(C), 22(a), 22(b), 27A, 27(a), 27(b), 29, 42, 42(1), 42(2), 50, 57Indian Evidence Act-Section 65BMotor Vehicles Act
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High Courts21 Jul 2026

Sheeba Simbalin Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 07 KL CK 1624

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 3(3), 3Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)A, 20(b)(ii)B, 21(b), 22(a), 22(b), 22(c), 29Kerala Anti-Social Activities (Prevention) Act, 2007-Section 3(1)
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High Courts21 Jul 2026

Mohamed Shanavas P. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 07 KL CK 1625

Kerala Anti-Social Activities Prevention Act, 2007-Section 3(1)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22(b), 29, 22(b)(ii)B, 20(b)(ii)B, 20(b)(ii)(B)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 129
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High Courts21 Jul 2026

Rejeesh. C & Anr. Vs State Of Kerala

High Court Of Kerala · (2026) 07 KL CK 1626

Constitution of India-Article 227Prevention of Corruption Act, 1988-Section 13(1)(d), 13(2), 15Indian Penal Code-Sections 420, 471, 120B
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High Courts20 Jul 2026

N. Xavier Raj Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 07 KL CK 1628

Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989-Sections 15A(3), 3(1)(v), 3(1)(xv)Indian Penal Code-Sections 406, 420, 120B, 34
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High Courts20 Jul 2026

XXXXX Vs State Of Kerala

High Court Of Kerala · (2026) 07 KL CK 1629

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2)Indian Penal Code-Section 377Protection of Children from Sexual Offences Act-Sections 3(a), 4, 4(2), 5(l), 5(m), 5(n), 5(1), 6, 11(vi), 12, 42, 2(d)
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High Courts17 Jul 2026

K.K. Shaji & Ors. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 07 KL CK 1636

Indian Penal Code-Sections 143, 144, 147, 148, 427, 447 read with Section 149Kerala Prevention of Damage to Private Property and Payment of Compensation Act, 2019-Sections 2, 2(a), 2(c), 5, 6, 8, 9, 11Kerala Prevention of Damage to Private Property and Payment of Compensation Rules, 2022-Rule 3
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High Courts17 Jul 2026

Vinod Valiyattoor & Ors. Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 07 KL CK 1637

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 210, 173(4), 175(3), 175(4), 175(4)(a), 175(4)(b), 333Indian Penal Code-Sections 375, 376(2)(a)(i), 377, 354, 354A(1), 354B, 354D, 506, 446 and 450 r/w 34Notaries Act, 1952
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