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High Court Of Kerala judgments, 2026

1,581 judgments · page 26 of 80

High Courts15 Jul 2026

Shifna K. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 07 KL CK 1657

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 3(3), 3Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 22(b), 29(1)Constitution of India-Article 22(5)
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High Courts14 Jul 2026Allowed

Al-Mamun @ Mamun Vs State Of Kerala

High Court Of Kerala · 2023 INSC 23

Indian Penal Code-Section 302Foreigners Act, 1946-Section 14A(b)Code of Criminal Procedure-Section 313(1)(b), 232, 273, 279, 281, 318
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High Courts13 Jul 2026

Edison Vs State Of Kerala

High Court Of Kerala · (2026) 07 KL CK 1665

Criminal Procedure Code-Section 374, 428Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20Evidence Act-Section 154
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High Courts13 Jul 2026

Anoop Vs State Of Kerala

High Court Of Kerala · (2026) 07 KL CK 1667

Indian Penal Code-Sections 279, 337, 304, 304AMotor Vehicles Act-Sections 185, 197, 3(1) r/w 181
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High Courts13 Jul 2026

Archana Devi Vs Mini Philip & Ors.

High Court Of Kerala · (2026) 07 KL CK 1668

Constitution of India-Article 226, 227, 228Kerala High Court Act, 1958-Section 5(i)Rules of the High Court of Kerala, 1971-Rule 95, 155, Chapter XI
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