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High Court Of Kerala judgments, 2026

1,581 judgments · page 27 of 80

High Courts13 Jul 2026

The Oriental Insurance Co.Ltd. Vs Meenakumari & Ors.

High Court Of Kerala · (2026) 07 KL CK 1673

Legal Services Authorities Act, 1987-Chapter VI-A; Section 22A(b); Sections 22 and 23; Section 22B(1); Section 22C; Section 22D; Section 22ECode of Civil Procedure, 1908Indian Evidence Act, 1872
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High Courts10 Jul 2026Allowed

Hafis Vs State Of Kerala

High Court Of Kerala · (2026) 07 KL CK 1679

Narcotic Drugs and Psychotropic Substances Act-Section 22(c), 52A, 52A(2), 52A(3), 52A(4), 54, 37Indian Evidence Act, 1872Code of Criminal Procedure, 1973
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High Courts10 Jul 2026Partly Allowed

Aboobacker Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 07 KL CK 1680

Protection of Children from Sexual Offences Act-Section 7, 8, 9(l) r/w 10, 2(d), 11(iv) r/w 12Cr.P.C.-Section 161, 164
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High Courts09 Jul 2026

T.P. Satheesan Vs State Of Kerala

High Court Of Kerala · (2026) 07 KL CK 1684

Prevention of Corruption (Amendment) Act, 2018-Sections 7, 13(1)(d) r/w 13(2), 19(1)Kerala Municipality Act-Section 548, S.513, S.517DCode of Criminal Procedure-Section 197
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High Courts09 Jul 2026Dismissed

Saju George Vs Saji Varghese & Anr.

High Court Of Kerala · (2026) 07 KL CK 1685

Constitution of India-Article 227National Green Tribunal Act, 2010-Section 14, 15, 29Indian Easements Act, 1882-Section 7
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High Courts09 Jul 2026

Nazeer Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 07 KL CK 1686

Indian Penal Code-Sections 465, 468, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure-Section 161, 482, 397(1), 397(3)
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High Courts09 Jul 2026

Union Of India Vs Sreekanth

High Court Of Kerala · (2026) 07 KL CK 1691

Railways Act-Section 147, S.123(c)(2), 124ARailway Claims Tribunal Act, 1987-Section 18, 18(1), 18(2), 18(3), 30Railway Claims Tribunal (Procedure) Rules, 1989-Rule 12(2), 12 to 31, 14, 14(2), 15, 15(2), 15(3), 15A, 15B, 15C, 16, 17, 17A, 21, 21(1), 22, 22(2), 22-A, 22-A(c), 22-A(d), 23
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High Courts08 Jul 2026Allowed

Bharat Sursingh Asher & Ors. Vs Rupa Praveen Asher & Ors.

High Court Of Kerala · (2026) 07 KL CK 1694

Arbitration and Conciliation Act, 1996-Section 7, 7(2), 7(3), 7(4), 7(5), 9, 10, 11, 11(4), 11(5), 11(6), 11(6A), 11(10)Scheme for Appointment of Arbitrators by the Chief Justice of High Court of Kerala, 1996-Paragraph 2Kerala Arbitration and Conciliation (Court) Rules, 1997
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High Courts08 Jul 2026

Deepa George Vs S. Valsa & Ors.

High Court Of Kerala · (2026) 07 KL CK 1695

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(2), 13(4), 17, 34, 35Recovery of Debts Due to Banks and Financial Institutions Act, 1993Code of Civil Procedure-Section 9
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