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High Court Of Kerala judgments, 2026

1,581 judgments · page 31 of 80

High Courts29 Jun 2026Disposed Of

Limsy Poly Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 06 KL CK 1265

Kerala Municipality Act, 1994-Section 509, 509(11), 539Constitution of India-Articles 14, 19, 21, 226, 227, 246(1)Haryana Ceiling on Land Holdings Act, 1972
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High Courts29 Jun 2026

Kishor S Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 06 KL CK 1269

Constitution of India-Article 227, 341, 342, 15(4), 16(4), 16(4A), 330, 332Evidence Act, 1872-Section 106Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996
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High Courts24 Jun 2026Allowed

Tomy Baby Vs O.S. Shine & Anr.

High Court Of Kerala · (2026) 06 KL CK 1280

Negotiable Instruments Act, 1881-Section 138, 118 and 139Code of Criminal Procedure-Section 357(1)(b)
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High Courts24 Jun 2026

Savan Vasanthan Vs Station House Officer & Ors.

High Court Of Kerala · (2026) 06 KL CK 1281

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 175(3)Bharatiya Nyaya Sanhita, 2023-Section 69, 82, 89, 115(2), 318, 316(2), 336(2), 340(2), 3(5)Cr.P.C.-Section 154, 156, 162, 173, 173(2), 482
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High Courts24 Jun 2026

Adv. S. P. Deepak Vs The Kerala State Election Commissioner & Ors.

High Court Of Kerala · (2026) 06 KL CK 1283

Kerala Municipality Act, 1994-Section 12(1), 143, 143(1), 143(1A), 143(IB), 143(3), 512, 531, Third ScheduleKerala Panchayat Raj Act, 1994-Section 152, 152(1), 152(2), 152(3), 152(4), 153(5), 258, Second ScheduleKerala Municipality (Oath of Councillors, Chairperson and Deputy Chairperson) Rules, 1995
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High Courts24 Jun 2026

Sreejesh P Vs Union Of India & Ors.

High Court Of Kerala · (2026) 06 KL CK 1284

Passports Act, 1967-Section 5(2)(b), 5(2)(c), 6, 6(1), 6(2), 6(2)(f), 6(2)(g), 22Passports Rules, 1980-Schedule III, Form EA (P)-4
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High Courts23 Jun 2026Dismissed

Sahid K. & Ors. Vs State Of Kerala

High Court Of Kerala · (2026) 06 KL CK 1289

Narcotic Drugs and Psychotropic Substances Act-Section 20(b)(ii)(B), 29, 35, 42, 42(2), 52A, 54Cr.P.C.-Section 428
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High Courts23 Jun 2026

Ashraf Vs State Of Kerala

High Court Of Kerala · (2026) 06 KL CK 1290

Protection of Children from Sexual Offences ActIndian Penal Code-Section 4, 34, 376, 498A, 506(ii)Immoral Traffic (Prevention) Act, 1956-Section 4, 4(1)(2), 4(2)(b), 5, 5(1)(a)(b)(c)(d), 5(3)(a), 6, 6(1)(b)
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High Courts23 Jun 2026

Ashin Chacko Vs State Of Kerala

High Court Of Kerala · (2026) 06 KL CK 1291

Indian Penal Code-Section 450, 506(i), 376Protection of Children from Sexual Offences Act, 2012-Section 3(a), 3(b), 4, 7, 8, 11, 12, 42
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