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High Court Of Kerala judgments, 2026

1,581 judgments · page 35 of 80

High Courts10 Jun 2026

P.A. Banaseer Banu & Anr. Vs Canara Bank & Ors.

High Court Of Kerala · (2026) 06 KL CK 1183

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Sections 10, 15, 14
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High Courts08 Jun 2026

Rajesh.R Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 06 KL CK 1364

Indian Penal Code-Sections 299, 300, 302, 304, 304A, 323, 506Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 438, 442Code of Criminal Procedure-Section 227
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High Courts05 Jun 2026Dismissed

Jollyamma Joseph @ Jolly Vs State Of Kerala

High Court Of Kerala · (2026) 06 KL CK 1370

Indian Penal Code-Sections 110, 120B, 465, 467, 468, 471, 475, 302, 201 r/w Section 34Poisons Act, 1919-Section 2 r/w Section 6(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 348, 528
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High Courts05 Jun 2026

M/s. Cochin Minerals And Rutile Limited & Ors. Vs Directorate Of Enforcement

High Court Of Kerala · (2026) 06 KL CK 1372

Prevention of Money Laundering Act, 2002-Section 2(1)(na), 2(1)(u), 2(u), 2(y), 3, 4, 5, 5(1), 8, 17, 18, 19, 19(1), 24, 44, 44(1)(b), 45, 48, 50, 50(1), 50(2), 50(3), 50(4), 63, 65, 66(2), 71, ScheduleIncome Tax Act, 1961-Section 132, 132(4), 143(2), 143A, 153A, 245C, 245D, 245D(4), 245H, 245H(1), 245-ICompanies Act, 2013-Section 210(1)(c), 210(3), 212, 212(1), 212(1)(a), 212(1)(c), 212(4), 447
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High Courts05 Jun 2026

Aleena Alex Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 06 KL CK 1373

Kerala Anti-Social Activities (Prevention) Act, 2007-Section 3(3), 3(1), 3, 2(a), 2(o), 2(p), 9(c), 11, 13(2), 13(2)(i)Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985-Section 20(b)(ii)(B), 29Constitution of India-Article 22(5), 22(2), 22, 19
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