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High Court Of Kerala judgments, 2026

1,581 judgments · page 36 of 80

High Courts04 Jun 2026

Sambasivan Vs Shylaja Kumari

High Court Of Kerala · (2026) 06 KL CK 1399

Code of Civil Procedure, 1908-Section 151, Order II Rule 2, XIII Rule 7, IX Rule 7Civil Rules of Practice, Kerala-Rule 132Constitution of India-Article 227
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High Courts04 Jun 2026

Sambasivan Vs Shylaja Kumari

High Court Of Kerala · (2026) 06 KL CK 1300

Code of Civil Procedure, 1908-Section 151, Order II Rule 2, XIII Rule 7, XIII Rule 5, IX Rule 7Civil Rules of Practice, Kerala-Rule 132Constitution of India-Article 227
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High Courts04 Jun 2026

Chevayi Mohandas Vs State Of Kerala

High Court Of Kerala · (2026) 06 KL CK 1301

Protection of Children from Sexual Offences Act, 2012-Sections 5(j)(ii), 5(l), 5(o), 5(p), 6, 5(1), 5, 29Indian Penal Code-Section 376, 376(2)(n)Juvenile Justice (Care and Protection of Children) Act-Section 23, S.94(2), S.94
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High Courts04 Jun 2026Partly Allowed

Bichathu Vs State Of Kerala

High Court Of Kerala · 2023 INSC 878

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 21(b), 41, 42, 43, 50Code of Criminal Procedure, 1973-Section 100
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High Courts04 Jun 2026

Kumaran Vs State Of Kerala

High Court Of Kerala · (2026) 06 KL CK 1305

Criminal Procedure Code-Section 374(2), 313(1)(b)Indian Penal Code-Section 354, 511 read with Section 376
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High Courts03 Jun 2026

V K Satheesh Kumar Vs The District Collector & Ors.

High Court Of Kerala · (2026) 06 KL CK 1109

National Trust for the Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Preamble, Sections 2(g), 2(h), 2(j), 2(o), 14National Trust for the Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Rules, 2000-Rule 16Board of the Trust Regulations, 2001-Regulations 11 to 13
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