Indian Penal Code-Sections 447, 341, 342, 324, 326, 307, 302, 120(B), 109, 201, 34Arms Act-Sections 4, 25(1B)(b)Explosive Substances Act-Sections 3, 5

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High Courts29 Sept 2026

Kerala Police Association Vs The State Of Kerala & Ors.

High Court Of Kerala · (2026) 09 KL CK 6222

Constitution of India-Article 19, 19(1)(c), 19(4), 33, 226, Part IIIKerala Police Act, 2011-Section 109Police Forces (Restriction of Rights) Act, 1966-Section 3, 3(1)(b), 6(1)

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High Courts29 Sept 2026

Abdul Salam K Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 09 KL CK 4943

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 316(5), 318(4), 3(5)

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High Courts29 Sept 2026

Shahabaz Khan Vs The Authorised Officer, State Bank Of India Thammanam Branch

High Court Of Kerala · (2026) 09 KL CK 4942

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Security Interest (Enforcement) Rules, 2002-Rule 8(1)

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High Courts29 Sept 2026

N. Kesavan Moosad & Ors. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 09 KL CK 4935

Madras Hindu Religious Charitable Endowments Act, 1951-Section 99, 62, 61, 59, 57, 58, 60, 19, 103, clause (d)Constitution of India-Article 226

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High Courts29 Sept 2026Dismissed

Sujith Babu & Anr. Vs The Authorised Officer Of Axis Bank Limited & Anr.

High Court Of Kerala · (2026) 09 KL CK 4933

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), sub-section (2) of S.13, sub-section (4) of S.13, 14, 14(1), 17Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts29 Sept 2026

Akash M.V. & Ors. Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 09 KL CK 4932

Indian Penal Code-Sections 447, 341, 342, 324, 326, 307, 302, 120(B), 109, 201, 34Arms Act-Section 4, 25(1B)(b)Explosive Substances Act-Sections 3, 5

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High Courts29 Sept 2026

Salman Faris @ Salman Haris Vs Excise Inspector & Ors.

High Court Of Kerala · (2026) 09 KL CK 4931

Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(B), 25, 29BNSS-Section 528

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High Courts29 Sept 2026

Akash M.V & Ors. Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 09 KL CK 4929

Indian Penal Code-Sections 447, 341, 342, 324, 326, 307, 302, 120(B), 109, 201, 34Arms Act-Section 4 read with Section 25(1B)(b)Explosive Substances Act-Sections 3, 5

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High Courts29 Sept 2026

Mohammed Sabith Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4928

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 305(e)Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001-Sections 20, 21

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High Courts29 Sept 2026