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High Court Of Kerala judgments, 2026

1,581 judgments · page 43 of 80

High Courts18 May 2026

M. B. Faisal & Anr. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 05 KL CK 2985

Calicut University Act, 1975-Section 3, 5 clause (xxvii), 7, 7(3), 7(6), 7(7), 7(8), 7(9), 7(10), 16, 21, 23Calicut University First Statutes-Statutes 52 and 53 of Part III of Chapter 4Foreign Exchange Regulation Act, 1973-Section 54
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High Courts18 May 2026

T.M. Manju Vs Bar Council Of Kerala & Ors.

High Court Of Kerala · (2026) 05 KL CK 2990

Advocates Act, 1961-Section 24, 24A, 25, 26Bar Council of Kerala Rules, 1979-Rule 2(h) of Chapter VKerala State Medical Practitioners Act, 2021-Section 30(1), 30(3), 31(2), 36
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High Courts18 May 2026Partially allowed

Vijayakumaran Vs Govindapuram Temple

High Court Of Kerala · 2026:KER:33749

Code of Civil Procedure, 1908-Order XXXII Rule 3, Order I Rule 8, Section 92Specific Relief Act, 1963-Section 34, Section 42Kerala Land Reforms Act, 1963-Section 13, Section 51, Section 72K
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High Courts18 May 2026Dismissed

Santhosh Kumar Vs State Of Kerala

High Court Of Kerala · 2026:KER:35838

Indian Penal Code, 1860-Section 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(s), 3(1)(w)(i), 3(2)(va)
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High Courts18 May 2026Dismissed

Rahiman Vs State Of Kerala

High Court Of Kerala · (2026) 05 KL CK 0897

Code of Criminal Procedure, 1973- Section 209Indian Penal Code, 1860- Section 376(2)(1), 376(2)(9)Protection of Children from Sexual Offences Act, 2012- Section 5(m), 6, 19, 42
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High Courts18 May 2026Partially allowed

Suresh @ Kadakam Vs State Of Kerala

High Court Of Kerala · (2026) 05 KL CK 0892

Constitution of India, 1950- Article 20(1)Code of Criminal Procedure, 1973- Section 374, 428Indian Penal Code, 1860- Section 354, 375, 376, 376(2)(f), 377, 511
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