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High Court Of Kerala judgments, 2026

1,581 judgments · page 44 of 80

High Courts15 May 2026

Hari Devageeth Vs Union Of India & Ors.

High Court Of Kerala · 2023 INSC 920

Assisted Reproductive Technology (Regulation) Act, 2021-Section 2, 2(1)(b), 2(1)(c), 2(1)(e), 2(1)(n), 2(1)(u), 21, 21(g), 21(h), 22, 22(1), 27, 27(2), 27(2)(a), 27(2)(b), 27(6)(i), 29, 37, 45Constitution of India-Article 14, 15, 21Transgender Persons (Protection of Rights) Act, 2019-Section 2(k), 3, 3(d), 5, 6, 6(1), 6(2), 6(3), 7, 7(1), 7(2), 7(3), 15, 15(d), 22
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High Courts15 May 2026Partially allowed

Hari Devageeth Vs Union Of India Represented By Secretary

High Court Of Kerala · 2026:KER:33711

Constitution of India, 1950- Article 14, 15, 21Assisted Reproductive Technology (Regulation) Act, 2021- Section 2(1)(e), 2(1)(n), 2(1)(u), 7, 21, 21(g), 21(h), 22(1), 27, 27(2)(a), 27(2)(b), 27(6)(i), 45Transgender Persons (Protection of Rights) Act, 2019- Section 2(k), 3, 3(d), 6, 7(2), 7(3), 15, 15(d), 22
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High Courts05 May 2026Allowed

Moideenkutty

High Court Of Kerala · 2026:KER:33579

Kerala State Commission for Minorities Act, 2014- Section 9, 9(c), 9(e), 11
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High Courts10 Apr 2026Dismissed

Vikraman & Ors. Vs Central Bureau Of Investigation (CBI)

High Court Of Kerala · (2026) 04 KL CK 3014

Code of Criminal Procedure-Sections 91, 173(2), 227Unlawful Activities (Prevention) Act, 1967-Sections 13(1)(a), 15, 15(1), 15(1)(a)(i), 16, 16(a), 16(1)(a), 18, 19, 45, 45(2)Indian Penal Code-Sections 40, 120B, 141, 143, 147, 148, 149, 201, 202, 212, 302, 307, 324
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High Courts10 Apr 2026

Joseph @ Sabu Vs State Of Kerala

High Court Of Kerala · (2026) 04 KL CK 3015

Protection of Children from Sexual Offences Act, 2012-Section 7, 8, 42, 2(d), 29, 5Indian Penal Code-Section 354Indian Evidence Act, 1872-Section 134
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High Courts10 Apr 2026Dismissed

Joseph @ Sabu Vs State Of Kerala

High Court Of Kerala · (2026) 04 KL CK 1203

Indian Penal Code, 1860- Section 354Protection of Children from Sexual Offences Act, 2012- Section 2(d), 5, 7, 8
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High Courts10 Apr 2026Partly Allowed

Anil N Vs State Of Kerala

High Court Of Kerala · (2026) 04 KL CK 1201

Constitution of India, 1950- Article 14, 19, 21Indian Penal Code, 1860- Section 350, 377, 450
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High Courts10 Apr 2026Dismissed

Vikraman Vs Central Bureau Of Investigation (CBI)

High Court Of Kerala · (2026) 04 KL CK 1200

Code of Criminal Procedure, 1973- Section 91, 173(2), 227Indian Penal Code, 1860- Section 120B, 143, 147, 148, 149, 201, 202, 212, 302, 307, 324Unlawful Activities (Prevention) Act, 1967 - Section 13(1)(a), 15, 15(1)(a)(i), 16(a), 19, 45(2)
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High Courts08 Apr 2026

Febina P.N Vs State Of Kerala

High Court Of Kerala · (2026) 04 KL CK 2985

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 316(2), 318(4)
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High Courts08 Apr 2026

M.Kesava Vs State Of Kerala

High Court Of Kerala · (2026) 04 KL CK 2986

Code of Criminal Procedure, 1973-Section 374(2), 313(1)(b), 428Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20Evidence Act-Section 154
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