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High Court Of Kerala judgments, 2026

1,581 judgments · page 50 of 80

High Courts23 Mar 2026

The Metropolitan Archbishop & Anr. Vs Knanaya Catholic Naveekarana Samithy & Ors.

High Court Of Kerala · (2026) 03 KL CK 1687

Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955-Section 9Code of Civil Procedure, 1908-Section 9, 86, 86(1), 91, 91(2), 100, 107, Order I Rule 8, I Rule 10, VI Rule 4, VII Rule 4, XII Rule 6, XIV Rule 5, XVIII Rule 2(3A), XXI Rule 32, XLI Rule 20, XLI Rule 22, XLI Rule 25Limitation Act, 1963-Section 22, Article 58
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High Courts19 Mar 2026

Abdul Hamid Makame Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 03 KL CK 1722

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 47, 48, 193, Chapter VNarcotic Drugs and Psychotropic Substances Act, 1985-Sections 22(c), 20(b)(ii)(C), 29, 37, 67Constitution of India-Article 22(1), 22(2)
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High Courts19 Mar 2026

Arun Kumar.P Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 03 KL CK 1644

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 47, 48, 35, Chapter VNarcotic Drugs and Psychotropic Substances Act, 1985-Section 22(c)Constitution of India-Article 22(1), 21
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High Courts19 Mar 2026

State Of Kerala Vs Anu & Ors.

High Court Of Kerala · (2026) 03 KL CK 1648

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2018-Section 14A(2), 15A(3), 3(2)(v), 18, 8(c)Bharatiya Nyaya Sanhita, 2023-Section 103(1), 103(2), 101Bharatiya Nagarik Suraksha Sanhita, 2023-Section 187, 183
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High Courts19 Mar 2026Allowed

Abdul Hamid Makame Vs State Of Kerala

High Court Of Kerala · (2026) 03 KL CK 0759

Constitution of India, 1950- Article 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023- Section 47, 48, 193, 483Narcotic Drugs and Psychotropic Substances Act, 1985- Section 20(b) (ii)(C), 22(c), 29, 37, 67
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High Courts19 Mar 2026Dismissed

XXXXXX Vs State Of Kerala

High Court Of Kerala · (2026) 03 KL CK 0758

Bharatiya Nyaya Sanhita, 2023- Section 69Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(2)(va), 18
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High Courts19 Mar 2026Allowed

State Of Kerala Vs Anu

High Court Of Kerala · (2026) 03 KL CK 0757

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 187Code of Criminal Procedure, 1973- Section 161, 164Bharatiya Nyaya Sanhita, 2023- Section 101, 103, 103(1), 103(2)
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High Courts19 Mar 2026Dismissed

Arun Kumar.P Vs State Of Kerala

High Court Of Kerala · (2026) 03 KL CK 0756

Constitution of India, 1950- Article 21, 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023- Section 35(1), 47, 48, 483Narcotic Drugs and Psychotropic Substances Act, 1985- Section 22(c)
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