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High Court Of Kerala judgments, 2026

1,581 judgments · page 53 of 80

High Courts12 Mar 2026Allowed

Rajesh Vs Ambili

High Court Of Kerala · (2026) 03 KL CK 0729

Negotiable Instruments Act, 1881- Section 118, 138, 139
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High Courts11 Mar 2026

Faseela & Ors. Vs Jaleel

High Court Of Kerala · (2026) 03 KL CK 1688

Code of Criminal Procedure, 1973-Section 125, Chapter IXGram Nyayalayas Act, 2008-Part II of the First Schedule, Sections 11, 12, 13, 14Family Courts Act-Section 7(2)(a), 8(b)
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High Courts11 Mar 2026

Shwetha Menon Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 03 KL CK 1698

Immoral Traffic (Prevention) Act, 1956-Sections 3, 5Information Technology Act, 2000-Section 67A, 67Bharatiya Nagarik Suraksha Sanhita, 2023-Section 175(3), 528
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High Courts11 Mar 2026Allowed

Ratheesh Vs The State Of Kerala

High Court Of Kerala · (2026) 03 KL CK 1718

Code of Criminal Procedure-Section 209, 227, 313, 232, 357(1)(c), 433AIndian Penal Code-Section 302, 447Evidence Act-Section 27
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High Courts11 Mar 2026

Musthafa Vs State Of Kerala

High Court Of Kerala · (2026) 03 KL CK 1634

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2)Indian Penal Code-Section 363, 377Protection of Children from Sexual Offences Act, 2012-Section 7 read with 8, 3(c) read with 4(2), 9(m) read with 10, 11(i) read with 12, 11(iii) read with 12
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High Courts11 Mar 2026Allowed

C.M. Kelu Vs Deputy Superintendent Of Police & Anr.

High Court Of Kerala · (2026) 03 KL CK 1656

Code of Criminal Procedure, 1973-Section 374, 428, 313Prevention of Corruption Act, 1988-Section 13(1)(c), 15 r/w 13(1)(d), 13(2)Indian Penal Code-Sections 471, 477A, 409, 511 r/w 420
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High Courts11 Mar 2026

Koshy Abraham Vs Shaji & Ors.

High Court Of Kerala · (2026) 03 KL CK 1669

Code of Civil Procedure, 1908-Order XXI Rule 90, Section 63(1), 63(2), 73, 73(1), 73(1)(b), 73(1)(c), XXXIV Rule 14, XXXIV Rule 15, XXXIV Rule 15(2), II Rule 2, XXI Rule 66(2)Transfer of Property Act, 1882-Section 55(6)(b), 100, 58, 99Act 104 of 1976-Section 82
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High Courts11 Mar 2026Dismissed

Koshy Abraham Vs Shaji

High Court Of Kerala · (2026) 03 KL CK 0741

Code of Civil Procedure, 1908- Section 63(1), 73, 73(1)(b), 73(1)(c), 82, 104, Order 2 Rule 2, Order 21 Rule 66(2), Order 21 Rule 90, Order 34 Rule 14, Order 34 Rule 15Transfer of Property Act, 1882- Section 55, 55(6)(b), 99, 100
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