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High Court Of Kerala judgments, 2026

1,581 judgments · page 55 of 80

High Courts09 Mar 2026

Vineesh Vs State Of Kerala

High Court Of Kerala · (2026) 03 KL CK 2691

Bharatiya Nyaya Sanhita, 2023-Sections 303(2), 305(e), 336(3), 340(2), 3(5), 132, 110Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001-Sections 20, 21, 22, 23, 25Cr.P.C-Section 173(2)
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High Courts09 Mar 2026

Vineesh Vs State Of Kerala

High Court Of Kerala · (2026) 03 KL CK 2695

Bharatiya Nyaya Sanhita, 2023-Sections 303(2), 305(e), 336(3), 340(2) r/w 3(5), 132, 110Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001-Sections 20, 21, 22, 23, 25IPC-Sections 378, 379, 414
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High Courts09 Mar 2026

Raisa Eapen Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 03 KL CK 2657

Right to Information Act, 2005-Section 7(1), 19, 19(3), 19(8)(b), 19(8)(c), 20, 20(1), 20(2)Kerala Conservation of Paddy Land and Wetland Act, 2008Kerala State Information Commission (Procedure for Appeal) Rules, 2006-Rule 7
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High Courts09 Mar 2026

Vineesh Vs State Of Kerala

High Court Of Kerala · (2026) 03 KL CK 2677

Bharatiya Nyaya Sanhita, 2023-303(2), 305(e), 336(3), 340(2) r/w 3(5), 132, 110, 3/5Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001-20, 21, 22, 23, 25IPC-378, 379, 414
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High Courts09 Mar 2026

Vineesh Vs State Of Kerala

High Court Of Kerala · (2026) 03 KL CK 2678

Bharatiya Nyaya Sanhita, 2023-Sections 303(2), 305(e), 336(3), 340(2), 3(5), 132 and 110Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001-Sections 20, 21, 22, 23 and 25IPC-Sections 378, 379 and 414
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High Courts09 Mar 2026

Vineesh Vs State Of Kerala

High Court Of Kerala · (2026) 03 KL CK 2682

Bharatiya Nyaya Sanhita, 2023-Section 303(2), 305(e), 336(3), 340(2) r/w Section 3(5), 132, 110Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001-Section 20, 21, 22, 23, 25IPC-Section 378, 379, 414
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High Courts09 Mar 2026

P.K. Lakshmi & Ors. Vs Gopi & Ors.

High Court Of Kerala · (2026) 03 KL CK 1696

Hindu Succession Act, 1956-Section 14(1), 14(2)Code of Civil Procedure-Order II Rule 2, 21 Rule 2, Section 35(A)Kerala Education Act, 1958-Section 6(1)
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High Courts09 Mar 2026

Sudeep K.T. Vs Malabar Cancer Centre & Anr.

High Court Of Kerala · (2026) 03 KL CK 1709

Malabar Cancer Centre Society Service Rules, 2008-Rule 81Constitution of India-Article 226Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013
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High Courts09 Mar 2026Dismissed

P.K.Lakshmi Vs Gopi,(Died) Lhrs Impleaded

High Court Of Kerala · (2026) 03 KL CK 0754

Constitution of India, 1950- Article 141Code of Civil Procedure, 1908- Section 35(A), Order 2 Rule 2, Order 21 Rule 2Hindu Succession Act, 1956- Section 14, 14(1), 14(2), 95
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High Courts09 Mar 2026Dismissed

Vineesh Vs State Of Kerala

High Court Of Kerala · (2026) 03 KL CK 0751

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 193(3)Code of Criminal Procedure, 1973- Section 173(2)Bharatiya Nyaya Sanhita, 2023- Section 3(5), 303(2), 305(e)
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