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High Court Of Kerala judgments, 2026

1,581 judgments · page 57 of 80

High Courts04 Mar 2026Partly Allowed

Pushpakumary Vs State Of Kerala

High Court Of Kerala · (2026) 03 KL CK 0718

Code of Criminal Procedure, 1973- Section 374(2)Bharatiya Nyaya Sanhita, 2023- Section 316(5), 344Indian Penal Code, 1860- Section 25, 44, 120B, 201, 405, 409, 427(1), 477A
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High Courts03 Mar 2026

Appukkuttan Vs State Of Kerala

High Court Of Kerala · (2026) 03 KL CK 1714

Indian Penal Code-Section 376, 34Indian Evidence Act-Section 118Bharatiya Sakshya Adhiniyam, 2023-Section 124
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High Courts03 Mar 2026Dismissed

Appukuttan Vs State Of Kerala

High Court Of Kerala · (2026) 03 KL CK 0720

Indian Penal Code, 1860- Section 34, 376Evidence Act, 1872- Section 118Bharatiya Sakshya Adhiniyam, 2023- Section 124
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High Courts02 Mar 2026Allowed

State Of Kerala Vs Sudheer @ Sudheerkumar

High Court Of Kerala · (2026) 03 KL CK 1723

Indian Penal Code-Section 304(ii), 279, 337, 338, 304A, 299, 300, 302, 304, 304 Part I, 304 Part II, 323, 325Code of Criminal Procedure-Section 313(1)(b)
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High Courts02 Mar 2026Partly Allowed

State Of Kerala Vs Sudheer @ Sudheer Kumar

High Court Of Kerala · (2026) 03 KL CK 1670

Indian Penal Code-Sections 279, 299, 300, 302, 304, 304 Part I, 304 Part II, 304(ii), 304A, 323, 325, 337, 338Code of Criminal Procedure-Section 313(1)(b)
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