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High Court Of Kerala judgments, 2026

1,581 judgments · page 59 of 80

High Courts24 Feb 2026

Roslin John & Ors. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 02 KL CK 2634

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 64(1), 64(2), first proviso to Section 64(1), second proviso to Section 64(1), first proviso to Section 64(2), second proviso to Section 64(2)Constitution of India-Article 300A, 226
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High Courts23 Feb 2026

T.G. Venugopal Vs State Of Kerala

High Court Of Kerala · (2026) 02 KL CK 3178

Code of Criminal Procedure, 1973-Section 374(2), 173, 173(4)Prevention of Corruption Act, 1988-Section 13(1)(c), 13(1)(d), 13(2)Indian Penal Code-Section 477A, 120B
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High Courts23 Feb 2026

Noufal Vs State Of Kerala

High Court Of Kerala · (2026) 02 KL CK 3186

Code of Criminal Procedure, 1973-Section 374, 357(1)(b)Protection of Children from Sexual Offences Act-Section 3, 3(a), 3(c), 4, 5(m), 5(n), 6, 42IPC-Section 376, 377
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High Courts23 Feb 2026

Aboobacker N.K Vs The State Of Kerala & Ors.

High Court Of Kerala · (2026) 02 KL CK 3189

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A, 3(1)(r), 3(1)(s), 3(2)(va), 18Bharatiya Nyaya Sanhita, 2023-Section 115(2), 126(2), 351(3)
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High Courts23 Feb 2026

Harikumar K.K Vs State Election Commission & Ors.

High Court Of Kerala · (2026) 02 KL CK 3220

Kerala Panchayat Raj Act, 1994-Section 153(13), 153(14), 153(14a)Kerala Panchayat Raj (Election of President and Vice-President) Rules, 1995-Rule 9, 9(7)(a), 9(7)(aa), 9(7)(b), 9(7)(c), 9(7a)Constitution of India-Article 226, 243K
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High Courts23 Feb 2026

B. Gopakumar & Ors. Vs The State Of Kerala & Anr.

High Court Of Kerala · (2026) 02 KL CK 3226

Constitution of India-Article 226Code of Criminal Procedure-Section 202, 164, 482Kerala Municipality Act, 1994-Section 30(3), 214, 214(1), 215, 215(1), 215(2), 215(2)(a), 215(2)(c), 215(4), 368(5), 575
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High Courts23 Feb 2026

Anitha C. & Ors. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 02 KL CK 2911

Registration of Births and Deaths Act, 1969-Section 15, 30, 25, 8, 9Kerala Registration of Births and Deaths Rules, 1999-Rule 11, 11(1), 11(2), 11(3), 11(4)Indian Evidence Act-S.112
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