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High Court Of Kerala judgments, 2026

1,581 judgments · page 60 of 80

High Courts23 Feb 2026

Abdul Kalam Vs District Collector & Ors.

High Court Of Kerala · (2026) 02 KL CK 2654

Kerala Revenue Recovery Act-Section 5, 7, 80Kerala Motor Vehicles Rules, 1989-Rule 394Code of Civil Procedure, 1908-Section 60, 60(1)(i), Order XXI Rule 48
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High Courts23 Feb 2026

Sugathan Vs State Of Kerala

High Court Of Kerala · (2026) 02 KL CK 2630

Protection of Children from Sexual Offences Act, 2012-Section 7, 8, 18, 2(2), 42Indian Penal Code-Section 354BJuvenile Justice (Care & Protection of Children) Act, 2000-Section 23
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High Courts23 Feb 2026Dismissed

Noufal Vs State Of Kerala

High Court Of Kerala · (2026) 02 KL CK 1733

Code of Criminal Procedure, 1973- Section 357(1)(b), 374Indian Penal Code, 1860- Section 376, 377Protection of Children from Sexual Offences Act, 2012- Section 3, 3(a), 3(b), 3(c), 3(d), 4, 5(m), 5(n), 6, 42
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High Courts23 Feb 2026Allowed

Sugathan Vs State Of Kerala

High Court Of Kerala · (2026) 02 KL CK 1731

Indian Penal Code, 1860- Section 354BProtection Of Children From Sexual Offences Act, 2012- Section 2(2), 7, 8, 18, 42Juvenile Justice (Care and Protection) Act, 2015- Section 94
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High Courts23 Feb 2026Disposed Of

P.S.Vinod Vs Kottayam Municipality

High Court Of Kerala · (2026) 02 KL CK 1730

Constitution of India, 1950- Article 226Code of Criminal Procedure, 1973- Section 164, 202, 482Indian Penal Code, 1860- Section 120B
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High Courts23 Feb 2026Dismissed

Mr.B.Gopakumar Vs State Of Kerala

High Court Of Kerala · (2026) 02 KL CK 1729

Constitution of India, 1950- Article 226Code of Criminal Procedure, 1973- Section 164, 202, 482Indian Penal Code, 1860- Section 120B
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High Courts23 Feb 2026Allowed

Aboobacker N.K Vs State Of Kerala

High Court Of Kerala · (2026) 02 KL CK 1726

Bharatiya Nyaya Sanhita, 2023- Section 115(2), 126(2), 351(3)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1)(r), 3(1)(s), 3(2)(va), 14A, 18
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High Courts20 Feb 2026

M/s. Authentic Metals Vs The Enforcement Officer & Ors.

High Court Of Kerala · (2026) 02 KL CK 3194

Central Goods and Services Tax / Kerala State Goods and Services Tax Act, 2017-Section 2(73), 49, 67, 67(6), 68, 68(3), 122, 129, 129(1), 129(2), 129(3), 129(6), 130, 130(2), 130(3), 130(5), 130(7), 168, 168(1)CGST Rules-Rule 138BCode of Criminal Procedure, 1973-Section 165(5)
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