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High Court Of Kerala judgments, 2026

1,581 judgments · page 61 of 80

High Courts20 Feb 2026Disposed Of

M/s Authentic Metals Vs The Enforcement Officer

High Court Of Kerala · (2026) 02 KL CK 1700

Constitution of India, 1950- Article 14, 300A, 311(2)Central Goods and Services Tax Act, 2017- Section 67, 67(6), 68, 129, 129(2), 129(6), 130, 130(2), 130(6), 130(7)Gold (Control) Act, 1968- Section 73
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High Courts19 Feb 2026

Mr. Anagh Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 02 KL CK 3219

Bharatiya Nyaya Sanhitha, 2023-Section 356(2), 351, 61, 77, 2(24), 8(2), 8(3), 8(4), 8(5), 9, 49, 50, 52, 54, 55, 56, 57, 58, 59, 60, 119, 120, 123, 127(7), 127(8), 210, 222, 230, 231, 240, 248, 250, 251, 259, 260, 261, 262, 263, 308(6), 308(7), 330(2)Information Technology Act, 2000-Section 66, 67C, 69, 69A, 69B, 79Bharatiya Nagarik Suraksha Sanhitha-Section 174, 195, 225, 175(3), 223, 2(1)(h), 2(1)(q), 63, 64, 64(2), 212, 223(1) (proviso), 94, 528
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High Courts19 Feb 2026

N. Basurangan Vs State Of Kerala

High Court Of Kerala · 2025 INSC 477

Indian Penal Code-Sections 120B, 201, 406, 409, 420, 465, 475, 34Prevention of Corruption Act, 1988-Section 13(1)(a) r/w 13(2)Kerala Co-operative Societies Act, 1969-Sections 65, 68(1)
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High Courts19 Feb 2026Dismissed

N. Basurangan Vs State Of Kerala

High Court Of Kerala · (2026) 02 KL CK 1704

Constitution of India, 1950- Article 21Code of Criminal Procedure, 1973- Section 82, 83, 438Indian Penal Code, 1860- Section 120B, 201, 406, 409, 420, 465, 475
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High Courts19 Feb 2026Dismissed

Janardhanan.V Vs Viswanathan.P

High Court Of Kerala · (2026) 02 KL CK 1702

Negotiable Instruments Act, 1881- Section 138, 138(b)General Clauses Act, 1897- Section27Evidence Act, 1872- Section 114
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High Courts19 Feb 2026Allowed

Anagh Vs State Of Kerala

High Court Of Kerala · (2026) 02 KL CK 1701

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 2(1)(h), 2(1)(q), 64(2), 94, 174, 175(3), 195, 210, 223, 223(1), 225, 528Bharatiya Nyaya Sanhitha, 2023- Section 2(24), 61, 77, 351, 356(2)Information Technology Act, 2000- Section 66, 67C, 69, 69A, 69B, 79
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High Courts18 Feb 2026Dismissed

Balachandran Vs Sajan Mathew & Anr.

High Court Of Kerala · (2026) 02 KL CK 3193

Negotiable Instruments Act, 1881-Section 138, 138(b)Code of Criminal Procedure, 1973-Sections 218, 219, 220, 221, 223, 482
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