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High Court Of Kerala judgments, 2026

1,581 judgments · page 65 of 80

High Courts11 Feb 2026

Liji Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 02 KL CK 3231

Code of Criminal Procedure-Section 2(d), 2(wa), 200, 372, proviso to Section 372, 374, 378, sub-section (4) of Section 378, sub-section (5) of Section 378, 397, 401, sub-section (4) of Section 401Negotiable Instruments Act, 1881-Section 138, 142, 143BNSS-Section 419, proviso to Section 413
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High Courts11 Feb 2026

The State Of Kerala & Ors. Vs Kurien E. Kalathil

High Court Of Kerala · (2026) 02 KL CK 2935

Kerala Private Forests (Vesting and Assignment) Act, 1971-Section 8, 6Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003-Section 3(1)Kerala (Private Forests) Tribunal Rules, 1972-Rule 3(1), 3
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High Courts11 Feb 2026

Pankaj Kumar Vs The Station House Officer & Anr.

High Court Of Kerala · (2026) 02 KL CK 2626

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(1), 35, 187(1), 187(2)Bharatiya Nyaya Sanhita, 2023-Sections 78(1)(ii) read with 3(5)Information Technology Act, 2000-Section 67B
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High Courts11 Feb 2026Disposed Of

Liji Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 02 KL CK 2620

Negotiable Instruments Act, 1881-Section 138, 142, 143Code of Criminal Procedure-Section 200, 397, 401, 401(4), 372, 378, 378(4), 378(5), 374, 2(d), 2(wa)BNSS-Section 419, proviso to Section 413
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High Courts11 Feb 2026Allowed

Ramesh Viswanathan Vs State Of Kerala

High Court Of Kerala · (2026) 02 KL CK 1671

Banning of Unregulated Deposit Schemes Act, 2019- Section 12, 13, 13(2)(a), 13(2)(b), 13(3), 13(4), 14, 15, 15(1)(b), 15(3), 15(5), 18(c), 19, 21, 22
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High Courts10 Feb 2026

Nitheesh Vs State Of Kerala

High Court Of Kerala · (2026) 02 KL CK 3181

Indian Penal Code-Section 302, 324, 439, 440, 449Code of Criminal Procedure, 1973-Section 173(8), 209, 232, 313, 357(1)(c), 428Evidence Act-Section 8
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