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High Court Of Kerala judgments, 2026

1,581 judgments · page 66 of 80

High Courts10 Feb 2026

Shri. Radhakrishnan M.S Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 02 KL CK 3184

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Prevention of Corruption Act, 1988-Section 15 read with Section 13(1)(d), 13(2) read with Section 13(1)(d), 17A, 19IPC-Section 120B
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High Courts10 Feb 2026

Noushad Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 02 KL CK 3198

Negotiable Instruments Act-Section 138Code of Civil Procedure, 1908-Section 89, 89(2)(d), 122Civil Procedure (Alternative Dispute Resolution) Rules, 2008-Rule 5(e), 24, 25
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High Courts10 Feb 2026

Karnataka State Association Of The Management Of Nursing & Allied Health Science Institution Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 02 KL CK 2637

Indian Nursing Council (Minimum Pre-requisite for granting suitability to Nursing Programs) Regulations, 2020-Regulation 4, 4(v)Indian Nursing Council Act, 1947-Sections 5(2), 8(2)(a), 10, 11, 12, 13, 14, 14(1)(b), 14(3)(b), 16, 16(1)Nurses and Midwives Act, 1953-Sections 6, 20, 20(1), 20(1)(ii), 20(2), 20(3), 21, 22
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