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High Court Of Kerala judgments, 2026

1,539 judgments · page 7 of 77

High Courts28 Sept 2026

Sajanimol K Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 09 KL CK 4829

Constitution of India-Article 227, 226, 14, 19, 21Kerala Service Rules-Rule 3 of Part III (Notes 2 and 3), 116 (Ruling No. 6)Administrative Tribunals Act-Section 19
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High Courts28 Sept 2026Allowed

The Manager Vs Mohamed Jishad K & Ors.

High Court Of Kerala · (2026) 09 KL CK 4827

Kerala High Court Act, 1958-Section 5(i)Constitution of India-Article 226Kerala Education Rules, 1959-Rule 10 of Chapter VIII, 10(i) of Chapter VIII, 12 of Chapter IX, 67 of Chapter XIV A, 67(1)(a), 67(8), 67(8A), 79, Clause (vii) of Chapter XIII
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High Courts28 Sept 2026

Ananthu S. & Anr. Vs Mahatma Gandhi University & Ors.

High Court Of Kerala · (2026) 09 KL CK 4826

Constitution of India-Article 226Mahatma Gandhi University Regulations for the Constitution of Students' Unions in Affiliated Colleges, University Teaching Departments and Centres, and for the Constitution of the University Students' Union and the Conduct of Elections-Clause 21(8)(iii)
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High Courts28 Sept 2026

Nikhil V Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4823

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Sections 22(b), 29
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High Courts28 Sept 2026

Arjun Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4822

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(B)
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High Courts28 Sept 2026

Abdul Jabbar P.A Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 09 KL CK 4815

Constitution of India-Article 227Indian Penal Code, 1860-Sections 409, 417, 420, 421, 34Prize Chits and Money Circulation Schemes (Banning) Act, 1978-Sections 4, 5, 6
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