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High Court Of Kerala judgments, 2026

1,539 judgments · page 72 of 77

High Courts27 Jan 2026Disposed Of

E. Shanavas Khan Vs Kollam Bar Association Represented By Its Secretary

High Court Of Kerala · (2026) 01 KL CK 1733

Constitution of India, 1950- Article 12, 12A(e), 12A(j), 12D, 32, 32(2), 226, 226(2)Indian Penal Code, 1860- Section 354, 354A(1)(i), 354(1)(ii), 354(1)(iv)Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013- Section 2(a), 2(f), 2(g), 2(n), 2(o), 2(o)(i), 2(o)(ii), 2(o)(v), 3, 3(2), 4, 4(2), 6, 9
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High Courts22 Jan 2026

Zakeer Hussain Vs State Of Kerala

High Court Of Kerala · (2026) 01 KL CK 2634

Prevention of Corruption Act, 1988-Section 13(1)(c) r/w 13(2), 19, 19(1), 19(3)(a)Indian Penal Code-Sections 409, 420, 405Code of Criminal Procedure-Section 313
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High Courts22 Jan 2026

Authorised Officer & Anr. Vs Navas Sulaiman

High Court Of Kerala · (2026) 01 KL CK 2681

Kerala High Court Act, 1958-Section 5(i)Constitution of India-Article 226, 12Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 13, 14, 17, 17(1), 18
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High Courts22 Jan 2026Allowed

Authorised Officer South Indian Bank Ltd Vs Navas Sulaiman

High Court Of Kerala · (2026) 01 KL CK 1708

Constitution of India, 1950- Article 12, 226Kerala High Court Act, 1958- Section 5(i)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002- Section 13, 13(2), 13(4), 14, 14(1), 17, 17(1)
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