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High Court Of Kerala judgments, 2026

1,666 judgments · page 82 of 84

High Courts14 Jan 2026

Sulochana Vs Anitha

High Court Of Kerala · (2026) 01 KL CK 1679

Transfer of Property Act, 1882- Section 39, 53Hindu Adoptions and Maintenance Act, 1956- Section 4, 18, 18(1), 21, 23(2), 27, 28
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High Courts12 Jan 2026

Athul .P & Anr. Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 01 KL CK 2640

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14A, 15A(3), 3(1)(s), 3(2)(va), 8, 18Bharatiya Nyaya Sanhita, 2023-Section 296(b), 115(2), 118(1), 351(2), 110, 324(4), 189(2), 191(2), 191(3), 190Code of Criminal Procedure-Section 438
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High Courts12 Jan 2026

V.Chandran Vs State Of Kerala

High Court Of Kerala · (2026) 01 KL CK 2638

Prevention of Corruption Act, 1988-Section 7, 13(1)(d) read with Section 13(2), 13(1)(d)(i) and (ii), 20Criminal Procedure Code-Section 428Evidence Act-Section 154
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High Courts12 Jan 2026

M.S. Anil Vs State Of Kerala

High Court Of Kerala · 2023 INSC 1020

Code of Criminal Procedure, 1973-Section 374(2), 313(1)(b), 313Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 13(1)(d)(i) and (ii), 20Indian Penal Code-Section 120B
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High Courts12 Jan 2026

M.S. Anil Vs State Of Kerala

High Court Of Kerala · 2023 INSC 1020

Code of Criminal Procedure, 1973-Sections 374(2), 313(1)(b), 313Prevention of Corruption Act, 1988-Sections 7, 13(1)(d) read with 13(2), 20Indian Penal Code-Section 120B
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