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High Court Of Kerala judgments, 2026

1,666 judgments · page 83 of 84

High Courts12 Jan 2026Allowed

Babu C.G Vs State Of Kerala, Rep. By The Public Prosecutor

High Court Of Kerala · (2026) 01 KL CK 1684

Code of Criminal Procedure, 1973- Section 173(2), 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 226, 227, 228, 229, 230, 231, 232, 233, 234, 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251, 252, 253, 254, 255, 256, 257, 258, 259, 260, 261, 262, 263, 264, 265, 273, 309, 309(2), 313(1)(b)Indian Penal Code, 1860- Section 143, 147, 149, 302, 323, 324, 376, 376A, 376AB, 376B, 376C, 376D, 376DBEvidence Act, 1872- Section 165
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High Courts12 Jan 2026Allowed

Dr.K.Rema Vs State Of Kerala

High Court Of Kerala · (2026) 01 KL CK 1665

Code of Criminal Procedure, 1973- Section 428Prevention of Corruption Act, 1988- Section 7, 13(1)(d), 13 (1)(d)(i), 13 (1)(d)(ii), 13(2), 20
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High Courts09 Jan 2026Allowed

Malu.K. Vs State Of Kerala

High Court Of Kerala · (2026) 01 KL CK 1656

Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 463, 464, 465, 467, 468, 471Notaries Act, 1952- Section 8, 13, 13(i)
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High Courts08 Jan 2026

Gopala Krishnan Vs State Of Kerala & Ors.

High Court Of Kerala · 2025 INSC 804

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 2(1)(y), 413, 415, 418, 419, 419(4), 434IPC-Sections 415, 420, 34Kerala Money Lenders Act, 1958-Sections 17, 18
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High Courts08 Jan 2026

Soumya Gopal Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 01 KL CK 2644

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419(4)Indian Penal Code-Sections 354 and 354DCode of Criminal Procedure-Section 372, 378, 200, 202, 192, 2(d), 2(wa), 378(3), 378(4), 378(6)
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High Courts08 Jan 2026

P.V. Ravi Vs SPE/CBI Kochi

High Court Of Kerala · (2026) 01 KL CK 2631

Code of Criminal Procedure, 1973-Section 374Indian Penal Code-Section 120B, 409Prevention of Corruption Act, 1988-Section 13(2), 13(1)(c), 13(1)(d)
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High Courts08 Jan 2026Allowed

Gopala Krishnan Vs State Of Kerala

High Court Of Kerala · (2026) 01 KL CK 1663

Constitution of India, 1950- Article 132, 134, 136Bharatiya Nagarik Suraksha Sanhita, 2023- Section 2(1)(y), 413, 415, 418, 419(4), 434Code of Criminal Procedure, 1973- Section 372
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High Courts08 Jan 2026Partly Allowed

P.V.Ravi Vs SPE/CBI Kochi

High Court Of Kerala · (2026) 01 KL CK 1662

Code of Criminal Procedure, 1973- Section 374Indian Penal Code, 1860- Section 120B, 409Prevention of Corruption Act, 1988- Section 13(1)(c), 13(1)(d), 13(2)
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High Courts07 Jan 2026Partly Allowed

Mohamed Galib V Vs State Of Kerala

High Court Of Kerala · (2026) 01 KL CK 2632

Code of Criminal Procedure-Section 374, 428Prevention of Corruption Act, 1988-Section 7, 13(1)(d) r/w 13(2), 13(1)(d)(i) and (ii), 20Evidence Act-Section 154
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