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High Court Of Kerala judgments

55,534 judgments · page 10 of 2,777

High Courts25 Sept 2026

Ejajul Hoque Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4410

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(b)
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High Courts25 Sept 2026

Jinshad Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4436

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 137(1)(b), 75(1)(i), 75(2)Protection of Children from Sexual Offences Act, 2012-Sections 7, 8
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High Courts25 Sept 2026

Abhinav Raj Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4433

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 64(1), 64(2)(m), 75(1)Protection of Children from Sexual Offences Act, 2012-Section 4 read with Sections 3(a) & 3(b), 6 read with Section 5(l), 12 read with Sections 11(iii) & 11(iv)
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High Courts25 Sept 2026

Ajith Raj.A.J Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4432

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 118(2), 109(1), 3(5)
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High Courts25 Sept 2026

Bibin Baiju Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4430

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 312, 376(2)(n)Bharatiya Nyaya Sanhita, 2023-Sections 69, 64(2)(m), 351(1), 70(1), 88
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High Courts25 Sept 2026

Ajith Kumar R & Ors. Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4429

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 333, 118(1), 110, 75(1), 126(2), 115(2), 117(2), 189(2), 191(2), 190
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High Courts25 Sept 2026

Vishnulal P.S Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4450

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 296(b), 115(2), 118(1), 118(2), 110, 351(2), 3(5)
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High Courts25 Sept 2026

Abhay Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4449

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 115(2), 296(b), 118(1), 110, 3(5)
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High Courts24 Sept 2026

P. Imbichi Koya Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 09 KL CK 4425

Prevention of Corruption Act, 1988-Sections 13(1)(d), 13(2)Indian Penal Code-Sections 466, 468, 471, 477A, 120(b), 463, 464, 465, 467, 472, 474, 395, 344, 347, 365, 387, 324, 506Notaries Act, 1952-Section 13, 13(1), 8
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High Courts24 Sept 2026

Akhil.Y.M Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4297

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 296(b), 126(2), 115(2), 118(1), 3(5)
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High Courts24 Sept 2026

Sajeev T Vs Aleena Dileep & Ors.

High Court Of Kerala · (2026) 09 KL CK 4274

Kerala High Court Act, 1958-Section 5(i)Constitution of India-Article 226, 21, Art.21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 194
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High Courts24 Sept 2026

T.M. Israel Vs The State Of Kerala & Ors.

High Court Of Kerala · (2026) 09 KL CK 4273

Kerala Local Fund Audit Act, 1994-Section 16, 2(l), 16(3), 16(4)Kerala Service Rules-Rule 3 of Part IIIKerala Panchayat Raj Act, 1994-Section 180, 215, 215(4), 215(8), 215(9), 243(1)
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