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High Court Of Kerala judgments

55,534 judgments · page 11 of 2,777

High Courts24 Sept 2026

Al Fahad Nasim Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4261

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 189(2), 189(4), 191(2), 191(3), 323(3), 324(4), 118(1), 118(2), 109, 190
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High Courts24 Sept 2026

Kisor Mali Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 09 KL CK 4260

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(C), 29, 37
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High Courts24 Sept 2026

Mohanraj Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4259

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 15(b), 8(c)
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High Courts24 Sept 2026

Muneer V.H Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4258

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 22(c), 27A read with 29(1), 37
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High Courts24 Sept 2026

Nabeel Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4257

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(B)
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High Courts24 Sept 2026

Jahir Hussain J. & Anr. Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4256

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 189(2), 191(2), 191(3), 296(b), 126(2), 127(2), 115(2), 118(1), 110, 324(5) read with Section 190
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High Courts24 Sept 2026

Shabbier Ahammed Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4255

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(A), 21(a), 21(b), 22(b), 22(c), 25 read with 29, 37
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High Courts24 Sept 2026

Sarath Lal Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 09 KL CK 4254

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 296(b), 115(2), 118(1), 118(2), 351, 333
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High Courts24 Sept 2026

Salil Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4252

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Kerala Abkari Act, 1 of 1077-Sections 8(1) and 8(2)
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High Courts24 Sept 2026

Sunu Sunil Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4251

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Protection of Children from Sexual Offences Act, 2012-Sections 4(2), 3(a), 6(1), 5(i), 9Indian Penal Code, 1860-Sections 354B, 450, 376(3), 376(2)(n)
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High Courts23 Sept 2026

Devaki & Ors. Vs Chandrika Ayyappan

High Court Of Kerala · (2026) 09 KL CK 4373

Code of Civil Procedure, 1908-Order IX Rule 6, IX Rule 7, IX Rule 10, IX Rule 13, VIII Rule 10, XV Rule 3(1)Limitation Act, 1963-Section 5, Article 122, 123, 137
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