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High Court Of Kerala judgments

55,534 judgments · page 8 of 2,777

High Courts28 Sept 2026

C.N Balan & Ors. Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 09 KL CK 4808

Constitution of India-Article 227Indian Penal Code, 1860-Section 420 read with Section 34Prize Chits and Money Circulation Schemes (Banning) Act, 1978-Sections 4, 5 & 6
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High Courts28 Sept 2026

Jinu P B Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4805

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 115(2), 118(1), 110, 351(2), 3(5)
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High Courts28 Sept 2026

Valli Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4802

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Kerala Abkari Act-Sections 8(1), 8(2)
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High Courts28 Sept 2026

Ansif M K Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4801

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 47, Chapter VNarcotic Drugs and Psychotropic Substances Act, 1985-Section 22(b)Constitution of India-Article 22(1)
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High Courts28 Sept 2026

Lallan Sonkar Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4800

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(B)
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High Courts28 Sept 2026

Sreeyesh. K.S Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4798

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 126(2), 115(2), 296(b), 324, 110 read with Section 3(5)
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High Courts28 Sept 2026

Anil S Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 4796

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(A), 20(b)(ii)(B), 22(b)
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