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12,28,363 judgments in All Courts · page 20 of 61,419

High Courts04 Nov 2026Disposed Of

Shafeeq Razak Vs P.M. Abdul Lahir & Anr.

High Court Of Kerala · (2026) 11 KL CK 0569

Code of Civil Procedure, 1908-Order IX; Order IX Rule 13; Order XVII Rule 2; Order XVII Rule 2 (Explanation); Order XVII Rule 3; Order XVII Rule 3(a); Order XVII Rule 3(b)Amendment Act, 1976
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High Courts04 Nov 2026Partly Allowed

Jayaprakash Vs State Of Kerala

High Court Of Kerala · (2026) 11 KL CK 0570

Indian Penal Code, 1860-Sections 458, 324, 354, 342, 511, 376, 366, 443, 445, 334 and 319Code of Criminal Procedure-Sections 357(1)(b), 428, 357A, 164 and 222
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High Courts04 Nov 2026

Geevarghese K.A. Vs State Of Kerala

High Court Of Kerala · (2026) 11 KL CK 0567

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 105Motor Vehicles Act, 1988-Section 185, 19, 19(1), clause (c) of sub-section (1) of Section 19, (f) of sub-section (1) of Section 19
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High Courts04 Nov 2026Dismissed

Baby Raj Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 11 KL CK 0573

Indian Penal Code-Sections 376(1), 376(2)(n), 506(i), 354(D)(1)(i)Protection of Children from Sexual Offences Act, 2012-Sections 2(1)(d), 3(a), 4(2), 5(l), 5(m), 6, 9(l), 10
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High Courts04 Nov 2026

Abdul Rafeek @ Rafeek Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 11 KL CK 0564

Bharatiya Nyaya Sanhita, 2023-Section 332(a), 49, 64(2)(m), 65(2), 3(5)Protection of Children from Sexual Offences Act, 2012-Section 6(1), 5(l), 5(p), 5(m), 12, 11(iii), 11(vi), 16, 17Bharatiya Nagarik Suraksha Sanhita, 2023-Section 94, 94(1), 183
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High Courts04 Nov 2026

Binod Kumar Singh Vs Directorate Of Enforcement, Ranchi Zonal Office, Ranchi

Jharkhand High Court · 2023 INSC 1029

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 250(1), 250(2), 230, 232, 262(1), 262(2), 268Code of Criminal Procedure-Section 88, 227, 228, 239, 244, 245(1), 245(2), 313Prevention of Money Laundering Act, 2002-Section 2(1)(u), 2(1)(v), 2(1)(x), 2(1)(y), 3, 4, 16, 17, 24, 44, 45, 50, 50(4), 66(2)
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High Courts04 Nov 2026

Rohit Singh Vs The State Of Jharkhand & Ors.

Jharkhand High Court · (2026) 11 JH CK 0598

Constitution of India-Article 226, 21, 22(5)Jharkhand Control of Crimes Act, 2002-Section 2(d), 2(d)(i), 12, 12(1), 12(2), proviso to Section 12(2), 12(3), 17, 17(2)Indian Penal Code-Chapter XVI, Chapter XVII, Section 302, 307, 364A, 120B, 34, 323, 324, 325, 326, 364, 379
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