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12,29,635 judgments in All Courts · page 321 of 61,482

High Courts01 Oct 2026Dismissed

Smt. Rani Vs Sh. Ram Sarup & Ors.

Delhi High Court · (2026) 10 DEL CK 0072

Code of Civil Procedure, 1908-Section 100, Order XLIIIndian Penal Code-Section 420, 406Indian Evidence Act, 1872-Section 101, 111
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High Courts01 Oct 2026

Shinymol.T Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 0068

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 316(2), 318(4), 3(5)
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High Courts01 Oct 2026

Gokul P Ayyappan @ Unni Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 0066

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Protection of Children from Sexual Offences Act, 2012-Sections 4(1) r/w 3(a), 6 r/w 5(l), (m), (n) and 8 r/w 7Bharatiya Nyaya Sanhita, 2023-Sections 75(i), 64(1), 64(2)(m), and 126(2)
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High Courts01 Oct 2026

Shinymol.T Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 0065

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 316(2), 318(4), 3(5)
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High Courts01 Oct 2026

Hafiz Hamza & Ors. Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 0064

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 189(2), 191(2), 191(3), 115(2), 118(1), 118(2), 190
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High Courts01 Oct 2026

Shinymol.T Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 0063

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 316(2), 318(4) r/w Section 3(5)
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High Courts01 Oct 2026

Babulal Jain Vs The Inspector- Narcotics Control Bureau

High Court Of Kerala · (2026) 10 KL CK 0062

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 483, 47, 48, 35(1)(c), 2(2), 35Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 27A, 29, 67, 42Bharatiya Nyaya Sanhita, 2023-Section 2(29)
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High Courts01 Oct 2026

Arun Kumar Pandiri Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 10 KL CK 0061

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 47 and 48, 47, 48, 35(1)(B)(II)Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21(c), 23(c), 28 and 29(1) r/w 8(c), 37, 67Constitution of India-Article 22(1)
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High Courts01 Oct 2026

Akhil. R. Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 0059

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Protection of Children from Sexual Offences Act, 2012-Sections 4 r/w 3, 12 r/w 11(ii), 11(iv)Bharatiya Nyaya Sanhita, 2023-Sections 64(l), 74, 137(2)
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High Courts01 Oct 2026

Sreeraj @ Raju Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 10 KL CK 0058

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 64, 64(2)(f)(m), 65(1) (2), 45, 351Protection of Children from Sexual Offences Act, 2012-Sections 4(2) r/w 3(a), 6 r/w 5(j)(ii), 5(l), 5(n), 22(3)
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High Courts01 Oct 2026

Shamnad Vs State Of Kerala

High Court Of Kerala · (2026) 10 KL CK 0057

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 112
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High Courts01 Oct 2026

Arun Kumar Pandiri Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 10 KL CK 0056

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 483, 47, 48Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21(c), 23(c), 28, 29(1), 8(c), 37, 67Constitution of India-Article 22(1)
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