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Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 439 of 61,482

High Courts22 Sept 2026

Vijay Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 3129

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Protection of Children from Sexual Offences Act, 2012-Sections 11(i), 11(iii), 12
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High Courts22 Sept 2026

Sajeev Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 3128

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 296(b), 351(2), 75(1)(i)Protection of Children from Sexual Offences Act, 2012-Section 12 r/w 11(i)
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High Courts22 Sept 2026

Murugan Subramani Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 09 KL CK 3126

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 189(2), 189(4), 191(2), 191(3), 329(3), 296(b), 115(2), 118(1), 351(2), 127(1), 324(5), 190
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High Courts22 Sept 2026

Mohammed Ajmal V.A Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 3125

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b)(ii)(C), 29, 42
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High Courts22 Sept 2026

Sharon Antony Shiby Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 3171

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 64(1), 64(2)(m), 332(b), 75(2), 75(1)(i)Protection of Children from Sexual Offences Act, 2012-Sections 7, 8, 4(1), 3(a), 6, 51
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High Courts22 Sept 2026

Pranav Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 3170

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Juvenile Justice Act, 2015-Section 77Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)
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High Courts22 Sept 2026

Abhijith Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 3169

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 22(b), 27(a), 29
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High Courts22 Sept 2026

Mohandi Naik @ Mohan Babu Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 3167

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 189(1), 189(2), 191(2), 191(3), 126(2), 115(2), 118(1), 109, 103(1), 3(5)
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High Courts22 Sept 2026

Mohammad Nazeer Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 3165

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 296(b), 351(2), 126(2), 115(2), 118(2), 109(1)
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Tribunals and Commissions21 Sept 2026Disposed Of

Prosenjit Ray Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 6893

Administrative Tribunals Act, 1985-Section 19Constitution of India-Article 309, 14, 16, 16(1), 12, 162, 226, 32, 141, 142The Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959
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