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12,30,331 judgments in All Courts · page 596 of 61,517

High Courts09 Sept 2026Allowed

Punnana Teja Vs The State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 09 AP CK 1173

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 480, 483Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(C)Indian Penal Code, 1860-Section 379
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High Courts09 Sept 2026Dismissed

Bindu Dileep & Anr. Vs State Of Kerala & Ors.

High Court Of Kerala · (2026) 09 KL CK 1121

Kerala Co-operative Societies Act, 1969-Section 69, 83(1)(j)Kerala Co-operative Societies Rules, 1969-Rule 82, 83, 74, 81(a), 81(b), 81(e)Constitution of India-Article 226
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High Courts09 Sept 2026Partly Allowed

Sabeena Vs State Of Kerala & Anr.

High Court Of Kerala · (2026) 09 KL CK 1139

Indian Penal Code-Sections 498A, 306, 107Code of Criminal Procedure-Section 161, 174, 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
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High Courts09 Sept 2026Dismissed

Sreekala @ Kala Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 1135

Indian Penal Code-Sections 366A, 376(1), 376D r/w 34, 366A r/w 34, 376-D r/w 34, 71, 376(1) r/w 34Protection of Children from Sexual Offences Act, 2012-Sections 4 r/w 3(a), 6 r/w 5(g) and 5(j)(ii), 17 r/w 16, 6 r/w 5(g), 42, 33(8), 17 r/w 18, 6 r/w 5(g) of the PoCSO ActScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(2)(v)
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High Courts09 Sept 2026Dismissed

Sreekala @ Kala Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 1134

Indian Penal Code-Sections 366A, 376(1), 376D, 34, 71Protection of Children from Sexual Offences Act, 2012-Sections 4, 3(a), 6, 5(g), 5(j)(ii), 17, 16, 42, 33(8), 18Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(2)(v)
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High Courts09 Sept 2026Dismissed

Sreekala @ Kala Vs State Of Kerala

High Court Of Kerala · (2026) 09 KL CK 1131

Indian Penal Code-Sections 366A, 376(1), 376D r/w 34, 366A r/w 34, 376-D r/w 34, 71, 376(1) r/w 34Protection of Children from Sexual Offences Act, 2012-Sections 4 r/w 3(a), 6 r/w 5(g), 5(j)(ii), 17 r/w 16, 42, 33(8), 17 r/w 18Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(2)(v)
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High Courts09 Sept 2026

M/s. KLM Axiva Finvest Limited Vs Bijitha Shajan & Ors.

High Court Of Kerala · (2026) 09 KL CK 1130

Companies Act, 2013Arbitration and Conciliation Act, 1996-Section 5, 8(1), 9, 11, 11(6), sub-sections (4), (6), (9) and sub-section (3) of Section 14, 21, 27, 34, 34(1), 34(2), 34(2A), 34(3), 36, 37, 39(2) and (4), 41, sub-section (2), 42, 43, 43(1), 43(4)Limitation Act, 1963-Section 3, 4 to 24, 5, 14, 29, 29(2), Article 137, Schedule
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High Courts09 Sept 2026Allowed

S. Abdul Razzak Vs C.B. Suraja Devi & Anr.

High Court Of Kerala · (2026) 09 KL CK 1128

Code of Civil Procedure-Order XXVI Rule 10(3), XXVI Rule 10, Rule 10 of Order 26, sub rule (3) of Rule 10 of Order 26, 14(2) of Order 26, sub-rule (3) of Rule 10 of Order 26 CPCKerala Survey and Boundaries ActConstitution of India-Article 227
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High Courts09 Sept 2026Dismissed

Asmina Begum Vs The State Of Assam

Gauhati High Court · (2026) 09 GAU CK 1100

BNSS, 2023-Section 483, 46(5), 43(5), 36, 47/48, 46NDPS Act-Sections 21(c)/ 25/ 27A/ 29(1), 42(1)(d), 37Cr.P.C.-Section 46(4), 439, 50 and 50A, 50, 50A
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