High Courts01 Feb 1991Dismissed

Ismail and etc. Vs State of Kerala

High Court Of Kerala · (1991) CriLJ 2945 : (1991) 2 ILR (Ker) 820

Criminal Procedure Code, 1973 (CrPC) — Section 162(2), 293, 5Evidence Act, 1872 — Section 10, 125, 3Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29, 42, 50, 50(1)
High Courts31 Jan 1991

S. Krishna Iyer Vs State of Kerala

High Court Of Kerala · (1991) 01 KL CK 0055

Constitution of India, 1950 — Article 309Criminal Procedure Code, 1973 (CrPC) — Section 482Kerala Service Rules, 1958 — Rule 1, 3