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High Court Of Kerala judgments, 1993

704 judgments · page 2 of 36

High Courts10 Dec 1993Dismissed

Mariamma Sunny Vs State of Kerala and Others

High Court Of Kerala · (1993) 12 KL CK 0009

Abkari (Amendment) Ordinance, 1983 — Section 57A, 57BCentral Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 11(1), 14, 14(2), 19, 21
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High Courts08 Dec 1993

Rajan and Others Vs State of Kerala

High Court Of Kerala · (1993) 12 KL CK 0025

Criminal Procedure Code, 1973 (CrPC) — Section 374, 374(3), 382, 384, 386Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 107, 302, 304B, 306, 326
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High Courts08 Dec 1993Dismissed

Gireesan Vs Indian Overseas Bank and Others

High Court Of Kerala · (1993) 12 KL CK 0007

Banking Regulation Act, 1949 — Regulation 10Constitution of India, 1950 — Article 20, 20(2), 32Criminal Procedure Code, 1973 (CrPC) — Section 300, 403(1)
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High Courts06 Dec 1993Dismissed

Meenakshi Vs Manikkam

High Court Of Kerala · (1993) 12 KL CK 0029

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, Order 43 Rule 1A, Order 43 Rule 1A(2)
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High Courts30 Nov 1993

Radha Vs Kamalsanan

High Court Of Kerala · (1994) 1 KLJ 14

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3), 421, 422
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High Courts30 Nov 1993Allowed

Abdul Kaffar Vs State of Kerala and Another

High Court Of Kerala · (1993) 11 KL CK 0031

Constitution of India, 1950 — Article 311, 311(2), 320(2), 320(3)Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11, 11(1), 15, 16, 17Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
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