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COURT ARCHIVE

High Court Of Kerala judgments, 1994

555 judgments · page 1 of 28

High Courts23 Dec 1994Allowed

Hareendran Vs Sarada and Another

High Court Of Kerala · (1996) 1 ALT(Cri) 162 : (1985) 1 KLJ 82 : (1995) 2 RCR(Criminal) 19

Criminal Procedure Code, 1973 (CrPC) — section 190, 193, 2, 201, 26Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 20, 3, 3(1), 4
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High Courts22 Dec 1994

Thajudeen Vs Narayanaru and others.

High Court Of Kerala · (1994) 12 KL CK 0016

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 72A, Order 21 Rule 90, Order 34 Rule 11, Order 34 Rule 15Transfer of Property Act, 1882 — Section 100, 2, 55(6)(b)
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High Courts21 Dec 1994Dismissed

Suresh Vs State

High Court Of Kerala · (1994) 12 KL CK 0011

Criminal Procedure Code, 1973 (CrPC) — Section 2Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 21, 41(2), 42, 43
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High Courts20 Dec 1994Dismissed

Chinnamma Vs State of Kerala

High Court Of Kerala · (1995) 2 ALT(Cri) 469 : (1995) CriLJ 1711 : (1995) 1 ILR (Ker) 775

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302
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High Courts19 Dec 1994

Abdul Khader Vs Habsath

High Court Of Kerala · (1985) 1 KLJ 94

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4), 18, 18(1), 18(2)Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 16
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High Courts14 Dec 1994Allowed

Kuriakose Vs State of Kerala

High Court Of Kerala · (1995) CriLJ 1751 : (1995) 1 ILR (Ker) 728

Criminal Procedure Code, 1973 (CrPC) — Section 164, 190(1), 195(1)(b)(ii), 340Penal Code, 1860 (IPC) — Section 193, 195, 195(1)
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