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High Court Of Kerala judgments, 1995

524 judgments · page 1 of 27

High Courts22 Dec 1995Dismissed

Union of India (UOI) Vs India Cements Ltd.

High Court Of Kerala · (1995) 12 KL CK 0024

Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2)Family Courts Act, 1984 — Section 19
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High Courts20 Dec 1995

P.V. George and Others Vs Jacob Mathews and Another

High Court Of Kerala · (1996) CriLJ 1299 : (1996) 1 ILR (Ker) 836

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 173, 190Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 34, 420
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High Courts15 Dec 1995Allowed

Mohammed Sali Vs State of Kerala and Others

High Court Of Kerala · (1996) 2 ALT(Cri) 80 : (1996) CriLJ 1225 : (1996) 2 ILR (Ker) 109 : (1996) 1 RCR(Criminal) 556

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3(1)Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3
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High Courts12 Dec 1995Allowed

Jose John Vs K.C. Kuruvila Pillai and Others

High Court Of Kerala · (1996) 1 ALT(Cri) 514 : (1996) CriLJ 1449 : (1996) 1 ILR (Ker) 825 : (1996) 1 RCR(Criminal) 560

Civil Procedure Code, 1908 (CPC) — Section 80Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 195(4), 340, 476Penal Code, 1860 (IPC) — Section 109, 120B, 191, 193, 196
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High Courts08 Dec 1995Allowed

K.P. Sahadevan Vs T.K. Sreedharan

High Court Of Kerala · (1996) 1 CivCC 196 : (1996) CriLJ 1223 : (1996) 1 ILR (Ker) 816 : (1996) 2 RCR(Criminal) 396

Criminal Procedure Code, 1973 (CrPC) — Section 29(2), 325, 357, 357(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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