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COURT ARCHIVE

High Court Of Kerala judgments, 2002

896 judgments · page 21 of 45

High Courts06 Aug 2002Dismissed

Vinodan Vs Sub Inspector of Police, Nadapuram

High Court Of Kerala · (2003) 1 KLJ 34 : (2003) 1 RCR(Criminal) 559

Criminal Procedure Code, 1973 (CrPC) — Section 167, 204, 309, 309(2), 439Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
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High Courts06 Aug 2002Dismissed

Vinodan Vs S.I. of Police

High Court Of Kerala · (2002) 3 ILR (Ker) 518 : (2003) 1 KLT 160

Criminal Procedure Code, 1973 (CrPC) — Section 167, 204, 309, 309(1), 309(2)
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High Courts05 Aug 2002Allowed

Siemens Ltd. Vs State of Kerala

High Court Of Kerala · (2002) 3 ILR (Ker) 289 : (2002) 125 STC 544

Kerala General Sales Tax Act, 1963 — Section 5, 7(7B)Kerala General Sales Tax Rules, 1963 — Rule 22A, 22A(2)
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High Courts02 Aug 2002Allowed

Sindhu Vs Mallika

High Court Of Kerala · (2002) 4 RCR(Civil) 354

Advocates Act, 1961 — Section 35Kerala Civil Rules of Practice, 1971 — Rule 28
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