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High Court Of Kerala judgments, 2002

896 judgments · page 22 of 45

High Courts29 Jul 2002

Sukumaran Vs K.S.R.T.C.

High Court Of Kerala · (2003) 115 CompCas 695 : (2002) 3 ILR (Ker) 98 : (2002) 2 KLJ 134

Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)Constitution of India, 1950 — Article 226
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High Courts26 Jul 2002Allowed

Vatsan, V. Vs Government of Kerala and Others

High Court Of Kerala · (2003) 2 KLJ 271

Constitution of India, 1950 — Article 14, 19, 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 141Kerala Land Conservancy Act, 1957 — Section 11, 11(1), 11(2), 11(3), 12
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High Courts26 Jul 2002Allowed

V. Vathsan Vs V.U. Razack and Others

High Court Of Kerala · (2003) 2 KLJ 271

Constitution of India, 1950 — Article 14, 19, 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 141Kerala Land Conservancy Act, 1957 — Section 11, 11(2), 11(3), 11(3), 12
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High Courts26 Jul 2002

M.T. Musthafa Vs State of Kerala

High Court Of Kerala · (2002) 2 ALT(Cri) 527 : (2002) 84 ECC 278 : (2002) 4 RCR(Criminal) 401

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41
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High Courts26 Jul 2002

Musthafa Vs State of Kerala

High Court Of Kerala · (2002) 2 ALT(Cri) 527 : (2002) 84 ECC 278

Constitution of India, 1950 — Article 20Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 20BNarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42(2)
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High Courts26 Jul 2002Allowed

Mymoona Vs State of Kerala

High Court Of Kerala · (2002) 2 ALT(Cri) 435 : (2003) 85 ECC 262 : (2002) 3 ILR (Ker) 275 : (2002) 4 RCR(Criminal) 293

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 8
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