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High Court Of Kerala judgments, 2002

896 judgments · page 27 of 45

High Courts03 Jul 2002Dismissed

V. Syamala Vs Smt. Sneha Prabha

High Court Of Kerala · (2002) 2 KLJ 324

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 141, 142, 149, 379, 427
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High Courts02 Jul 2002Dismissed

Abdul Jaleel Vs State of Kerala

High Court Of Kerala · (2002) 2 ALT(Cri) 367 : (2003) CriLJ 650

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11General Clauses Act, 1897 — Section 21
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High Courts02 Jul 2002Dismissed

State of Kerala Vs Ramachandran

High Court Of Kerala · (2002) 4 RCR(Criminal) 673

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(1)Evidence Act, 1872 — Section 145
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High Courts28 Jun 2002Dismissed

Beena Vs Rajamma

High Court Of Kerala · AIR 2002 Ker 378 : (2002) 3 CivCC 531 : (2002) 2 KLJ 30 : (2002) 3 RCR(Civil) 699

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High Courts28 Jun 2002

P.K. Scariah Vs State of Kerala

High Court Of Kerala · (2003) 1 RCR(Criminal) 430

Criminal Procedure Code, 1973 (CrPC) — Section 354(4), 360Motor Vehicles Act, 1988 — Section 20Penal Code, 1860 (IPC) — Section 279, 304A
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High Courts27 Jun 2002Dismissed

Baby Chemparathy, President, The Thodupuzha Taluk General Marketing Co-operative Society Ltd., O.P. Mathew, Member, Board of Directors, Thodupuzha Taluk General Marketing Co-operative Society Ltd., T.C. George, Member, Board of Directors, Thodupuzha Taluk General Marketing Co-operative Society Ltd., Poulose T.O., Member, Board of Directors, Thodupuzha Taluk General Marketing Co-operative Society Ltd., M.J. Abraham, Member, Thodupuzha Taluk General Marketing Co-operative Society Ltd. and Jose Kuttiyani, Member, Board of Directors, Thodupuzha Taluk General Marketing Co-operative Society Ltd. Vs The Joint Registrar of Co-operative Societies, Mr. Babu, Assistant Registrar(General) of Co-operative Societies, The Senior Unit Inspector, Administrator ''A'' Unit, Office of the Assistant Registrar of Co-operative Societies, Sri. M.V. Raghavan, Minister for Co-operation, Government of Kerala, The Thodupuzha Taluk General Marketing Co-operative Society Ltd. and Kerala State Co-operative Marketing Federation Ltd.

High Court Of Kerala · AIR 2003 Ker 10

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High Courts27 Jun 2002Dismissed

Food Inspector Vs K.Subair

High Court Of Kerala · (2002) 2 KLJ 76

Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Prevention of Food Adulteration Act, 1954 — Section 10(7), 16(1)(a), 2(la)(m), 7(1)
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High Courts25 Jun 2002

Abdulla Ibrahim Vs State of Kerala

High Court Of Kerala · (2002) 06 KL CK 0044

Customs Act, 1962 — Section 103, 135Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 28, 35, 50, 54
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High Courts25 Jun 2002Partly Allowed

Nature Lovers Movement Vs State of Kerala

High Court Of Kerala · AIR 2003 Ker 18 : (2003) 1 ILR (Ker) 6

Constitution of India, 1950 — Article 254(1)Forest (Conservation) Act, 1980 — Section 2Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 10, 3, 3(1), 3(2), 3(2)
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