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High Court Of Kerala judgments, 2003

944 judgments · page 20 of 48

High Courts01 Jul 2003Dismissed

K. Vijayakumar Vs A. Ali and Another

High Court Of Kerala · (2004) 1 KLJ 129

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 190, 2(d)Prevention of Food Adulteration Act, 1954 — Section 1, 13, 13(2), 14, 14A
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High Courts26 Jun 2003

Krishnan Vs Krishnan

High Court Of Kerala · AIR 2004 Ker 155 : (2003) 3 CivCC 435 : (2004) 1 ILR (Ker) 21 : (2003) 3 KLT 166 : (2003) 4 RCR(Civil) 461

Specific Relief Act, 1963 — Section 12(2), 12(4)
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High Courts26 Jun 2003Allowed

Raymund Gencianeo Vs State of Kerala

High Court Of Kerala · (2003) 2 ALT(Cri) 323 : (2004) CriLJ 2296 : (2003) 3 ILR (Ker) 308 : (2003) 3 KLT 174 : (2003) 4 RCR(Criminal) 605

Constitution of India, 1950 — Article 1(3), 297, 297(3)Penal Code, 1860 (IPC) — Section 4
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High Courts24 Jun 2003Allowed

Sreenivasan Vs Thilakan

High Court Of Kerala · AIR 2003 Ker 350 : (2003) 3 CivCC 296 : (2003) 2 KLT 958 : (2003) 4 RCR(Civil) 303

Civil Procedure Code, 1908 (CPC) — Section 107Specific Relief Act, 1963 — Section 34, 38
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