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High Court Of Kerala judgments, 2005

781 judgments · page 8 of 40

High Courts07 Nov 2005

Sreenivasan alias Sreeni Vs State of Kerala

High Court Of Kerala · (2006) CriLJ 1485

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 100, 101, 102, 103, 104Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 304(1)
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High Courts07 Nov 2005

Murali Vs State of Kerala

High Court Of Kerala · (2006) 1 DMC 586 : (2005) 4 ILR (Ker) 838 : (2006) 1 KLT 90

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Dowry Prohibition Act, 1961 — Section 2
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High Courts05 Nov 2005Allowed

Bineesh Vs State of Kerala

High Court Of Kerala · (2006) 1 KLT 505 : (2006) 1 RCR(Criminal) 771

Criminal Procedure Code, 1973 (CrPC) — Section 160, 73Penal Code, 1860 (IPC) — Section 34, 406, 409, 420
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High Courts05 Nov 2005Allowed

Phiroskhan Vs Jabbar

High Court Of Kerala · (2006) 1 ILR (Ker) 186 : (2006) 1 KLT 38

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, 115Constitution of India, 1950 — Article 227Kerala Stamp Act, 1959 — Article 21, 48, 5, 34, 34(2)
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High Courts31 Oct 2005Dismissed

Ayyappan alias Appu Vs State of Kerala

High Court Of Kerala · (2006) CriLJ 661 : (2006) 2 RCR(Criminal) 638

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 323, 34
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High Courts28 Oct 2005Allowed

Ibrahim Kannu Vs State of Kerala

High Court Of Kerala · (2006) 1 ILR (Ker) 311 : (2005) 4 KLT 1034

Constitution of India, 1950 — Article 311, 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15, 16, 17, 18
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High Courts27 Oct 2005

State of Kerala Vs George Jacob

High Court Of Kerala · AIR 2006 Ker 111 : (2005) 4 KLT 709

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 10, 64Government of India Act, 1935 — Section 175(3)Kerala Stamp Act, 1959 — Section 17, 2, 2(12), 27, 3
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High Courts26 Oct 2005Allowed

Moosa Vs Jomon Puthanpurackkal

High Court Of Kerala · (2005) 4 KLT 685

Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 227, 244Evidence Act, 1872 — Section 137, 138, 33Penal Code, 1860 (IPC) — Section 163, 34
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High Courts24 Oct 2005Dismissed

Vasu @ Vasal Vasu Vs K.V. Varghese

High Court Of Kerala · (2008) 1 KLJ 79

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(4)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4), 11(5), 11(7)Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 5(5)
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