High Courts01 Jan 2008
V.S. Vijayan and Others Vs State of Kerala and Another
High Court Of Kerala · AIR 2011 Ker 311 : (2010) 2 BC 169
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420, 465
COURT ARCHIVE
High Court Of Kerala judgments, 2008
723 judgments · page 37 of 37
High Courts01 Jan 2008Dismissed
John C.V. alias John Peruvanthanam Vs State of Kerala and Others
High Court Of Kerala · (2008) CriLJ 1305
Constitution of India, 1950 — Article 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 154(3), 156(3), 190Kerala Forest (Vesting and Management of Ecologically Fragile Land) Ordinance, 2000 — Section 3(1), 5
High Courts01 Jan 2008
John, C.V. Vs State of Kerala and Others
High Court Of Kerala · (2008) CriLJ 1305
Constitution of India, 1950 — Article 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 154(3), 156(3), 190Kerala Forest Act, 1961 — Section 27, 27(1), 27(4), 84