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High Court Of Kerala judgments, 2010

2,547 judgments · page 113 of 128

High Courts12 Mar 2010Allowed

Vijayan Vs State of Kerala

High Court Of Kerala · (2011) 4 KLJ 599

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
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High Courts12 Mar 2010

Ramesan, C. Vs P.P. Gopinathan Achari

High Court Of Kerala · (2010) 03 KL CK 0130

Criminal Procedure Code, 1973 (CrPC) — Section 244, 246Prevention of Food Adulteration Act, 1954 — Section 7Prevention of Food Adulteration Rules, 1955 — Rule 50
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High Courts12 Mar 2010Dismissed

Regi Vs State of Kerala

High Court Of Kerala · (2010) 2 KLT 265 : (2010) 5 SLR 60

Kerala Police Subordinate Service (Amendment) Rules, 1980 — Rule 3Kerala State and Subordinate Services Rules, 1958 — Rule 27, 39
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High Courts11 Mar 2010Dismissed

Joseph James @ Jose Vs State of Kerala

High Court Of Kerala · (2010) CriLJ 3551 : (2010) 1 KLJ 794

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 313(1), 374(2)Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 201
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High Courts10 Mar 2010

Ishaque Vs Raveendran Thampan

High Court Of Kerala · (2010) 2 ILR (Ker) 416 : (2010) 2 KLT 1

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 235, 250, 29, 357(1), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts10 Mar 2010Allowed

Ragesh P.K. Vs State of Kerala

High Court Of Kerala · (2010) 2 ILR (Ker) 172 : (2010) 2 KLJ 1 : (2010) 2 KLT 557

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 203, 397, 401Penal Code, 1860 (IPC) — Section 120(b), 120B, 34, 465, 468Representation of the People Act, 1950 — Section 31, 32, 32(1), 32(3)
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