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High Court Of Kerala judgments, 2010

2,547 judgments · page 59 of 128

High Courts08 Sept 2010

Kamarudheen Vs S.H.O.

High Court Of Kerala · (2011) CriLJ 388 : (2011) 1 KLJ 385

Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 167, 172, 172(1)Explosive Substances Act, 1908 — Section 3Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 149
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High Courts08 Sept 2010Dismissed

Kamarudheen Vs SHO, Muvattupuzha Police Station

High Court Of Kerala · (2011) CriLJ 388 : (2011) 1 KLJ 385

Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 167, 172, 172(1), 172(2)Penal Code, 1860 (IPC) — Section 120(B), 143, 147, 148, 149Unlawful Activities (Prevention) Act, 1967 — Section 16, 18, 18(B), 19, 20
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High Courts08 Sept 2010

Jojy Jacob Vs State of Kerala

High Court Of Kerala · (2011) 1 KLT 79

Kerala Land Reforms Act, 1963 — Section 72Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3, 3(1), 6, 8Kerala Private Forests (Vesting and Assignment) Rules, 1974 — Rule 2A
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