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High Court Of Kerala judgments, 2012

2,273 judgments · page 23 of 114

High Courts10 Oct 2012Dismissed

Smithlal Vs State of Kerala

High Court Of Kerala · (2013) 1 KLJ 574 : (2012) 4 KLT 807

Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 306, 306(4), 307, 308, 439
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High Courts09 Oct 2012

Srinivasa Rao Vs State of Kerala

High Court Of Kerala · (2013) 3 KLJ 80 : (2013) 2 KLT 924

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 149, 34, 420, 468
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High Courts09 Oct 2012

Seetha Ramachandran Vs Radhakrishnan

High Court Of Kerala · (2013) 1 ILR (Ker) 798 : (2012) 4 KLJ 860 : (2012) 4 KLT 856

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 3, Order 23 Rule 3A
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High Courts05 Oct 2012Allowed

James Vs Mathew

High Court Of Kerala · (2012) 4 KLJ 640 : (2012) 4 KLT 666

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 21 Rule 32, 11, 146, 92
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High Courts05 Oct 2012Allowed

Anil Kumar Vs Ajith

High Court Of Kerala · (2012) 4 KLJ 624 : (2012) 4 KLT 545

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 41 Rule 32, Order 7 Rule 7
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High Courts05 Oct 2012Allowed

Subash and Another Vs State of Kerala

High Court Of Kerala · (2012) 2 EFLT 953 : (2012) 4 KLJ 514

Criminal Procedure Code, 1973 (CrPC) — Section 313(1)(b)Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(1), 4
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