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High Court Of Kerala judgments, 2012

2,273 judgments · page 41 of 114

High Courts08 Aug 2012Dismissed

E.A. Abdu Vs State of Kerala

High Court Of Kerala · (2013) CriLJ 752 : (2012) 4 KLJ 287

Constitution of India, 1950 — Article 356Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 239, 482Penal Code, 1860 (IPC) — Section 120B, 34
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High Courts08 Aug 2012Dismissed

Raveendran Vs State of Kerala

High Court Of Kerala · (2012) 4 KLJ 85 : (2012) 4 KLT 178 : (2013) 1 RCR(Criminal) 73

Criminal Procedure Code, 1973 (CrPC) — Section 138, 357, 357(1), 357(3), 358Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 279, 337, 338, 53, 64
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High Courts08 Aug 2012Allowed

Chandrasekharan Vs Union of India

High Court Of Kerala · (2013) ACJ 2079 : (2012) 4 ILR (Ker) 853 : (2012) 3 KLJ 864

Constitution of India, 1950 — Article 14, 38, 39ARailway Claims Tribunal Act, 1987 — Section 16, 18Railways Act, 1989 — Section 123, 124A, 200
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High Courts08 Aug 2012Dismissed

Varghese Antony Vs Fr. Antony Kochuveettil

High Court Of Kerala · (2012) 3 KLJ 693 : (2012) 3 KLT 692

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(c), Order 43 Rule 1(d), Order 9 Rule 13, Order 9 Rule 9Constitution of India, 1950 — Article 227
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High Courts08 Aug 2012

Sunayana Vs Tahsildar and Others

High Court Of Kerala · (2013) 2 ILR (Ker) 663

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 15(4), 16(4), 16(4A), 226Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996 — Section 12, 25, 4, 5
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