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High Court Of Kerala judgments, 2012

2,273 judgments · page 46 of 114

High Courts01 Aug 2012

A.S. Dinesan, President, Sree Narayana Samskarika Samithi, Sree Narayanapuram, Kakkanad, Ernakulam -30 Vs V. Chandra Das, Former President, Sree Narayana Samskarika Samithi, Karthikapally Taluk Committee, Kayamkulam - 690502, P.P. Balakrishnan, Former General Secretary, Sree Narayana Samskarika Samithi, State Committee, Sree Narayanapuram, Kakkanad, Ernakulam - 682 030 and M.K. Narayanan, Vadakkedth Veedu, Kappil West, Krishnapuram. P.O. Alappuzha - 690 533

High Court Of Kerala · (2012) 08 KL CK 0163

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High Courts01 Aug 2012Allowed

Sourabhan Vs State of Kerala

High Court Of Kerala · (2012) 3 KLJ 424 : (2012) 3 KLT 583

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 36, 482Kerala Police Act, 2011 — Section 18(1)Penal Code, 1860 (IPC) — Section 308, 323, 324, 34, 447
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High Courts01 Aug 2012Dismissed

Saji Vs State of Kerala

High Court Of Kerala · (2012) 4 KLJ 188

Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Penal Code, 1860 (IPC) — Section 186, 34, 349, 350, 351
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