High Courts03 Feb 2014

Narayana Pillai Vs State of Kerala and Another

High Court Of Kerala · (2014) 2 KHC 244 : (2014) 2 KLJ 720

Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 119, 156(3), 221, 300, 300(1)General Clauses Act, 1897 — Section 26
High Courts03 Feb 2014

Shaji Thomas Vs State of Kerala

High Court Of Kerala · (2014) 3 Crimes 387 : (2014) 2 KLJ 21 : (2014) 1 KLT 697

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 190, 190(1)Penal Code, 1860 (IPC) — Section 193, 209, 34, 465, 468
High Courts03 Feb 2014

Rajeswaran Vs State of Kerala

High Court Of Kerala · (2014) 2 KLJ 100 : (2014) 1 KLT 726

Criminal Procedure Code, 1973 (CrPC) — Section 233, 233(3), 311, 313, 482Penal Code, 1860 (IPC) — Section 120B, 307, 34
High Courts03 Feb 2014

Pourna Samithi Vs State of Kerala and Others

High Court Of Kerala · (2014) CriLJ 2277 : (2014) 4 FLT 398 : (2014) 1 KHC 426 : (2014) 1 KLJ 566

Criminal Procedure Code, 1973 (CrPC) — Section 133, 135(b), 136, 137, 138Penal Code, 1860 (IPC) — Section 188
High Courts03 Feb 2014Allowed

Rajan Vs State of Kerala

High Court Of Kerala · (2014) 02 KL CK 0105

Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Penal Code, 1860 (IPC) — Section 269