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High Court Of Kerala judgments, 2015

2,318 judgments · page 33 of 116

High Courts10 Aug 2015

Suresh Vs Muthoot Finance Ltd.

High Court Of Kerala · AIR 2015 Ker 276 : (2015) 4 ILR (Ker) 927 : (2015) 4 KHC 531 : (2015) 4 KLT 273

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 10(a)Contract Act, 1872 - Section 172, 176, 177Kerala Court Fees and Suits Valuation Act, 1959 - Section 24, 27(c), 35, 50
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High Courts10 Aug 2015

Divya Vs State of Kerala

High Court Of Kerala · (2015) 4 KLT 432

Criminal Procedure Code, 1973 (CrPC) - Section 173(2), 195(1)(a)(i)Penal Code, 1860 (IPC) - Section 182, 324
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High Courts10 Aug 2015

Sudheesh Vs Umadevi

High Court Of Kerala · (2015) 4 KLT 675

Criminal Procedure Code, 1973 (CrPC) - Section 125, 128, 482Legal Services Authorities Act, 1987 - Section 21Negotiable Instruments Act, 1881 (NI) - Section 138
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High Courts07 Aug 2015Partly Allowed

N.T. Kumaran Vs State of Kerala

High Court Of Kerala · (2015) 08 KL CK 0073

Criminal Procedure Code, 1973 (CrPC) - Section 313Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 19, 20(1), 7
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High Courts07 Aug 2015Allowed

P. Alikoya Vs State of Kerala

High Court Of Kerala · (2015) 08 KL CK 0067

Criminal Procedure Code, 1973 (CrPC) - Section 154, 313, 386(b)(i)Penal Code, 1860 (IPC) - Section 120, 120B, 420, 468, 471Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 19
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