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High Court Of Kerala judgments, 2015

2,318 judgments · page 54 of 116

High Courts15 Jun 2015Dismissed

Abilash Vs State of Kerala

High Court Of Kerala · (2015) 3 ILR Ker 826 : (2015) 3 KLJ 610

Criminal Procedure Code, 1973 (CrPC) - Section 232, 313Evidence Act, 1872 - Section 105, 32(1)Penal Code, 1860 (IPC) - Section 302, 307, 316, 84
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High Courts12 Jun 2015Allowed

Parukutty and Others Vs K.P. Joseph and Others

High Court Of Kerala · (2015) 4 ACC 741 : (2016) ACJ 704 : (2016) 2 ALLMR 90 : (2015) 4 KLJ 100 : (2015) 3 KLT 860

Motor Vehicles Act, 1988 - Section 147, 147(1)(b)(i), 2(24), 2(34)Penal Code, 1860 (IPC) - Section 304A
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High Courts12 Jun 2015

Aswathy. A.V. Vs State of Kerala and Others

High Court Of Kerala · (2015) 06 KL CK 0065

Constitution of India, 1950 - Article 226Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996 - Section 13, 6, 8, 9, 9(2)
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High Courts12 Jun 2015Dismissed

Varghese M.U. Vs Central Bureau of Investigation, (CBI), ACB

High Court Of Kerala · (2015) 3 ILR Ker 398 : (2015) 3 KHC 417 : (2015) 3 KLJ 4 : (2015) 3 KLT 54 : (2015) 4 RCR(Criminal) 32

Criminal Procedure Code, 1973 (CrPC) - Section 161, 164, 164(1), 167(1), 173(2)Emigration Act, 1983 - Section 24, 25, 3, 4Evidence Act, 1872 - Section 74, 76
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High Courts11 Jun 2015Allowed

Kannur Municipality Vs Nafeesa Yousf

High Court Of Kerala · (2015) 3 ILR Ker 1057 : (2015) 3 KLJ 478 : (2015) 3 KLT 407

Constitution of India, 1950 - Article 300-AKerala Municipalities Act, 1994 - Section 214, 215, 393, 393(1)(vii)Land Acquisition Act, 1894 - Section 33, 34, 4, 4(1), 4(2)
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High Courts11 Jun 2015Allowed

K. Karunakaran Vs R. Balu

High Court Of Kerala · (2015) 06 KL CK 0213

Criminal Procedure Code, 1973 (CrPC) - Section 256, 256(1)Negotiable Instruments Act, 1881 (NI) - Section 138
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