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High Court Of Kerala judgments, 2015

2,318 judgments · page 55 of 116

High Courts11 Jun 2015Allowed

Karunakaran K. Vs K.R. Balu and Others

High Court Of Kerala · (2015) 3 ILR Ker 473 : (2015) 3 KHC 617 : (2015) 3 KLJ 442 : (2015) 3 KLT 267

Criminal Procedure Code, 1973 (CrPC) - Section 256, 256(1)Negotiable Instruments Act, 1881 (NI) - Section 138
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High Courts11 Jun 2015Allowed

Rajan Vs State of Kerala

High Court Of Kerala · (2015) 06 KL CK 0150

Criminal Procedure Code, 1973 (CrPC) - Section 313, 313(5)Penal Code, 1860 (IPC) - Section 302
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High Courts11 Jun 2015Dismissed

K.V. Biju Vs Union of India and Others

High Court Of Kerala · (2015) 06 KL CK 0056

Himachal Pradesh Forest Produce (Regulation of Trade) Act, 1982 - Section 6Insecticides Act, 1968 - Section 10, 10(1), 11, 3(e), 31(8)(a)Representation of the People Act, 1951 - Section 29A
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High Courts11 Jun 2015

Thejas Vs Inspector General of Police

High Court Of Kerala · (2015) 3 ILR Ker 270 : (2015) 3 KHC 656 : (2015) 3 KLT 1

Constitution of India, 1950 - Article 22Criminal Procedure Code, 1973 (CrPC) - Section 107, 111, 122(1)(b), 482Kerala Anti-Social Activities (Prevention) Act, 2007 - Section 10, 11, 12, 12, 13, 13
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High Courts10 Jun 2015Disposed off

Mohammed Hussain Pangadan Vs State of Kerala

High Court Of Kerala · (2016) 1 ILR (Ker) 73 : (2015) 4 KHC 141

Constitution of India, 1950 - Article 20(2)Criminal Procedure Code, 1973 (CrPC) - Section 155(2), 155(4), 300Mines and Minerals (Development and Regulation) Act, 1957 - Section 21(1), 22, 23A
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High Courts10 Jun 2015Allowed

C.S. Peethambaran Vs State of Kerala

High Court Of Kerala · (2015) 06 KL CK 0102

Criminal Procedure Code, 1973 (CrPC) - Section 154, 173(2), 313, 386(b)(i)Penal Code, 1860 (IPC) - Section 120B, 409, 417, 420, 468Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 19, 7
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