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High Court Of Kerala judgments, 2015

2,318 judgments · page 63 of 116

High Courts25 May 2015Dismissed

State of Kerala Vs T. Kunhiraman

High Court Of Kerala · (2015) 05 KL CK 0095

Criminal Procedure Code, 1973 (CrPC) - Section 313Prevention of Corruption Act, 1988 - Section 13(1)(a), 13(2), 7
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High Courts25 May 2015Dismissed

Vijayan Vs State of Kerala

High Court Of Kerala · (2015) 05 KL CK 0014

Criminal Procedure Code, 1973 (CrPC) - Section 232, 313Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 302, 447
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High Courts25 May 2015Allowed

Kitty Sanil Vs State of Kerala and Others

High Court Of Kerala · (2015) 3 ILR Ker 68 : (2015) 3 KHC 234 : (2015) 3 KLT 280 : (2015) 3 SCT 567

Constitution of India, 1950 - Article 19(1)(g), 19(6), 21, 21A, 45Right of Children to Free and Compulsory Education Act, 2009 - Section 13, 16, 17, 2, 25
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High Courts25 May 2015Disposed off

Akbar Vs Anil and Others

High Court Of Kerala · (2015) 3 ILR Ker 448 : (2015) 3 KHC 394 : (2015) 3 KLJ 122

Constitution of India, 1950 - Article 14Criminal Procedure Code, 1973 (CrPC) - Section 196, 197, 197(1), 482Kerala Police Act, 2011 - Section 113
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High Courts25 May 2015Dismissed

Suhara K. Vs State of Kerala and Others

High Court Of Kerala · (2016) ACJ 527 : (2015) ILR Ker 534 : (2015) 4 KHC 669 : (2015) 4 KLT 97

Criminal Procedure Code, 1973 (CrPC) - Section 190(a), 200, 202Penal Code, 1860 (IPC) - Section 304(A), 304A
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High Courts22 May 2015Dismissed

Nasir Ahammed Vs National Investigation Agency

High Court Of Kerala · (2016) CriLJ 1101 : (2015) 3 KLT 320

Arbitration and Conciliation Act, 1996 - Section 33, 34, 34(3)Central Excises and Salt Act, 1944 - Section 35, 35-B, 35-C, 35-EE, 35-GCriminal Procedure Code, 1973 (CrPC) - Section 227, 378
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