COURT ARCHIVE

High Court Of Kerala judgments, 2015

2,318 judgments · page 67 of 116

High Courts20 May 2015Disposed off

Karthigesu K. and Others Vs State of Kerala and Others

High Court Of Kerala · (2015) 3 ILR Ker 434 : (2015) 3 KHC 323 : (2015) 3 KLJ 69 : (2015) 3 KLT 769

Kerala Essential Article Control Act, 1986 - Section 3, 5, 6

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High Courts19 May 2015Disposed off

Sandeep R.K. Vs State of Kerala and Others

High Court Of Kerala · (2015) 05 KL CK 0084

Criminal Procedure Code, 1973 (CrPC) - Section 320, 482Penal Code, 1860 (IPC) - Section 498A

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High Courts08 May 2015Dismissed

Asharaf Kokkur Vs K.V. Abdul Khader and Others

High Court Of Kerala · (2015) 3 ILR Ker 60 : (2015) 2 KHC 786 : (2015) 2 KLT 559

Constitution of India, 1950 - Article 102(1)(a), 191Representation of the People Act, 1951 - Section 100Waqf Act, 1995 - Section 13, 13(3), 14, 14(1)(b)(ii), 14(8)

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High Courts05 May 2015Disposed off

Mariam Joshua Vs Vijitha Mathews and Others

High Court Of Kerala · (2015) 05 KL CK 0008

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High Courts28 Apr 2015Allowed

Kurian Joseph and Others Vs C.A. George and Others

High Court Of Kerala · (2015) 04 KL CK 0096

Civil Procedure Code, 1908 (CPC) - Section 92Constitution of India, 1950 - Article 46, 71, 97, 98Criminal Procedure Code, 1973 (CrPC) - Section 145, 145(1), 145(6), 146, 482

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High Courts28 Apr 2015Allowed

A.S. Patel and Others Vs The State of Kerala and Others

High Court Of Kerala · (2015) 04 KL CK 0095

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 192, 200, 202, 203Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 120B, 405, 409, 420, 464

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High Courts28 Apr 2015Allowed

Mujeeb Rahman and Others Vs State of Kerala and Others

High Court Of Kerala · (2015) 04 KL CK 0094

Criminal Procedure Code, 1973 (CrPC) - Section 320, 482Penal Code, 1860 (IPC) - Section 323, 324, 340, 346, 498A

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High Courts28 Apr 2015Dismissed

Somnath Maji Vs State of Kerala

High Court Of Kerala · (2015) 04 KL CK 0020

Criminal Procedure Code, 1973 (CrPC) - Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 12, 12(1), 20(b)(ii)(C), 28, 29

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High Courts28 Apr 2015Dismissed