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High Court Of Kerala judgments, 2015

2,318 judgments · page 9 of 116

High Courts03 Nov 2015Dismissed

Rizwan Rana Vs State of Kerala

High Court Of Kerala · (2017) ALLMRCri 155

Criminal Procedure Code, 1973 (CrPC) - Section 222(1)Evidence Act, 1872 - Section 9Protection of Children from Sexual Offences Act, 2012 - Section 33, Section 5, Section 6, Section 7, Section 8
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High Courts02 Nov 2015Disposed Off

Shoja Priston and Others Vs State of Kerala

High Court Of Kerala · (2015) 11 KL CK 0131

Criminal Procedure Code, 1973 (CrPC) - Section 167(2), 267, 437, 438Kerala Forest Act, 1961 - Section 27(1) e(iv)Wild Life (Protection) Act, 1972 - Section 2(16), 2(2)(16), 39, 49b, 51
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High Courts02 Nov 2015Allowed

Rajesh K.C. Vs T.K. Santhakumar and Others

High Court Of Kerala · (2016) CriLJ 836 : (2015) 5 KHC 670 : (2015) 4 KLJ 716 : (2016) 2 RCR(Civil) 235 : (2016) 2 RCR(Criminal) 284

Criminal Procedure Code, 1973 (CrPC) - Section 255(1), 313, 357(1)(b)General Clauses Act, 1897 - Section 9, 9(1), 9(2)Limitation Act, 1963 - Section 9
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High Courts02 Nov 2015Dismissed

Palpatta Veeran Vs State of Kerala

High Court Of Kerala · (2016) 3 KHC 418

Kerala Land Reforms Act, 1963 - Section 72B, Section 72KKerala Private Forests (Vesting and Assignment) Act, 1971 - Section 13, Section 3, Section 8, Section 8
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High Courts30 Oct 2015

Sajeev Vs The State of Kerala

High Court Of Kerala · (2016) CriLJ 678 : (2015) 4 ILR Ker 1013

Constitution of India, 1950 - Article 14, 21, 22, 22(2), 39ACriminal Procedure Code, 1973 (CrPC) - Section 107, 108, 109, 110, 204
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High Courts29 Oct 2015Dismissed

Madhu Vs State of Kerala

High Court Of Kerala · (2015) 10 KL CK 0067

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(xi)
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High Courts29 Oct 2015Partly Allowed

Scaria Vs State of Kerala

High Court Of Kerala · (2016) CriLJ 530 : (2015) 5 KHC 638 : (2015) 4 KLJ 728 : (2015) 4 KLT 695

Criminal Procedure Code, 1973 (CrPC) - Section 386, 387, 421, 421(3), 422Penal Code, 1860 (IPC) - Section 319, 324, 334, 447Probation of Offenders Act, 1958 - Section 16, 3, 4, 5
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High Courts29 Oct 2015Partly Allowed

T.K. Rajan Vs State of Kerala

High Court Of Kerala · (2015) 10 KL CK 0043

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 417, 419, 420
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High Courts29 Oct 2015Allowed

Raj Vs V. Sunil and Others

High Court Of Kerala · (2015) 10 KL CK 0042

Criminal Procedure Code, 1973 (CrPC) - Section 313, 357(3)Negotiable Instruments Act, 1881 (NI) - Section 138
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