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High Court Of Kerala judgments, 2016

1,171 judgments · page 22 of 59

High Courts18 Jul 2016Disposed Off

Sheena Ponnachan Vs State of Kerala

High Court Of Kerala · (2016) 3 KHC 934 : (2016) 3 KLT 367

Criminal Procedure Code, 1973 (CrPC) - Section 154(1), 154(3)Dowry Prohibition Act, 1961 - Section 7(b)
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High Courts15 Jul 2016Allowed

Biju Sebastian Vs State of Kerala

High Court Of Kerala · (2016) CriLJ 4121 : (2016) 4 Crimes 528 : (2016) 3 ILRKerala 574 : (2016) 3 KerLJ 221 : (2016) 3 KHC 927 : (2016) 3 KLT 348

Essential Commodities Act, 1955 - Section 6A, 6E
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High Courts15 Jul 2016Disposed Off

Baduvan Kunhi Vs K.M. Abdulla

High Court Of Kerala · (2016) 4 KerLJ 73 : (2016) 4 KLT 45

Advocates Act, 1961 — Section 35Contempt of Courts Act, 1971 — Section 2(c)Rules of the High Court of Kerala, 1971 — Rule 146
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High Courts15 Jul 2016Allowed

Sarafudheen Vs T. Muhammed Ashraf

High Court Of Kerala · (2016) ACD 791 : (2016) 167 AIC 405 : (2016) 4 AICLR 65 : (2016) ALLMRCri 573 : (2017) 2 BC 760 : (2016) 4 CivCC 186 : (2016) 4 CriCC 72 : (2017) 2 Crimes 50 : (2016) 3 ILRKerala 645 : (2016) 3 KerLJ 488 : (2016) 3 KLT 588 : (2016) 2 MadWNCri 148 : (2017)

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High Courts15 Jul 2016Allowed

P.K. Rajan Vs K. Radhakrishnan

High Court Of Kerala · (2016) ACD 843 : (2016) 167 AIC 407 : (2016) 4 CivCC 249 : (2016) 4 CriCC 173 : (2017) 1 Crimes 595 : (2016) 3 ILRKerala 547 : (2016) 3 KerLJ 483 : (2016) 3 KLT 615 : (2016) 2 MadWNCri 165 : (2017) 1 NIJ 344

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High Courts13 Jul 2016Disposed Off

Rinju Vs Santhosh

High Court Of Kerala · (2016) 168 AIC 764 : (2016) 6 ALLMR 101 : (2016) 4 CivCC 431 : (2016) 3 KerLJ 790 : (2016) 3 KLT 1031 : (2016) 4 RCRCivil 704

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 33Hindu Marriage Act, 1955 — Section 9
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