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High Court Of Kerala judgments, 2016

1,171 judgments · page 25 of 59

High Courts28 Jun 2016Partly Allowed

Unnikrishnan Vs State of Kerala

High Court Of Kerala · (2016) CriLJ 3630 : (2017) 1 Crimes 461 : (2016) 4 ILRKerala 120 : (2016) 4 KLT 4

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 300, 307
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High Courts24 Jun 2016Dismissed

C.K. Chandrasekharan Vs State of Kerala

High Court Of Kerala · (2017) 2 BC 61 : (2016) 2 DRTC 704 : (2016) 3 KerLJ 233 : (2016) 3 KHC 761 : (2016) 3 KLT 63

Constitution of India, 1950 - Article 226Kerala General Sales Tax Act, 1963 - Section 23(2)(a)Kerala Revenue Recovery Act, 1968 - Section 50
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High Courts24 Jun 2016Allowed

Oommen Chandy Vs State of Kerala

High Court Of Kerala · (2016) 4 CriCC 43 : (2017) CriLJ 925 : (2017) 2 Crimes 314 : (2016) 3 ILRKerala 326 : (2016) 3 KerLJ 205 : (2016) 3 KHC 621 : (2016) 3 KLT 126

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 190(1)(a), 2(d)Evidence Act, 1872 - Section 3Prevention of Corruption Act, 1988 - Section 13(1)(c), 13(1)(d), 13(2)
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High Courts23 Jun 2016Allowed

Vijayan Kottari Vs State of Kerala

High Court Of Kerala · (2016) 3 KerLJ 201 : (2016) 3 KHC 749 : (2016) 3 KLT 138

Criminal Procedure Code, 1973 (CrPC) - Section 173(2), 190, 460(e)Penal Code, 1860 (IPC) - Section 409, 471, 477APrevention of Corruption Act, 1988 - Section 13(1)(c)
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High Courts23 Jun 2016Disposed Off

Francis Vs Alex Joseph

High Court Of Kerala · (2017) 1 CivCC 511 : (2016) 4 KLT 651

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 58Limitation Act, 1963 - Article 134
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