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High Court Of Kerala judgments, 2016

1,171 judgments · page 33 of 59

High Courts07 Apr 2016Disposed Off

Mukundan Vs State of Kerala

High Court Of Kerala · (2016) 3 KLT 532

Criminal Procedure Code, 1973 (CrPC) — Section 102, 394Kerala Abkari Act, 1077 — Section 40, 8
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High Courts07 Apr 2016Disposed Off

Faisal Vs State of Kerala

High Court Of Kerala · (2016) 3 CriCC 17 : (2016) CriLJ 3008 : (2016) 2 ILRKerala 774 : (2016) 2 KHC 578 : (2016) 2 KLT 502

Penal Code, 1860 (IPC) — Section 306, 354
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High Courts06 Apr 2016Disposed Off

Vanaja K.C. Vs State of Kerala and another

High Court Of Kerala · (2016) 164 AIC 389 : (2016) 3 CriCC 177 : (2016) 2 ILRKerala 713 : (2016) 2 KerLJ 484 : (2016) 3 KHC 198 : (2016) 2 KLT 617

Criminal Procedure Code, 1973 (CrPC) — Section 2(wa), 357A, 372
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High Courts06 Apr 2016Allowed

State of Kerala Vs K. Karim and Others

High Court Of Kerala · (2016) 2 KerLJ 324 : (2016) 2 KLT 99

Constitution of India, 1950 - Article 14, Article 16(1), Article 21, Article 226, Article 300AEmployees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 17(1)(b), Section 17(i)(b)Kerala High Court Act, 1958 - Section
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High Courts06 Apr 2016Disposed Off

V.K. Janardhanan Nair Vs Vijayamma and Others

High Court Of Kerala · (2016) 2 KerLJ 787 : (2016) 2 KHC 932 : (2016) 2 KLT 735

Kerala Panchayat Raj Act, 1994 - Section 232, Section 233, Section 233(1)(b), Section 233(b)(2), Section 233B, Section 233B(d)
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High Courts05 Apr 2016Dismissed

State of Kerala and Others Vs Biju Ramesh and Others

High Court Of Kerala · (2016) 2 KerLJ 405 : (2016) 3 KLT 16

Constitution of India, 1950 - Article 14, Article 162, Article 19, Article 226, Article 300A, Article 300-A, Article 31Disaster Management Act, 2005 - Section 2, Section 2(d), Section 2(e), Section 2(g), Section 31, Section 33, Section 34, Se
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