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High Court Of Kerala judgments, 2016

1,171 judgments · page 34 of 59

High Courts05 Apr 2016Allowed

S. Sainul Abdeen Vs Food Inspector Kasaragode Circle

High Court Of Kerala · (2016) CriLJ 3995 : (2016) 3 KerLJ 97 : (2016) 3 KHC 434 : (2016) 3 KLT 6 : (2017) 1 RCRCriminal 529

General Clauses Act, 1897 - Section 6Kerala PFA Rules 1967 - Rule 10Prevention of Food Adulteration Act, 1954 - Section 16(1)(a)(ii), 7(iii)
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High Courts04 Apr 2016Dismissed

Saidalavi K. Vs Abdulazeez T.A. and Others

High Court Of Kerala · (2016) 4 ILRKerala 330 : (2016) 2 KerLJ 398 : (2016) 2 KHC 575 : (2016) 2 KLT 88

Constitution of India, 1950 — Article 226Kerala Municipalities Act, 1994 — Section 165, 191(1)
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High Courts01 Apr 2016Allowed

Aarif Latheef and Others Vs Asha K. John and Others

High Court Of Kerala · (2016) 2 KLT 102

Constitution of India, 1950 - Article 141, Article 19(1)(g), Article 25, Article 254(2), Article 26(a), Article 29(1), Article 30, Article 30(1), Article 32Criminal Procedure Code, 1973 (CrPC) - Section 438Indian Medical Council Act,
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High Courts01 Apr 2016Partly Allowed

Sarojini Vs Radha

High Court Of Kerala · (2016) 3 ILRKerala 495 : (2016) 3 KHC 679 : (2016) 4 KLT 20

Civil Procedure Code, 1908 (CPC) - Section 100
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High Courts31 Mar 2016Disposed Off

Dr. Thomas George P. Vs O.Santha

High Court Of Kerala · (2016) AAC 2357 : (2017) 1 ACC 545 : (2016) 3 ILRKerala 451 : (2016) 3 KerLJ 402 : (2016) 3 KLT 853 : (2016) 4 TAC 518

Motor Vehicles Act, 1988 - Section 166
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High Courts31 Mar 2016Disposed off

Sabu E.K. and Others Vs State and Others

High Court Of Kerala · (2016) CriLJ 3418 : (2016) 3 ILRKerala 304 : (2016) 4 KerLJ 105 : (2016) 3 KHC 699 : (2016) 3 KLT 26

Criminal Procedure Code, 1973 (CrPC) - Section 102, Section 114, Section 116, Section 170, Section 173, Section 173(1), Section 173(2), Section 173(8), Section 174, Section 190, Section 193, Section 2 (WA), Section 201, Section 226, Section 227, Secti
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