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High Court Of Kerala judgments, 2016

1,171 judgments · page 50 of 59

High Courts10 Feb 2016Disposed Off

Madappen Muhassin Vs State of Kerala

High Court Of Kerala · (2016) CriLJ 4792 : (2016) 3 KHC 506 : (2016) 3 KLT 60 : (2016) 5 RCRCriminal 858

Criminal Procedure Code, 1973 (CrPC) - Section 357Penal Code, 1860 (IPC) - Section 64
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High Courts09 Feb 2016Dismissed

Vijayamma Vs State of Kerala

High Court Of Kerala · (2017) 2 CriCC 479 : (2017) CriLJ 790

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 27, Section 3Penal Code, 1860 (IPC) - Section 302
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High Courts09 Feb 2016Allowed

Aliyar Vs Raju V. Vayalat

High Court Of Kerala · (2016) 1 KerLJ 799 : (2016) 1 KHC 763 : (2016) 2 KLT 656

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 4Contract Act, 1872 - Section 20Specific Relief Act, 1963 - Section 2(e), Section 26, Section 26(1)(c), Section 31, Section 34
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High Courts09 Feb 2016Allowed

K.N. Sadanandan Vs Food Inspector and Others

High Court Of Kerala · (2016) 02 KL CK 0048

Prevention of Food Adulteration Act, 1954 - Section 16 (1)(a)(i), Section 16(1)(a) (i), Section 2(ia)(a)(m), Section 23 (1-A) (ee), Section 23 (1-A)(ee), Section 7(i)
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High Courts09 Feb 2016Disposed off

Muktha K.N. Vs Prasannan

High Court Of Kerala · (2016) 02 KL CK 0047

Constitution of India, 1950 - Article 227Penal Code, 1860 (IPC) - Section 498A
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High Courts09 Feb 2016Allowed

Pallipurath Kunhikoran Vs The District Collector, Kannur

High Court Of Kerala · (2016) 2 KerLJ 698 : (2016) 2 KHC 150 : (2016) 2 KLT 54

Constitution of India, 1950 - Article 226Kerala Land Acquisition Act, 1961 - Section 18, Section 4(1)Land Acquisition Act, 1894 - Section 11, Section 18, Section 28(A)(3), Section 28A, Section 28-A, Section 28A(1), Section 28A(3), Se
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High Courts08 Feb 2016Dismissed

Sheji Vs Muhammedali Shehabudeen

High Court Of Kerala · (2016) 4 ACC 719 : (2016) ACJ 2208 : (2016) 2 KHC 410 : (2016) 2 KLT 341 : (2016) 4 TAC 820

Rules of the Road Regulations, 1989 - Regulation 32(i)
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High Courts08 Feb 2016Disposed Off

P.C. Aathikka Vs The State of Kerala and Others

High Court Of Kerala · (2016) 1 ILRKerala 1023 : (2016) 2 KHC 5 : (2016) 2 KLT 20

Constitution of India, 1950 - Article 136, Article 226, Article 32Criminal Procedure Code, 1973 (CrPC) - Section 173, Section 173(8), Section 190, Section 482Penal Code, 1860 (IPC) - Section 118, Section 120B, Section 302, Section 30
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