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High Court Of Kerala judgments, 2016

1,171 judgments · page 57 of 59

High Courts15 Jan 2016Dismissed

Thasleem Vs State of Kerala

High Court Of Kerala · (2016) 1 KLT 721

Criminal Procedure Code, 1973 (CrPC) - Section 173Penal Code, 1860 (IPC) - Section 109, Section 120BUnlawful Activities (Prevention) Act, 1967 - Section 22, Section 39, Section 39(1)(a)(i), Section 43-D
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High Courts14 Jan 2016Dismissed

Parvathi Amma A. Vs K.M. Gowri Amma and Others

High Court Of Kerala · (2016) 161 AIC 637 : (2016) 1 KerLJ 522 : (2016) 1 KHC 450 : (2016) 1 KLT 522

Civil Procedure Code, 1908 (CPC) - Section 21Hindu Succession Act, 1956 - Section 21Kerala Civil Courts Act, 1957 - Section 13, Section 19
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High Courts14 Jan 2016Disposed Off

Dhanu Joby Vs Joby Cheriyan

High Court Of Kerala · (2016) 2 KerLJ 216 : (2016) 1 KHC 678 : (2016) 1 KLT 696

Civil Procedure Code, 1908 (CPC) - Section 122, Section 24Constitution of India, 1950 - Article 226, Article 227
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High Courts13 Jan 2016Allowed

Abhishek Singh Vs Amit Meena and Others

High Court Of Kerala · (2016) 160 AIC 716 : (2016) 2 CriCC 174 : (2016) CriLJ 1404 : (2016) 4 Crimes 63 : (2016) 1 KerLJ 454 : (2016) 1 KHC 442 : (2016) 1 KLT 538

Criminal Procedure Code, 1973 (CrPC) - Section 155(1), Section 155(2)Penal Code, 1860 (IPC) - Section 506(i)
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High Courts13 Jan 2016Allowed

Sudheesan K. Vs Sunilkumar

High Court Of Kerala · (2016) 162 AIC 491 : (2016) 1 KerLJ 474 : (2016) 1 KHC 399 : (2016) 1 KLT 481

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 51, Order 41 Rule 5(3)(c), Section 51
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High Courts12 Jan 2016Disposed Off

Mirshad C.K. Vs Babu Mathew

High Court Of Kerala · (2017) AAC 843 : (2017) 1 KerLJ 957

Motor Vehicles Act, 1988 - Section 166Rules of the Road Regulations, 1989 - Rule 23, Rule 24
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