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High Court Of Kerala judgments, 2017

527 judgments · page 18 of 27

High Courts23 Feb 2017Allowed

Aisha Vs State of Kerala

High Court Of Kerala · (2017) 2 ILRKerala 140 : (2017) 2 KerLJ 71 : (2017) 1 KLT 998 : (2017) LIC 1416

Constitution of India, 1950 - Article 226Sree Sankaracharya University of Sanskrit Act, 1994 - Section 2(t), Section 31(3)
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High Courts22 Feb 2017Allowed

Devasia Mathew Vs State of Kerala

High Court Of Kerala · (2017) CriLJ 2754 : (2017) 2 ILRKerala 688 : (2017) 1 KerLJ 918 : (2017) 1 KLT 994

Arms Act, 1959 - Section 21(2)Arms Rules, 1962 - Rule 46(4)Criminal Procedure Code, 1973 (CrPC) - Section 156(3)
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High Courts21 Feb 2017Allowed

Merin Dominic Vs Union of India

High Court Of Kerala · (2017) 1 KerLJ 969 : (2017) 1 KLT 950

Cochin Christian Civil Marriage Act, 1905 - Section 5Constitution of India, 1950 - Article 372
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High Courts21 Feb 2017Disposed Off

Selma Vs Surendran

High Court Of Kerala · (2017) 2 CriCC 550 : (2017) CriLJ 2707 : (2017) 2 KerLJ 131 : (2017) 1 KLT 910

Criminal Procedure Code, 1973 (CrPC) - Section 372
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High Courts21 Feb 2017Disposed Off

Ajay D.N. Vs Sujith

High Court Of Kerala · (2017) 2 KLT 337

Kerala Lok Ayukta (Constitution of Competent Authority) Rules, 2000 - Rule 3Kerala Lok Ayukta Act, 1999 - Section 7(2)
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High Courts20 Feb 2017

Ajithkumar Vs State of Kerala

High Court Of Kerala · (2017) 02 KL CK 0095

Code of Criminal Procedure, 1973, Section 357(1)(b) - Order to pay compensationNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, e
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