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High Court Of Kerala judgments, 2017

527 judgments · page 22 of 27

High Courts06 Feb 2017Disposed Off

Kakkanattu Balagopalan Nair Deepu Vs State of Kerala

High Court Of Kerala · (2017) 2 AICLR 590 : (2017) 1 KerLJ 904 : (2017) 2 KLT 108

Criminal Procedure Code, 1973 (CrPC) - Section 482, Section 97Hindu Minority and Guardianship Act, 1956 - Section 6 IPenal Code, 1860 (IPC) - Section 342
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High Courts06 Feb 2017Dismissed

V.R. Prasad Vs State of Kerala

High Court Of Kerala · (2017) 2 KerLJ 103 : (2017) 1 KLT 926

Constitution of India, 1950 - Article 246(3), Article 254Kerala Abkari Act, 1077 - Section 57(a)Kerala Abkari Shops Disposal Rules, 2002 - Rule 9(2)
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High Courts03 Feb 2017

Sherikath Vs Shamseena

High Court Of Kerala · (2017) 02 KL CK 0102

Code of Civil Procedure, 1908, Order 21Rule 58, Order 21Rule 63, Order 38Rule 8 -Transfer of Property Act, 1882
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High Courts02 Feb 2017Allowed

N.S. SARATHKUMAR Vs S.PARVATHY

High Court Of Kerala · (2017) 02 KL CK 0091

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 34,
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High Courts02 Feb 2017Allowed

Jane Chakuprakal Vs Max George

High Court Of Kerala · (2017) AIRCC 1447 : (2017) 2 CivCC 495 : (2017) 2 ICC 525 : (2017) 2 ILRKerala 47 : (2017) 1 KerLJ 889 : (2017) 1 KLT 784

Civil Procedure Code, 1908 (CPC) - Order 3 Rule 1, Order 3 Rule 2
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High Courts02 Feb 2017Dismissed

Hanifa Kalangattu Vs Shaista Khan

High Court Of Kerala · (2017) 2 KerLJ 556 : (2017) 2 KLT 100

Civil Procedure Code, 1908 (CPC) - Section 13(b), Section 44AFamily Courts Act, 1984 - Section 18
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High Courts01 Feb 2017Disposed

RADHAMANI AMMA Vs SHANMUGHAN, S/O.RAGHAVAN

High Court Of Kerala · (2017) 02 KL CK 0071

Code of Criminal Procedure, 1973, Section 138, Section 397 - Procedure where he appears to show cause - Calling for records to exercise powers of revision
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High Courts31 Jan 2017Dismissed

Unnikrishnan Vs Jayaram

High Court Of Kerala · (2017) ACD 441 : (2017) 1 KerLJ 938 : (2017) 2 RCRCriminal 871

Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138
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