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COURT ARCHIVE

High Court Of Kerala judgments, 2017

527 judgments · page 25 of 27

High Courts16 Jan 2017Disposed Off

Salim C.K. Vs State of Kerala

High Court Of Kerala · (2017) 1 ILRKerala 832 : (2017) 1 KerLJ 564 : (2017) 1 KLT 392

Kerala Conservation of Paddy Land and Wetland Act, 2008 - Section 3, Section 5, Section 5Kerala Conservation of Paddy Land and Wetland Rules, 2008 - Rule 4
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High Courts16 Jan 2017Disposed Off

Kannothumkandy Siraj Vs K. Subair

High Court Of Kerala · (2017) ACD 451

Criminal Procedure Code, 1973 (CrPC) - Section 470Negotiable Instruments Act, 1881 (NI) - Section 142(2), Section 142A(1)
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High Courts13 Jan 2017Dismissed

Kumaran Vs Roy Mathew

High Court Of Kerala · (2017) ACJ 1323 : (2017) 1 ILRKerala 799 : (2017) 1 KerLJ 607 : (2017) 1 KLT 668

Motor Vehicles Act, 1988 - Section 168
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High Courts13 Jan 2017

DR.SANTHI Vs STATE OF KERALA

High Court Of Kerala · (2017) 01 KL CK 0033

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 304A - Causing death by negligence
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High Courts10 Jan 2017

P. Sukumaran Nair Vs Superintendent

High Court Of Kerala · (2017) 01 KL CK 0086

Code of Civil Procedure, 1908, Section 20 - Other suits to be instituted where defendants reside or cause of action arisesCentral Administrative Tribunal (Procedure) Rules, 1987,
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