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High Court Of Kerala judgments, 2017

527 judgments · page 27 of 27

High Courts04 Jan 2017Allowed

Noushad Vs State of Kerala

High Court Of Kerala · (2017) 1 KerLJ 539 : (2017) 1 KLT 464

Criminal Procedure Code, 1973 (CrPC) - Section 173(2), Section 482Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 - Section 17(4), Section 20, Section 25
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High Courts04 Jan 2017Allowed

E.K. Haneefa, Vs State of Kerala

High Court Of Kerala · (2017) 1 ILRKerala 745 : (2017) 1 KerLJ 638 : (2017) 1 KLT 475

Criminal Procedure Code, 1973 (CrPC) - Section 482Kerala Forest Produce Transit Rules, 1975 - Rule 2(c), Rule 3Kerala Promotion of Tree Gowth in Non Forest Areas Act, 2005 - Section 1(4), Section 6(1)
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High Courts03 Jan 2017Allowed

Jestine Vs State of Kerala

High Court Of Kerala · (2017) 1 KLT 471

Criminal Procedure Code, 1973 (CrPC) - Section 173(2), Section 482Penal Code, 1860 (IPC) - Section 34, Section 420Travancore-Cochin Medical Practitioners Act, 1953 - Section 57
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High Courts03 Jan 2017Dismissed

V.U. Pathrose Vs V.K. Jeevalan

High Court Of Kerala · (2017) 2 AICLR 407 : (2017) 2 ILRKerala 236 : (2017) 2 KerLJ 189 : (2017) 2 KLT 75

Negotiable Instruments Act, 1881 (NI) - Section 138
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