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High Court Of Kerala judgments, 2017

527 judgments · page 3 of 27

High Courts23 Oct 2017Allowed

DEVI PRIYA Vs STATE OF KERALA

High Court Of Kerala · (2017) 10 KL CK 0005

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 34, Sec
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High Courts19 Oct 2017Allowed

KRISHNANKUTTY Vs STATE OF KERALA

High Court Of Kerala · (2017) 10 KL CK 0004

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 34, Sec
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High Courts19 Oct 2017Allowed

RAJAGOPALAN Vs STATE OF KERALA

High Court Of Kerala · (2017) 10 KL CK 0003

Code of Criminal Procedure, 1973, Section 439 -Kerala Abkari Act, 1967, Section 13, Section 63, Section 55(i)
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High Courts10 Oct 2017Disposed

NISHA, D/O.VIMALA Vs STATE OF KERALA

High Court Of Kerala · (2017) 10 KL CK 0001

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestJuvenile Justice Act, 1986, Section 75 -
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High Courts26 Sept 2017

B.S.BHASI, Vs K.M.PURUSHOTHAM DAS

High Court Of Kerala · (2017) 09 KL CK 0006

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 3, Section 138,
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High Courts18 Sept 2017Dismissed

VEERANKUTTY @ BEERAVUNNI Vs STATE OF KERALA

High Court Of Kerala · (2017) 09 KL CK 0004

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 307 - Attempt to murder
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High Courts13 Sept 2017Disposed

NIZAMUDEEN @ VAYALADI NIZAM Vs STATE OF KERALA

High Court Of Kerala · (2017) 09 KL CK 0001

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 377 - Unnatural offence
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High Courts31 Aug 2017

M.C.GEORGE Vs K.T.NADESHAN & ANR.

High Court Of Kerala · (2017) 08 KL CK 0001

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 357(1) - Calling for records to exercise powers of revision - High Courts powers of revision - Order to
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