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High Court Of Kerala judgments, 2017

527 judgments · page 7 of 27

High Courts03 Jul 2017

RAJU MAMBATTA Vs JIMMY JOSEPH & ANR

High Court Of Kerala · (2017) 07 KL CK 0023

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 407, Section
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High Courts30 Jun 2017

BABU K & ANR. Vs UNION OF INDIA

High Court Of Kerala · (2017) 06 KL CK 0038

Motor Vehicles Act, 1988, Section 185, Section 185 - Driving by a drunken person or by a person under the influence of drugsRailways Act, 1989, Sect
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High Courts29 Jun 2017Disposed

T.R.BABU Vs JAYAPALAN & ANR

High Court Of Kerala · (2017) 06 KL CK 0036

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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High Courts29 Jun 2017Dismissed

AZEEZ ODAKKALI Vs DEPUTY SUPERINTENDENT OF POLICE

High Court Of Kerala · (2017) 06 KL CK 0035

Code of Criminal Procedure, 1973, Section 439, Section 173(8) - Special powers of High Court or Court of Session regarding bail - Report of police officer on completion of Investigation
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