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High Court Of Kerala judgments, 2017

527 judgments · page 8 of 27

High Courts19 Jun 2017

GOPAKUMAR N & Ors Vs STATE OF KERALA

High Court Of Kerala · (2017) 06 KL CK 0019

Constitution of India, Article 14, Article 21, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous
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High Courts14 Jun 2017

ABDUL WAHAB Vs STATE OF KERALA

High Court Of Kerala · (2017) 06 KL CK 0011

Constitution of India, Article 21, Article 22 - Amendment of the Schedule - Protection against arrest and detention in certain casesCode of Criminal Procedure, 1973,
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High Courts14 Jun 2017

MUHAMMED BASHEER Vs GEETHA & ANR.

High Court Of Kerala · (2017) 06 KL CK 0010

Code of Criminal Procedure, 1973, Section 378(4) - Appeal in case of acquittalNegotiable Instruments Act, 1881, Section 138, Section 139,
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High Courts14 Jun 2017

P.N.RAMAN Vs K.ABDUL RAHIMAN & ANR.

High Court Of Kerala · (2017) 06 KL CK 0008

Code of Criminal Procedure, 1973, Section 470 - Exclusion of time in certain casesNegotiable Instruments Act, 1881, Section 138, Section 142(1) -
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High Courts07 Jun 2017

MARTIN.K.M Vs PRASANNAN

High Court Of Kerala · (2017) 06 KL CK 0052

Code of Civil Procedure, 1908, Section 149 - Power to make up deficiency of court-feesKerala Court Fees and Suits Valuation Act, 1959, Section 59, Se
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