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High Court Of Kerala judgments, 2017

527 judgments · page 9 of 27

High Courts06 Jun 2017

State of Kerala Vs Rasheed

High Court Of Kerala · (2017) 06 KL CK 0049

Constitution of India, Article 72, Article 161 - Power of President to grant pardons, etc., and to suspend, remit or commute sentences in certain cases - Power to Governor to grant pardons, etc
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High Courts06 Jun 2017Allowed

NISAM Vs THE STATE OF KERALA

High Court Of Kerala · (2017) 06 KL CK 0048

Indian Penal Code, 1860, Section 34 - Acts done by several persons in furtherance of common intentionExplosive Substances Act, 1908, Section 4(a) - Punishment for attempt
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High Courts06 Jun 2017Allowed

GOPALAKRISHNAN NAIR @ MANIYAN Vs STATE OF KERALA

High Court Of Kerala · (2017) 06 KL CK 0045

Indian Penal Code, 1860, Section 354 - Assault or criminal force to woman with intent to outrage her modestyScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989,
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High Courts02 Jun 2017

JIJI.T.A Vs STATE OF KERALA

High Court Of Kerala · (2017) 06 KL CK 0020

Indian Penal Code, 1860, Section 420, Section 34, Section 406 - Cheating and dishonestly inducing delivery of property - Acts done by several persons in furtherance of comm
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High Courts01 Jun 2017

VISHNU PRASAD V., Vs STATE OF KERALA

High Court Of Kerala · (2017) 06 KL CK 0004

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 147, Section 324,
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High Courts31 May 2017Allowed

ABDU RAHEEM Vs STATE OF KERALA

High Court Of Kerala · (2017) 05 KL CK 0041

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Section
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High Courts31 May 2017

YASODHA Vs STATE OF KERALA

High Court Of Kerala · (2017) 05 KL CK 0040

Code of Criminal Procedure, 1973, Section 313, Section 386(B)(i) -Kerala Abkari Act, 1967, - Section 4, Section 8(2), Section 67B
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High Courts30 May 2017

THANKAMMA MATHEW Vs STATE OF KERALA & ANR.

High Court Of Kerala · (2017) 05 KL CK 0039

Land Acquisition Act, 1894, Section 18, Section 4(1), Section 28A - Reference to Court - Publication of preliminary notification and powers of officers thereupon. - Re-determ
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High Courts30 May 2017

VIVEK NAIR Vs PURAVANKARA PROJECTS LIMITED

High Court Of Kerala · (2017) 05 KL CK 0038

Code of Criminal Procedure, 1973, Section 208, Section 207, Section 204(3) - Supply of copies of statements and documents to accused in other cases triable by Court of Ses
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