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High Court Of Kerala judgments, 2018

373 judgments · page 11 of 19

High Courts09 Feb 2018

SHAKIR Vs STATE OF KRALA

High Court Of Kerala · (2018) 02 KL CK 0010

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 448, Section 354 - Punishment for hou
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High Courts08 Feb 2018Allowed

BINU B Vs STATE OF KERALA

High Court Of Kerala · (2018) 02 KL CK 0074

Code of Criminal Procedure, 1973, Section 438, Section 174 - Direction for grant of bail to person apprehending arrest - Police to enquire and report on suicide, etcIndian
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High Courts08 Feb 2018Allowed

VIJAYA KUMARI Vs STATE OF KERALA

High Court Of Kerala · (2018) 02 KL CK 0072

Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts08 Feb 2018

SALIM Vs STATE OF KERALA

High Court Of Kerala · (2018) 02 KL CK 0071

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 279, Section 304(A) - Rash driving or
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High Courts08 Feb 2018Allowed

NIZAR @ MULLAN NIZAR Vs STATE OF KERALA

High Court Of Kerala · (2018) 02 KL CK 0009

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 153(a) - Wantonly giving provocation with intent to cause
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High Courts06 Feb 2018Dismissed

AMBUJAM SHARMA Vs K.N.SUBRAMANIA IYER & ORS.

High Court Of Kerala · (2018) 02 KL CK 0094

Hindu Succession Act, 1956, Section 6, Section 14, Section 8, Section 7 - Devolution of interest in coparcenary property - Property of a female Hindu to be h
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