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High Court Of Kerala judgments, 2018

373 judgments · page 12 of 19

High Courts05 Feb 2018

BAPPUTTY Vs THE STATE OF KERALA & ORS.

High Court Of Kerala · (2018) 02 KL CK 0097

Code of Criminal Procedure, 1973, Section 228, Section 209 - Framing of charge - Commitment of case to Court of Session when offence is triable exclusively by itIndian Pen
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High Courts05 Feb 2018Dismissed

MANOJ.C.R & ANR Vs STATE OF KERALA & ORS.

High Court Of Kerala · (2018) 02 KL CK 0087

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 506, Section
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High Courts02 Feb 2018Disposed off

M.V.GEORGE Vs A.J.GEORGE

High Court Of Kerala · (2018) 02 KL CK 0068

Constitution of India, Article 227 - Power of superintendence over all courts by the High Court
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High Courts02 Feb 2018Allowed

M.N. PRADEEP Vs THE SUB INSPECTOR & ANR.

High Court Of Kerala · (2018) 02 KL CK 0067

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 427 - Mischief causing
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High Courts02 Feb 2018Allowed

LILLY & ORS. Vs WILSON & ORS.

High Court Of Kerala · (2018) 02 KL CK 0066

Succession Act, 1925, Section 213 - Right as executor or legatee when establishedEasements Act, 1882, Section 15, Section 13 - Acquisition by prescr
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