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High Court Of Kerala judgments, 2018

373 judgments · page 15 of 19

High Courts22 Jan 2018Dismissed

ANAND Vs STATE OF KERALA

High Court Of Kerala · (2018) 01 KL CK 0089

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 435, Section
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High Courts22 Jan 2018Disposed off

BALAN Vs STATE & ANR

High Court Of Kerala · (2018) 01 KL CK 0061

Code of Criminal Procedure, 1973, Section 313, Section 354(4) - Power to examine the accused - Language and contents of JudgmentIndian Penal Code, 1860,
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High Courts22 Jan 2018Allowed

ASWIN PRAKASH Vs STATE OF KERALA

High Court Of Kerala · (2018) 01 KL CK 0060

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 376 - Punishment for ra
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High Courts22 Jan 2018Dismissed

ASHRAF.C.K Vs STATE OF KERALA

High Court Of Kerala · (2018) 01 KL CK 0003

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 304, S
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High Courts19 Jan 2018

GOPALAN & ORS Vs STATE OF KERALA

High Court Of Kerala · (2018) 01 KL CK 0083

Code of Criminal Procedure, 1973, Section 313, Section 357(1)(b) - Power to examine the accused - Order to pay compensationIndian Penal Code, 1860, Se
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High Courts18 Jan 2018

CHANDRASEKHARA PILLAI Vs STATE OF KERALA

High Court Of Kerala · (2018) 01 KL CK 0088

Code of Criminal Procedure, 1973, Section 173(8) - Report of police officer on completion of InvestigationIndian Penal Code, 1860, Section 279, Sectio
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High Courts18 Jan 2018Allowed

IJAZ & ORS Vs STATE OF KERALA

High Court Of Kerala · (2018) 01 KL CK 0087

Indian Penal Code, 1860, Section 147, Section 324, Section 323, Section 342, Section 149, Section 332,
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High Courts17 Jan 2018

AMAL @ UNNI Vs STATE OF KERALA

High Court Of Kerala · (2018) 01 KL CK 0063

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 323,
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High Courts17 Jan 2018Dismissed

C. JAYAKUMAR & ORS Vs UCO BANK & ANR

High Court Of Kerala · (2018) 01 KL CK 0056

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtRecovery of Debts Due to Banks and Financial Institutions Act, 1993, Section
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High Courts16 Jan 2018Disposed off

A. SHOUKATH ALI Vs STATE OF KERALA & ORS.

High Court Of Kerala · (2018) 01 KL CK 0062

Constitution of India, Article 14, Article 21 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Sched
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