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High Court Of Kerala judgments, 2018

373 judgments · page 18 of 19

High Courts15 Jan 2018

JAISON JOY & ORS. Vs MANEESH & ORS.

High Court Of Kerala · (2018) 01 KL CK 0010

Indian Penal Code, 1860, Section 34, Section 323, Section 342, Section 506, Section 365 - Acts done by several persons in furthera
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High Courts15 Jan 2018Dismissed

JAYANTHI KUMARI Vs ANILKUMAR & ANR.

High Court Of Kerala · (2018) 01 KL CK 0009

Family Courts Act, 1984, Section 6, Section 14 - Counsellors, officers and other employees of Family Courts - Application of Indian Evidence Act, 1872
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High Courts15 Jan 2018

PRASAD Vs STATE OF KERALA & ANR

High Court Of Kerala · (2018) 01 KL CK 0007

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498, Section 406,
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High Courts15 Jan 2018Allowed

MURALIKRISHNAN & ORS. Vs STATE

High Court Of Kerala · (2018) 01 KL CK 0004

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 147, Section 149, Se
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High Courts12 Jan 2018

RENJITH Vs STATE OF KERALA

High Court Of Kerala · (2018) 01 KL CK 0100

Constitution of India, Article 20(3) - Protection in respect of conviction for offencesCode of Criminal Procedure, 1973, Section 311A - Power of Magistrate to order pe
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