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High Court Of Kerala judgments, 2019

101 judgments · page 1 of 6

High Courts07 Jun 2019Dismissed

Paul Vs State Of Kerala

High Court Of Kerala · (2019) 06 KL CK 0023

Indian Penal Code, 1860 — Section 498ACode Of Criminal Procedure, 1973 — Section 31(i)
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High Courts07 Jun 2019Allowed

S K Pandit Vs Chandraprakash D Deo

High Court Of Kerala · (2019) 06 KL CK 0021

Code Of Criminal Procedure, 1973 — Section 156(3), 202, 482Indian Penal Code, 1860 — Section 34, 415, 460, 463,464, 465, 468, 474
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High Courts07 Jun 2019Disposed Off

Union Of India Vs J.Sebastian

High Court Of Kerala · (2019) 06 KL CK 0018

Railway Services (Conduct) Rules, 1966 — Rule 3(I)(i), 3(I)(iii)Railway Services (Pension) Rules, 1993 — Rule 65
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High Courts07 Jun 2019

Vincent Antony Vs Delhi Police Establishment

High Court Of Kerala · (2019) 06 KL CK 0017

Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 19Indian Penal Code, 1860 — Section 120B, 420Code Of Criminal Procedure, 1973 — Section 154, 313, 386(b)(i)
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High Courts04 Jun 2019Dismissed

Baby Vs Babu P.Pappachan

High Court Of Kerala · (2019) 06 KL CK 0012

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(1), 11(2)(b), 11(4)(i), 20Kerala Land Reforms Act, 1963 — Section 2(3), 2(25)Indian Succession Act, 1925 — Section 312
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