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High Court Of Kerala judgments, 2019

101 judgments · page 5 of 6

High Courts24 May 2019Allowed

Nishad, Aged 28 Years Vs State Of Kerala

High Court Of Kerala · (2019) 05 KL CK 0020

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 143, 147, 148, 149, 323, 324, 506(ii)Arms Act, 1959 — Section 7(b), 27(ii)
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High Courts23 May 2019Allowed

Cyril Paul Vs State Of Kerala

High Court Of Kerala · (2019) 05 KL CK 0016

Prevention Of Corruption Act, 1988 — Section 12, 13(2), 13(1)(d)Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B
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High Courts22 May 2019Dismissed

Regional Manager Vs State Of Kerala

High Court Of Kerala · (2019) 05 KL CK 0013

Consumer Protection Act, 1986 — Section 17, 19, 21, 24AMotor Vehicles Act, 1988 — Section 51(5)Constitution Of India, 1950 — Article 226
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High Courts22 May 2019

Hamza Traders Vs State Of Kerala

High Court Of Kerala · (2019) 05 KL CK 0010

Central Goods & Service Tax Act, 2017 — Section 126, 129(3)Central Goods and Services Tax (CGST) Rules, 2017 — Rule 138
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High Courts22 May 2019

Jose.P.Abraham Vs State Of Kerala

High Court Of Kerala · (2019) 05 KL CK 0007

Prevention Of Corruption Act, 1988 — Section 13(1)Indian Penal Code, 1860 — Section 120B, 409, 465, 468, 471Code Of Criminal Procedure, 1973 — Section 239
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High Courts22 May 2019Allowed

Maniraj Vs State Of Kerala

High Court Of Kerala · (2019) 05 KL CK 0006

Immoral Traffic (Prevention) Act, 1956 — Section 2(a), 3, 3(1), 3(2)(a), 4(1), 5, 7, 5(1)(b), 15(2), 15(1)(2)Code Of Criminal Procedure, 1973 — Section 15, 165, 482
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High Courts22 May 2019Allowed

Arun Vs State Of Kerala

High Court Of Kerala · (2019) 05 KL CK 0005

Code Of Criminal Procedure, 1973 — Section 482Kerala Police Act, 2011 — Section 119(1)(a), 125(1)
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