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High Court Of Kerala judgments, 2020

616 judgments · page 19 of 31

High Courts01 Dec 2020Allowed

Krishnamma Vs Basheer And Ors

High Court Of Kerala · (2020) 12 KL CK 0019

Code of Civil Procedure, 1908 — Order 1 Rule 10, Order 1 Rule 10(2)Constitution Of India, 1950 — Article 227
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High Courts01 Dec 2020Disposed Of

Safiya V. Vs State Of Kerala And Anr

High Court Of Kerala · (2020) 12 KL CK 0015

Kerala Forest Act, 1961 — Section 27(1)(e)(iii), 27(1)(e)(iv), 47C(1), 47G(1), 52, 52(1), 61A, 61(A)(1), 61A(2)Code Of Criminal Procedure, 1973 — Section 451, 482Constitution Of India, 1950 — Article 226, 227
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High Courts01 Dec 2020Allowed

Vipin And Ors Vs State Of Kerala

High Court Of Kerala · (2020) 12 KL CK 0010

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 147, 148, 149, 294(b), 308, 323, 324
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High Courts01 Dec 2020Allowed

Sujith And Ors Vs State Of Kerala

High Court Of Kerala · (2020) 12 KL CK 0009

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(II)(B), 42, 50
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High Courts01 Dec 2020Allowed

Salam Abdul Khader Vs State Of Kerala

High Court Of Kerala · (2020) 12 KL CK 0003

Indian Penal Code, 1860 — Section 34, 324, 342, 364A, 506(ii)Indian Penal Code, 1860 — Section 379, 380, 395Code Of Criminal Procedure, 1973 — Section 107
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High Courts01 Dec 2020Dismissed

K.K. Ibrahim Vs Cochin Kagaz Ltd (Ckl)

High Court Of Kerala · (2020) 12 KL CK 0001

Arbitration And Conciliation Act, 1996 — Section 9, 9(3), 17Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2016 — Section 14
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