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High Court Of Kerala judgments, 2021

3,296 judgments · page 162 of 165

High Courts04 Jan 2021

Jaay @Zahid A Vs State Of Kerala

High Court Of Kerala · (2021) 01 KL CK 0081

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 143, 147, 148, 149, 308, 427Arms Act, 1959 — Section 3, 25(1B)(a)
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High Courts04 Jan 2021Allowed

Saroop A.S And Ors Vs State Of Kerala

High Court Of Kerala · (2021) 01 KL CK 0080

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 143, 147, 149, 186, 294(b)Kerala Police Act, 2011 — Section 117(e)
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High Courts04 Jan 2021Allowed

Vijayan Vs State Of Kerala

High Court Of Kerala · (2021) 01 KL CK 0078

Code Of Criminal Procedure, 1973 — Section 438Arms Act, 1959 — Section 3, 7, 25(1A), 25(1B)(a)
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High Courts04 Jan 2021Allowed

Mujahir K.T Vs State Of Kerala

High Court Of Kerala · (2021) 01 KL CK 0076

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 379Kerala Protection Of River Banks And Regulation Of Removal Of Sand Act, 2001 — Section 20, 23
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High Courts04 Jan 2021

Harif Vs State Of Kerala

High Court Of Kerala · (2021) 01 KL CK 0075

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 307, 327, 332, 353Kerala Protection Of River Banks And Regulation Of Removal Of Sand Act, 2001 — Section 20, 23
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High Courts04 Jan 2021Allowed

Nandu Prakash Vs State Of Kerala

High Court Of Kerala · (2021) 01 KL CK 0073

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 308, 323, 324, 341, 506(ii)Arms Act, 1959 — Section 27
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High Courts04 Jan 2021Allowed

Ajmal Vs State Of Kerala

High Court Of Kerala · (2021) 01 KL CK 0072

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120(B), 323, 324, 365, 368, 395
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High Courts04 Jan 2021

M.C Kamarudheen Vs State Of Kerala And Ors

High Court Of Kerala · (2021) 01 KL CK 0071

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 406, 409, 420Kerala Protection Of Interests Of Depositors In Financial Establishments Act, 2013 — Section 5
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High Courts04 Jan 2021Disposed Of

Union Of India Vs Thwaha Fasal And Ors

High Court Of Kerala · (2021) 01 KL CK 0065

National Investigation Agency Act, 2008 — Section 15, 21(4)Indian Penal Code, 1860 — Section 120(B)Unlawful Activities (Prevention) Act, 1967 — Section 13, 20, 38, 39, 43(D)(5)
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