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High Court Of Kerala judgments, 2023

3,204 judgments · page 9 of 161

High Courts11 Dec 2023Dismissed

Raveendra Kurup Vs State Of Kerala

High Court Of Kerala · (2023) 12 KL CK 0092

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294(b), 324, 326, 341, 506(ii)
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High Courts11 Dec 2023Partly Allowed

Satheesh Babu Vs State Of Kerala

High Court Of Kerala · (2023) 12 KL CK 0090

Code of Criminal Procedure, 1973 — Section 161, 232, 391, 482Indian Penal Code, 1860 — Section 302, 376, 376A, 380, 392, 449, 457Evidence Act, 1872 — Section 45
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High Courts11 Dec 2023Dismissed

M.R.Sethu Vs Marykutty Thomas

High Court Of Kerala · (2023) 12 KL CK 0089

Code of Criminal Procedure, 1973 — Section 255(1)Negotiable Instruments Act, 1881 — Section 138
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High Courts08 Dec 2023Dismissed

Praveena Ravikumar Vs State Elelction Commission

High Court Of Kerala · (2023) 12 KL CK 0082

Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 3(1)(a), 3(3), 4(3)Kerala Interpretation and General Clauses Act, 1125 — Section 26Kerala Panchayat Raj (Manner of Service of Notices) Rules 1996 — Rule 3(1)
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High Courts08 Dec 2023Dismissed

Sameerali Vs Muhammed

High Court Of Kerala · (2023) 12 KL CK 0079

Code of Civil Procedure, 1908 — Section 100, Order 42 Rule 1Transfer of Property Act 1882 — Section 106, 111(h), 113, 116
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High Courts08 Dec 2023Dismissed

P.R. Dhanya Vs Anandhan

High Court Of Kerala · (2023) 12 KL CK 0077

Code of Civil Procedure, 1908 — Section 100, Order 41 Rule 11, Order 42 Rule 1, Order 42 Rule 2Limitation Act, 1963— Section 5
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High Courts08 Dec 2023Disposed Of

Jerry Easow Oommen Vs Joint Registrar Of Co Operative Societies

High Court Of Kerala · (2023) 12 KL CK 0075

Constitution of India, 1950 — Article 226Kerala Co operative Societies Act, 1969 — Section 7, 32, 32(1)(a), 32(1)(b), 32(1)(c), 32(1)(d), 63, 64, 65, 65(6), 66, 66(2), 67, 68, 68AMadras Co operative Societies Act, 1932 — Section 72
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