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High Court Of Kerala judgments

54,395 judgments · page 1,000 of 2,720

High Courts20 Aug 2014

Thomas Vs Abhilash C.S.

High Court Of Kerala · (2014) 08 KL CK 0182

Criminal Procedure Code, 1973 (CrPC) — Section 243, 482Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts20 Aug 2014

Thomas Vs Karthu

High Court Of Kerala · (2014) 08 KL CK 0179

Specific Relief Act, 1963 — Section 20, 20(2), 20(2)(c)
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High Courts20 Aug 2014

Rajesh R. Vs State of Kerala

High Court Of Kerala · (2014) CriLJ 4580 : (2014) 3 KHC 648 : (2014) 4 KLJ 119 : (2014) 3 KLT 890 : (2015) 1 RCR(Criminal) 255

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 279, 299, 300, 304A, 425Prevention of Damage to Public Property Act, 1984 — Section 2(a), 3, 3(2), 3(2)(a), 3(2)(e)
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High Courts20 Aug 2014

Katavath Valappil Mohanan Vs Tharammal Ranjith

High Court Of Kerala · (2014) 3 KHC 697

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 15, Order 32 Rule 2, Order 41 Rule 23, Order 41 Rule 23AMental Health Act, 1987 — Section 2(1), 50, 50, 51, 52, 52
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High Courts19 Aug 2014

P. Ramsheed Vs Sajna V.

High Court Of Kerala · (2014) 08 KL CK 0173

Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1)(a)
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