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High Court Of Kerala judgments

54,395 judgments · page 1,002 of 2,720

High Courts18 Aug 2014

Rajitha Vs State of Kerala

High Court Of Kerala · (2015) CriLJ 37 : (2015) 1 ILR 282 : (2014) 4 KHC 310 : (2014) 4 KLT 276

Kerala Anti-social Activities (Prevention) Act, 2007 — Section 10(4), 13, 2, 2(i), 2(o)Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 20(b)(ii)(A)
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High Courts18 Aug 2014

Xavier Vs Siji

High Court Of Kerala · (2014) 08 KL CK 0044

Criminal Procedure Code, 1973 (CrPC) — Section 125
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High Courts14 Aug 2014

The State of Kerala Vs A. George Ninan (Jr.)

High Court Of Kerala · (2014) 08 KL CK 0123

Constitution of India, 1950 — Article 136Kerala Land Reforms Act, 1963 — Section 82Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3, 6, 6(1), 8, 8(1)
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High Courts14 Aug 2014

V. Bava Vs State of Kerala

High Court Of Kerala · (2014) 4 ACC 958 : AIR 2014 Ker 177 : (2014) 4 ILR 452 : (2014) 3 KLT 735

Motor Vehicles Act, 1988 — Section 52, 52(1)
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High Courts13 Aug 2014

Balan. K.G. Vs State of Kerala

High Court Of Kerala · (2014) 08 KL CK 0171

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
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High Courts13 Aug 2014

Rajan Vs State of Kerala

High Court Of Kerala · (2014) 08 KL CK 0170

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 304
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