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High Court Of Kerala judgments

54,395 judgments · page 1,004 of 2,720

High Courts12 Aug 2014

P.K. Safiya Vs The Director General of Police

High Court Of Kerala · (2014) 08 KL CK 0055

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 157(2), 173(1)(b), 173(1)(ii), 173(2)Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts11 Aug 2014

Chakkingal Achuthankutty Nair Vs Chakkingal Seethakutty Amma

High Court Of Kerala · (2015) ALLMR(Cri) 79 : (2015) CriLJ 17 : (2015) 1 DMC 430 : (2014) 4 ILR 798 : (2014) 4 KHC 186 : (2014) 4 KLJ 284 : (2014) 4 RCR(Civil) 1025 : (2014) 4 RCR(Criminal) 952

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 2(y)General Clauses Act, 1897 — Section 13(1)Penal Code, 1860 (IPC) — Section 8
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High Courts11 Aug 2014

Baburajan Vs State of Kerala

High Court Of Kerala · (2014) 08 KL CK 0178

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 5(a), 7
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High Courts08 Aug 2014

Althaf Vs State of Kerala

High Court Of Kerala · (2014) 3 KHC 621

Criminal Procedure Code, 1973 (CrPC) — Section 293, 482Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 20
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High Courts08 Aug 2014

Abbas Vs Moideen Kunhi

High Court Of Kerala · (2014) 4 ILR 1 : (2014) 3 KHC 734 : (2014) 3 KLJ 737 : (2014) 3 KLT 872

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66(2), Order 3 Rule 3, Order 5 Rule 15, Order 5 Rule 17, Order 5 Rule 19
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