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High Court Of Kerala judgments

54,395 judgments · page 1,006 of 2,720

High Courts04 Aug 2014

Abdul Sathar A. Vs Anooja Basheer

High Court Of Kerala · (2014) 08 KL CK 0046

Guardians and Wards Act, 1890 — Section 25Penal Code, 1860 (IPC) — Section 498AProtection of Women From Domestic Violence Act, 2005 — Section 12
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High Courts01 Aug 2014

Alshad Vs Manoj

High Court Of Kerala · (2014) 08 KL CK 0195

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 307, 324Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts01 Aug 2014

Saurashtra Roadways Vs Commercial Tax Officer

High Court Of Kerala · (2014) 4 KHC 50 : (2014) 3 KLJ 670 : (2014) 3 KLT 698 : (2015) 78 VST 213

Central Sales Tax Act, 1956 — Section 7Constitution of India, 1950 — Article 246Kerala Value Added Tax Act, 2003 — Section 15, 2, 2(xv), 3, 36(a)
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High Courts01 Aug 2014

Assainar Vs State of Kerala

High Court Of Kerala · (2014) 08 KL CK 0142

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 308
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High Courts01 Aug 2014

Aji Vs State of Kerala

High Court Of Kerala · (2014) 08 KL CK 0126

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 406, 498A
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