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High Court Of Kerala judgments

54,395 judgments · page 1,033 of 2,720

High Courts02 Jun 2014Dismissed

Muhammed Rafi Vs Noorjahan

High Court Of Kerala · (2014) 06 KL CK 0199

Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 5
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High Courts02 Jun 2014Partly Allowed

Saji Vs Lissy K.J.

High Court Of Kerala · (2014) 06 KL CK 0182

Penal Code, 1860 (IPC) — Section 498AProtection of Women From Domestic Violence Act, 2005 — Section 12, 18(a), 19(b), 19(c), 20
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High Courts02 Jun 2014Disposed Off

Lalitha Vs The Sub Inspector of Police

High Court Of Kerala · (2014) 06 KL CK 0158

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts02 Jun 2014Disposed Off

Koshy George Vs State of Kerala

High Court Of Kerala · (2014) 06 KL CK 0122

Criminal Procedure Code, 1973 (CrPC) — Section 482Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(8), 14, 17
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High Courts02 Jun 2014

Binitha Vs Chandrika

High Court Of Kerala · (2014) 06 KL CK 0072

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 427, 447
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High Courts02 Jun 2014Disposed Off

Jayaraj Vs State of Kerala

High Court Of Kerala · (2014) 06 KL CK 0071

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 307, 308, 324, 498A
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High Courts02 Jun 2014

Pramod P.P. Vs M.O. David

High Court Of Kerala · (2014) 06 KL CK 0043

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
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