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High Court Of Kerala judgments

54,395 judgments · page 1,036 of 2,720

High Courts22 May 2014

Sidhan Vs State of Kerala

High Court Of Kerala · (2014) 2 KHC 644 : (2014) 2 KLT 893

Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 374(2), 464Evidence Act, 1872 — Section 25, 26, 27
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High Courts21 May 2014

Reshma Raj Vs State of Kerala

High Court Of Kerala · (2014) CriLJ 3000

Criminal Procedure Code, 1973 (CrPC) — Section 107Kerala Anti-social Activities (Prevention) Act, 2007 — Section 10, 2(a), 2(o), 3(1), 3(2)
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High Courts16 May 2014

Raghav Rajan Vs State of Kerala

High Court Of Kerala · (2014) 3 KHC 16 : (2014) 3 KLJ 278 : (2014) 3 KLT 851 : (2014) 3 KLT 843

Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 167(2)(a)(ii), 267, 268, 269Kerala Prisons and Correctional Services (Management) Act, 2010 — Section 73, 74
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High Courts16 May 2014Disposed Off

A.X. Varghese Vs State of Kerala

High Court Of Kerala · (2014) 4 ILR 115 : (2014) 3 KLJ 293

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(3), 164, 190Penal Code, 1860 (IPC) — Section 124A, 153(A), 153A, 354, 354A
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High Courts16 May 2014Allowed

Lawrence Vs The State of Kerala

High Court Of Kerala · (2014) 05 KL CK 0008

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 294(b), 308, 323, 324, 34
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High Courts16 May 2014Disposed Off

Abdul Jaleel Vs Station House Officer

High Court Of Kerala · (2014) 4 ILR 135 : (2014) 3 KHC 38 : (2014) 3 KLJ 261 : (2014) 3 KLT 177

Criminal Procedure Code, 1973 (CrPC) — Section 190(2), 206, 252, 253, 260Motor Vehicles Act, 1988 — Section 184, 190(2)
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