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High Court Of Kerala judgments

54,395 judgments · page 1,042 of 2,720

High Courts28 Mar 2014

Baburaj Vs Faizal

High Court Of Kerala · (2014) 2 ILR 453 : (2014) 2 KHC 340 : (2014) 2 KLJ 390 : (2014) 2 KLT 238

Arbitration and Conciliation Act, 1996 — Section 11(6), 8, 9Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 200, 406, 419, 420
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High Courts27 Mar 2014

Lijo Joy Vs State of Kerala

High Court Of Kerala · (2014) CriLJ 2980 : (2014) 2 KHC 663

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22(c), 32, 35, 42, 50
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High Courts27 Mar 2014

University of Kerala Vs Parvathy Krishna

High Court Of Kerala · AIR 2014 Ker 99 : (2014) 2 ILR 363 : (2014) 2 KHC 199 : (2014) 2 KLJ 687 : (2014) 2 KLT 233

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 22Kerala Lok Ayukta Act, 1999 — Section 24(2), 9(5)Limitation Act, 1963 — Section 5
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High Courts26 Mar 2014Disposed Off

Sukumaran Vs Padmalochanan

High Court Of Kerala · (2014) 4 FLT 581 : (2014) 2 KHC 712 : (2014) 3 KLJ 173 : (2014) 2 KLT 964

Constitution of India, 1950 — Article 226National Greens Tribunal Act, 2010 — Section 14, 14(1), 29, 30, 38(5)
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High Courts25 Mar 2014

C.P. Raju Vs State of Kerala

High Court Of Kerala · (2014) CriLJ 2936 : (2015) 1 Crimes 551 : (2014) 3 ILR 259 : (2014) 3 KLJ 36 : (2014) 3 KLT 410 : (2014) 4 RCR(Criminal) 514

Criminal Procedure Code, 1973 (CrPC) — Section 168, 173, 4(1), 4(2), 482Immoral Traffic (Prevention) Act, 1956 — Section 13, 13(1), 13(2A), 13(3), 14
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High Courts24 Mar 2014

Murugan Vs State of Kerala

High Court Of Kerala · (2014) 2 KHC 150 : (2014) 2 KLJ 476

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 482Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
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High Courts24 Mar 2014

Menghani B. Vs Union of India and Others

High Court Of Kerala · (2014) 2 ILR 176 : (2014) 2 KLJ 491 : (2014) LabIC 1780

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 68Penal Code, 1860 (IPC) — Section 21
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High Courts21 Mar 2014Partly Allowed

Sindhu Vs State of Kerala

High Court Of Kerala · (2014) 03 KL CK 0133

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 506
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