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High Court Of Kerala judgments

54,395 judgments · page 1,103 of 2,720

High Courts03 Jun 2013

Prasad V. Vs State of Kerala

High Court Of Kerala · (2013) 2 ILR (Ker) 1010 : (2013) 2 KHC 654 : (2013) 3 KLJ 39 : (2013) 2 KLT 942 : (2013) 3 RCR(Criminal) 526

Criminal Procedure Code, 1973 (CrPC) — Section 167Protection of Children from Sexual Offences Act, 2012 — Section 28, 33, 33(1), 7, 8
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High Courts03 Jun 2013Allowed

Sreeja Vs State of Kerala

High Court Of Kerala · (2013) 06 KL CK 0050

Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34
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High Courts03 Jun 2013Disposed Off

Anilkumar Vs Catholic Syrian Bank Ltd.

High Court Of Kerala · AIR 2013 Ker 160 : (2014) 2 BC 112 : (2013) 2 KHC 641 : (2013) 3 KLJ 43 : (2013) 2 KLT 944

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 35
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High Courts31 May 2013Dismissed

Paul Vs State of Kerala

High Court Of Kerala · (2013) CriLJ 4090 : (2013) 2 KHC 692 : (2013) 3 KLJ 24 : (2013) 2 KLT 937 : (2013) 4 RCR(Criminal) 229

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 397(1), 397(2), 482Judges (Protection) Act, 1985 — Section 1, 2, 3, 4Kerala Judicial Officers Protection Act, 1963 — Section 3
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High Courts30 May 2013Allowed

Travancore Devaswom Board Vs Mohanan Nair M.N.

High Court Of Kerala · (2013) 3 KLJ 104 : (2013) 3 KLT 132

Constitution of India, 1950 — Article 113, 123Kerala Land Reforms Act, 1963 — Section 103, 105, 105(1), 105A, 105A((1)Limitation Act, 1963 — Section 10, 5
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