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High Court Of Kerala judgments

54,365 judgments · page 1,258 of 2,719

High Courts20 Aug 2011

Ajayan P. Vs State of Kerala and Another

High Court Of Kerala · (2011) 3 ILR (Ker) 759 : (2011) 3 KLJ 700

Constitution of India, 1950 — Article 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 155, 167(2), 173, 173(2), 190(1)Electricity Act, 2003 — Section 135, 136, 137, 138, 139
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High Courts20 Aug 2011

P. Ajayan Vs State of Kerala and Another

High Court Of Kerala · (2011) 3 KLJ 700

Constitution of India, 1950 — Article 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 155(2), 167, 173, 173(2)Electricity Act, 2003 — Section 135, 135, 136, 137, 138
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High Courts19 Aug 2011

P. Muraleedharan Vs Union of India and Others

High Court Of Kerala · (2011) 4 KLJ 808 : (2012) 28 STR 344 : (2013) 60 VST 400

Finance Act, 1994 — Section 65, 65(105)(zzb), 65(19), 65(19), 65(19)(ii)Finance Act, 2008 — Section 65(19)(ii), 65(19)(Xii), 65(50)Sales of Goods Act, 1930 — Section 2(7)
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High Courts18 Aug 2011

Bharathan Vs State of Kerala

High Court Of Kerala · (2011) 4 KLJ 270 : (2012) 1 RCR(Criminal) 294

Criminal Procedure Code, 1973 (CrPC) — Section 357(1), 357(2), 357(3)Penal Code, 1860 (IPC) — Section 143, 147, 149, 34, 427Probation of Offenders Act, 1958 — Section 3, 5
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High Courts17 Aug 2011Allowed

Jayarajan Vs Sabitha

High Court Of Kerala · (2012) 1 DMC 325 : (2011) 4 ILR (Ker) 306 : (2011) 4 KLJ 256

Civil Procedure Code, 1908 (CPC) — Section 122Family Courts (Procedure) Rules, 1989 — Rule 10, 10(1), 10(2), 11, 13Family Courts Act, 1984 — Section 19, 19(1), 20, 21
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High Courts17 Aug 2011Allowed

Amina Nahna Vs State of Kerala

High Court Of Kerala · (2011) 3 KLT 753

Constitution of India, 1950 — Article 136, 14, 141, 16, 226Kerala Professional Colleges or Institutions (Prohibition of Capitation Fee, of Admission, Fixation of Non Exploitative Fee and Other Measures to Ensure Equity and Excellence in Professional Education) Act, 2006 — Section 4
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