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High Court Of Kerala judgments

54,365 judgments · page 1,282 of 2,719

High Courts20 Jun 2011Allowed

Manju Vs The State of Kerala and Others

High Court Of Kerala · (2011) 3 KLJ 261 : (2011) 3 KLT 150

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 364, 365Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 11, 12, 2(e), 20, 21
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High Courts17 Jun 2011

Sivaraman Vs Narendranathan

High Court Of Kerala · (2012) 3 KLJ 554 : (2012) 3 KLT 595

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 98, Order 22 Rule 1, Order 22 Rule 12Limitation Act, 1963 — Section 5
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High Courts17 Jun 2011Dismissed

Akilesh Kumar Vs CBI and Another

High Court Of Kerala · (2011) 4 KLJ 471

Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 313(1)(b)Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 107, 109
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High Courts16 Jun 2011Dismissed

Mohammed Rafeek Vs Union of India (UOI)

High Court Of Kerala · (2011) 3 KLT 117 : (2011) 3 RCR(Criminal) 708

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 21Passports Act, 1967 — Section 10(3)
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High Courts15 Jun 2011Allowed

Tomy Vs The State of Kerala

High Court Of Kerala · (2011) 06 KL CK 0121

Kerala Forest Act, 1961 — Section 10, 11, 14, 15, 19Kerala Preservation of Trees Act, 1986 — Section 3, 4, 5(2), 9Travancore-Cochin Forest Act, 1951 — Section 101
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High Courts14 Jun 2011Allowed

Usman Kurikkal, O.V. Vs State of Kerala and Others

High Court Of Kerala · (2011) 3 ILR (Ker) 120 : (2011) 4 KLT 95 SN

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 9Constitution of India, 1950 — Article 226Kerala Education Act, 1958 — Section 14, 14(1), 14(2), 35, 4(2)
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