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High Court Of Kerala judgments

54,365 judgments · page 1,300 of 2,719

High Courts19 Apr 2011Allowed

G.S. Prakash and Others Vs State of Kerala and Others

High Court Of Kerala · (2011) 2 KLJ 832 : (2011) 2 KLJ 827 : (2011) 2 KLT 831

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 133, 154, 156, 156(3), 157Penal Code, 1860 (IPC) — Section 120B, 34, 403, 406, 409
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High Courts18 Apr 2011Allowed

Sandeep Gopal Vs State of Kerala

High Court Of Kerala · (2011) 04 KL CK 0085

Criminal Procedure Code, 1973 (CrPC) — Section 439Information Technology Act, 2000 — Section 66E, 67Penal Code, 1860 (IPC) — Section 34, 354, 363, 376
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High Courts12 Apr 2011Dismissed

Sreekantan Vs State of Kerala

High Court Of Kerala · (2011) 2 ILR (Ker) 559

Administrative Tribunals Act, 1985 — Section 4, 6(3)Constitution of India, 1950 — Article 14, 227
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High Courts12 Apr 2011

Joseph Vs Antony

High Court Of Kerala · (2012) 2 KLT 517

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(8), 227, 228, 306Penal Code, 1860 (IPC) — Section 304B, 306, 498A
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High Courts12 Apr 2011Dismissed

Vijayalekshmi and Another Vs Sherly @ Margret and Others

High Court Of Kerala · (2011) 2 ILR (Ker) 595 : (2011) 2 KLJ 654 : (2011) 2 KLJ 652 : (2011) 3 RCR(Civil) 492 : (2011) 3 RCR(Civil) 492

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 38 Rule 8Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 52
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High Courts12 Apr 2011

Joseph Vs Antony and Others

High Court Of Kerala · (2012) 2 KLJ 249

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(8), 227, 228, 482Penal Code, 1860 (IPC) — Section 304B, 306, 498A
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