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High Court Of Kerala judgments

54,313 judgments · page 1,555 of 2,716

High Courts21 May 2008

V.P. Arumughan Vs State of Kerala

High Court Of Kerala · (2008) 05 KL CK 0026

Constitution of India, 1950 — Article 194Criminal Procedure Code, 1898 (CrPC) — Section 551Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(8), 482
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High Courts21 May 2008

Abdul Rasheed Vs State of Kerala

High Court Of Kerala · (2009) 2 ALT(Cri) 302 : (2008) CriLJ 3480 : (2008) 2 ILR (Ker) 715 : (2008) 2 KLJ 367 : (2008) 3 KLT 150 : (2009) 1 RCR(Criminal) 135

Criminal Procedure Code, 1973 (CrPC) — Section 313(1)(b), 397, 401Penal Code, 1860 (IPC) — Section 292, 292(2), 292(2)(a)
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High Courts21 May 2008

T.P. Nandakumar Vs State and Others

High Court Of Kerala · (2008) CriLJ 4040 : (2008) 2 ILR (Ker) 663 : (2008) 2 KLT 913

Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 321, 397, 401Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 109, 120, 120B, 201, 34
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High Courts22 Apr 2008Allowed

V.S. Achuthanandan Vs G. Kamalamma and Another

High Court Of Kerala · (2008) CriLJ 4221 : (2008) 2 ILR (Ker) 582 : (2008) 2 KLJ 417 : (2008) 3 KLT 346

Constitution of India, 1950 — Article 19, 19(1)(a)Criminal Procedure Code, 1973 (CrPC) — Section 346, 482Penal Code, 1860 (IPC) — Section 175, 178, 179, 180, 19
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High Courts11 Apr 2008Allowed

K. Radhakrishnan Vs State of Kerala

High Court Of Kerala · (2008) 2 ILR (Ker) 493 : (2008) 2 KLJ 68 : (2008) 2 KLT 521

Criminal Procedure Code, 1973 (CrPC) — Section 482Hotel Receipts Tax Act, 1980 — Section 2Immoral Traffic (Prevention) Act, 1956 — Section 13, 13(1), 13(2), 13(3), 13(4)
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