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High Court Of Kerala judgments

54,313 judgments · page 1,562 of 2,716

High Courts19 Feb 2008Allowed

Andrew Mendez and Others Vs State of Kerala

High Court Of Kerala · (2008) CriLJ 2368 : (2008) 2 ILR (Ker) 31 : (2008) 1 KarLJ 647 : (2008) 1 KLT 1000

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 21, 240, 243Criminal Procedure Code, 1973 (CrPC) — Section 2
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High Courts15 Feb 2008Allowed

Mathew @ Raju Vs State of Kerala

High Court Of Kerala · (2008) 1 ILR (Ker) 698 : (2008) 1 KLJ 602 : (2008) 1 KLT 915 : (2008) 2 RCR(Criminal) 453

Criminal Procedure Code, 1973 (CrPC) — Section 4, 4(2), 436, 5Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 2, 20, 24, 27A
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High Courts15 Feb 2008

P.N. Unni and Others Vs Baby John and Others

High Court Of Kerala · (2008) ACJ 2575 : AIR 2008 Ker 157 : (2008) 1 ILR (Ker) 662 : (2008) 1 KarLJ 678 : (2008) 2 KLT 78

Civil Procedure Code, 1908 (CPC) — Section 2(11)Fatal Accidents Act, 1855 — Section 1AHindu Succession Act, 1956 — Section 15(1), 16
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High Courts14 Feb 2008Dismissed

George Vs Ealiyamma George

High Court Of Kerala · (2009) 3 CivCC 733 : (2009) 2 ILR (Ker) 601 : (2009) 3 KLJ 464 : (2009) 2 KLT 812

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(2), 125(3), 125(4)
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High Courts12 Feb 2008

Narayanan @ Kuttani Vs State of Kerala

High Court Of Kerala · (2008) 3 CivCC 337 : (2008) 1 ILR (Ker) 691 : (2008) 1 KLT 530 : (2008) 2 RCR(Civil) 385 : (2008) 2 RCR(Criminal) 317

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 125(3)Family Courts Act, 1984 — Section 7(2)
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High Courts12 Feb 2008Dismissed

Vasanthi Devi Vs S.I. of Police and Others

High Court Of Kerala · (2008) CriLJ 2359 : (2008) 1 ILR (Ker) 822 : (2008) 1 KarLJ 667 : (2008) 1 KLT 945

Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 161, 164B, 169Penal Code, 1860 (IPC) — Section 34, 420, 468
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High Courts11 Feb 2008

K. Gopalakrishnan Nair Vs The J.F.C.M., Trivandrum

High Court Of Kerala · (2008) 3 BC 514 : (2008) 2 ILR (Ker) 121 : (2008) 1 KarLJ 661 : (2008) 1 KLJ 661 : (2008) 2 KLT 149

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 357(3), 359, 377, 378, 394Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts11 Feb 2008Dismissed

Premkumar Vs State of Kerala

High Court Of Kerala · (2008) 2 DMC 310

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 162Penal Code, 1860 (IPC) — Section 304B, 34
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