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High Court Of Kerala judgments

54,312 judgments · page 1,606 of 2,716

High Courts27 Feb 2007Dismissed

Sulochana and Another Vs Kuttappan and Others

High Court Of Kerala · (2007) CriLJ 2057 : (2007) 2 ILR (Ker) 123 : (2007) 1 KLJ 699 : (2007) 3 RCR(Civil) 101 : (2007) 2 RCR(Criminal) 744

Criminal Procedure Code, 1973 (CrPC) — Section 397(2)Family Courts Act, 1984 — Section 19(1)Protection of Women From Domestic Violence Act, 2005 — Section 1, 10, 11, 12, 12(4)
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High Courts27 Feb 2007Dismissed

Joy Varghese Vs Leelamma and Another

High Court Of Kerala · (2007) 4 CivCC 528 : (2007) CriLJ 3363 : (2008) 1 DMC 75 : (2007) 2 ILR (Ker) 646 : (2007) 2 KLJ 554 : (2008) 2 RCR(Criminal) 617

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 127(1), 127(2), 127(3)
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High Courts26 Feb 2007

Varghese @ Biju Vs State of Kerala

High Court Of Kerala · (2007) 2 ILR (Ker) 10 : (2007) 1 KLJ 732 : (2007) 2 KLT 644 : (2007) 2 RCR(Criminal) 766

Constitution of India, 1950 — Article 14, 19, 21, 22Criminal Practice Rules, 1999 — Rule 21Criminal Procedure Code, 1973 (CrPC) — Section 232, 303, 304, 313
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High Courts22 Feb 2007Dismissed

K. Kanakachandran Vs State of Kerala and Others

High Court Of Kerala · AIR 2007 Ker 155 : (2007) 2 ILR (Ker) 37

Consumer Protection Act, 1986 — Section 16(1), 16(3), 2Kerala Consumer Protection Rules, 2005 — Rule 16, 17Representation of the People Rules — Rule 119
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High Courts22 Feb 2007

Ramanan Vs Chitrasenan

High Court Of Kerala · AIR 2007 Ker 174 : (2007) 1 ILR (Ker) 860 : (2007) 1 KLJ 627

Kerala Civil Courts Act, 1957 — Section 13
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