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High Court Of Kerala judgments

54,312 judgments · page 1,753 of 2,716

High Courts23 May 2003Allowed

Anas Abdul Khader Vs Food Inspector

High Court Of Kerala · (2004) CriLJ 1075 : (2003) 3 ILR (Ker) 318 : (2003) 3 KLT 1072 : (2003) 3 RCR(Criminal) 707

Prevention of Food Adulteration Act, 1954 — Section 10(2)Prevention of Food Adulteration Rules, 1955 — Rule 9
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High Courts23 May 2003Dismissed

K.P. Muhammed Vs Devassia and Others

High Court Of Kerala · (2004) 1 ACC 120 : (2003) 3 ACC 475 : (2004) ACJ 1341 : AIR 2003 Ker 354 : (2003) 2 KLJ 479 : (2003) 2 KLT 1068

Motor Vehicles Act, 1988 — Section 140, 142Penal Code, 1860 (IPC) — Section 279, 337
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High Courts22 May 2003Dismissed

Mercy John Vs Thankam and Another

High Court Of Kerala · (2003) 3 ILR (Ker) 468 : (2003) 2 KLJ 30 : (2003) 2 KLT 798

Constitution of India, 1950 — Article 337Kerala Education Act, 1958 — Section 2(1), 2(2), 2(7), 3Kerala Panchayat Raj Act, 1994 — Section 3, 30(1), 34(1)(g), 34(2)
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High Courts22 May 2003Dismissed

Nazar Vs Varghese

High Court Of Kerala · (2003) CriLJ 3622 : (2003) 2 KLT 1002 : (2003) 4 RCR(Criminal) 41

Criminal Procedure Code, 1973 (CrPC) — Section 362, 482
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High Courts03 May 2003

Usman Vs S.I. of Police

High Court Of Kerala · (2003) CriLJ 3928 : (2003) 2 KLT 594 : (2003) 4 RCR(Criminal) 814

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439
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High Courts30 Apr 2003Allowed

Vaijayanthi Vs State of Kerala

High Court Of Kerala · (2003) 3 ILR (Ker) 227 : (2003) 3 KLT 1055

Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15, 15(2)
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