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High Court Of Kerala judgments

54,312 judgments · page 1,802 of 2,716

High Courts28 Jun 2002

P.K. Scariah Vs State of Kerala

High Court Of Kerala · (2003) 1 RCR(Criminal) 430

Criminal Procedure Code, 1973 (CrPC) — Section 354(4), 360Motor Vehicles Act, 1988 — Section 20Penal Code, 1860 (IPC) — Section 279, 304A
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High Courts27 Jun 2002Dismissed

Baby Chemparathy, President, The Thodupuzha Taluk General Marketing Co-operative Society Ltd., O.P. Mathew, Member, Board of Directors, Thodupuzha Taluk General Marketing Co-operative Society Ltd., T.C. George, Member, Board of Directors, Thodupuzha Taluk General Marketing Co-operative Society Ltd., Poulose T.O., Member, Board of Directors, Thodupuzha Taluk General Marketing Co-operative Society Ltd., M.J. Abraham, Member, Thodupuzha Taluk General Marketing Co-operative Society Ltd. and Jose Kuttiyani, Member, Board of Directors, Thodupuzha Taluk General Marketing Co-operative Society Ltd. Vs The Joint Registrar of Co-operative Societies, Mr. Babu, Assistant Registrar(General) of Co-operative Societies, The Senior Unit Inspector, Administrator ''A'' Unit, Office of the Assistant Registrar of Co-operative Societies, Sri. M.V. Raghavan, Minister for Co-operation, Government of Kerala, The Thodupuzha Taluk General Marketing Co-operative Society Ltd. and Kerala State Co-operative Marketing Federation Ltd.

High Court Of Kerala · AIR 2003 Ker 10

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High Courts27 Jun 2002Dismissed

Food Inspector Vs K.Subair

High Court Of Kerala · (2002) 2 KLJ 76

Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Prevention of Food Adulteration Act, 1954 — Section 10(7), 16(1)(a), 2(la)(m), 7(1)
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High Courts25 Jun 2002

Abdulla Ibrahim Vs State of Kerala

High Court Of Kerala · (2002) 06 KL CK 0044

Customs Act, 1962 — Section 103, 135Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 28, 35, 50, 54
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High Courts25 Jun 2002Partly Allowed

Nature Lovers Movement Vs State of Kerala

High Court Of Kerala · AIR 2003 Ker 18 : (2003) 1 ILR (Ker) 6

Constitution of India, 1950 — Article 254(1)Forest (Conservation) Act, 1980 — Section 2Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 10, 3, 3(1), 3(2), 3(2)
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High Courts21 Jun 2002Allowed

Lawrence Vs State of Kerala

High Court Of Kerala · (2002) CriLJ 3458

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 401(3), 482, 483Penal Code, 1860 (IPC) — Section 34, 498A
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High Courts21 Jun 2002

Salahuddin Vs State of Kerala

High Court Of Kerala · (2002) 2 ALT(Cri) 411 : (2002) 4 RCR(Criminal) 419

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 50
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High Courts21 Jun 2002Dismissed

Nazir Vs State

High Court Of Kerala · (2002) CriLJ 4742

Criminal Procedure Code, 1973 (CrPC) — Section 222(2), 313Penal Code, 1860 (IPC) — Section 34, 378, 380, 411, 457
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