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High Court Of Kerala judgments

54,312 judgments · page 1,833 of 2,716

High Courts24 Sept 2001Allowed

Aravind Babu Vs State of Kerala

High Court Of Kerala · (2001) 09 KL CK 0028

Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 18, 27, 32, 34Drugs and Cosmetics Rules, 1945 — Rule 105B
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High Courts24 Sept 2001Dismissed

Sunil Vs State of Kerala

High Court Of Kerala · (2001) 09 KL CK 0008

Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(3), 401, 431Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 354, 448, 506, 508
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High Courts20 Sept 2001Dismissed

Krishnakumar Menon Vs Neoteric Informatique (P) Ltd.

High Court Of Kerala · (2002) 1 CivCC 248 : (2002) CriLJ 706 : (2002) 1 ILR (Ker) 51 : (2002) 1 RCR(Criminal) 19

Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226, 226(2), 227, 227(1)Criminal Procedure Code, 1973 (CrPC) — Section 138, 2, 482
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High Courts20 Sept 2001Allowed

District Collector, Palakkad Vs Devayani

High Court Of Kerala · (2001) 3 ILR (Ker) 491

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 226, 32Kerala High Court Rules, 1971 — Rule 146, 150
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High Courts20 Sept 2001Allowed

Thottil Pallu M. Thanka Vs State of Kerala and Another

High Court Of Kerala · (2001) 2 KLJ 584

Kerala Private Forests (Tribunal) Rules, 1972 — Rule 3Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 8Kerala Private Forests (Vesting and Assignment) Rules, 1974 — Rule 2A, 2A(2), 2A(3)
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High Courts18 Sept 2001Dismissed

State of Kerala Vs Arun Valenchery

High Court Of Kerala · (2002) CriLJ 2512

Criminal Procedure Code, 1973 (CrPC) — Section 293, 293(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 54
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High Courts18 Sept 2001Dismissed

District Registrar Vs Lake Paradise

High Court Of Kerala · AIR 2002 Ker 105 : (2001) 3 ILR (Ker) 515 : (2001) 2 KLJ 517

Kerala Stamp (Prevention of Under Valuation of Instruments) Rules, 1968 — Rule 4, 6Kerala Stamp Act, 1959 — Section 28A, 45A(3), 45B, 45B(1)
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High Courts14 Sept 2001

Amina Vs C.I. of Excise

High Court Of Kerala · (2001) 2 KLJ 543

Criminal Procedure Code, 1973 (CrPC) — Section 100(3), 51, 51(2), 52Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 42(1), 42(2), 50, 50(4)
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