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High Court Of Kerala judgments

54,312 judgments · page 1,838 of 2,716

High Courts01 Aug 2001Allowed

Ravindran Vs Joseph

High Court Of Kerala · (2001) 3 ILR (Ker) 215

Calicut University Act, 1975 — Section 7(9)Kerala Lok Ayukta Act, 1999 — Section 2Kerala Public Mens Corruption (Investigations and Inquiries) Act, 1987 — Section 11, 13(1), 2
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High Courts31 Jul 2001Dismissed

Appukuttan Vs Bijukumar

High Court Of Kerala · (2001) 3 ILR (Ker) 283

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 149Kerala Panchayat Raj Act, 1994 — Section 115, 89, 89(2), 90, 93Representation of the People Act, 1951 — Section 117, 81, 81(3), 82, 86(1)
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High Courts27 Jul 2001Allowed

Varghese Vs State of Kerala

High Court Of Kerala · (2002) 3 CivCC 179 : (2002) CriLJ 1712 : (2002) 1 ILR (Ker) 278 : (2002) 1 KLJ 109 : (2003) 3 RCR(Criminal) 255 : (2003) 1 RCR(Criminal) 41

Criminal Procedure Code, 1973 (CrPC) — Section 357(1), 357(3), 431Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts27 Jul 2001Allowed

State of Kerala Vs Mary Joseph

High Court Of Kerala · (2001) 3 ILR (Ker) 299

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 2(1), 26, 27, 28
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High Courts26 Jul 2001Dismissed

Velayudhan Pillai Vs State of Kerala

High Court Of Kerala · (2001) 07 KL CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 212(2), 218, 218(1), 219, 219(1)Penal Code, 1860 (IPC) — Section 409, 477, 71Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
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