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High Court Of Kerala judgments

54,295 judgments · page 2,021 of 2,715

High Courts27 Sept 1995

C. Babu Vs Jayakumar and Others

High Court Of Kerala · (1996) CriLJ 1021 : (1995) 3 ILR (Ker) 787

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Constitution of India, 1950 — Article 226, 226(3)Kerala High Court Rules, 1971 — Rule 150, 153
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High Courts21 Sept 1995Allowed

P.C. Poulose Vs State of Kerala

High Court Of Kerala · (1996) CriLJ 203 : (1996) 1 ILR (Ker) 376

Criminal Procedure Code, 1973 (CrPC) — Section 173, 294, 294(2)Penal Code, 1860 (IPC) — Section 279, 304A
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High Courts21 Sept 1995

R. Balakrishna Pillai Vs State

High Court Of Kerala · (1996) CriLJ 757 : (1996) 1 ILR (Ker) 74

Constitution of India, 1950 — Article 20, 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 170(5), 173, 173(2)Evidence Act, 1872 — Section 145
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High Courts21 Sept 1995Allowed

Paulose Vs State of Kerala

High Court Of Kerala · (1996) CriLJ 203 : (1996) 1 ILR (Ker) 376

Criminal Procedure Code, 1973 (CrPC) — Section 173, 294Penal Code, 1860 (IPC) — Section 279, 304A
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High Courts21 Sept 1995

R. Balakrishna Pillai and Others Vs State

High Court Of Kerala · (1996) CriLJ 757 : (1996) 1 ILR (Ker) 74 : (1996) 1 RCR(Criminal) 9

Constitution of India, 1950 — Article 20, 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 165, 170, 173Evidence Act, 1872 — Section 145
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High Courts20 Sept 1995

Jacob Vs Jose

High Court Of Kerala · (1995) 09 KL CK 0054

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 23 Rule 1
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High Courts20 Sept 1995Dismissed

Johnson Vs State of Kerala

High Court Of Kerala · (1996) 1 ALT(Cri) 672 : (1996) CriLJ 2338 : (1996) 1 ILR (Ker) 293

Criminal Procedure Code, 1973 (CrPC) — Section 161, 195(1), 340, 340(1)Penal Code, 1860 (IPC) — Section 193
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