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High Court Of Kerala judgments

54,395 judgments · page 946 of 2,720

High Courts20 Dec 2014

Godwiin Samraj D.P. Vs M. Abdul Salam

High Court Of Kerala · (2015) 2 ILR 39 : (2015) 2 KHC 551 : (2015) 1 KLJ 550

Calicut University Act, 1975 — Section 2, 2(2), 2(g), 3(7), 34Constitution of India, 1950 — Article 245(1), 32University Grants Commission Act, 1956 — Section 20(1)
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High Courts19 Dec 2014

K. Vijayan Vs Jacob Job

High Court Of Kerala · (2015) 1 KLJ 308

Administrative Tribunals Act, 1985 — Section 20, 21, 21(1), 21(3), 27Advocates Act, 1961 — Section 48AACentral Excises and Salt Act, 1944 — Section 35, 35A, 35B, 35E(3)
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High Courts19 Dec 2014

N. Kumaravel Vs Vinod

High Court Of Kerala · (2014) 12 KL CK 0065

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)(b), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts19 Dec 2014

Stebert Kumar Vs State of Kerala

High Court Of Kerala · (2015) 2 DMC 74 : (2015) 1 KHC 345 : (2015) 1 KLJ 412 : (2015) 1 KLT 270

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 201, 294(b), 302, 304B, 323
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High Courts19 Dec 2014

K. Rajan Vs Reji Joseph

High Court Of Kerala · (2014) 12 KL CK 0029

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)(b)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
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High Courts18 Dec 2014

Salman Vs State of Kerala and Others

High Court Of Kerala · (2015) CriLJ 960 : (2015) 1 KHC 260 : (2015) 1 KLJ 207 : (2015) 2 RCR(Civil) 868 : (2015) 4 RCR(Criminal) 44

Constitution of India, 1950 — Article 51ACriminal Procedure Code, 1973 (CrPC) — Section 482Information Technology Act, 2000 — Section 66A
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High Courts18 Dec 2014

Lakshmi Prathapan Vs State of Kerala

High Court Of Kerala · (2015) 1 KLT 772

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3), 482Information Technology Act, 2000 — Section 66E, 67Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 21, 21(1)
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