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High Court Of Kerala judgments

54,395 judgments · page 950 of 2,720

High Courts10 Dec 2014

Union of India Vs Roopesh

High Court Of Kerala · (2015) 1 ILR 263 : (2014) 4 KHC 891 : (2015) 1 KLJ 398 : (2015) 1 KLT 27 : (2015) LabIC 549

Constitution of India, 1950 — Article 226Emigration Act, 1983 — Section 22, 22(2), 22(3)
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High Courts10 Dec 2014

K.P. Preetha Vs Sameer T.P.

High Court Of Kerala · (2014) 12 KL CK 0100

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
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High Courts10 Dec 2014

Jose Jacob Vs State of Kerala

High Court Of Kerala · (2014) 12 KL CK 0098

Constitution of India, 1950 — Article 14, 19, 19(1)(f), 21, 253Road Transport Corporations Act, 1950 — Section 10, 11, 12, 13, 14
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High Courts10 Dec 2014

Sunil Vs State of Kerala

High Court Of Kerala · (2014) 12 KL CK 0094

Penal Code, 1860 (IPC) — Section 120(b), 34, 406, 420Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(V)
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High Courts10 Dec 2014

Rajan Vs State of Kerala

High Court Of Kerala · (2014) 12 KL CK 0061

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)(b)Penal Code, 1860 (IPC) — Section 34, 427, 447
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High Courts09 Dec 2014

Kochupailo Vs Reena and Others

High Court Of Kerala · (2015) 1 KHC 361 : (2015) 1 KLJ 447

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, Order 33 Rule 11, Order 33 Rule 11A, 89Kerala Court Fees and Suits Valuation Act, 1959 — Section 69, 69A
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High Courts08 Dec 2014

Sebastian Vs State of Kerala and Others

High Court Of Kerala · (2015) 1 KLJ 384 : (2015) 2 RCR(Criminal) 223

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Information Technology Act, 2000 — Section 66(E)Penal Code, 1860 (IPC) — Section 109, 120(b), 307, 323, 324
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