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High Court Of Kerala judgments

54,395 judgments · page 960 of 2,720

High Courts17 Nov 2014

Abdul Rahiman Vs State of Kerala

High Court Of Kerala · (2015) 1 ILR 641 : (2014) 4 KLJ 772

Constitution of India, 1950 — Article 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 232, 235, 292, 293, 293(4)(a)Evidence Act, 1872 — Section 123, 124, 59, 60, 61
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High Courts17 Nov 2014

P.K. Haris Vs State of Kerala

High Court Of Kerala · (2014) 11 KL CK 0136

Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Amendment Act, 2009 — Section 2(b), 2(c), 3, 3(1), 3(2)
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High Courts17 Nov 2014

The Principal Vs Simi A.C.

High Court Of Kerala · (2015) 1 KLJ 188

Constitution of India, 1950 — Article 19(1)(g), 21A, 226Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 23Penal Code, 1860 (IPC) — Section 317, 34, 342
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High Courts17 Nov 2014

Jawahar English Medium School Vs Simi

High Court Of Kerala · (2014) 4 KHC 733 : (2014) 4 KLT 877

Constitution of India, 1950 — Article 19(1)(g), 21A, 226Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 23Penal Code, 1860 (IPC) — Section 317, 34, 342
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High Courts17 Nov 2014

Asifa Veera Poyil Vs Union of India and Others

High Court Of Kerala · (2015) 3 KHC 590

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 - Section 3(1)(i) 3(1)(iii)Constitution of India, 1950 - Article 22(1)Customs Act, 1962 - Section 108
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