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High Court Of Kerala judgments

54,395 judgments · page 972 of 2,720

High Courts27 Oct 2014

Padmaja Vs State of Kerala

High Court Of Kerala · (2015) 2 BC 32 : (2015) 1 ILR 61 : (2014) 4 KHC 698 : (2014) 4 KLJ 742 : (2015) 1 KLT 120 : (2015) 3 RCR(Criminal) 553

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)(b)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 138(b), 139
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High Courts27 Oct 2014

V. Radhakrishnan Vs P. Thankaraj

High Court Of Kerala · (2014) 10 KL CK 0096

Criminal Procedure Code, 1973 (CrPC) — Section 357(1)(b), 362Negotiable Instruments Act, 1881 (NI) — Section 138, 147
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High Courts27 Oct 2014

Emmey Jose Vs Indian Bank

High Court Of Kerala · (2014) 10 KL CK 0081

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 22 Rule 12Constitution of India, 1950 — Article 226, 300AIncome Tax Act, 1961 — Section 156
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High Courts27 Oct 2014

M.M.J. Plantations Vs State of Kerala

High Court Of Kerala · (2015) 1 ILR 68 : (2014) 4 KHC 501 : (2014) 4 KLJ 840 : (2014) 4 KLT 582

Kerala Land Reforms Act, 1963 — Section 103(1)(iii), 2(43), 2(44)(c), 81(1)(e), 85(6A)
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High Courts27 Oct 2014

Prejith P. Vs T. Muhammadali

High Court Of Kerala · (2014) 10 KL CK 0047

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)(b), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts24 Oct 2014

Aiswariya Vs Kendriya Vidyalaya Sangathan

High Court Of Kerala · (2015) 1 KHC 407 : (2015) 1 KLJ 548 : (2015) 1 KLT 301

Constitution of India, 1950 — Article 21ARight of Children to Free and Compulsory Education Act, 2009 — Section 12, 12(1)(c), 3, 3(1)
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High Courts24 Oct 2014

K.F. Mathai Vs State of Kerala

High Court Of Kerala · (2014) 10 KL CK 0354

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 34, 405, 409, 415, 420Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(1)(d), 13(2), 23, 30
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High Courts24 Oct 2014

Abdul Raheem Vs Thaha

High Court Of Kerala · (2014) 10 KL CK 0351

Civil Procedure Code, 1908 (CPC) — Section 151Penal Code, 1860 (IPC) — Section 325
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High Courts24 Oct 2014

Mundamdra Kareem Vs The Deputy Ranger

High Court Of Kerala · (2015) CriLJ 369 : (2015) 5 FLT 102 : (2015) 1 ILR 211 : (2014) 4 KHC 529 : (2014) 4 KLJ 558 : (2014) 4 KLT 597

Criminal Procedure Code, 1973 (CrPC) — Section 428Kerala Forest Act, 1961 — Section 27(1)(e), 27(1)(e)(iii), 27(1)(e)(iv)
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High Courts24 Oct 2014

Pushpadasan Vs Sheela Jerald

High Court Of Kerala · (2014) 10 KL CK 0332

Constitution of India, 1950 — Article 227Protection of Women From Domestic Violence Act, 2005 — Section 26
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High Courts24 Oct 2014

Atly George Vs Paul P.M.

High Court Of Kerala · (2014) 10 KL CK 0324

Civil Procedure Code, 1908 (CPC) — Section 80Kerala Municipalities Act, 1994 — Section 210
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High Courts24 Oct 2014

Fakrudhin V.P. Vs State of Kerala

High Court Of Kerala · (2015) 1 ILR 659 : (2014) 4 KHC 815 : (2015) 1 KLJ 1 : (2015) 3 RCR(Civil) 797 : (2015) 3 RCR(Criminal) 678

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 138(a), 138(b), 141, 141(a)
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