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Ker. HC: Appeal u/s 5 of Kerala High Court Act Not Maintainable Before Division Bench - (01 Nov 2023)

CRIMINAL

Kerala High Court has held that an appeal before division bench under Section 5 of the Kerala High Court Act, 1958 is not maintainable against a single judge's order.

Tags : KERALA HIGH COURT   KERALA HIGH COURT ACT   APPEAL   DIVISION BENCH  

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