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High Court Of Kerala judgments, 2007

970 judgments · page 47 of 49

High Courts12 Jan 2007

Ismail @ Ismu Vs State of Kerala

High Court Of Kerala · (2007) 01 KL CK 0112

Criminal Procedure Code, 1973 (CrPC) — Section 232, 313(1), 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 42(2), 50, 57, 8
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High Courts11 Jan 2007Allowed

Sankaran and Others Vs Devaki Amma and Others

High Court Of Kerala · (2007) 01 KL CK 0108

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(1), Order 22 Rule 4(3), Order 22 Rule 4(5), Order 22 Rule 9, Order 22 Rule 9(2)Limitation Act, 1877 — Section 5Limitation Act, 1963 — Article 120, 121, 5
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High Courts10 Jan 2007Allowed

S. Najeeb Rawther Vs The District Collector and Another

High Court Of Kerala · (2007) 2 ILR (Ker) 57 : (2008) 1 KLJ 653 : (2007) 1 KLJ 653

Kerala Land Acquisition Rules, 1963 — Rule 12(3), 13(1), 13(2), 13(3), 14(1)Kerala Survey and Boundaries Rules, 1964 — Rule 43Land Acquisition Act, 1894 — Section 12(2), 18, 18(1), 18(2), 31(2)
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High Courts09 Jan 2007Allowed

Rajendran Vs The State of Kerala

High Court Of Kerala · (2007) 1 ILR (Ker) 708 : (2008) 1 KLJ 365 : (2007) 1 KLJ 365

Criminal Procedure Code, 1973 (CrPC) — Section 293, 313, 401Kerala Abkari Act, 1077 — Section 34, 36, 53, 55
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