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COURT ARCHIVE

High Court Of Kerala judgments, 2008

723 judgments · page 14 of 37

High Courts14 Aug 2008Allowed

P.K.M. Kutty Haji Vs State of Kerala and Others

High Court Of Kerala · (2008) 08 KL CK 0035

Kerala Co-operative Societies Act, 1969 — Section 28A, 32, 33Kerala Co-operative Societies Rules, 1969 — Rule 39(1), 44, 46Waqf Act, 1995 — Section 14, 14(1), 14(2), 15, 16
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High Courts13 Aug 2008Allowed

Sreekumar Vs State of Kerala

High Court Of Kerala · (2008) 3 ILR (Ker) 604 : (2008) 3 KLJ 173 : (2008) 3 KLT 748

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 204, 204(1), 482Penal Code, 1860 (IPC) — Section 149, 326
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High Courts13 Aug 2008Dismissed

Sasi D. Vs R.S. Devadas

High Court Of Kerala · AIR 2009 Ker 9 : (2009) 1 CivCC 488 : (2008) 4 ILR (Ker) 599 : (2008) 3 KLJ 92 : (2008) 3 KLT 925 : (2009) 1 RCR(Civil) 96

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(1), Order 21 Rule 58, Order 21 Rule 63, Order 21 Rule 7, 48(1)General Clauses Act, 1897 — Section 9Limitation Act, 1963 — Article 136, 98, 12, 12(1), 12(2)
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High Courts13 Aug 2008Dismissed

Clara and Another Vs Yasoda and Others

High Court Of Kerala · (2008) 08 KL CK 0005

Constitution of India, 1950 — Article 227Family Courts Act, 1984 — Section 7, 7(1), 8Motor Vehicles Act, 1988 — Section 166, 175
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High Courts12 Aug 2008

Pathumma Vs Cholamarakkar

High Court Of Kerala · (2009) 1 CivCC 453 : (2008) CriminalCC 916 : (2008) 4 RCR(Civil) 922 : (2009) 1 RCR(Criminal) 24

Criminal Procedure Code, 1973 (CrPC) — Section 125
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High Courts08 Aug 2008Dismissed

Rajeevan Vs State of Kerala

High Court Of Kerala · (2009) CriLJ 1031 : (2008) 4 ILR (Ker) 143

Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(3), 438, 439, 82Penal Code, 1860 (IPC) — Section 279, 337
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