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High Court Of Kerala judgments, 2008

723 judgments · page 18 of 37

High Courts11 Jul 2008

Cholamarakkar Vs Pathummamma and Another

High Court Of Kerala · (2008) 3 ILR (Ker) 768 : (2008) 3 KLJ 429

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(1)(C), 488, 488(1)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)
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High Courts11 Jul 2008Allowed

Santhoshkumar M.S. Vs K.G. Mohanan and Another

High Court Of Kerala · (2008) 3 ILR (Ker) 303 : (2008) 3 KLJ 1

Constitution of India, 1950 — Article 141, 21Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179Negotiable Instruments Act, 1881 (NI) — Section 138, 141
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High Courts10 Jul 2008Dismissed

Vimala K.A. and Another Vs R. Anantha Mallan

High Court Of Kerala · (2008) 3 ILR (Ker) 438 : (2008) 3 KLJ 185

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4), 23Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 16(2)
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