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High Court Of Kerala judgments, 2008

723 judgments · page 3 of 37

High Courts05 Dec 2008Dismissed

Ayoob Ismail Vs State of Kerala and Another

High Court Of Kerala · (2009) 1 ILR (Ker) 65 : (2009) 1 KLJ 30 : (2009) 2 RCR(Criminal) 975 : (2009) 6 SLR 228

Constitution of India, 1950 — Article 141, 142, 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 300, 482Customs Act, 1962 — Section 135
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High Courts05 Dec 2008Dismissed

George Vs State of Kerala and Another

High Court Of Kerala · (2009) 1 ILR (Ker) 33 : (2009) 1 KLJ 94 : (2009) 5 RCR(Criminal) 322

Criminal Procedure Code, 1973 (CrPC) — Section 204, 438Kerala Abkari Act, 1077 — Section 55
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High Courts01 Dec 2008

Sree Usha Vs State of Kerala and Others

High Court Of Kerala · (2008) 12 KL CK 0039

Kannur University Act, 1996 — Section 65(2)Kerala Education Rules, 1959 — Rule 1(2), 49, 51A, 52Mahatma Gandhi University Act, 1985 — Section 2(29), 62(2)
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High Courts01 Dec 2008Allowed

Muhammed Raees Vs High Court of Kerala and Others

High Court Of Kerala · (2009) 2 ILR (Ker) 690 : (2009) 1 KLJ 34

Constitution of India, 1950 — Article 233(2), 309Kerala Government Servants Application for posts (Private Employment and Government Service) Rules, 1958 — Rule 2(A)
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High Courts28 Nov 2008Dismissed

Sainaba and Others Vs Syed Jaffer Aydeed

High Court Of Kerala · (2008) 11 KL CK 0049

Court Fees Act, 1959 — Section 30, 43, 43(2)Mussalman Wakf Validating Act, 1913 — Section 3Transfer of Property Act, 1882 — Section 108
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High Courts28 Nov 2008

Fr. Jose Poothrikkayil Vs Union of India (UOI)

High Court Of Kerala · (2009) CriLJ 1632 : (2009) 1 KLJ 159

Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 157, 160, 167, 167(1), 167(3)Kerala Criminal Rules of Practice, 1982 — Rule 20, 20(1)
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