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High Court Of Kerala judgments, 2008

723 judgments · page 34 of 37

High Courts25 Jan 2008Allowed

The Kottakkal Co-op. Urban Bank Ltd. Vs T. Balakrishnan

High Court Of Kerala · AIR 2008 Ker 179 : (2008) 4 BC 480 : (2008) 2 ILR (Ker) 355 : (2008) 2 KLJ 83 : (2008) 2 KLT 456

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 13(6), 13(8), 14Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 4, 6
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High Courts22 Jan 2008Dismissed

Mohanan and Others Vs The Sub Inspector of Police and Another

High Court Of Kerala · (2008) CriLJ 1709 : (2008) 1 ILR (Ker) 382 : (2008) 1 KLJ 445

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 173, 173(2), 195(1), 2Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 2, 20, 21, 23, 24Penal Code, 1860 (IPC) — Section 211
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High Courts18 Jan 2008Allowed

Vasanthi Vs State of Kerala and Others

High Court Of Kerala · (2008) 1 ILR (Ker) 411 : (2008) 1 KLJ 397 : (2008) 1 KLT 568

Arms Act, 1959 — Section 25(1), 4, 8Constitution of India, 1950 — Article 21, 22, 22(4), 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 173
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