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High Court Of Kerala judgments, 2009

1,383 judgments · page 11 of 70

High Courts13 Nov 2009Dismissed

Rahumath Vs Public Service Commission

High Court Of Kerala · (2010) 1 KLT 127

Kerala Public Service Commission (Composition and Conditions of Service of Members and Staff) Regulations, 1957 — Regulation 12(3), 14Kerala State and Subordinate Services Rules, 1958 — Rule 10, 14, 3
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High Courts13 Nov 2009Allowed

Mohammed Ali Vs Kulukkalloor Grama Panchayat

High Court Of Kerala · (2010) 1 KLT 273

Constitution of India, 1950 — Article 14Kerala Panchayat Raj (Standing Committee) Rules, 2000 — Rule 15, 15(1), 4, 5, 7Kerala Panchayat Raj Act, 1994 — Section 162, 162(1), 162(10), 162(12), 162(2)
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High Courts13 Nov 2009Allowed

E.P. Jayarajan Vs Surendran

High Court Of Kerala · (2010) 2 KLT 505 : (2010) 7 RCR(Criminal) 1230

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 499, 500Press and Registration of Books Act, 1867 — Section 7
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High Courts13 Nov 2009

Subaida Ashraf Vs District General Manager

High Court Of Kerala · (2010) 1 ILR (Ker) 181 : (2010) 1 KLT 193

Civil Procedure Code, 1908 (CPC) — Section 9Motor Vehicles Act, 1939 — Section 68C, 68DTelegraph (Amendment) Act, 1957 — Section 7, 7B, 7B(2)
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High Courts12 Nov 2009Allowed

Asha. P. Vs State of Kerala and Others

High Court Of Kerala · (2009) 4 ILR (Ker) 543

Constitution of India, 1950 — Article 163, 233, 233(1), 233(2), 234Kerala Higher Judicial Service Rules, 1961 — Rule 10, 11, 12, 13, 14Kerala Public Services Act, 1968 — Section 16F, 2, 4
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High Courts11 Nov 2009

Vasanthakumari Vs Raichal Banitta

High Court Of Kerala · (2010) 1 CivCC 390 : (2010) 1 ILR (Ker) 398 : (2009) 4 KLT 930 : (2010) 6 RCR(Civil) 1019

Civil Procedure Code, 1908 (CPC) — Section 60(1)Constitution of India, 1950 — Article 227
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High Courts10 Nov 2009Allowed

Abu Vs State of Kerala

High Court Of Kerala · (2009) 3 KLJ 720 : (2010) 5 RCR(Criminal) 823

Criminal Procedure Code, 1973 (CrPC) — Section 232, 313(1)(b)Explosive Substances Act, 1908 — Section 5, 7Explosives Act, 1884 — Section 5, 9(B)(1)(b)
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