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High Court Of Kerala judgments, 2009

1,383 judgments · page 15 of 70

High Courts27 Oct 2009

Marymol Vs Director General, CISF

High Court Of Kerala · (2010) 1 ILR (Ker) 126 : (2009) 4 KLT 772

Disaster Management (National Disaster Response Force) Rules, 2008 — Rule 2, 3, 3(2), 4, 6Disaster Management Act, 2005 — Section 2, 3(1), 44, 44(2), 45
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High Courts22 Oct 2009Allowed

Noble Kuries Vs Sebastian

High Court Of Kerala · (2010) 1 CivCC 236 : (2010) 1 ILR (Ker) 149 : (2009) 4 KLT 806 : (2010) 7 RCR(Civil) 650

Kerala Partnership (Registration of Firms) Rules, 1959 — Rule 4, 4(2)Partnership Act, 1932 — Section 59, 60, 61, 62, 63
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High Courts22 Oct 2009Dismissed

T.P. Sudheesh Babu Vs Sherly P.

High Court Of Kerala · AIR 2010 Ker 37 : (2010) 1 ILR (Ker) 24 : (2009) 4 KLT 542 : (2010) 6 RCR(Civil) 704

Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 12, 24
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High Courts21 Oct 2009Allowed

Sindhu K. Vs The State of Kerala and Others

High Court Of Kerala · (2009) 3 KLJ 601

Constitution of India, 1950 — Article 213, 357Criminal Procedure Code, 1973 (CrPC) — Section 10(1), 20, 20(1), 20(2), 20(3)Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 10(4), 3, 3(1), 3(2), 3(3)
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