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High Court Of Kerala judgments, 2009

1,383 judgments · page 20 of 70

High Courts01 Oct 2009Allowed

Sukumaran Nair Vs Special Tahsildar

High Court Of Kerala · (2009) 4 ILR (Ker) 433 : (2009) 4 KLT 342

Kerala Court Fees and Suits Valuation (Amendment) Act, 1991 — Section 69Kerala Court Fees and Suits Valuation Act, 1959 — Section 4A, 52, 66, 67, 68
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High Courts30 Sept 2009Allowed

P.K. Bose Vs The Secretary to Government and Others

High Court Of Kerala · (2010) 2 KLT 325

Constitution of India, 1950 — Article 141, 21, 22, 22(5)Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 12, 20, 21Penal Code, 1860 (IPC) — Section 188, 294, 324, 34, 379
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High Courts30 Sept 2009Allowed

Krishnamma Vs Viswajith

High Court Of Kerala · (2009) 4 KLT 840

Family Courts Act, 1984 — Section 7Hindu Marriage (Amendment) Act, 1984 — Section 27(2), 29Kerala Joint Hindu Family System (Abolition) Act, 1975 — Section 7
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High Courts30 Sept 2009Dismissed

Xavier Vs State of Kerala

High Court Of Kerala · (2009) 09 KL CK 0004

Criminal Procedure Code, 1973 (CrPC) — Section 232, 313(1), 374, 382, 394(2)Penal Code, 1860 (IPC) — Section 354, 452, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts29 Sept 2009

Annamma Thomas Vs State of Kerala

High Court Of Kerala · (2010) 1 ILR (Ker) 888 : (2010) 1 KLT 623

Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 11, 18, 19, 20, 21
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High Courts29 Sept 2009

Abdu Rahiman Vs District Collector

High Court Of Kerala · (2009) 4 ILR (Ker) 513 : (2009) 4 KLT 485

Criminal Procedure Code, 1973 (CrPC) — Section 102, 173(2), 20, 451, 457Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 23, 24, 25, 27(3)Kerala Protection of River Banks and Regulation of Removal of Sand Rules, 2002 — Rule 27, 28
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