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COURT ARCHIVE

High Court Of Kerala judgments, 2009

1,383 judgments · page 30 of 70

High Courts12 Aug 2009Allowed

Chandradas, K.P. Vs Nizar, A. and Others

High Court Of Kerala · (2009) 08 KL CK 0013

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 66(4), Order 21 Rule 90, Order 21 Rule 90(2)Kerala Civil Rules of Practice, 1971 — Rule 330
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High Courts10 Aug 2009Dismissed

Prakash Vs State of Kerala

High Court Of Kerala · (2011) 4 KLJ 1

Arms Act, 1959 — Section 2(c), 2(e), 25, 25(1)(a), 25(1A)Criminal Procedure Code, 1973 (CrPC) — Section 215, 216, 438Penal Code, 1860 (IPC) — Section 109, 34, 52A
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High Courts10 Aug 2009

Bhoopesh Vs New India Assurance Company Ltd.

High Court Of Kerala · (2009) 3 ILR (Ker) 715 : (2009) 3 KLJ 74 : (2009) 3 KLT 699 : (2010) 1 RCR(Civil) 362

Constitution of India, 1950 — Article 39AConsumer Protection Act, 1986 — Section 2(1)Kerala Motor Vehicles Taxation Act, 1976 — Section 165
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High Courts10 Aug 2009Dismissed

Gopinathan K.K. Vs K. Kuttan Nair

High Court Of Kerala · (2010) 4 CivCC 285 : (2009) 3 KLJ 94 : (2009) 3 KLT 997 : (2010) 6 RCR(Civil) 803

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 19Constitution of India, 1950 — Article 227
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High Courts07 Aug 2009Dismissed

Biju Vs K.S.R.T.C.

High Court Of Kerala · (2009) 3 KLT 937

Motor Vehicles Act, 1988 — Section 29, 29(1), 30, 31(1)
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High Courts07 Aug 2009Dismissed

Venugopal, K.N. and Another Vs State of Kerala and Others

High Court Of Kerala · (2009) 08 KL CK 0029

Constitution of India, 1950 — Article 320Kerala Public Service Commission (Additional Functions as Respects the Kerala State Road Transport Corporation) Act, 1970 — Section 3, 3(1)Road Transport Corporations Act, 1950 — Section 14, 34, 34(1), 34(2), 45
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High Courts06 Aug 2009

State of Kerala Vs Reghu Varma

High Court Of Kerala · (2009) 3 KLT 634

Consumer Protection Act, 1986 — Section 10(1A), 16(1), 16(1A), 20Consumer Protection Rules, 1987 — Rule 12A, 12A(5), 12A(6), 12A(6A), 12A(7)Income Tax Appellate Tribunal Members (Recruitment and Conditions of Service) Rules, 1963 — Rule 4, 4(3)
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High Courts06 Aug 2009Allowed

State of Kerala and Another Vs K. Reghu Varma Ors.

High Court Of Kerala · AIR 2010 Ker 28 : (2009) 3 ILR (Ker) 615

Consumer Protection Act, 1986 — Section 10(1A), 20Consumer Protection Rules, 1987 — Rule 12A, 12A(5), 12A(6), 12A(6A), 12A(7)Income Tax Appellate Tribunal Members (Recruitment and Conditions of Service) Rules, 1963 — Rule 4, 4(3)
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High Courts06 Aug 2009Dismissed

Achamma John Vs Anupama Elizebath and Others

High Court Of Kerala · (2009) 4 ILR (Ker) 175 : (2009) 3 KLJ 88

Criminal Procedure Code, 1973 (CrPC) — Section 203, 397, 397(2), 397(3), 399Penal Code, 1860 (IPC) — Section 120(B), 34, 406, 417, 420
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