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High Court Of Kerala judgments, 2009

1,383 judgments · page 33 of 70

High Courts24 Jul 2009

Vineeth Somarajan Vs State of Kerala and Another

High Court Of Kerala · (2009) 2 KLJ 944 : (2009) 3 KLT 576 : (2010) 6 RCR(Criminal) 1842

Arms Act, 1959 — Section 27(2), 7Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 143, 144, 147, 148
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High Courts24 Jul 2009

Gokuldas Vs Geologist

High Court Of Kerala · (2009) 3 KLT 924

Constitution of India, 1950 — Article 21Kerala Minor Minerals Concession Rules, 1967 — Rule 4, 5(2), 5(4), 5(5), 5(6)Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 13(2)
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High Courts24 Jul 2009Dismissed

T. Bhuvanendran Vs LIC Housing Finance Ltd. and Others

High Court Of Kerala · AIR 2010 Ker 15 : (2010) 4 CivCC 154 : (2009) 4 KLT 72 : (2010) 6 RCR(Civil) 315

Constitution of India, 1950 — Article 14, 141Negotiable Instruments Act, 1881 (NI) — Section 138, 142Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 17(1), 17(2), 18, 19(1)
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High Courts24 Jul 2009Dismissed

Kala Vs Naina

High Court Of Kerala · (2009) 3 ILR (Ker) 835 : (2009) 3 KLT 901

Constitution of India, 1950 — Article 243T
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High Courts24 Jul 2009Allowed

Najuma Vs State of Kerala and Others

High Court Of Kerala · (2010) CriLJ 832 : (2009) 3 ILR (Ker) 868 : (2009) 3 KLJ 41 : (2009) 3 KLT 617

Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 10(4), 2, 2(j), 2(o), 2(p)
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High Courts23 Jul 2009Allowed

Vijukumar Bhaskaran Vs State of Kerala

High Court Of Kerala · (2010) CriLJ 1822

Criminal Procedure Code, 1973 (CrPC) — Section 482Foreigners Act, 1946 — Section 14, 2, 3, 3(2), 7Registration of Foreigners Act, 1939 — Section 5
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High Courts23 Jul 2009Allowed

Narayanan Vs Ummer

High Court Of Kerala · (2009) 3 ILR (Ker) 865 : (2009) 3 KLT 543

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 10(2), Order 7 Rule 11, 2(2)Court Fees Act, 1870 — Article 1 , 5
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High Courts23 Jul 2009

Metro Silks and Sarees Vs Darpan Traders

High Court Of Kerala · (2009) 3 ILR (Ker) 775 : (2009) 3 KLT 916

Arbitration and Conciliation Act, 1996 — Section 11, 2, 2(1), 34, 36Civil Procedure Code, 1908 (CPC) — Section 16, 17, 18, 19, 20Constitution of India, 1950 — Article 227
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High Courts23 Jul 2009Allowed

Vijukumar Vs State of Kerala

High Court Of Kerala · (2009) 3 KLT 684

Criminal Procedure Code, 1973 (CrPC) — Section 482Foreigners Act, 1946 — Section 14, 2, 3, 3(2), 7Registration of Foreigners Act, 1939 — Section 3, 5
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High Courts22 Jul 2009

Thundichi Vs State of Kerala

High Court Of Kerala · (2009) 4 KLT 148 : (2010) 6 RCR(Criminal) 2087

Criminal Procedure Code, 1973 (CrPC) — Section 446, 446(1), 514Kerala Abkari Act, 1077 — Section 55
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High Courts22 Jul 2009Dismissed

Prasanth Kumar Vs C.I. of Police and Others

High Court Of Kerala · (2009) CriLJ 4793 : (2009) 3 ILR (Ker) 688 : (2009) 3 KLT 494 : (2010) 6 RCR(Criminal) 591

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173, 439Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 149
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