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High Court Of Kerala judgments, 2009

1,383 judgments · page 37 of 70

High Courts03 Jul 2009

Musthafa Vs State of Kerala and R.D.O.

High Court Of Kerala · (2009) 07 KL CK 0062

Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 23Kerala Protection of River Banks and Regulation of Removal of Sand Rules, 2002 — Rule 27, 28
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High Courts02 Jul 2009

Laila and Another Vs Muhammedali

High Court Of Kerala · AIR 2009 Ker 173 : (2009) 4 ILR (Ker) 22 : (2009) 2 KLJ 793 : (2009) 4 RCR(Civil) 918 : (2009) 4 RCR(Criminal) 905

Constitution of India, 1950 — Article 14, 21Evidence Act, 1872 — Section 112, 4Family Courts Act, 1984 — Section 7, 7(1)
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High Courts01 Jul 2009Allowed

Dinesan Vs State of Kerala

High Court Of Kerala · (2009) 3 KLT 471

Criminal Procedure Code, 1973 (CrPC) — Section 482Kerala Abkari Act, 1077 — Section 15C, 64A
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High Courts01 Jul 2009Allowed

Nassar Vs State of Kerala

High Court Of Kerala · (2010) 1 Crimes 1007 : (2009) 3 KLT 419 : (2010) 6 RCR(Criminal) 1862

Criminal Procedure Code, 1973 (CrPC) — Section 437(5), 439, 482
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High Courts01 Jul 2009Dismissed

Dasan Vs Sasi

High Court Of Kerala · (2011) 2 KLT 381

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 22, 22(1), 22(2)Transfer of Property Act, 1882 — Section 53A, 55(1)
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High Courts01 Jul 2009Dismissed

Parapalliyil Dasan Vs Sasi, K.K.

High Court Of Kerala · (2011) 2 ILR (Ker) 401 : (2011) 2 KLJ 236 : (2011) 2 KLJ 231

Specific Relief Act, 1963 — Section 22, 22(2)Transfer of Property Act, 1882 — Section 53A, 55(1)
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High Courts29 Jun 2009Dismissed

Samuel George Vs State of Kerala

High Court Of Kerala · (2010) 1 KLT 294 : (2011) 7 RCR(Criminal) 1519

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 2, 437, 438, 439Penal Code, 1860 (IPC) — Section 153A, 153B
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High Courts29 Jun 2009

Prakasan V.J. Vs Vasudevan and Another

High Court Of Kerala · (2009) 2 ALD(Cri) 29 : (2010) 1 CivCC 592 : (2009) 3 ILR (Ker) 404 : (2009) 2 KLJ 679 : (2009) 3 KLT 360 : (2010) 2 RCR(Civil) 305 : (2010) 2 RCR(Criminal) 291

Criminal Procedure Code, 1973 (CrPC) — Section 200, 216, 255(3), 313, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 140Penal Code, 1860 (IPC) — Section 417, 420
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