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High Court Of Kerala judgments, 2009

1,383 judgments · page 43 of 70

High Courts09 Jun 2009Dismissed

Sheeba C. Thomas Vs Rosamma Thomas

High Court Of Kerala · (2009) 3 KLT 260 : (2010) 8 RCR(Civil) 775

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(3), Order 38 Rule 6, Order 38 Rule 6(2), 60Constitution of India, 1950 — Article 141
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High Courts09 Jun 2009

Jomon Vs Tahsildar

High Court Of Kerala · (2009) 3 KLT 721

Central Motor Vehicles Rules, 1989 — Rule 10Motor Vehicles Taxation Act — Section 22, 5
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High Courts08 Jun 2009

Rev. Bishop Chacko Vs Jayaprakash

High Court Of Kerala · (2009) 3 ILR (Ker) 215 : (2009) 3 KLT 50 : (2010) 6 RCR(Criminal) 1228

Criminal Procedure Code, 1973 (CrPC) — Section 250, 357(1), 394, 401(2), 435Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts08 Jun 2009Dismissed

John George Vs Koran

High Court Of Kerala · (2009) 3 KLT 148

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6A(1), Order 8 Rule 9Constitution of India, 1950 — Article 227
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High Courts08 Jun 2009Dismissed

Pramod Issac Vs State of Kerala and Another

High Court Of Kerala · (2009) 3 ILR (Ker) 207 : (2009) 2 KLJ 524 : (2009) 3 KLT 121

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 439Penal Code, 1860 (IPC) — Section 109, 120(B), 202, 212, 34
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High Courts08 Jun 2009Dismissed

Nisha Salim Vs State of Kerala and Others

High Court Of Kerala · (2009) 2 KLJ 561 : (2009) 3 KLT 22

Constitution of India, 1950 — Article 136, 226, 32Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 10(4), 2, 3(2)Penal Code, 1860 (IPC) — Section 120B, 379, 392, 394, 403
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High Courts08 Jun 2009Dismissed

Albert Jerone Vs State of Kerala

High Court Of Kerala · (2009) 3 KLT 194

Kerala Building Rules, 1984 — Rule 5Kerala Municipalities Act, 1994 — Section 410Kerala Municipality (Amendment) Act, 1999 — Section 172
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High Courts05 Jun 2009Dismissed

James K. Avaran Vs Jancy Ritamma George

High Court Of Kerala · (2009) 3 ILR (Ker) 186 : (2009) 3 KLT 786 : (2010) 7 RCR(Civil) 1728

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Divorce Act, 1869 — Section 10, 2Family Courts Act, 1984 — Section 19
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High Courts05 Jun 2009

Joy Cherian Vs George Cherian

High Court Of Kerala · (2010) 1 CivCC 652 : (2009) 3 ILR (Ker) 413 : (2009) 3 KLT 64 : (2010) 8 RCR(Civil) 755

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(3)Constitution of India, 1950 — Article 227
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