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High Court Of Kerala judgments, 2009

1,383 judgments · page 5 of 70

High Courts09 Dec 2009Allowed

Sirajudheen Vs Sreedhar K. Kottaram

High Court Of Kerala · (2010) 1 KLT 316

Arbitration and Conciliation Act, 1996 — Section 11, 36, 9Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6(2), Order 38 Rule 9
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High Courts08 Dec 2009

Prabhakaran Vs Sajini

High Court Of Kerala · (2010) 1 CivCC 339 : (2010) 2 ILR (Ker) 465 : (2010) 1 KLT 53 : (2010) 6 RCR(Civil) 1013

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 43 Rule 1Constitution of India, 1950 — Article 227
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High Courts08 Dec 2009Dismissed

Binu Kumar Vs Public Service Commission

High Court Of Kerala · (2010) 1 KLT 1024

Constitution of India, 1950 — Article 142Kerala Public Service Commission Rules of Procedure, 1976 — Rule 15A, 4Kerala State and Subordinate Services Rules, 1958 — Rule 17C
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High Courts07 Dec 2009Dismissed

Stella Vs State of Kerala and Others

High Court Of Kerala · (2009) 12 KL CK 0018

Defence of India Rules, 1962 — Rule 30A(8)Kerala Abkari Act, 1077 — Section 8Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 2, 3, 3(3), 7(2), 7(3)
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High Courts04 Dec 2009Allowed

Babu Vs State of Kerala

High Court Of Kerala · (2010) 1 KLT 230 : (2011) 7 RCR(Criminal) 1472

Constitution of India, 1950 — Article 22(5), 226, 32
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