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High Court Of Kerala judgments, 2009

1,383 judgments · page 56 of 70

High Courts02 Apr 2009

Asharaf A Vs State of Kerala

High Court Of Kerala · (2009) 4 ILR (Ker) 288 : (2009) 2 ILR (Ker) 456 : (2009) 2 KLJ 268

Criminal Procedure (Amendment) Act, 2005 — Section 42Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 323, 341, 353, 354, 452
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High Courts01 Apr 2009Allowed

Purushothaman Vs State of Kerala

High Court Of Kerala · (2009) 3 CivCC 247 : (2010) 5 RCR(Criminal) 733

Criminal Procedure Code, 1973 (CrPC) — Section 461(1), 462Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts01 Apr 2009Dismissed

Varghese G. Paul Vs T.I. Korath

High Court Of Kerala · (2009) 04 KL CK 0009

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4), 20Partnership Act, 1932 — Section 69
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High Courts31 Mar 2009

Chinnaswamy S. Vs State of Kerala and Others

High Court Of Kerala · (2009) 2 ILR (Ker) 527 : (2009) 2 KLJ 511 : (2009) 2 KLT 525 : (2010) 7 RCR(Civil) 2430

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Specific Relief Act, 1877 — Section 42Specific Relief Act, 1963 — Section 34
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High Courts31 Mar 2009Dismissed

Asiya Vs Hameed

High Court Of Kerala · AIR 2009 Ker 163 : (2009) 2 ILR (Ker) 427 : (2011) 7 RCR(Civil) 634

Evidence Act, 1872 — Section 112, 12, 4
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High Courts30 Mar 2009Allowed

Smt. Riswana Begam Vs State of Kerala and Others

High Court Of Kerala · (2009) CriLJ 2758 : (2009) 2 ILR (Ker) 354 : (2009) 2 KLT 646

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3(1)Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108
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High Courts30 Mar 2009Allowed

Reghu Varma K. Vs State of Kerala and Others

High Court Of Kerala · AIR 2009 Ker 155 : (2009) 2 ILR (Ker) 406 : (2009) 2 KLJ 119 : (2009) 2 KLT 241 : (2011) 7 RCR(Civil) 623

Consumer Protection Act, 1986 — Section 10, 10(1A), 16, 16(1A), 20Consumer Protection Rules, 1987 — Rule 12A, 12A(4), 12A(5), 12A(6), 12A(7)Income Tax Appellate Tribunal Members (Recruitment and Conditions of Service) Rules, 1963 — Rule 4
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High Courts27 Mar 2009

Sali Vs Santhosh

High Court Of Kerala · (2010) 1 DMC 817 : (2010) 1 KLT 676 : (2011) 6 RCR(Criminal) 738

Constitution of India, 1950 — Article 226, 227Family Courts Act, 1984 — Section 7
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