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High Court Of Kerala judgments, 2009

1,383 judgments · page 65 of 70

High Courts11 Feb 2009Dismissed

Parthakumar, P.M. Vs Venugopalan and Others

High Court Of Kerala · (2009) 1 KLJ 767

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 11(8), Order 11 Rule 14, 151Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 23
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High Courts09 Feb 2009Dismissed

Vijayam, L. Vs Parassala Block Panchayat and Others

High Court Of Kerala · (2009) 1 KLJ 845 : (2009) 3 KLT 29

Kerala Local Authorities (Disqualification of Defected Members) Rules, 2000 — Rule 4(2)Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 2, 3, 3(l)Representation of the People Act, 1951 — Section 29A
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High Courts09 Feb 2009Dismissed

Dharma Mani G. Vs Parassala Block Panchayat and Others

High Court Of Kerala · (2009) 1 KLJ 845 : (2009) 3 KLT 29

Kerala Local Authorities (Disqualification of Defected Members) Rules, 2000 — Rule 4(2)Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 2, 3, 3(1), 4Representation of the People Act, 1951 — Section 29A
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High Courts06 Feb 2009Dismissed

Prakash alias Ajayan and etc. Vs State of Kerala

High Court Of Kerala · (2009) CriLJ 2930 : (2009) 1 ILR (Ker) 561 : (2009) 4 KLJ 348

Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 306(3), 315Evidence Act, 1872 — Section 114, 118, 133Penal Code, 1860 (IPC) — Section 201, 302, 34, 376, 394
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High Courts06 Feb 2009Allowed

Seenath Vs Iqbal and Another

High Court Of Kerala · (2009) 02 KL CK 0012

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 127(3)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2, 3
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