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High Court Of Kerala judgments, 2009

1,383 judgments · page 8 of 70

High Courts25 Nov 2009Dismissed

Rahumath, S. Vs K.P.S.C. and Others

High Court Of Kerala · (2009) 11 KL CK 0004

Kerala Public Service Commission (Composition and Conditions of Service of Members and Staff) Regulations, 1957 — Rule 12(3), 14Kerala State and Subordinate Services Rules, 1958 — Rule 10, 3
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High Courts24 Nov 2009Dismissed

Govindankutty Menon Vs Shaji

High Court Of Kerala · AIR 2010 Ker 97 : (2010) 2 BC 310 : (2010) 4 Crimes 467 : (2010) 1 KLT 43 : (2011) 6 RCR(Criminal) 1668

Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Section 20(1)Legal Services Authorities Act, 1987 — Section 21
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High Courts24 Nov 2009

Akbar Vs State of Kerala

High Court Of Kerala · (2010) CriLJ 2555 : (2010) 2 ILR (Ker) 875 : (2010) 1 KLT 714 : (2011) 6 RCR(Criminal) 2089

Criminal Procedure Code, 1973 (CrPC) — Section 216, 313, 397(2), 482Penal Code, 1860 (IPC) — Section 120B
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High Courts24 Nov 2009Dismissed

Thomas Vs Benny Thomas

High Court Of Kerala · (2010) 2 Crimes 597 : (2010) 1 ILR (Ker) 777 : (2010) 1 KLT 666

Criminal Procedure Code, 1973 (CrPC) — Section 203Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts23 Nov 2009

Ismail Vs Sudhakara Shenoy

High Court Of Kerala · (2010) 1 ILR (Ker) 281 : (2009) 4 KLT 864

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 12, 12(1), 12(2), 12(3)
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High Courts23 Nov 2009

Santhosh Vs State of Kerala

High Court Of Kerala · (2009) 11 KL CK 0088

Criminal Procedure Code, 1973 (CrPC) — Section 164, 209, 232, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304
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