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High Court Of Kerala judgments, 2009

1,383 judgments · page 9 of 70

High Courts23 Nov 2009Dismissed

Kutaguptan Vs Canara Bank

High Court Of Kerala · (2010) 2 BC 264 : (2010) 1 ILR (Ker) 464 : (2010) 1 KLT 361

Income Tax (Certificate Proceedings) Rules, 1962 — Rule 68BIncome Tax Act, 1961 — Section 245IRecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19(20), 19(22), 24
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High Courts20 Nov 2009Dismissed

Vijayan Vs State of Kerala and Others

High Court Of Kerala · (2009) 11 KL CK 0140

Criminal Procedure Code, 1973 (CrPC) — Section 439Passports (Amendment) Act, 1993 — Section 12(1A)Passports Act, 1967 — Section 12(1)
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High Courts20 Nov 2009Dismissed

Vasu, K.C. Vs State of Kerala

High Court Of Kerala · (2009) 11 KL CK 0046

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 162
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High Courts19 Nov 2009Dismissed

Biju Vs S.I. of Police

High Court Of Kerala · (2009) 4 KLT 778

Criminal Procedure Code, 1973 (CrPC) — Section 41(1), 438Penal Code, 1860 (IPC) — Section 34, 379, 380, 438, 457
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High Courts19 Nov 2009Dismissed

Abraham Thomson Vs Kunjamma Jeevamony

High Court Of Kerala · (2010) 1 ILR (Ker) 133 : (2010) 1 KLT 99

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Travancore Christian Succession Regulation Act, 1092 — Section 24, 28, 29, 30Travancore Ezhava Act, 1100 — Section 1(2)
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High Courts19 Nov 2009

Sujatha P.G. Vs K.P. Krishnakumar and Another

High Court Of Kerala · (2009) 3 KLJ 758

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120(b), 201, 409, 466, 468Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(2)
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