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High Court Of Kerala judgments, 2010

2,547 judgments · page 111 of 128

High Courts22 Mar 2010

Kumaran Vs Muriyad Service Co-operative Bank

High Court Of Kerala · (2010) 3 BC 56 : (2010) 2 KLT 97

Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84(1)Kerala Criminal Rules of Practice, 1982 — Rule 15Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts22 Mar 2010

Shybimon Vs Haridas

High Court Of Kerala · (2010) 2 ILR (Ker) 442 : (2010) 2 KLT 158

Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 202, 203, 204Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 193, 499, 500, 501
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High Courts19 Mar 2010Allowed

State of Kerala Vs Komalan

High Court Of Kerala · (2010) 2 ILR (Ker) 407 : (2010) 2 KLT 190

Kerala Abkari Act, 1077 — Section 56, 57Kerala Abkari Shops Disposal Rules, 2002 — Rule 5(1), 5(3), 9(2)
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High Courts19 Mar 2010

Thankachan Vs State of Kerala

High Court Of Kerala · (2010) 03 KL CK 0101

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)Penal Code, 1860 (IPC) — Section 299, 300, 302, 320, 323
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High Courts19 Mar 2010Allowed

Abdullakoya Thangal Vs State of Kerala

High Court Of Kerala · (2010) 2 KLT 497 : (2010) 7 RCR(Criminal) 1556

Criminal Procedure Code, 1973 (CrPC) — Section 482Explosives Act, 1884 — Section 5, 5(1), 9B(1)Explosives Rules, 1983 — Rule 139, 141
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High Courts19 Mar 2010

Vijayan Vs Gopinathan Nair

High Court Of Kerala · (2010) 2 KLT 180

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 14, 18, 18(1), 20Kerala Civil Courts Act, 1957 — Section 13Limitation Act, 1963 — Section 14
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High Courts18 Mar 2010

M.D.P.S. U.P. School Vs Paulose

High Court Of Kerala · (2010) 2 ILR (Ker) 89 : (2010) 2 KLT 29

Constitution of India, 1950 — Article 14, 30, 30(1), 306(1)Kerala Education Rules, 1959 — Rule 34, 43, 44, 44(1), 44(2)
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High Courts18 Mar 2010

State of Kerala Vs Sulini

High Court Of Kerala · (2010) CriLJ 3737 : (2010) 2 KLT 117 : (2010) 4 RCR(Criminal) 964

Constitution of India, 1950 — Article 161, 227, 72Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313, 432, 432(2) , 432(3)Kerala Criminal Rules of Practice, 1982 — Rule 131
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