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High Court Of Kerala judgments, 2010

2,547 judgments · page 112 of 128

High Courts18 Mar 2010

Radhamony Vs State of Kerala

High Court Of Kerala · (2010) CriLJ 3737 : (2010) 2 KLT 117

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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High Courts17 Mar 2010Dismissed

State of Kerala Vs Domy and Kuriakose

High Court Of Kerala · (2010) 03 KL CK 0104

Criminal Procedure Code, 1973 (CrPC) — Section 157, 164, 313Evidence Act, 1872 — Section 100, 101, 102, 103, 104Penal Code, 1860 (IPC) — Section 302, 324, 34, 341
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High Courts17 Mar 2010

Kunhimohammed Vs Ayishakutty

High Court Of Kerala · (2010) 2 ILR (Ker) 140 : (2010) 2 KLT 71

Constitution of India, 1950 — Article 13, 14, 15(3), 21, 37Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 127(3), 128, 488Family Courts Act, 1984 — Section 7(1), 7(2)
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High Courts16 Mar 2010

Wipro Ltd. Vs Sasi

High Court Of Kerala · (2010) 4 BC 237

Criminal Procedure Code, 1973 (CrPC) — Section 407, 410Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts16 Mar 2010

Sarala Baby Vs State of Kerala

High Court Of Kerala · AIR 2010 Ker 143 : (2010) 2 ILR (Ker) 224 : (2010) 2 KLT 66

Constitution of India, 1950 — Article 162, 226, 62Kerala Registration of Marriages (Common) Rules, 2008 — Rule 10, 11, 5, 8, 9Special Marriage Act, 1954 — Section 15, 16
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High Courts16 Mar 2010Allowed

Jomon Vs State of Kerala

High Court Of Kerala · (2010) 2 KLT 371

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 393
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High Courts16 Mar 2010Dismissed

Devaki M. Vs B.P.L. Group of Companies

High Court Of Kerala · (2010) 125 FLR 859 : (2010) 4 LLJ 508

Industrial Disputes Act, 1947 — Section 18, 19Industrial Employment (Standing Orders) Act, 1946 — Section 10, 10(2), 3, 3(2), 4
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High Courts15 Mar 2010Allowed

A.M. Perumal Vs Star Tours and Travels (India) Ltd. and Another

High Court Of Kerala · (2010) CriLJ 3732 : (2010) 3 ILR (Ker) 11 : (2011) 2 RCR(Civil) 371 : (2011) 2 RCR(Civil) 371 : (2011) 2 RCR(Criminal) 223 : (2011) 2 RCR(Criminal) 223

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Evidence Act, 1872 — Section 60, 65B, 65B(1), 65B(2), 65B(4)Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts15 Mar 2010Dismissed

Sulaiman Vs State of Kerala

High Court Of Kerala · (2010) 2 KLT 49

Constitution of India, 1950 — Article 30, 30(1A)Land Acquisition Act, 1894 — Section 17(4), 3, 4(1), 5A, 6
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