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High Court Of Kerala judgments, 2010

2,547 judgments · page 114 of 128

High Courts09 Mar 2010

Pushpadas Vs Sukumara Pillai

High Court Of Kerala · (2010) 2 KLT 385

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(4), 2(3), 2(6)Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 106
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High Courts08 Mar 2010Dismissed

Somasekharan Nair Vs Divakaran Pillai

High Court Of Kerala · (2010) 2 ILR (Ker) 798 : (2010) 2 KLJ 1022

Kerala Municipality (Removal of Disqualification of Candidates and Councillors in Certain Matters) Rules, 1995 — Rule 3Kerala Panchayat Raj (Removal of Disqualification of Candidates and Members in Certain Cases) Rules, 1995 — Rule 3Kerala Panchayat Raj Act, 1994 — Section 102(1), 34(1), 35, 52(1A)
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High Courts05 Mar 2010Dismissed

Subair @ Subeer Vs Detective Inspector, CBCID and Another

High Court Of Kerala · (2010) CriLJ 3161 : (2010) 4 Crimes 381 : (2010) 1 KLJ 787 : (2011) 8 RCR(Criminal) 1897 : (2011) 6 RCR(Criminal) 1182

Criminal Procedure Code, 1973 (CrPC) — Section 439Telegraph Act, 1885 — Section 20, 20(2), 20(3), 4Wireless Telegraphy Act, 1933 — Section 10, 10(3), 3, 6
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High Courts05 Mar 2010Allowed

Mohammed, T.A. and Another Vs State of Kerala

High Court Of Kerala · (2011) 263 ELT 202

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 437, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 36, 36A, 36A(4)
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