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High Court Of Kerala judgments, 2010

2,547 judgments · page 77 of 128

High Courts10 Aug 2010

Pareekkutty Vs Sub Registrar

High Court Of Kerala · (2010) 3 KLT 1005

Kerala Finance Act, 1994 — Section 2Kerala Stamp Act, 1959 — Section 28A, 28A(4), 45A, 45A(2), 45A(3)
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High Courts06 Aug 2010

John Bosco Vs Abdul Kader

High Court Of Kerala · AIR 2011 Ker 312 : (2011) 3 BC 244 : (2010) 4 CivCC 919 : (2010) 3 KLT 912 : (2011) 1 RCR(Civil) 258 : (2011) 1 RCR(Civil) 258 : (2011) 1 RCR(Criminal) 115

Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 248(2), 357, 357(1), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 53
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High Courts05 Aug 2010

G. Balachandran Pillai Vs State of Kerala and Others

High Court Of Kerala · (2011) CriLJ 2432 : (2010) 3 ILR (Ker) 589 : (2011) 7 RCR(Criminal) 868

Constitution of India, 1950 — Article 154, 161, 163(1), 166, 367(1)Criminal Procedure Code, 1973 (CrPC) — Section 160, 203, 378(4), 432, 432(2)General Clauses Act, 1897 — Section 3(60), 3(8)
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High Courts05 Aug 2010

Ismayil Vs State of Kerala

High Court Of Kerala · (2010) 3 ILR (Ker) 855 : (2010) 3 KLT 706

Constitution of India, 1950 — Article 141, 19(1), 31(2)Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173, 173(2), 198, 199Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 20, 24, 25
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High Courts05 Aug 2010

Kunhammed Koya Vs Nallalam Saw Mills

High Court Of Kerala · (2010) 3 ILR (Ker) 952 : (2010) 4 KLT 79

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18, 20Kerala Land Reforms Act, 1963 — Section 106, 125(3), 125(5), 125(6)
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