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High Court Of Kerala judgments, 2010

2,547 judgments · page 81 of 128

High Courts30 Jul 2010

V.O. Vakkan and Sons Vs George

High Court Of Kerala · (2010) 3 KLT 831

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 140, 146Evidence Act, 1872 — Section 11, 13, 35
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High Courts29 Jul 2010

Shajahan Vs State of Kerala

High Court Of Kerala · (2011) CriLJ 573 : (2010) 4 RCR(Criminal) 648 : (2011) 1 RCR(Criminal) 375 : (2010) 4 RCR(Criminal) 648

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 361, 363, 366, 498
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High Courts29 Jul 2010

Harish Kumar Vs State of Kerala and Others

High Court Of Kerala · (2010) 2 KLJ 836

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 210(2), 225, 24(4), 24(8), 301(2)Kerala Government Law Officers (Appointment and Conditions of Service) and Conduct of Cases Rules, 1978 — Rule 39
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High Courts29 Jul 2010Allowed

P. Ravi Vs State of Kerala

High Court Of Kerala · (2010) 07 KL CK 0116

Criminal Procedure Code, 1973 (CrPC) — Section 482Kerala Abkari Act, 1077 — Section 55
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