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High Court Of Kerala judgments, 2010

2,547 judgments · page 85 of 128

High Courts21 Jul 2010

Muhammed Vs Chandrika and Another

High Court Of Kerala · (2010) 07 KL CK 0155

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(1)Contract Act, 1872 — Section 52, 54Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
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High Courts21 Jul 2010

Shan Vs State of Kerala

High Court Of Kerala · AIR 2010 Ker 177 : (2010) 3 ILR (Ker) 326 : (2010) 3 KLT 413

Constitution of India, 1950 — Article 226Kerala Abkari (Disposal of Confiscated Articles) Rules, 1996 — Rule 4Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 10, 20, 23, 23A
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High Courts20 Jul 2010Dismissed

Joseph Vs Gladis Sasi

High Court Of Kerala · (2010) 4 BC 178 : (2010) 3 CivCC 702 : (2011) 1 RCR(Civil) 298 : (2011) 1 RCR(Criminal) 164 : (2011) 1 RCR(Criminal) 164

Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
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High Courts20 Jul 2010Allowed

Ramesan Vs State of Kerala

High Court Of Kerala · (2010) CriLJ 4423

Cattle Trespass Act, 1871 — Section 20Constitution of India, 1950 — Article 313Criminal Procedure Code, 1973 (CrPC) — Section 155(4), 157, 204, 206(1), 206(2)
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High Courts20 Jul 2010

Palakkad Municipality Vs Abdul Muthalif

High Court Of Kerala · (2011) 2 RCR(Civil) 222 : (2011) 2 RCR(Civil) 222

Advocates Welfare Fund Act, 2001 — Section 23Constitution of India, 1950 — Article 243QGeneral Clauses Act, 1897 — Section 3(15), 3(15)
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