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High Court Of Kerala judgments, 2010

2,547 judgments · page 92 of 128

High Courts01 Jul 2010Allowed

Prabhakara Panicker Vs State of Kerala

High Court Of Kerala · (2010) CriLJ 4117 : (2010) 3 ILR (Ker) 226 : (2010) 3 KLT 209 : (2011) 1 RCR(Civil) 640 : (2011) 1 RCR(Civil) 640 : (2011) 1 RCR(Criminal) 318 : (2011) 1 RCR(Criminal) 318

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 166, 167, 21, 34Right to Information Act, 2005 — Section 19, 2, 23, 7
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High Courts29 Jun 2010Dismissed

Devassykutty Vs Visalakshy Amma

High Court Of Kerala · (2010) 4 CivCC 326 : (2010) 3 KLT 1010

Evidence Act, 1872 — Section 114, 67, 68, 69, 70Succession Act, 1925 — Section 59, 63Transfer of Property Act, 1882 — Section 3
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High Courts25 Jun 2010Allowed

Sreekumar Vs Geologist

High Court Of Kerala · (2010) 3 KLT 295

Constitution of India, 1950 — Article 19(1), 21Kerala Minor Minerals Concession Rules, 1967 — Rule 4, 8(1)Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 15(1)
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High Courts25 Jun 2010

Boban Joseph Vs Manikantan Nair and Others

High Court Of Kerala · AIR 2010 Ker 181

Constitution of India, 1950 — Article 19(1), 21Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 15(1)Mines and Minerals (Regulation and Development) Rules, 1957 — Rule 8(1)
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High Courts25 Jun 2010Allowed

South Indian Bank Ltd. Vs Union of India (UOI) and Others

High Court Of Kerala · AIR 2011 Ker 35 : (2010) 4 KLT 657

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14, 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 3, 3(1)
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