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High Court Of Kerala judgments, 2010

2,547 judgments · page 95 of 128

High Courts15 Jun 2010Dismissed

Philip Koshy M. Vs Prof. Saji Chacko and Others

High Court Of Kerala · (2010) 2 KLJ 479

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 115, 24Constitution of India, 1950 — Article 243, 243ORepresentation of the People Act, 1951 — Section 116, 80A, 86, 96, 99
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High Courts15 Jun 2010

Latheef, K.A. Vs Food Inspector and Another

High Court Of Kerala · (2011) 1 ILR (Ker) 299 : (2011) 2 RCR(Criminal) 86

Penal Code, 1860 (IPC) — Section 272, 273, 274, 274, 275Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 13(5), 16(1), 18Prevention of Food Adulteration Rules, 1955 — Rule 50
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High Courts14 Jun 2010Dismissed

Mary Vs Biju P. Sebastian

High Court Of Kerala · (2010) 3 ILR (Ker) 57 : (2010) 3 KLT 174 : (2011) 1 RCR(Civil) 43 : (2011) 1 RCR(Civil) 43

Civil Procedure Code, 1882 — Section 503Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Supreme Court of Judicature Act, 1873 — Section 25(8)
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High Courts11 Jun 2010

Samdeep Varghese Vs State of Kerala and Others

High Court Of Kerala · (2010) 06 KL CK 0131

Criminal Procedure Code, 1973 (CrPC) — Section 438, 70, 71, 72, 73Information Technology Act, 2000 — Section 65, 66, 66A, 66C, 66DPenal Code, 1860 (IPC) — Section 120B, 408, 419, 420, 467
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High Courts10 Jun 2010

Dawood Vs Zubaida

High Court Of Kerala · (2010) 3 CivCC 898 : (2011) 1 RCR(Civil) 41 : (2011) 1 RCR(Civil) 41

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Dissolution of Muslim Marriages Act, 1939 — Section 2
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