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High Court Of Kerala judgments, 2011

1,906 judgments · page 8 of 96

High Courts20 Oct 2011

Chand Muhammed Vs Zeenath and Another

High Court Of Kerala · (2011) CriLJ 1220

Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) — Section 125
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High Courts20 Oct 2011

Smitha and Another Vs Krishnan

High Court Of Kerala · (2011) 4 KLJ 851 : (2012) 1 RCR(Rent) 100

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 1(4)(ii), 10, 11, 11(1), 11(10)
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High Courts17 Oct 2011Allowed

K.R. Sudha Vs P.R. Sasikumar

High Court Of Kerala · AIR 2012 Ker 71 : (2012) 3 ILR (Ker) 235 : (2012) 1 KLJ 207

Guardians and Wards Act, 1890 — Section 29Hindu Minority and Guardianship Act, 1956 — Section 6Hindu Minority and Guardianship Rules, 1956 — Rule 3, 6
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High Courts14 Oct 2011

Abdul Rasheed Vs State of Kerala

High Court Of Kerala · (2012) 4 KLT 502 : (2013) 1 RCR(Criminal) 490

Criminal Procedure Code, 1973 (CrPC) — Section 482Immoral Traffic (Prevention) Act, 1956 — Section 13, 13(1), 13(2), 14, 15Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42
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High Courts14 Oct 2011Allowed

Abdul Aziz Vs Circle Inspector of Police and others

High Court Of Kerala · (2012) 1 ILR (Ker) 74

Commission for Protection of Child Rights Act, 2005 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 193, 207, 209, 323Penal Code, 1860 (IPC) — Section 279, 304, 323, 324, 354
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High Courts12 Oct 2011Allowed

Appu Vs P. Surendra Swami

High Court Of Kerala · (2011) 4 KLJ 554 : (2011) 4 KLT 494

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 106, Order 21 Rule 22, Order 21 Rule 37, Order 21 Rule 40Limitation Act, 1963 — Section 5
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High Courts11 Oct 2011Allowed

M. Abdul Aziz Vs The CI of Police, Punalur and Others

High Court Of Kerala · (2012) CriLJ 1832 : (2012) 1 KLJ 99

Commission for Protection of Child Rights Act, 2005 — Section 2, 25Criminal Procedure Code, 1973 (CrPC) — Section 193, 207, 208, 209, 323Penal Code, 1860 (IPC) — Section 279, 304A, 323, 324, 337
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High Courts11 Oct 2011Dismissed

Keerthi B. Nair Vs Rolland Andrade

High Court Of Kerala · (2011) 4 KLJ 438 : (2012) 1 RCR(Civil) 119 : (2012) 1 RCR(Civil) 119

Civil Procedure Code Amendment Act, 1976 — Section 22, 23(3), 24, 25
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High Courts10 Oct 2011Allowed

Hemanth Kumar and Others Vs SI of Police and Another

High Court Of Kerala · (2012) CriLJ 1297 : (2012) 3 Crimes 515 : (2011) 4 KLJ 296 : (2011) 4 KLT 288

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 147, 149, 452Prevention of Damage to Public Property Act, 1984 — Section 3(1)
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