Criminal Procedure Code, 1973 (CrPC) — Section 357(1)General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b), 139

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High Courts10 Nov 2010

K. P. Philip Vs Umaibhai and State of Kerala

High Court Of Kerala · (2010) 11 KL CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

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High Courts10 Nov 2010

K.P. Ravikumar Vs State of Kerala and The Director

High Court Of Kerala · (2010) 11 KL CK 0038

Kerala State and Subordinate Services Rules, 1958 — Rule 39

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High Courts10 Nov 2010

Koyyode Madrassa U.P. School Vs Director of Public Instructions

High Court Of Kerala · (2011) 1 KLT 150

Constitution of India, 1950 — Article 226Kerala Education Act, 1958 — Section 6, 8Kerala Education Rules, 1959 — Rule 4, 4(2A), 5, 5(2), 5A

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High Courts09 Nov 2010

Pallikunnu Grama Panchayat Vs District Superintendent of Police and Others

High Court Of Kerala · (2011) 1 ILR (Ker) 70 : (2011) 1 KLJ 145

Kerala Police Act, 1960 — Section 41Kerala Municipal Building Rules, 1968 — Rule 17, 18Kerala Panchayat Raj Act, 1994 — Section 235

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High Courts09 Nov 2010

Biju Xavier Vs Christy Fernandez

High Court Of Kerala · (2011) 1 CivCC 750 : (2010) 4 KLT 904

Arbitration and Conciliation Act, 1996 — Section 11(8), 19(3), 26, 6, 9

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High Courts09 Nov 2010

United India Insurance Co. Ltd Vs S. Manikandan, Vinoj K.V. and Tom Joseph

High Court Of Kerala · (2010) 11 KL CK 0327

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High Courts09 Nov 2010

E. Sakthibhadran Pandarathil, E. Lakshmidasan Pandarathil and Parameswaran Pandarathil Vs Mannadi Mudippura Devi Temple and Others

High Court Of Kerala · (2010) 11 KL CK 0324

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High Courts09 Nov 2010Dismissed

E.C.E.K. Union High School Vs Chammanattu Devaswom

High Court Of Kerala · (2010) 11 KL CK 0323

Kerala Land Reforms Act, 1963 — Section 2(57), 2(8), 72B

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High Courts09 Nov 2010Dismissed

V. Divakaran Vs Thanka and Others

High Court Of Kerala · (2010) 11 KL CK 0322

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 13, Order 5 Rule 15

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High Courts09 Nov 2010

Mozart Global Furniture Vs State of Kerala and Others

High Court Of Kerala · (2010) 11 KL CK 0321

Constitution of India, 1950 — Article 226

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High Courts09 Nov 2010

Latha Vs State of Kerala, The Director General of Police and The Sub Inspector of Police

High Court Of Kerala · (2010) 11 KL CK 0320

Penal Code, 1860 (IPC) — Section 294, 323, 34, 427, 506

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High Courts09 Nov 2010Allowed

Sulaiman Vs Alipa

High Court Of Kerala · (2011) ACJ 1762 : (2011) 1 KLT 496 : (2011) 2 TAC 595

Motor Vehicles Act, 1988 — Section 166Workmens Compensation Act, 1923 — Section 147, 149

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High Courts09 Nov 2010

G. Rajendran Nair Vs The Kerala State Road Transport, The Financial Advisor and Chief Accounts, The Personnel Officer (Pension) and The Kosamattam M.K.C. Financiers (P) Ltd.

High Court Of Kerala · (2010) 11 KL CK 0281

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High Courts09 Nov 2010

Faslu Rehman P. Vs Sub-Divisional Magistrate/Revenue and Sub Inspector of Police

High Court Of Kerala · (2010) 11 KL CK 0280

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High Courts09 Nov 2010Dismissed

Midhula, Ramseena K.N., Muhsina Beegam P.K. and Jaseel Mubarak Vs Kannur University

High Court Of Kerala · (2010) 11 KL CK 0268

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High Courts09 Nov 2010Dismissed

Vasantha Kumari Vs L. Sruthi Padman, S.V. Sabari Gireesh, Sukumaran Nair and State of Kerala

High Court Of Kerala · (2010) 11 KL CK 0266

Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 22

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