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High Court Of Kerala judgments

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High Courts05 Aug 2010

Ismayil Vs State of Kerala

High Court Of Kerala · (2010) 3 ILR (Ker) 855 : (2010) 3 KLT 706

Constitution of India, 1950 — Article 141, 19(1), 31(2)Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173, 173(2), 198, 199Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 20, 24, 25
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High Courts05 Aug 2010

Kunhammed Koya Vs Nallalam Saw Mills

High Court Of Kerala · (2010) 3 ILR (Ker) 952 : (2010) 4 KLT 79

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18, 20Kerala Land Reforms Act, 1963 — Section 106, 125(3), 125(5), 125(6)
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