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High Court Of Kerala judgments

54,365 judgments · page 1,444 of 2,719

High Courts20 Apr 2010Dismissed

Raosahed P. Kamble Vs Shaila Raosaheb Kamble

High Court Of Kerala · (2011) 2 DMC 464

Criminal Procedure Code, 1973 (CrPC) — Section 125Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 22Protection of Women From Domestic Violence Rules, 2006 — Rule 6
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High Courts16 Apr 2010Dismissed

Adv. M. Philip Koshy Vs Prof. Saji Chacko

High Court Of Kerala · (2010) 3 ILR (Ker) 102 : (2010) 2 KLT 413

Civil Procedure Code, 1908 (CPC) — Section 24Kerala Panchayat Raj Act, 1984 — Section 101, 88, 88(1), 88(2), 94Representation of the People Act, 1951 — Section 80A
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High Courts16 Apr 2010

Pradeep Kumar Vs Chengannur Municipality

High Court Of Kerala · (2010) 2 ILR (Ker) 942 : (2010) 2 KLT 484

Kerala Municipalities Act, 1994 — Section 178, 19, 19(11), 19(3), 3Kerala Municipality (Conduct of Election) Rules, 1995 — Rule 4Kerala Panchayat Raj Act, 1995 — Section 34, 35, 36(1), 37(2)
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High Courts09 Apr 2010Allowed

V.G. Rajilal and Shajimol Vs The State of Kerala

High Court Of Kerala · AIR 2010 Ker 146 : (2010) 2 ILR (Ker) 794 : (2010) 2 KLJ 249

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Constitution of India, 1950 — Article 226, 227Hindu Marriage (Kerala) Rules, 1963 — Rule 3, 4
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High Courts09 Apr 2010Dismissed

Ayyappa Menon Vs Oliver Fernadez

High Court Of Kerala · (2010) 3 BC 286 : (2011) 6 RCR(Criminal) 547

Criminal Procedure Code, 1973 (CrPC) — Section 29, 357(1), 357(3), 386, 397Negotiable Instruments Act, 1881 (NI) — Section 138, 143Penal Code, 1860 (IPC) — Section 53
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High Courts09 Apr 2010Dismissed

George Vs George

High Court Of Kerala · (2010) 2 ILR (Ker) 517 : (2010) 2 KLJ 692

Partnership Act, 1932 — Section 14Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 53A
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