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High Court Of Kerala judgments

54,365 judgments · page 1,455 of 2,719

High Courts01 Mar 2010Allowed

Ayakali Nadar Sons Vs Sivasankara Pillai

High Court Of Kerala · (2010) 2 ILR (Ker) 202 : (2010) 2 KLT 206

Criminal Procedure Code, 1973 (CrPC) — Section 244, 319, 319(1), 319(3), 482Prevention of Food Adulteration Act, 1954 — Section 16(1A), 20, 20A, 7
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High Courts01 Mar 2010Allowed

Gopalakrishnan Vs Srinivasan

High Court Of Kerala · (2010) 2 KLT 216

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Limitation Act, 1963 — Article 59, 65Registration Act, 1908 — Section 17(1), 17(2), 18, 28, 64
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High Courts01 Mar 2010Dismissed

Chirayinkeezhu A. Babu Vs Delimitation Commission

High Court Of Kerala · (2010) 1 ILR (Ker) 852 : (2010) 2 KLJ 957

Constitution of India, 1950 — Article 170(3), 226, 327, 328, 329Delimitation Act, 2002 — Section 10(1), 10(2), 10(6), 10A, 10A(1)Kerala State and Subordinate Services Rules, 1958 — Rule 3
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High Courts25 Feb 2010Dismissed

Gouriamma Vs Yohannan Luckose

High Court Of Kerala · (2010) 2 KLT 275

Civil Procedure Code Amendment Act, 1976 — Section 72Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 105(2), Order 21 Rule 106, Order 21 Rule 58, Order 21 Rule 58(1)
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High Courts25 Feb 2010Allowed

Saumya Ann Thomas Vs Union of India (UOI)

High Court Of Kerala · (2010) 2 DMC 526 : (2010) 1 ILR (Ker) 805 : (2010) 1 KLT 869

Constitution of India, 1950 — Article 13, 13(1), 14, 142, 21Divorce Act, 1869 — Section 10A, 10A(1), 10A(2)Hindu Marriage Act, 1955 — Section 13B, 13B(1)
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High Courts24 Feb 2010Dismissed

Wilson Vs State of Kerala

High Court Of Kerala · (2011) 3 BC 396 : (2011) 3 Crimes 622 : (2011) 2 KLJ 181 : (2011) 2 KLT 596 : (2011) 3 RCR(Criminal) 49

Criminal Procedure Code, 1973 (CrPC) — Section 436(2), 482, 82, 83Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts24 Feb 2010Allowed

Subrahmaniyan Vs State of Kerala

High Court Of Kerala · (2010) 3 ILR (Ker) 504 : (2010) 2 KLJ 217 : (2010) 2 KLT 470 : (2011) 6 RCR(Criminal) 1157

Criminal Procedure Code, 1973 (CrPC) — Section 173, 227
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High Courts23 Feb 2010

Ummer Vs State of Kerala

High Court Of Kerala · (2010) 1 KLT 963 : (2011) 6 RCR(Criminal) 33

Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 306, 498A
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High Courts23 Feb 2010

Muhammad Rafeeq Vs Bank of Baroda

High Court Of Kerala · (2010) 3 BC 591 : (2010) 2 ILR (Ker) 815 : (2010) 1 KLJ 605

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(1), 13(2), 13(4), 35Transfer of Property Act, 1882 — Section 56, 69, 69A
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