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High Court Of Kerala judgments

54,365 judgments · page 1,468 of 2,719

High Courts21 Dec 2009Allowed

Biju Eappen Vs State of Kerala

High Court Of Kerala · (2010) 1 DMC 879 : (2010) 1 ILR (Ker) 259 : (2010) 1 KLT 289 : (2011) 6 RCR(Criminal) 1599

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
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High Courts21 Dec 2009Allowed

Commissioner of Customs Vs Official Liquidator

High Court Of Kerala · (2010) 3 KLT 254 : (2011) 1 RCR(Civil) 342 : (2011) 1 RCR(Civil) 342

Companies Act, 1956 — Section 125(1), 125(4), 529, 529(1), 529ACustoms Act, 1962 — Section 15, 150, 17, 18, 47Major Port Trusts Act, 1963 — Section 64
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High Courts21 Dec 2009Dismissed

Rehabilitation Plantations Ltd. Vs Ansary

High Court Of Kerala · (2010) 1 ILR (Ker) 350 : (2010) 1 KLT 379

Contract Act, 1872 — Section 73, 74General Clauses Act, 1897 — Section 3(2)Limitation Act, 1908 — Article 115, 116, 24
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High Courts18 Dec 2009Dismissed

Ahammed Kunju Vs State of Kerala

High Court Of Kerala · (2010) 1 ILR (Ker) 210 : (2010) 1 KLT 217

Kerala Panchayat Raj (Issue of Licence to Dangerous and Offensive Trades and Factories) Rules, 1996 — Rule 12(4), 4Kerala Panchayat Raj Act, 1994 — Section 232, 233, 234, 254, 276
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High Courts18 Dec 2009

Ramachandrana Nair Vs State of Kerala

High Court Of Kerala · (2009) 12 KL CK 0057

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 304B, 307, 309, 34
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High Courts18 Dec 2009

Mony @ Suresh Kumar and Others Vs State of Kerala

High Court Of Kerala · (2010) 1 ILR (Ker) 234 : (2010) 1 KLJ 662 : (2010) 1 KLT 245 : (2011) 7 RCR(Criminal) 1485

Criminal Procedure Code, 1973 (CrPC) — Section 232, 313(1)(b), 357(1)(b), 374(2)Evidence Act, 1872 — Section 32(1), 60Penal Code, 1860 (IPC) — Section 304B, 306, 32(1), 34, 498A
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High Courts18 Dec 2009

Siji Antony Vs Saji John

High Court Of Kerala · (2010) 2 DMC 372 : (2010) 1 KLT 387

Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 142Divorce Act, 1869 — Section 18, 19
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