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High Court Of Kerala judgments

54,335 judgments · page 1,498 of 2,717

High Courts23 Jul 2009

Metro Silks and Sarees Vs Darpan Traders

High Court Of Kerala · (2009) 3 ILR (Ker) 775 : (2009) 3 KLT 916

Arbitration and Conciliation Act, 1996 — Section 11, 2, 2(1), 34, 36Civil Procedure Code, 1908 (CPC) — Section 16, 17, 18, 19, 20Constitution of India, 1950 — Article 227
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High Courts23 Jul 2009Allowed

Vijukumar Vs State of Kerala

High Court Of Kerala · (2009) 3 KLT 684

Criminal Procedure Code, 1973 (CrPC) — Section 482Foreigners Act, 1946 — Section 14, 2, 3, 3(2), 7Registration of Foreigners Act, 1939 — Section 3, 5
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High Courts22 Jul 2009

Thundichi Vs State of Kerala

High Court Of Kerala · (2009) 4 KLT 148 : (2010) 6 RCR(Criminal) 2087

Criminal Procedure Code, 1973 (CrPC) — Section 446, 446(1), 514Kerala Abkari Act, 1077 — Section 55
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High Courts22 Jul 2009Dismissed

Prasanth Kumar Vs C.I. of Police and Others

High Court Of Kerala · (2009) CriLJ 4793 : (2009) 3 ILR (Ker) 688 : (2009) 3 KLT 494 : (2010) 6 RCR(Criminal) 591

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173, 439Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 149
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High Courts17 Jul 2009

Nalan Vs Vinesh

High Court Of Kerala · (2009) 4 KLT 784

Constitution of India, 1950 — Article 226Kerala High Court Rules, 1971 — Rule 152, 152(2)
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High Courts17 Jul 2009Allowed

Leena Sajeevan Vs Sub Inspector of Police and Others

High Court Of Kerala · (2009) 3 ILR (Ker) 739 : (2009) 16 KLJ 883 : (2009) 3 KLT 512

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 8Constitution of India, 1950 — Article 19, 21, 22, 22(1), 22(2)
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High Courts16 Jul 2009Dismissed

Alphons Thomas Vs Aley

High Court Of Kerala · (2009) 4 KLT 234

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, 2(11)
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