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High Court Of Kerala judgments

54,313 judgments · page 1,501 of 2,716

High Courts29 Jun 2009

Prakasan V.J. Vs Vasudevan and Another

High Court Of Kerala · (2009) 2 ALD(Cri) 29 : (2010) 1 CivCC 592 : (2009) 3 ILR (Ker) 404 : (2009) 2 KLJ 679 : (2009) 3 KLT 360 : (2010) 2 RCR(Civil) 305 : (2010) 2 RCR(Criminal) 291

Criminal Procedure Code, 1973 (CrPC) — Section 200, 216, 255(3), 313, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 140Penal Code, 1860 (IPC) — Section 417, 420
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High Courts29 Jun 2009

Johnson P. Anto and Another Vs KSEB

High Court Of Kerala · (2009) 3 ILR (Ker) 401 : (2009) 2 KLJ 782 : (2009) 3 KLT 173

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 20
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High Courts26 Jun 2009Allowed

State of Kerala Vs Krishna Kumar

High Court Of Kerala · (2009) 3 ILR (Ker) 155 : (2009) 3 KLT 274

Kerala Prohibition Subordinate Service (Special) Rules — Rule 13Kerala State and Subordinate Services Rules, 1958 — Rule 2(12), 27, 28, 3, 39
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High Courts26 Jun 2009

Zacharia Vs Jolly Cherian

High Court Of Kerala · (2009) 3 KLT 323

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 12, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 5, Order 22 Rule 8Constitution of India, 1950 — Article 227
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High Courts26 Jun 2009Dismissed

Rev. FR Paulose Vs Shajahan and Others

High Court Of Kerala · AIR 2009 Ker 189 : (2010) 1 CivCC 731 : (2009) 3 ILR (Ker) 340 : (2009) 3 KLT 394 : (2011) 7 RCR(Civil) 671

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 32Constitution of India, 1950 — Article 227
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High Courts26 Jun 2009

K. Moidu Vs State of Kerala

High Court Of Kerala · (2009) CriLJ 4045 : (2009) 3 ILR (Ker) 538 : (2009) 2 KLJ 744 : (2009) 3 KLT 369 : (2009) 4 RCR(Criminal) 958

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 231, 232, 232(1)Kerala High Court Act, 1958 — Section 3Penal Code, 1860 (IPC) — Section 306
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High Courts26 Jun 2009Dismissed

Anandan Vs Damodaran

High Court Of Kerala · (2009) 4 ILR (Ker) 377 : (2009) 4 KLT 545

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(4), 141Constitution of India, 1950 — Article 226
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High Courts25 Jun 2009Dismissed

Francis Vs Cherupushpam

High Court Of Kerala · (2009) 3 KLT 479

Limitation Act, 1963 — Article 137, 3, 5Succession Act, 1925 — Section 276, 278
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High Courts25 Jun 2009

Sasikumar Vs Geetha

High Court Of Kerala · (2009) 3 ILR (Ker) 568 : (2009) 3 KLT 556 : (2010) 7 RCR(Civil) 1726

Constitution of India, 1950 — Article 227Kerala Education Rules, 1959 — Rule 8(1)
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