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High Court Of Kerala judgments

54,313 judgments · page 1,518 of 2,716

High Courts03 Apr 2009Allowed

Federal Bank Ltd. Vs Government of India

High Court Of Kerala · (2009) 122 FLR 1109 : (2009) 3 KLT 299

Constitution of India, 1950 — Article 14, 19(1), 21, 300AEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 17, 17(1), 6
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High Courts03 Apr 2009Dismissed

Ambika Rajan Vs Basheera Beevi and Another

High Court Of Kerala · AIR 2009 Ker 151 : (2009) 2 ILR (Ker) 620 : (2009) 2 KLJ 300 : (2009) 2 KLT 338 : (2010) 5 RCR(Civil) 146

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 23 Rule 3, 89Court fees Act, 1870 — Section 16Kerala Court Fees and Suits Valuation Act, 1959 — Section 2(2), 69
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High Courts02 Apr 2009

Asharaf A Vs State of Kerala

High Court Of Kerala · (2009) 4 ILR (Ker) 288 : (2009) 2 ILR (Ker) 456 : (2009) 2 KLJ 268

Criminal Procedure (Amendment) Act, 2005 — Section 42Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 323, 341, 353, 354, 452
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High Courts01 Apr 2009Allowed

Purushothaman Vs State of Kerala

High Court Of Kerala · (2009) 3 CivCC 247 : (2010) 5 RCR(Criminal) 733

Criminal Procedure Code, 1973 (CrPC) — Section 461(1), 462Negotiable Instruments Act, 1881 (NI) — Section 138
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