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High Court Of Kerala judgments

54,313 judgments · page 1,524 of 2,716

High Courts02 Mar 2009Allowed

Satheesh Kumar M. Vs Travancore Devaswom Board and Others

High Court Of Kerala · (2009) 2 ILR (Ker) 136 : (2009) 1 KLJ 789 : (2009) 2 KLT 828

Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 2 , 3, 4, 5, 8Kerala Education Act, 1958 — Section 12Travancore-Cochin Hindu Religious Institutions Act, 1950 — Section 35, 35(2), 35(3)
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High Courts26 Feb 2009Dismissed

S. Balachandran Vs N. Krishnamoorthy

High Court Of Kerala · AIR 2009 Ker 118 : (2009) 1 ILR (Ker) 803 : (2009) 1 KLT 975 : (2011) 7 RCR(Civil) 588

Constitution of India, 1950 — Article 227Kerala Criminal Rules of Practice, 1982 — Rule 32, 32(1)Kerala High Court Rules, 1971 — Rule 19, 19(1)
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High Courts26 Feb 2009Dismissed

N.G. George Vs Shirly Varkey and Others

High Court Of Kerala · (2009) 2 CivCC 326 : (2009) 2 ILR (Ker) 82 : (2009) 1 KLJ 899 : (2010) 7 RCR(Civil) 467

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 90, 47
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High Courts26 Feb 2009

Muhammad Rafi Vs State of Kerala and Another

High Court Of Kerala · (2010) CriLJ 592 : (2009) 2 ILR (Ker) 1 : (2009) 1 KLJ 745 : (2009) 2 RCR(Criminal) 685

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 188, 202, 4Foreign Exchange Regulation Act, 1973 — Section 25(1), 56Penal Code, 1860 (IPC) — Section 4
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High Courts25 Feb 2009Dismissed

Indira Devi Vs Prasannan

High Court Of Kerala · (2009) 2 KLJ 206

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AConstitution of India, 1950 — Article 227Contempt of Courts (High Court of Kerala) Rules, 1971 — Rule 6
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