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High Court Of Kerala judgments

54,313 judgments · page 1,526 of 2,716

High Courts18 Feb 2009Allowed

K.P. Kuriakose Vs G. Santhosh Kumar and Others

High Court Of Kerala · (2009) 1 ILR (Ker) 882 : (2009) 1 KLJ 683 : (2009) 1 KLT 828 : (2009) 3 LLJ 602 : (2010) 5 RCR(Civil) 145

Employees State Insurance Act, 1948 — Section 53Motor Vehicles Act, 1988 — Section 166
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High Courts18 Feb 2009Dismissed

Ramakrishnan T.K. Vs C.N. Subhadra and Another

High Court Of Kerala · (2009) 1 KLJ 697 : (2009) 1 KLT 813 : (2009) 2 RCR(Criminal) 791

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 127(3), 421, 421(1)Criminal Rules of Practice and Circular Orders, 1990 — Rule 190Family Courts (Procedure) Rules, 1989 — Rule 11(2)
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High Courts16 Feb 2009

Augustine Mathew Vs State of Kerala

High Court Of Kerala · (2009) 3 KLT 560

Criminal Procedure Code, 1973 (CrPC) — Section 482Kerala Forest (Prohibition of Felling of Trees Standing on Land Temporarily or Permanently Assigned) Rules, 1995 — Rule 6Kerala Preservation of Trees Act, 1986 — Section 2, 2(1), 2(2), 2(3), 2(4)
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High Courts13 Feb 2009Allowed

Gopalakrishnan, N. Vs Sarasi, A. and Others

High Court Of Kerala · (2009) 02 KL CK 0088

Constitution of India, 1950 — Article 324Criminal Procedure Code, 1973 (CrPC) — Section 173(2)Kerala Panchayat Raj (Conduct of Election) Rules, 1995 — Rule 6(2)
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High Courts13 Feb 2009Allowed

Narayanan Vs State of Kerala

High Court Of Kerala · (2009) 02 KL CK 0082

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(1), 164Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 302
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High Courts13 Feb 2009Dismissed

Eapen Antony Vs Joseph and Another

High Court Of Kerala · (2009) 3 CivCC 329 : (2010) 8 RCR(Civil) 1950

Civil Procedure Code Amendment Act, 2002 — Order 6 Rule 17Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
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