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High Court Of Kerala judgments

54,312 judgments · page 1,578 of 2,716

High Courts09 Oct 2007

Usha Vs Indira and Another

High Court Of Kerala · (2007) 4 ILR (Ker) 422 : (2008) 1 KLJ 36

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(8), 207, 209Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts08 Oct 2007Allowed

Davis Vs Thomas

High Court Of Kerala · (2007) 4 ILR (Ker) 389 : (2007) 3 KLJ 553 : (2008) 1 RCR(Criminal) 752

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 421
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High Courts05 Oct 2007Dismissed

Lupin Limited Vs G. Suresh and Another

High Court Of Kerala · (2007) 4 ILR (Ker) 435 : (2008) 1 KLJ 68

Industrial Disputes Act, 1947 — Section 2Sales Promotion Employees (Conditions of Service) Act, 1976 — Section 2(2), 6, 6(2)
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High Courts04 Oct 2007Dismissed

K.G. Premshanker Vs Inspector of Police, C.B.I. and Another

High Court Of Kerala · (2007) 4 ILR (Ker) 290 : (2007) 3 KLJ 721

Business of the Government of Kerala Rules — Rule 12, 2, 4Constitution of India, 1950 — Article 154, 166, 166(1), 166(2), 21Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 397, 401, 473
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High Courts03 Oct 2007Allowed

Bharathi and Others Vs Vinod S. Sivasudha

High Court Of Kerala · AIR 2008 Ker 125 : (2007) 4 ILR (Ker) 668 : (2008) 1 KLT 93

Civil Procedure Code, 1908 (CPC) — Section 11Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1), 11(2), 11(3), 11(4)
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High Courts01 Oct 2007Dismissed

Shaju Vs Babu and Others

High Court Of Kerala · (2008) ACJ 1228 : AIR 2008 Ker 79 : (2007) 4 ILR (Ker) 767

Motor Vehicles Act, 1988 — Section 140, 163A, 166
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