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High Court Of Kerala judgments

54,312 judgments · page 1,600 of 2,716

High Courts10 Apr 2007

Dr. T. Beermasthan Vs State of Kerala and Others

High Court Of Kerala · (2007) 04 KL CK 0016

Civil Services Examination Rules, 1996 — Rule 16(2)Kerala Public Service Commission Rules of Procedure, 1976 — Rule 2Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17, 2
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High Courts10 Apr 2007

Pepsico India Holdings Pvt. Ltd. Vs State of Kerala and Others

High Court Of Kerala · (2007) 2 ILR (Ker) 368 : (2006) 4 ILR (Ker) 35 : (2008) 1 KLJ 218

Constitution of India, 1950 — Article 21, 243A, 243G, 243QKerala Industrial Single Window Clearance Boards and Industrial Township Area Development Act, 1999 — Section 10, 2, 3, 4(1), 5Kerala Panchayat Raj Act, 1994 — Section 1, 1(2), 166, 182, 243C
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High Courts04 Apr 2007Allowed

Prof. P.J. Kurian Vs State of Kerala

High Court Of Kerala · (2007) 3 KLT 36

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 164, 173, 190Penal Code, 1860 (IPC) — Section 109, 34, 363, 365, 366
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High Courts04 Apr 2007Dismissed

Abdulla Vs Ayisha

High Court Of Kerala · (2007) 2 DMC 635 : (2007) 3 ILR (Ker) 95 : (2007) 2 KLJ 585

Criminal Procedure Code, 1973 (CrPC) — Section 125, 128
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High Courts30 Mar 2007

John Rose, T. Vs State of Kerala and Others

High Court Of Kerala · (2007) 03 KL CK 0102

Constitution of India, 1950 — Article 1, 162, 246, 246(3), 253Kerala Tax on Paper Lotteries Act, 2005 — Section 10(4), 2, 7Lotteries (Regulation) Act, 1998 — Section 4, 5, 6
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High Courts29 Mar 2007Dismissed

M.A. Mony Vs M.P. Leelamma and Another

High Court Of Kerala · (2007) CriLJ 2604 : (2007) 2 ILR (Ker) 394 : (2007) 2 KLJ 209 : (2007) 3 RCR(Civil) 336 : (2007) 3 RCR(Criminal) 264

Criminal Procedure Code, 1973 (CrPC) — Section 482Family Courts Act, 1984 — Section 7(2)Protection of Women From Domestic Violence Act, 2005 — Section 12, 12(2), 18, 19, 20
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High Courts28 Mar 2007Allowed

P.M. Padmanabhan Vs K.P. Sethumadhavan

High Court Of Kerala · (2007) 2 CompLJ 483 : (2007) 78 SCL 180

Companies Act, 1956 — Section 108, 108A, 108B, 108C, 108DCriminal Procedure Code, 1973 (CrPC) — Section 482Monopolies and Restrictive Trade Practices Act, 1969 — Section 2
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High Courts28 Mar 2007

Sulabha Vs Smt. Suseela and Another

High Court Of Kerala · AIR 2009 Ker 43 : (2009) 2 CivCC 134 : (2009) 1 ILR (Ker) 165 : (2008) 3 KLJ 861 : (2009) 1 RCR(Civil) 529 : (2009) 106 RD 770

Hindu Marriage Act, 1955 — Section 29(2)Kerala Registration Rules, 1958 — Rule 191, 67Registration Act, 1908 — Section 17, 18, 63, 69, 69(2)
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High Courts28 Mar 2007Dismissed

E.S.I. Corporation Vs Hussain Sainuddin

High Court Of Kerala · (2007) 03 KL CK 0016

Employees State Insurance (Central) Rules, 1950 — Rule 20, 20BEmployees State Insurance Act, 1948 — Section 45A, 46, 54A(2), 73, 75Limitation (Amendment) Act, 1964 — Article 137, 181, 5
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