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High Court Of Kerala judgments, 1989

668 judgments · page 29 of 34

High Courts14 Feb 1989Allowed

P. B. Prabha Vs Girl @ Sankara Girt

High Court Of Kerala · (1989) 1 KLJ 515

Limitation Act, 1963 — Section 10, 11, 12, 13, 14Motor Vehicles Act, 1988 — Section 112Penal Code, 1860 (IPC) — Section 279
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High Courts10 Feb 1989Allowed

K.S.E.B. Vs Cheriyan Varghese and Others

High Court Of Kerala · AIR 1989 Ker 198 : (1989) 2 ILR (Ker) 596

Civil Procedure Code, 1908 (CPC) — Section 115Electricity Act, 1910 — Section 51Telegraph Act, 1885 — Section 10(4), 16(3), 16(4), 16(5)
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High Courts10 Feb 1989

K.S.E.B Vs Cheriyan Varghese and Others

High Court Of Kerala · (1989) 1 KLJ 354

Civil Procedure Code, 1908 (CPC) — Section 100, 101, 102, 103, 104Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 10, 14, 16, 17, 18Provincial Insolvency Act, 1920 — Section 75(2), 75(2)
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