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High Court Of Kerala judgments, 1992

553 judgments · page 22 of 28

High Courts25 Mar 1992Dismissed

Ravindran Vs Raja and Another

High Court Of Kerala · AIR 1994 Ker 67

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, 115, 115(1)Evidence Act, 1872 — Section 45, 47Hindu Marriage Act, 1955 — Section 13
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High Courts19 Mar 1992Dismissed

Ahammed Kunju Vs P.A. Azeez Kunju

High Court Of Kerala · (1992) 03 KL CK 0015

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 26 Rule 10(1), Order 26 Rule 10(2), Order 26 Rule 9
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High Courts13 Mar 1992Dismissed

M. Alavi Vs T.V. Safia

High Court Of Kerala · AIR 1993 Ker 21 : (1992) 3 ILR (Ker) 184 : (1992) KLJ 550

Criminal Procedure Code, 1973 (CrPC) — Section 125(4)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
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High Courts11 Mar 1992Dismissed

T. Subash Vs The Labour Court and Others

High Court Of Kerala · (1992) 65 FLR 561 : (1993) 1 LLJ 273

Bar Councils Act, 1926 — Section 14(1), 9Constitution of India, 1950 — Article 14, 19(1), 226Industrial Disputes Act, 1947 — Section 33C(2), 36, 36(3), 36(4)
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