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High Court Of Kerala judgments, 2001

812 judgments · page 29 of 41

High Courts11 Apr 2001

Dr. G. Haridas Vs State of Kerala and Others

High Court Of Kerala · (2001) 04 KL CK 0002

Constitution of India, 1950 — Article 309Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1)Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15, 15(2)
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High Courts10 Apr 2001

Babu Sunder Vs Cochin University

High Court Of Kerala · (2001) 04 KL CK 0031

Cochin University Act, 1971 — Section 31(1)Cochin University of Science and Technology Act, 1986 — Section 18, 38(2), 39(1), 39(4), 47Kerala Government Servants (Conduct) Rules, 1960 — Rule 94
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High Courts10 Apr 2001

Shajan Vs Biny Mathew

High Court Of Kerala · (2001) 1 KLJ 797

Civil Procedure Code, 1908 (CPC) — Section 15, 18, 19, 20, 21Divorce Act, 1869 — Section 10, 3, 45
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High Courts10 Apr 2001Dismissed

Kamalakshi Amma Vs Karthyayani Amma

High Court Of Kerala · (2001) 1 KLJ 866

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 15, 16, 17, 18Kerala Court Fees and Suits Valuation Act, 1959 — Section 11, 6(2)
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