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High Court Of Kerala judgments, 2002

896 judgments · page 36 of 45

High Courts25 Mar 2002Dismissed

Narayanan Vs Delampady Grama Panchayat

High Court Of Kerala · (2002) 1 KLJ 717

Constitution of India, 1950 — Article 243C, 243C(4), 40Kerala Panchayat Raj (Procedure for Panchayat Meeting) Rules, 1995 — Rule 10, 100Kerala Panchayat Raj Act, 1994 — Section 161, 161(6)
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High Courts22 Mar 2002Dismissed

Alexander Vs Meenakshi

High Court Of Kerala · (2002) 3 CivCC 210 : (2002) 1 KLJ 661 : (2002) 3 RCR(Civil) 509

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 11
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High Courts22 Mar 2002Dismissed

Jose Paul Vs Jose

High Court Of Kerala · AIR 2002 Ker 397

Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 49Negotiable Instruments Act, 1881 (NI) — Section 44, 64, 70, 78, 8
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High Courts20 Mar 2002Allowed

Basheer Vs Lona Chackola

High Court Of Kerala · (2003) 115 CompCas 127 : (2002) 2 ILR (Ker) 353 : (2004) 50 SCL 19

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
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High Courts20 Mar 2002

K.M. Basheer Vs Lona Chackola

High Court Of Kerala · (2003) 1 KLJ 142

Companies Act, 1956 — Section 34(2)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 1(3), 11(3), 11(3)
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