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High Court Of Kerala judgments, 2007

970 judgments · page 42 of 49

High Courts15 Feb 2007Allowed

Jacob Vs Thomas

High Court Of Kerala · (2008) 1 KLJ 791 : (2007) 1 KLJ 791

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 1(3), 11(3), 11(4), 20
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High Courts14 Feb 2007

Sabu George Vs The Home Secretary and P.K. Ravi

High Court Of Kerala · (2007) CriLJ 1865 : (2007) 1 ILR (Ker) 780 : (2007) 1 KLJ 579 : (2007) 4 RCR(Criminal) 386

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2), 320(5), 320(8)Negotiable Instruments Act, 1881 (NI) — Section 138, 147
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High Courts14 Feb 2007Allowed

Vijayan Vs Sobhana and Others

High Court Of Kerala · AIR 2007 Ker 177 : (2007) 1 ILR (Ker) 822 : (2007) 1 KLJ 812

Hindu Adoptions and Maintenance Act, 1956 — Section 21, 28Transfer of Property Act, 1882 — Section 39
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High Courts13 Feb 2007Allowed

Merlin alias Sherly Augustin and Another Vs Yesudas and Others

High Court Of Kerala · AIR 2007 Ker 199 : (2007) 2 ILR (Ker) 331 : (2007) 2 KLJ 236

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 32 Rule 7Constitution of India, 1950 — Article 21, 39ALegal Services Authorities Act, 1987 — Section 19(2), 19(5), 20(2), 20(3), 20(4)
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High Courts09 Feb 2007Allowed

C. Sharadha Vs State of Kerala and Others

High Court Of Kerala · (2007) 2 ILR (Ker) 111 : (2008) 1 KLJ 498 : (2007) 1 KLJ 498

Constitution of India, 1950 — Article 227Kerala Land Reforms (Vesting and Assignment) Rules, 1970 — Rule 4Kerala Land Reforms Act, 1963 — Section 103, 103(1), 106, 13, 2(57)
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