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High Court Of Kerala judgments, 2008

723 judgments · page 1 of 37

High Courts19 Dec 2008

Fakrudheen Haji, V.P. Vs State Bank of India and Another

High Court Of Kerala · (2009) 1 KLJ 301

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 13(1), 13(4), 17, 17(1), 17(3)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2) , 13(4), 14, 17, 17(2)Transfer of Property Act, 1882 — Section 3, 8
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High Courts19 Dec 2008Allowed

State of Kerala Vs Bharath Booshan Aggarwal

High Court Of Kerala · (2009) 1 KLJ 321

Constitution of India, 1950 — Article 48A, 51ACriminal Procedure Code, 1973 (CrPC) — Section 313Kerala Forest (Amendment) Ordinance, 1992 — Section 3, 3(1)
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High Courts19 Dec 2008Dismissed

Subramaniyan Pillai, Manager Vs M. Shamsar Jihan and Others

High Court Of Kerala · (2009) 1 ILR (Ker) 317 : (2009) 1 KLT 425

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 7 Rule 11, 99Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(16), 11(3), 11(4), 14, 14(1)Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 23, 7(3)
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High Courts18 Dec 2008

Augustine George Vs Lizamma Thomas

High Court Of Kerala · (2009) 1 ILR (Ker) 367 : (2009) 1 KLJ 80 : (2009) 1 KLT 355 : (2009) 5 RCR(Civil) 54

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 125(4)
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High Courts15 Dec 2008Dismissed

C.J. Thomas and Another Vs Union of India (UOI)

High Court Of Kerala · (2010) ACJ 1097 : AIR 2009 Ker 94 : (2009) 1 ILR (Ker) 410 : (2009) 1 KLJ 373 : (2009) 5 RCR(Civil) 931

Railway Claims Tribunal Act, 1987 — Section 13, 13(1), 13(IA), 15, 24Railways Act, 1989 — Section 124, 124A, 82A
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