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High Court Of Kerala judgments, 2010

2,547 judgments · page 27 of 128

High Courts02 Nov 2010Dismissed

Sanjay Jacob Vs Sakthan Kuries and Loans (P) Ltd.

High Court Of Kerala · (2011) 1 CivCC 480 : (2010) 4 KLT 776

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 38 Rule 11, Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 5(4)Constitution of India, 1950 — Article 227
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High Courts02 Nov 2010Dismissed

Bhanumathi Vs K.R. Sarvothaman and Another

High Court Of Kerala · (2010) 4 ILR (Ker) 751

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 1(1), Order 13 Rule 2, Order 13 Rule 2(1), Order 18 Rule 4Constitution of India, 1950 — Article 227
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High Courts02 Nov 2010

C.T. Raveenran Vs State of Kerala

High Court Of Kerala · (2011) CriLJ 1408 : (2011) 1 KLJ 439 : (2011) 1 RCR(Criminal) 831 : (2011) 1 RCR(Criminal) 831

Criminal Procedure Code, 1973 (CrPC) — Section 232Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 375, 376, 448, 457
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High Courts02 Nov 2010Allowed

Aravinda Raja Vs D. Aravindakshan and Another

High Court Of Kerala · (2010) 4 ILR (Ker) 699 : (2010) 3 KLJ 670 : (2010) 4 KLT 730 : (2011) 2 RCR(Civil) 59 : (2011) 2 RCR(Civil) 59

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 16, Order 7 Rule 10A, 16, 17, 20(c)Specific Relief Act, 1963 — Section 31, 31(2)
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