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High Court Of Kerala judgments, 2011

1,906 judgments · page 7 of 96

High Courts02 Nov 2011

New India Assurance Co. Ltd. Vs Remya and Others

High Court Of Kerala · (2012) ACJ 1162 : (2012) 1 KLJ 32 : (2012) 1 RCR(Civil) 651 : (2012) 2 TAC 936

Motor Vehicles Act, 1988 — Section 140, 147, 147(1), 163A, 163A(1)Workmens Compensation Act, 1923 — Section 2, 2(1), 3, 4(1)
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High Courts31 Oct 2011

Gilbert Vs State of Kerala

High Court Of Kerala · (2012) 1 KLJ 239

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173(8), 313Evidence Act, 1872 — Section 114, 27
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High Courts31 Oct 2011Allowed

Omana Vs Francis Edwin

High Court Of Kerala · (2012) ACJ 1765 : (2012) 1 KLJ 128 : (2011) 4 KLT 952 : (2012) 2 RCR(Civil) 235

Fatal Accidents Act, 1855 — Section 1ASuccession Act, 1925 — Section 306
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High Courts27 Oct 2011Partly Allowed

Retnamma and Others Vs Mehaboob and Others

High Court Of Kerala · (2013) 2 ILR (Ker) 613

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(1), Order 26 Rule 10(2), Order 26 Rule 10(3), Order 26 Rule 9Evidence Act, 1872 — Section 60
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High Courts27 Oct 2011Allowed

Tiny @ Antony Vs Jacky and Others

High Court Of Kerala · (2012) 1 KLJ 209

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 151Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482
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High Courts24 Oct 2011Dismissed

Preceline George Vs State of Kerala

High Court Of Kerala · (2012) 1 CivCC 268 : (2012) 3 Crimes 352 : (2012) 1 JCC 578 : (2011) 4 KLJ 694 : (2012) 1 RCR(Civil) 494 : (2012) 1 RCR(Civil) 494 : (2012) 1 RCR(Criminal) 280 : (2012) 1 RCR(Criminal) 280

Protection of Women From Domestic Violence Act, 2005 — Section 12, 20, 25(2), 3
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High Courts21 Oct 2011Allowed

Sheeba Pulikkal Vs Shoukath Ali

High Court Of Kerala · (2012) 1 CivCC 135 : (2011) 4 ILR (Ker) 649 : (2012) 1 RCR(Civil) 531

Civil Procedure Code, 1908 (CPC) — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(3)Family Courts Act, 1984 — Section 7, 7(1), 7(2), 8
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High Courts21 Oct 2011Dismissed

Thankappan, E.A. Vs State of Kerala and another

High Court Of Kerala · (2011) 4 ILR (Ker) 634

Advocates Act, 1961 — Section 16Constitution of India, 1950 — Article 162, 165, 217(2), 233(2)Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(1), 24(7), 25A, 25A(1)
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