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High Court Of Kerala judgments, 2012

2,273 judgments · page 107 of 114

High Courts25 Jan 2012

Jose Joseph Vs S. Omanakutty and Others

High Court Of Kerala · (2012) 1 KLJ 662

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 106, Order 21 Rule 106(3), Order 21 Rule 95, 151Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 134, 5
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High Courts24 Jan 2012Allowed

Oriental Insurance Co. Ltd. Vs Joseph

High Court Of Kerala · (2012) ACJ 1441 : AIR 2012 Ker 116 : (2012) 2 KLT 132

Civil Procedure Code, 1908 (CPC) — Section 13Motor Vehicles Act, 1939 — Section 147(1), 147(3), 149, 163A, 166Motor Vehicles Act, 1988 — Section 140
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High Courts24 Jan 2012Dismissed

Aneesh Kumar Vs District Collector

High Court Of Kerala · (2012) 2 KLT 91

Kerala Abkari Act, 1077 — Section 54Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 6(26)Kerala Abkari Shops Disposal Rules, 2002 — Rule 7(10)
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High Courts23 Jan 2012Dismissed

Lissy Vs State of Kerala

High Court Of Kerala · (2012) CriLJ 3247 : (2012) 2 KLJ 473

Criminal Procedure Code, 1973 (CrPC) — Section 167, 42(1), 43, 437, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22(c), 42, 42(1), 43, 50
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High Courts21 Jan 2012Dismissed

Vasu Vs Padinharepurakkal Aramughan

High Court Of Kerala · (2013) 1 ILR (Ker) 1069

Legal Services Authorities Act, 1987 — Section 20, 20(1)(ii), 21, 22A, 22A(a)Negotiable Instruments Act, 1881 (NI) — Section 138
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