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High Court Of Kerala judgments, 2012

2,273 judgments · page 16 of 114

High Courts05 Nov 2012

Mohan, K. Vs Jayaprakash, K.H.

High Court Of Kerala · (2013) 2 ILR (Ker) 223 : (2013) 2 KLT 260

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 9 Rule 9, 146, 151Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)(iii)Limitation Act, 1963 — Section 5
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High Courts02 Nov 2012Allowed

E.S.I. Corporation Vs Chakrapani

High Court Of Kerala · (2013) 136 FLR 720 : (2013) 1 KLJ 38 : (2013) LabIC 570 : (2013) 1 LLJ 613 : (2013) LLR 372 : (2013) 2 SCT 396

Employees State Insurance Act, 1948 — Section 72, 73, 85, 85(a), 85(e)
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High Courts02 Nov 2012Allowed

M.v. Jose, (formerly librarian grade-iv, st. Albert''s college, ernakulam), ''manjila'' arra-a4, asariparambu road, edappally ernakulam district-682024 Vs Director Of Collegiate Education, Directorate Of Collegiate Education, Vikas Bhavan Thiruvananthapuram, PIN-695033, Deputy Director of Collegiate Education, Office of The Deputy Director of Collegiate Education, Ernakulam, Kochi-682011, Manager, St. Albert''S College, Ernakulam, Kochi-682018. and Principal, St. Albert''S College, Ernakulam, Kochi-682018

High Court Of Kerala · (2012) 11 KL CK 0068

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