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High Court Of Kerala judgments, 2012

2,273 judgments · page 19 of 114

High Courts29 Oct 2012Dismissed

Valsala Vs State of Kerala

High Court Of Kerala · (2013) 1 KLJ 164 : (2012) 4 KLT 760

Criminal Procedure Code, 1973 (CrPC) — Section 154, 174, 197, 482Penal Code, 1860 (IPC) — Section 197, 409, 465Post Office Act, 1898 — Section 52, 6, 72
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High Courts29 Oct 2012Dismissed

Mammu Vs State of Kerala

High Court Of Kerala · (2012) 4 KLJ 846 : (2012) 4 KLT 716

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 12Kerala Court Fees and Suits Valuation Act, 1959 — Section 4A, 52, 67
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High Courts19 Oct 2012Allowed

Rajan Vs State of Kerala

High Court Of Kerala · (2012) 4 KLJ 702

Criminal Procedure Code, 1973 (CrPC) — Section 232, 313Penal Code, 1860 (IPC) — Section 300, 302, 34
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High Courts19 Oct 2012Dismissed

All Kerala Association of Chit Funds Vs Union of India

High Court Of Kerala · (2013) 259 CTR 338 : (2013) 19 GSTR 180 : (2012) 4 KLT 764 : (2013) 29 STR 557 : (2013) 59 VST 203

Central Excises and Salt Act, 1944 — Section 37(B), 37BConstitution of India, 1950 — Article 14, 246(1), 254(1), 254(2), 265Finance Act, 1994 — Section 45(1), 65(105), 65(105), 65(105)(zm), 65(12)
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High Courts18 Oct 2012

Assainkutty Haji Vs Rajalakshmiamma

High Court Of Kerala · (2013) 1 KLJ 123 : (2012) 4 KLT 674 : (2013) 1 RCR(Rent) 138

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1), 11(2)(b), 11(3), 2(1)Kerala Land Reforms Act, 1963 — Section 106, 106(2)Transfer of Property Act, 1882 — Section 111(d), 53A, 63A
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