Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, Order 23 Rule 1, Order 23 Rule 1(3), Order 41 Rule 27, Order 47 Rule 1Constitution of India, 1950 — Article 136, 141

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High Courts11 Oct 2012Allowed

Sunil Vs State of Kerala

High Court Of Kerala · (2013) 1 DMC 187 : (2012) 4 KLJ 748 : (2012) 4 KLT 683 : (2013) 1 RCR(Civil) 706 : (2013) 1 RCR(Criminal) 733

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2, 3, 4, 8A

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High Courts11 Oct 2012Allowed

Geo Foundations and Structures Private Limited Vs The Union of India, The Andaman and Lakshadweep Harbour Works, Ministry of Shipping, Government of India and Deputy Chief Engineer, Lakshadweep Harbour Works

High Court Of Kerala · (2012) 10 KL CK 0103

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High Courts11 Oct 2012

Nisarudeen represented by His Power of Attorney Holder Abdul Vahid Vs Circle Inspector of Police, Kazhakkoottam Thiruvananthapuram District-695582, The Sub Inspector of Police Pothencode, Thiruvananthapuram District-695584 and Noushad

High Court Of Kerala · (2012) 10 KL CK 0078

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High Courts11 Oct 2012Dismissed

Thomas Kurian Vs Thomas

High Court Of Kerala · (2012) 10 KL CK 0077

Transfer of Property Act, 1882 — Section 108

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High Courts11 Oct 2012Dismissed

C. Radhakrishna Pillai Maryadiyil Veedu, Naduvilakkara Muri Thevalakkara Village Vs S. Vasudevan Pillai and Another (Thayyil Veedu), Naduvilamuri, Kunnathoor Village and State of Kerala

High Court Of Kerala · (2012) 10 KL CK 0071

Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts11 Oct 2012

Changanacherry Metal and Allied Industries Co-operative Society Ltd. Vs The State of Kerala and Others

High Court Of Kerala · (2012) 10 KL CK 0057

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High Courts11 Oct 2012

The Management of National Textile Corporation (APKK and M) Limited Vs The Assistant Provident Fund Commissioner, Employees Provident Funds Organisation, Regional Office, Bhavishyanidhi Bhavan, Pattom Palace P.O. Thiruvananthapuram-695004 and The Recovery Officer, (Kerala, Lakshadeep and Mahe) Employees Provident Funds Organisation Bhavishyanidhi Bhavan, Pattom, Thiruvananthapuram

High Court Of Kerala · (2012) 10 KL CK 0056

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High Courts11 Oct 2012Dismissed

Damodaran Namboodiri Vs Asst. Commissioner, H.R. and C.E.

High Court Of Kerala · (2012) 4 KLJ 553 : (2012) 4 KLT 371

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 2, Order 7 Rule 1, 26Kerala Civil Courts Act, 1957 — Section 10, 11, 12, 12, 13, 13Kerala High Court Act, 1958 — Section 3, 3(13), 3(13)(b), 4, 4(2)

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High Courts10 Oct 2012

Moonnukandathil Modern Mills Vs Abraham Thomas and Another

High Court Of Kerala · (2013) CriLJ 939 : (2012) 4 KLJ 654

Criminal Procedure Code, 1973 (CrPC) — Section 421

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High Courts10 Oct 2012Dismissed

Jain Paul Kuriakose Vs Asha Babu

High Court Of Kerala · (2012) 4 KLJ 651

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