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High Court Of Kerala judgments, 2012

2,273 judgments · page 26 of 114

High Courts25 Sept 2012Allowed

Tony Oliver Vs Patric Roy

High Court Of Kerala · (2012) 4 KLJ 396

Civil Procedure Code, 1908 (CPC) — Section 115Kerala Municipalities Act, 1994 — Section 108, 108(1A)Penal Code, 1860 (IPC) — Section 102(1)(ca), 143, 147, 149, 341
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High Courts24 Sept 2012Dismissed

Soman Vs ECE Industries Ltd.

High Court Of Kerala · (2012) 4 KLT 930

Civil Procedure Code, 1908 (CPC) — Section 16, 17, 18, 19, 19Contract Act, 1872 — Section 49Suits Valuation Act, 1887 — Section 11
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High Courts19 Sept 2012

Beena Roy Vs Abdul Rahim

High Court Of Kerala · (2012) 4 KLJ 340 : (2012) 4 KLT 207

Civil Procedure Code, 1908 (CPC) — Section 2(2)Constitution of India, 1950 — Article 227Kerala Court Fees and Suits Valuation Act, 1959 — Section 25, 25(a), 25(b), 25(d), 25(d)(ii)
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High Courts19 Sept 2012

Pushpa Vs Josekutty

High Court Of Kerala · (2012) 4 KLJ 393 : (2012) 4 KLT 204

Civil Procedure Code, 1908 (CPC) — Section 115, 144, 151, 2(2)Constitution of India, 1950 — Article 226, 227
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High Courts19 Sept 2012

Kuruvila Vs Sathi Rajan and Another

High Court Of Kerala · (2012) 4 ILR (Ker) 731 : (2012) 4 KLJ 691

Banking Regulation Act, 1949 — Section 21, 21(1), 21(2), 21(3), 21ACriminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 118(g), 123, 124, 126, 13
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High Courts19 Sept 2012

Suo Motu Vs Solji and Others

High Court Of Kerala · (2012) 4 KLJ 218 : (2012) 4 KLT 195

Arms Act, 1959 — Section 25(1), 3Criminal Procedure Code, 1973 (CrPC) — Section 209(a), 228(1)Explosive Substances Act, 1908 — Section 5
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High Courts18 Sept 2012

Joseph Vs Kerala State Electricity Board

High Court Of Kerala · (2013) 1 ILR (Ker) 26 : (2013) 1 KLJ 20 : (2012) 4 KLT 870

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, Order 33 Rule 11, Order 33 Rule 11A, Order 33 Rule 12Constitution of India, 1950 — Article 39A
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High Courts18 Sept 2012

Sivadasan Vs Sindhu

High Court Of Kerala · (2012) 4 KLT 301

Constitution of India, 1950 — Article 277Criminal Procedure Code, 1973 (CrPC) — Section 125(3)
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High Courts18 Sept 2012

Sivadasan Vs E.K. Sindhu

High Court Of Kerala · (2012) 4 KLJ 369

Constitution of India, 1950 — Article 277Criminal Procedure Code, 1973 (CrPC) — Section 125(3)
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High Courts18 Sept 2012Dismissed

Sivadasan Vs Sindhu, E.K.

High Court Of Kerala · (2012) 4 ILR (Ker) 384

Constitution of India, 1950 — Article 277Criminal Procedure Code, 1973 (CrPC) — Section 125(3)
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High Courts14 Sept 2012Dismissed

Loid Jude Manakkat Vs State of Kerala

High Court Of Kerala · (2013) 3 KLJ 53 : (2013) 2 KLT 931

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 159, 173, 173(2), 190Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
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