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High Court Of Kerala judgments, 2012

2,273 judgments · page 33 of 114

High Courts03 Sept 2012Dismissed

K. Manoharan Vs K. Kannan

High Court Of Kerala · (2012) 09 KL CK 0129

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Kerala Court Fees and Suits Valuation Act, 1959 — Section 22Specific Relief Act, 1963 — Section 38, 39, 40
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High Courts03 Sept 2012Allowed

Padmini Vs Marykutty, CO. and another

High Court Of Kerala · (2012) 4 ILR (Ker) 136 : (2012) 4 KLJ 201

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(4), Order 21 Rule 90, 47Constitution of India, 1950 — Article 227Kerala Court Fees and Suits Valuation Act, 1959 — Section 10, 11, 12, 13, 14
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High Courts27 Aug 2012Dismissed

Valsalakumari, K.V. Vs State of Kerala

High Court Of Kerala · (2013) 2 BC 161 : (2013) 3 Crimes 5 : (2013) 1 ILR (Ker) 450

Criminal Procedure Code, 1973 (CrPC) — Section 438, 82Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts22 Aug 2012Dismissed

Union of India Vs Deena, T.

High Court Of Kerala · (2013) 1 ACC 399 : (2013) ACJ 446 : (2012) 4 ILR (Ker) 116 : (2012) 4 KLJ 206

Railways Act, 1989 — Section 123(c)(2), 124A
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High Courts22 Aug 2012

Quilon Super Speciality Hospital and Institute Pvt. Ltd. Vs The Intelligence Inspector, Squad No. IV, Dept. of Commercial Taxes, Mattancherry at Aluva - 683101, The Intelligence Officer, Squad No. 1, Dept. of Commercial Taxes, Kollam - 691009, The Deputy Commissioner (Appeals), Department of Commercial Taxes, Kollam - 691012 and The Manager, Federal Bank Limited, Near Iron Bridge, Kollam - 691013

High Court Of Kerala · (2012) 08 KL CK 0252

Kerala Value Added Tax Act, 2003 — Section 47(2)
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