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High Court Of Kerala judgments, 2012

2,273 judgments · page 38 of 114

High Courts21 Aug 2012

Josekutty Vs State of Kerala

High Court Of Kerala · (2013) 1 KLJ 479 : (2013) 1 KLT 434

Criminal Procedure Code, 1973 (CrPC) — Section 421Kerala High Court Act, 1958 — Section 3, 4, 8
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High Courts17 Aug 2012

Aniyan Vs Raveendran

High Court Of Kerala · (2013) 1 ILR (Ker) 17 : (2013) 1 KLJ 115 : (2012) 4 KLT 786 : (2013) 1 RCR(Rent) 317

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(4)(i), 11(4)(ii), 11(9)Registration Act, 1908 — Section 17, 49, 49(c)Transfer of Property Act, 1882 — Section 107, 17
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High Courts17 Aug 2012Dismissed

Kumari Vs Prabhakaran

High Court Of Kerala · (2012) 4 KLJ 777 : (2012) 3 KLT 929

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), 100, 2(2), 96
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High Courts17 Aug 2012Allowed

Gijoosh Gopi Vs Sruthi, S.

High Court Of Kerala · AIR 2013 Ker 94 : (2012) 4 ILR (Ker) 329 : (2012) 4 KLJ 430 : (2013) 1 RCR(Civil) 477

Hindu Marriage Act, 1955 — Section 13B, 13B(2), 14, 14(1)
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High Courts14 Aug 2012Dismissed

Joseph, K.S. Vs Prasanna

High Court Of Kerala · (2012) 4 ILR (Ker) 561 : (2013) 1 LLN 709

Civil Procedure Code, 1908 (CPC) — Section 21Workmens Compensation Act, 1923 — Section 11, 4(1)(c)(ii), 4(c)(ii)
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High Courts14 Aug 2012Dismissed

Shajahan K.S. Vs State of Kerala

High Court Of Kerala · (2012) 4 KLJ 25 : (2012) 4 KLT 838

Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 — Section 13, 14, 15, 17, 24Constitution of India, 1950 — Article 22, 246, 246(1), 246(2), 253Income Tax Act, 1922 — Section 42(2)
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