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High Court Of Kerala judgments, 2012

2,273 judgments · page 86 of 114

High Courts22 Mar 2012

Basil Attipetty Vs State of Kerala

High Court Of Kerala · (2012) 2 KLT 143

Constitution of India, 1950 — Article 13(2), 141, 19, 19(1), 19(2)Kerala Public Ways (Restriction of Assemblies and Processions) Act, 2011 — Section 3(3), 4, 5(1)Penal Code, 1860 (IPC) — Section 339, 341, 431
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High Courts22 Mar 2012Dismissed

Chellappan Thulasidharan, Keezhakanathil Veedu, T.C. 3/561(1) Nallanchiyoorkonam, Muttada, Thiruvananthapuram, Sarada, Keezhakanathil Veedu, T.C.3/561(1) Nallanchiyoorkonam, Muttada, Thiruvananthapuram and Kunjachan Sukumaran, T.C. 3/651, Nallanchiyoorkonam, Muttada Thiruvananthapuram Vs Madhavan Ramachandran, Sarojini Mandiram (C.K. Bhavan), T.C. 4/2513, Pattom Thiruvananthapuram, Madhavan Harichandran, (Deleted) Sarojini Mandiram (C.K. Bhavan), T.C. 4/2513, Pattom Thiruvananthapuram and Madhavan Sarachandran, Sarojini Mandiram (C.K. Bhavan), T.C. 4/2513, Pattom Thiruvananthapuram.

High Court Of Kerala · (2012) 03 KL CK 0058

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 3, Order 8 Rule 6A(2)
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High Courts21 Mar 2012

Sajimon Vs State of Kerala

High Court Of Kerala · (2013) 1 BC 32 : (2012) 3 KLJ 847 : (2012) 3 KLJ 81

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)
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