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High Court Of Kerala judgments, 2014

2,441 judgments · page 7 of 123

High Courts04 Dec 2014

Sivan Vs Federal Bank Ltd.

High Court Of Kerala · (2015) 2 BC 260 : (2015) 1 KLT 303

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(13), 13(2), 14, 17Transfer of Property Act, 1882 — Section 107, 111, 17, 49(c), 65-A
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High Courts04 Dec 2014

Rocky V.A. Vs Pavunni and Others

High Court Of Kerala · (2015) CriLJ 884 : (2015) 1 ILR 656 : (2015) 1 KHC 344 : (2015) 1 KLJ 208 : (2015) 1 KLT 547

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 341, 342
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High Courts04 Dec 2014

Mary Thomas Vs State of Kerala

High Court Of Kerala · (2014) 12 KL CK 0116

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Evidence Act, 1872 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 118(a), 138, 139
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High Courts04 Dec 2014

Lalithakumari Vs K. Sivaprasad

High Court Of Kerala · (2014) 12 KL CK 0071

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 118(a), 138, 139
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High Courts04 Dec 2014

U.G. Remesan Vs State of Kerala

High Court Of Kerala · (2014) 12 KL CK 0066

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 324, 326, 332, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(i)(x)
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High Courts03 Dec 2014

Thampan Oommen Vs Ponnamma

High Court Of Kerala · (2015) 1 KHC 491 : (2015) 1 KLT 766 : (2015) 2 RCR(Rent) 218

Civil Procedure Code, 1908 (CPC) — Section 151Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(4)(ii), 12, 12(1)
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High Courts03 Dec 2014

Thampan Oommen Vs A.P. Ponnamma

High Court Of Kerala · (2015) 1 KLJ 619

Civil Procedure Code, 1908 (CPC) — Section 151Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(4)(ii), 12, 12(1)
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High Courts03 Dec 2014

Jayaprabha Harikumaran Thampi Vs Don Bosco

High Court Of Kerala · (2015) 2 BC 295 : (2015) 2 KHC 277 : (2015) 2 KLJ 75 : (2015) 1 KLT 1022 : (2015) 3 RCR(Civil) 859 : (2015) 3 RCR(Criminal) 785

Criminal Procedure Code, 1973 (CrPC) — Section 2(n)Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 26, 7Penal Code, 1860 (IPC) — Section 107, 120B, 149, 154, 155
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High Courts03 Dec 2014

Sarafudheen Vs Bhaskaran

High Court Of Kerala · (2014) 12 KL CK 0133

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
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