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High Court Of Kerala judgments, 2015

2,318 judgments · page 10 of 116

High Courts29 Oct 2015Dismissed

V.P. Satheedevi and Others Vs State of Kerala and Others

High Court Of Kerala · (2015) 10 KL CK 0029

Constitution of India, 1950 - Article 14, 19, 21, 300ALand Acquisition Act, 1894 - Section 11Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24, 24(1), 24(2), 4, 6
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High Courts28 Oct 2015Allowed

Sheeja Mol Vs State of Kerala and Others

High Court Of Kerala · (2016) 1 ILR (Ker) 458 : (2016) 1 JCC 61 : (2015) 5 KHC 548 : (2015) 4 KLJ 510 : (2015) 4 KLT 748 : (2016) 1 RCR(Criminal) 796

Civil Procedure Code, 1908 (CPC) - Order 30 Rule 1Negotiable Instruments Act, 1881 (NI) - Section 138, 141(1), 141(2), 142
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High Courts28 Oct 2015Dismissed

State Bank of India Vs Ramakrishnan Babu and Others

High Court Of Kerala · (2015) 4 KLJ 525

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 10, Order 7 Rule 10Constitution of India, 1950 - Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 1(4), 17, 18, 2(g), 31
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High Courts27 Oct 2015Dismissed

Balachandran Vs State of Kerala

High Court Of Kerala · (2015) 5 KHC 728 : (2015) 4 KLJ 767 : (2015) 4 KLT 907

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 173(2), 173(8), 195(1)(b)(ii), 195(1)(b)(iii)Penal Code, 1860 (IPC) - Section 465
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