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High Court Of Kerala judgments, 2015

2,318 judgments · page 101 of 116

High Courts05 Feb 2015Dismissed

M.C. Abdul Gafoor Vs K. Abdurahiman and Others

High Court Of Kerala · (2015) 3 KHC 775 : (2015) 2 KLJ 213 : (2015) 2 RCR(Rent) 244

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 22Kerala Buildings (Lease and Rent Control) Act, 1965 - Section 11, 11(10), 11(2)(b), 11(3), 11(4)
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High Courts05 Feb 2015Partly Allowed

K.K. Thomas and Others Vs State of Kerala and Others

High Court Of Kerala · (2015) CriLJ 1782 : (2015) 4 Crimes 183 : (2015) 1 KLJ 760 : (2015) 3 RCR(Criminal) 617

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 397, 482Penal Code, 1860 (IPC) - Section 34, 427, 447, 506(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3, 3(iv), 3(v), 3(viii), 3(x)
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High Courts05 Feb 2015

State of Kerala and Others Vs P. Haridasan

High Court Of Kerala · (2015) 1 ILR Ker 724 : (2015) 1 KLJ 778 : (2015) 2 KLT 145 : (2015) LabIC 3174 : (2015) 4 LLN 718

Constitution of India, 1950 - Article 226Electricity (Supply) Act, 1948 - Section 79(c)Kerala University Act, 1974 - Section 3(2), 57, 60, 83
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High Courts04 Feb 2015Partly Allowed

Vennayakkot Ramadasan Nair Vs State of Kerala

High Court Of Kerala · (2015) 02 KL CK 0213

Criminal Procedure Code, 1973 (CrPC) - Section 313, 357(3), 420, 428Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 415, 420
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