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High Court Of Kerala judgments, 2015

2,318 judgments · page 17 of 116

High Courts06 Oct 2015Allowed

R. Ramachandran Nair Vs State of Kerala

High Court Of Kerala · (2015) 10 KL CK 0170

Criminal Procedure Code, 1973 (CrPC) - Section 313, 386(b)(i)Penal Code, 1860 (IPC) - Section 120B, 409, 420Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 19
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High Courts06 Oct 2015Dismissed

Abdul Khader Vs State of Kerala and Others

High Court Of Kerala · (2015) 10 KL CK 0154

Constitution of India, 1950 - Article 243QKerala Industrial Single Window Clearance Boards and Industrial Township Area Development Act, 1999 - Section 10, 14(1), 2(f), 8Kerala Panchayat Raj Act, 1994 - Section 232, 233
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High Courts06 Oct 2015Dismissed

P.N. Sivadasan Vs P.C. Alexander

High Court Of Kerala · (2015) 10 KL CK 0138

Constitution of India, 1950 - Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 - Section 11, 11(2), 11(2)(b), 11(3), 12
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High Courts06 Oct 2015Dismissed

Shaju Vs Ravindran

High Court Of Kerala · (2015) 4 ILR Ker 959 : (2015) 5 KHC 308 : (2015) 4 KLJ 407 : (2015) 4 KLT 428

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, 151Constitution of India, 1950 - Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 - Section 11(3), 13, 17, 17(2)
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High Courts06 Oct 2015Allowed

Sathya Narayanan K.S. Vs Preethi and Others

High Court Of Kerala · (2015) 5 KHC 679 : (2015) 4 KLJ 744 : (2016) 1 KLT 44 : (2016) 2 RCR(Civil) 155

Criminal Procedure Code, 1973 (CrPC) - Section 468, 473Limitation Act, 1963 - Section 5Negotiable Instruments Act, 1881 (NI) - Section 138, 139, 140, 141, 142
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