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High Court Of Kerala judgments, 2015

2,318 judgments · page 35 of 116

High Courts05 Aug 2015Dismissed

V. Gopi Vs Bhaskaran and Others

High Court Of Kerala · (2015) 3 ILR Ker 1103 : (2015) 4 KHC 360 : (2015) 3 KLJ 739 : (2015) 3 KLT 835

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 21, Order 21 Rule 57, Order 21 Rule 58, Order 21 Rule 97, Order 22 Rule 10Constitution of India, 1950 - Article 141Transfer of Property Act, 1882 - Section 53A
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High Courts05 Aug 2015

Rajesh R. Kartha Vs K.A. Ismail

High Court Of Kerala · (2015) 4 KHC 408 : (2015) 3 KLJ 860 : (2015) 2 RCR(Rent) 521

Civil Procedure Code, 1908 (CPC) - Order 13 Rule 4, Order 26 Rule 10, Order 26 Rule 10(2)Kerala Buildings (Lease and Rent Control) Act, 1965 - Section 5(1)Kerala Stamp Act, 1959 - Section 33, 34, 35, 41, 42
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High Courts05 Aug 2015Allowed

T.P. Dasan Vs State of Kerala and Others

High Court Of Kerala · (2015) 5 KHC 610 : (2015) 3 KLJ 797

Constitution of India, 1950 - Article 243P, 243Q, 243Q(2)Kerala Municipalities Act, 1994 - Section 4, 4(1), 4(1)(b), 4(2), 4(2)(b)(c)Kerala Panchayat Raj Act, 1994 - Section 4(2)
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High Courts05 Aug 2015Allowed

Ali Vs State of Kerala

High Court Of Kerala · (2015) 4 ILR Ker 168

Criminal Procedure Code, 1973 (CrPC) - Section 154, 232, 233, 313, 353Evidence Act, 1872 - Section 25, 27Penal Code, 1860 (IPC) - Section 302
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