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High Court Of Kerala judgments, 2015

2,318 judgments · page 37 of 116

High Courts30 Jul 2015Dismissed

KHDFC Bank Limited and Others Vs Prestige Educational Trust

High Court Of Kerala · AIR 2015 Ker 272 : (2016) 1 BC 739 : (2015) 4 ILR (Ker) 938 : (2015) 4 KHC 525 : (2015) 3 KLJ 852

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, 13(2), 13(4), 13(4)(a), 17
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High Courts30 Jul 2015Disposed off

Havva T.P. and Others Vs Tirur Muncipality and Others

High Court Of Kerala · (2015) 4 KHC 110 : (2015) 3 KLJ 667 : (2015) 3 KLT 562

Constitution of India, 1950 - Article 14, 162, 300A, 31, 31(2)Kerala Conservation of Paddy Land and Wetland Act, 2008 - Section 2(xii), 2(xviii), 4(1), 5(4)
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High Courts30 Jul 2015Dismissed

Abdul Razack A.A. Vs State of Kerala and Others

High Court Of Kerala · (2015) 4 ILR Ker 18

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 - Section 11, 3, 3(2), 8Constitution of India, 1950 - Article 22, 22(5), 226Criminal Procedure Code, 1973 (CrPC) - Section 107, 482
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High Courts29 Jul 2015Allowed

Binoy K. Mathew Vs Godley Dev John and Others

High Court Of Kerala · (2016) 1 BC 221 : (2015) 4 KHC 243 : (2015) 3 KLT 784

Constitution of India, 1950 - Article 123, 141, 213, 357(1)(a), 367Criminal Procedure Code, 1973 (CrPC) - Section 470Limitation Act, 1963 - Section 14, 15
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High Courts29 Jul 2015Allowed

Kuriachan Chacko and Others Vs Registrar of Firms

High Court Of Kerala · (2016) AIR (Ker) 14 : (2015) 4 KHC 491 : (2015) 4 KLJ 125

Central Sales Tax Act, 1956 - Section 13, 13(3), 13(4)(c), 13(4)(e), 13(4)(g)Essential Commodities Act, 1955 - Section 3(2), 3(2)(d), 5Partnership Act, 1932 - Section 17, 17(b), 17(c), 4, 42
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