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High Court Of Kerala judgments, 2015

2,318 judgments · page 47 of 116

High Courts06 Jul 2015Allowed

Lizy Valsalan Vs Suja Salim and Others

High Court Of Kerala · (2015) 3 KHC 968 : (2015) 3 KLJ 562

Constitution of India, 1950 - Article 226Kerala Local Authorities (Prohibition of Defection) Act, 1999 - Section 3, 3(1)(a), 4 (3)
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High Courts06 Jul 2015Allowed

N. Gurudas Vs State of Kerala

High Court Of Kerala · (2015) 4 ILR Ker 343 : (2015) 3 KHC 852 : (2015) 3 KLJ 377 : (2015) 3 KLT 749

Criminal Procedure Code, 1973 (CrPC) - Section 313, 386(b)(i)Evidence Act, 1872 - Section 74Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 19, 20(1), 7
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High Courts06 Jul 2015Dismissed

Raveendran and Others Vs State of Kerala and Others

High Court Of Kerala · (2015) 3 KHC 749 : (2015) 3 KLJ 330 : (2015) 3 KLT 210

Land Acquisition Act, 1894 - Section 11, 11A, 17, 4(1), 5ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(1)(a)
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High Courts03 Jul 2015Dismissed

Sindhu P.K. Vs Sunil Kumar P.A. and Others

High Court Of Kerala · (2015) 3 DMC 841 : (2015) 3 ILR Ker 493 : (2015) 3 KLJ 256 : (2015) 3 KLT 869

Civil Procedure Code, 1908 (CPC) - Order 20 Rule 20, Order 20 Rule 3, Order 20 Rule 6, Order 20 Rule 6A, Order 20 Rule 6BConstitution of India, 1950 - Article 226, 227Family Courts Act, 1984 - Section 10, 10(3), 7, 7(1), 7(1)(a)
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