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High Court Of Kerala judgments, 2015

2,318 judgments · page 50 of 116

High Courts26 Jun 2015Allowed

Somavally and Others Vs Prasanna Kumar and Others

High Court Of Kerala · AIR 2015 Ker 286 : (2015) 3 ILR Ker 531 : (2015) 3 KHC 838 : (2015) 3 KLJ 577 : (2015) 3 KLT 391

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 10, Order 21 Rule 16, 2(10), 2(3), 9Hindu Marriage Act, 1955 - Section 9Specific Relief Act, 1963 - Section 28, 28(1)
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High Courts26 Jun 2015Partly Allowed

John John Vs State Election Commission and Others

High Court Of Kerala · AIR 2015 Ker 227 : (2015) 3 ILR Ker 1026 : (2015) 3 KHC 642 : (2015) 3 KLT 132

Constitution of India, 1950 - Article 226Kerala Panchayat Raj Act, 1994 - Section 102(1)(c), 31, 34, 34 (1)(a), 34 (1)(b)(i)Penal Code, 1860 (IPC) - Section 148, 149, 302, 324
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High Courts26 Jun 2015Disposed off

T.T. Kuriakose Vs Sub-Inspector of Police

High Court Of Kerala · (2015) ILR Ker 511 : (2015) 3 KLT 288

Income Tax Act, 1961 - Section 279(2)Mines and Minerals (Development and Regulation) Act, 1957 - Section 20(1), 21, 22, 23, 23AMotor Vehicles Act, 1988 - Section 113, 114, 115, 119, 194
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High Courts26 Jun 2015Dismissed

Thambi Cheriyan Vs Babu

High Court Of Kerala · AIR 2015 Ker 231 : (2015) 4 KHC 434 : (2015) 3 KLJ 265 : (2015) 3 KLT 314 : (2015) 4 RCR(Civil) 396 : (2015) 2 RCR(Rent) 324

Specific Relief Act, 1963 - Section 38(3)(c), 41
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High Courts26 Jun 2015

Sanumol, C.C. and Others Vs Sunny, P.C.

High Court Of Kerala · (2015) 3 DMC 773 : (2015) 3 ILR Ker 1072 : (2015) 4 KHC 99 : (2015) 3 KLT 845

Constitution of India, 1950 - Article 227Guardians and Wards Act, 1890 - Section 12Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 2, 29, 30, 31, 32
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High Courts25 Jun 2015Allowed

A.R. Raphel Vs State of Kerala

High Court Of Kerala · (2015) 06 KL CK 0139

Criminal Procedure Code, 1973 (CrPC) - Section 313, 386(b)(i)Kerala Public Services Act, 1968 - Section 2Prevention of Corruption Act, 1988 - Section 10, 11, 13, 13(1)(d), 13(2)
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