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High Court Of Kerala judgments, 2015

2,318 judgments · page 62 of 116

High Courts26 May 2015Allowed

N.A. Abdul Rahiman Vs State of Kerala

High Court Of Kerala · (2015) 05 KL CK 0096

Criminal Procedure Code, 1973 (CrPC) - Section 386(b)(i)Penal Code, 1860 (IPC) - Section 107, 120BPrevention of Corruption Act, 1988 - Section 10, 10, 11, 11, 12
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High Courts26 May 2015Dismissed

Geethanjali Pai Vs Mohanachandran Nair

High Court Of Kerala · (2015) 3 ILR Ker 145 : (2015) 3 KHC 266 : (2015) 3 KLJ 542

Civil Procedure Code, 1908 (CPC) - Order 38 Rule 5, 47Transfer of Property Act, 1882 - Section 53
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High Courts26 May 2015

Gayathridevi Vs Thulasibai

High Court Of Kerala · (2015) 3 ILR Ker 265 : (2015) 3 KHC 377 : (2015) 3 KLJ 179 : (2015) 2 RCR(Rent) 240

Kerala Buildings (Lease and Rent Control) Act, 1965 - Section 11, 11(2)(b), 11(3), 11(4)(v), 12
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High Courts25 May 2015Allowed

Mathai Vs State of Kerala

High Court Of Kerala · (2015) 3 KLJ 354

Constitution of India, 1950 - Article 136Criminal Procedure Code, 1973 (CrPC) - Section 100(4), 232, 313
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High Courts25 May 2015Dismissed

Nazarudeen Vs State of Kerala

High Court Of Kerala · (2015) 3 KLT 148

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 - Section 3, 3(1)(i), 3(1)(ii), 4, 7Constitution of India, 1950 - Article 22, 22(5), 226Customs Act, 1962 - Section 108, 124
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High Courts25 May 2015Disposed off

Rejikumar and Others Vs U.G.C. and Others

High Court Of Kerala · (2015) 3 KHC 709

Constitution of India, 1950 - Article 14, 15(4), 16, 16(1), 16(4)General Clauses Act, 1897 - Section 13, 14Guruvayoor Devaswom Act, 1978 - Section 19
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