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High Court Of Kerala judgments, 2015

2,318 judgments · page 72 of 116

High Courts07 Apr 2015Allowed

Udayakumar Vs State of Kerala

High Court Of Kerala · (2015) 04 KL CK 0085

Criminal Procedure Code, 1973 (CrPC) - Section 167Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 19, 20(b)(ii)(c), 24, 27A, 36A(4)
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High Courts07 Apr 2015Dismissed

Saraswathy Amma and Others Vs Ashok Kumar and Others

High Court Of Kerala · (2016) 1 ACC 537 : (2016) ACJ 67 : (2015) 2 ILR Ker 549 : (2015) 2 KHC 699 : (2015) 2 KLJ 648 : (2015) 4 RCR(Civil) 427

Constitution of India, 1950 - Article 254Motor Vehicles Act, 1988 - Section 163A, 166Succession Act, 1925 - Section 306
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High Courts07 Apr 2015Dismissed

Ananthasivan T.L. Vs Government of Kerala and Others

High Court Of Kerala · AIR 2015 Ker 263 : (2015) 2 ILR Ker 866 : (2015) 3 KHC 23 : (2015) 2 KLT 763

Advocates Act, 1961 - Section 30Constitution of India, 1950 - Article 14, 19, 19(1)(g)Kerala Advocates Welfare Fund Act, 1980 - Section 16, 16(1), 2(d)
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High Courts07 Apr 2015Allowed

Mathai P.T. and Others Vs South Indian Bank Ltd. and Others

High Court Of Kerala · (2015) 4 BC 202 : (2015) 2 ILR Ker 814 : (2015) 2 KHC 641 : (2015) 2 KLJ 821

Civil Procedure Code, 1908 (CPC) - Section 151Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 19, 19(25), 25Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, 13(2)
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High Courts06 Apr 2015Dismissed

Issac K.J. Vs Reghunathan Chettiar Njeravila Veedu and Others

High Court Of Kerala · (2016) ALLMR(Cri) 24 : (2016) 1 BC 433 : (2015) 4 ILR Ker 143 : (2015) 3 KLJ 506 : (2015) 4 RCR(Civil) 347 : (2015) 4 RCR(Criminal) 360

Criminal Procedure Code, 1973 (CrPC) - Section 357(1)Evidence Act, 1872 - Section 67General Clauses Act, 1897 - Section 27, 9
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