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High Court Of Kerala judgments, 2016

1,171 judgments · page 28 of 59

High Courts10 Jun 2016Disposed Off

Paul Varghese Vs Shanveen

High Court Of Kerala · (2016) AAC 1762 : (2017) 1 ACC 519 : (2016) 3 ILRKerala 359 : (2016) 3 KerLJ 23 : (2016) 3 KLT 961 : (2016) 4 TAC 484 : (2016) 2 TNMAC 329

Motor Vehicles Act, 1988 - Section 168
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High Courts10 Jun 2016Allowed

Society of Indian Automobile Manufacturers Vs State of Kerala

High Court Of Kerala · (2016) 6 FLT 845 : (2016) 3 KLT 285

Constitution Of India, 1950 — Article 31A, 32, 136, 136(1), 136(2), 141, 226, 227, 323A, 323A(2)(d), 323B, 323B(3)(d), 329, 329A, 371D(3)National Greens Tribunal Act, 2010 — Section 14, 14(1), 14(2), 15, 19, 19(4)(j), 19(4)(i), 22, 29Code Of Civil Procedure, 1908 — Section 100
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High Courts09 Jun 2016Disposed Off

Damodaran Vs State of Kerala

High Court Of Kerala · (2016) 166 AIC 406 : (2016) 3 CriCC 831 : (2016) 3 ILRKerala 721 : (2016) 3 KHC 495 : (2016) 3 KLT 45 : (2016) 5 RCRCriminal 855

Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 7
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High Courts09 Jun 2016Dismissed

Sreejesh K. Vs Union of India

High Court Of Kerala · (2017) 1 ILRKerala 1 : (2016) 4 KerLJ 228 : (2016) 4 KLT 45

Central Civil Service (Pension) Rules, 1972 - Rule 22, Rule 26
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High Courts09 Jun 2016Disposed Off

Sadasivan Vs State of Kerala

High Court Of Kerala · (2016) AIR(Kerala) 163 : (2016) 3 KerLJ 304 : (2016) 3 KHC 632 : (2016) 3 KLT 69

Constitution of India, 1950 - Article 226, 39(6)Kerala Panchayat Raj Act, 1994 - Section 166
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High Courts09 Jun 2016Allowed

Ajithkumar G.K. Vs Canara Bank

High Court Of Kerala · (2016) 3 ILRKerala 378 : (2016) 3 KerLJ 52 : (2016) 3 KHC 307 : (2016) 2 KLT 914 : (2017) 1 LLN 164 : (2016) 4 SCT 145

Constitution of India, 1950 - Article 226
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High Courts07 Jun 2016Dismissed

Khadeeja Vs Rushdi

High Court Of Kerala · (2016) AAC 1985 : (2017) 2 ACC 926 : (2017) ACJ 402 : (2016) 3 KerLJ 294 : (2016) 3 KLT 400 : (2016) 4 TAC 199

Motor Vehicles Act, 1988 - Section 140, 163A, 166
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High Courts07 Jun 2016Allowed

Mathew Vs State of Kerala

High Court Of Kerala · (2016) 166 AIC 389 : (2016) CriLJ 4766 : (2017) 1 Crimes 379 : (2016) 3 ILRKerala 592 : (2016) 3 KHC 687 : (2016) 3 KLT 120 : (2017) 1 RCRCriminal 342

Commission for Protection of Child Rights Act, 2005 - Section 25Motor Vehicles Act, 1988 - Section 134(a)Penal Code, 1860 (IPC) - Section 279, 337, 338
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