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High Court Of Kerala judgments, 2016

1,171 judgments · page 38 of 59

High Courts17 Mar 2016Disposed Off

M.K. Shajil Vs State of Kerala and another.

High Court Of Kerala · (2016) 3 CriCC 262 : (2016) 2 KerLJ 155 : (2016) 2 KHC 288 : (2016) 2 KLT 511

Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Penal Code, 1860 (IPC) — Section 376(2)(f), 450, 506(i)
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High Courts17 Mar 2016Dismissed

Manga Lakshmi Vs K. Basanth Kumar

High Court Of Kerala · (2016) 165 AIC 322 : (2016) AIRCC 2689 : (2016) 3 CivCC 300 : (2017) 1 CivilLJ 86 : (2016) 3 CivilLJ 767 : (2016) 3 DMC 646 : (2016) 3 HLR 615 : (2016) 4 ICC 611 : (2016) 2 ILRKerala 1039 : (2016) 2 KerLJ 752 : (2016) 3 KHC 111 : (2016) 2 KLT 776

Family Courts Act, 1984 - Section 19(1)
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High Courts17 Mar 2016Disposed Off

Kerala State Wakf Board Vs Rajesh

High Court Of Kerala · (2016) AIRCC 3318 : (2016) 4 CivilLJ 260 : (2016) 4 ICC 55 : (2016) 3 ILRKerala 173 : (2016) 4 KerLJ 94 : (2016) 3 KHC 439 : (2016) 3 KLT 164

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High Courts17 Mar 2016Disposed off

State of Kerala Vs P. Sethumanathan and Others

High Court Of Kerala · (2016) AIRCC 2706 : (2016) 2 KerLJ 548 : (2016) 2 KHC 622 : (2016) 2 KLT 39

Civil Procedure Code, 1908 (CPC) - Section 152Land Acquisition Act, 1894 - Section 23, Section 23 (1A), Section 23(1), Section 4, Section 4 (1), Section 4(1), Section 6
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High Courts16 Mar 2016Disposed Off

Pradeep K.N. Vs The Station House Officer, Perumbavoor Police Station and Others

High Court Of Kerala · (2016) AIR(Kerala) 211 : (2017) 1 ArbiLR 57 : (2016) 3 CivilLJ 611 : (2016) 2 ILRKerala 604 : (2016) 2 KerLJ 439 : (2016) 2 KHC 714 : (2016) 2 KLT 381 : (2017) 3 RAJ 665

Arbitration and Conciliation Act, 1996 - Section 17, Section 17(2), Section 27, Section 27(5), Section 36, Section 37, Section 48, Section 9, Section 9(3)Civil Procedure Code, 1908 (CPC) - Section 2(14), Section 94Constitution of Ind
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