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High Court Of Kerala judgments, 2016

1,171 judgments · page 56 of 59

High Courts20 Jan 2016Allowed

Cherian P.V. Vs George Babu and Others

High Court Of Kerala · (2016) 1 KHC 569 : (2016) 2 KLT 39

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 92(2), Section 148, Section 47, Section 65Limitation Act, 1963 - Section 5
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High Courts19 Jan 2016Allowed

Mani and Others Vs Joby John and Others

High Court Of Kerala · (2016) AAC 1160 : (2016) 3 ACC 858 : (2017) ACJ 392 : (2016) 1 KerLJ 649 : (2016) 1 KHC 687 : (2016) 1 KLT 111 : (2016) 5 RCRCivil 884 : (2016) 4 TAC 630

Constitution of India, 1950 - Article 141
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High Courts19 Jan 2016Disposed Off

Valsamma Vs District Collector, Ernakulam and Others

High Court Of Kerala · (2016) 1 KerLJ 738 : (2016) 1 KHC 585

Kerala General Sales Tax Act, 1963 - Section 13(2)(i), Section 2(a), Section 2(j), Section 22, Section 23, Section 23(1), Section 23(2)(a), Section 23(3), Section 26A, Section 26B, Section 3, Section 44, Section 44(1), Section 44(2)Kerala Rev
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High Courts18 Jan 2016Allowed

Thankam Vs State of Kerala

High Court Of Kerala · (2017) 1 KerLJ 281 : (2017) 1 KLT 30

Constitution of India, 1950 - Article 22, Article 226Kerala Anti-Social Activities (Prevention) Act, 2007 - Section 10(1), Section 13, Section 7(2), Section 7(2)
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High Courts18 Jan 2016Dismissed

P.V. Kurian Vs Sunny John

High Court Of Kerala · (2016) AIRCC 2711 : (2016) 2 KerLJ 74 : (2016) 2 KHC 260 : (2016) 2 KLT 124 : (2016) 1 RCRRent 635 : (2016) 2 RentLR 479

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b)
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High Courts18 Jan 2016Allowed

Robul Saikh Vs State of Kerala

High Court Of Kerala · (2016) ALLMRCri 188 : (2016) CriLJ 1319 : (2016) 1 KerLJ 424 : (2016) 1 KHC 734 : (2016) 1 KLT 76 : (2016) 2 RCRCriminal 370

Criminal Procedure Code, 1973 (CrPC) - Section 436(1), Section 436(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b)(ii)(A), Section 37, Section 37(1)(a)
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High Courts18 Jan 2016Dismissed

Haji A. Abdul Rashid Vs Special Tahsildar (L.A. General)

High Court Of Kerala · (2016) AIRCC 2323 : (2016) 2 ILRKerala 551 : (2016) 1 KerLJ 577 : (2016) 1 KLT 577

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 90, Section 2, Section 27, Section 28Constitution of India, 1950 - Article 38, Article 39, Article 46Land Acquisition Act, 1894 - Section 11, Section 18, Section 18, Section 19, Sectio
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High Courts18 Jan 2016Allowed

Rajappan Vs State of Kerala

High Court Of Kerala · (2016) 4 ILRKerala 174 : (2016) 2 KerLJ 784 : (2016) 3 KHC 356 : (2016) 3 KLT 53

Kerala Abkari Act, 1077 — Section 8(1), 8(2)
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High Courts15 Jan 2016Dismissed

Thasleem K.K. Vs State of Kerala and Others

High Court Of Kerala · (2016) CriLJ 1717 : (2016) 1 KerLJ 569 : (2016) 1 KHC 536 : (2016) 1 KLT 721

Criminal Procedure Code, 1973 (CrPC) - Section 173Penal Code, 1860 (IPC) - Section 109, Section 120BUnlawful Activities (Prevention) Act, 1967 - Section 22, Section 39, Section 39(1)(a)(i), Section 39(1){a)(i), Section 43D
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