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High Court Of Kerala judgments, 2016

1,171 judgments · page 6 of 59

High Courts23 Nov 2016Dismissed

A.A. Padmanabhan Vs State of Kerala

High Court Of Kerala · (2017) 1 KLT 637

Constitution of India, 1950 - Article 226, Article 254Kerala Education Act, 1958 - Section 15, Section 15, Section 7Kerala Education Rules, 1959 - Chapter V, Rule 1(3), Rule 1(5), Rule 17, Rule 22, Rule 24, Rule 25, Rule 29
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High Courts22 Nov 2016Disposed Off

Indian Bank Vs Sambasivan

High Court Of Kerala · (2017) 172 AIC 552 : (2017) 2 CivCC 135 : (2017) 1 ICC 518 : (2017) 1 ILRKerala 539 : (2017) 1 KerLJ 225 : (2017) 1 KLT 50

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10Constitution of India, 1950 - Article 226Limitation Act, 1963 - Section 21
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High Courts22 Nov 2016Allowed

Komalavally Vs Union of India

High Court Of Kerala · (2017) 1 ILRKerala 564 : (2017) 1 KerLJ 232 : (2017) 1 KLT 19

Constitution of India, 1950 - Article 14, Article 19(l)(a), Article 19(l)(g), Article 21, Article 226, Article 300APetroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962 - Section 5(3), Section 7
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High Courts22 Nov 2016Dismissed

T.A. Ahammed Kabeer Vs State of Kerala

High Court Of Kerala · (2017) 1 CivilLJ 872 : (2017) 1 ILRKerala 312 : (2017) 1 KerLJ 206 : (2016) 4 KLT 824

Constitution of India, 1950 - Article 174(2)(b), Article 226Representation of the People Act, 1951 - Section 73(b)Waqf Act, 1995 - Section 14
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High Courts21 Nov 2016Allowed

Susha Vs State of Kerala

High Court Of Kerala · (2017) 1 KerLJ 530 : (2017) 1 KLT 423

Kerala Anti-Social Activities (Prevention) Act, 2007 - Section 3
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High Courts18 Nov 2016Allowed

Ajith Vs State of Kerala

High Court Of Kerala · (2017) 1 KerLJ 555 : (2017) 1 KLT 362

Central Motor Vehicles Rules, 1989 - Rule 21Motor Vehicles Act, 1988 - Section 19(1)(f)
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High Courts17 Nov 2016Allowed

Kalliyanikutty Vs Narayanan

High Court Of Kerala · (2017) 171 AIC 493 : (2017) 1 CivCC 33 : (2017) 1 ICC 64 : (2016) 4 ILRKerala 941 : (2016) 4 KLT 749

Transfer of Property Act, 1882 - Section 54, Section 55
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High Courts16 Nov 2016Dismissed

Abdul Rasheed Vs Pariyaram Grama Panchayat

High Court Of Kerala · (2017) 1 KerLJ 456 : (2017) 1 KLT 335

Kerala Panchayat Raj (Issue of Licence to Dangerous and Offensive Trades and Factories) Rules, 1996 - Rule 17, Rule 18, Rule 19, Rule 20, Rule 21, Rule 22Kerala Panchayat Raj Act, 1994 - Section 232, Section 236(1), Section 236(3)
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