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High Court Of Kerala judgments, 2017

527 judgments · page 13 of 27

High Courts03 Apr 2017

CHITHRA C.R., W/O.VIJU C. Vs STATE OF KERALA

High Court Of Kerala · (2017) 04 KL CK 0029

Constitution of India, Article 226, Article 311 - Power of High Courts to Issue certain writs - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union
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High Courts31 Mar 2017Allowed

Abdul Salam Vs Chalil Sajitha

High Court Of Kerala · (2017) AIR(Kerala) 151 : (2017) 2 ILRKerala 822 : (2017) 2 KerLJ 709

Civil Procedure Code, 1908 (CPC) - Order 32 Rule 3A, Order 9 Rule 13Limitation Act, 1963 - Section 5, Section 6
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High Courts30 Mar 2017Disposed

P.M.MATHEW Vs ANTONY MATHEW

High Court Of Kerala · (2017) 03 KL CK 0077

Transfer of Property Act, 1882, Section 54, Section 49(a)(c) - "Sale defined" - Transferees right under policyRegistration Act, 1908, Section 49,
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High Courts29 Mar 2017Disposed Off

Treesa Mohanan Vs O.V Alexander

High Court Of Kerala · (2017) AIR(Kerala) 128 : (2017) 2 KLT 430

Civil Procedure Code, 1908 (CPC) - Section 100Limitation Act, 1963 - Article 64, Article 65, Section 27Specific Relief Act, 1963 - Section 38
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