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High Court Of Kerala judgments, 2017

527 judgments · page 20 of 27

High Courts15 Feb 2017

SUDHANA Vs JOHN THOMAS

High Court Of Kerala · (2017) 02 KL CK 0078

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insuffic
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High Courts15 Feb 2017

GOVINDAN EMBRANTHIRI.V. Vs SUJATHA

High Court Of Kerala · (2017) 02 KL CK 0077

Hindu Marriage Act, 1955, Section 12, Section 12(2), Section 13(1)(III), Section 12(c), Section 12(1)(c) - Voidable marriages - Voidab
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High Courts15 Feb 2017Dismissed

Mathew Jose Vs State of Kerala

High Court Of Kerala · (2017) 2 ILRKerala 597 : (2017) 1 KerLJ 914 : (2017) 1 KLT 1005 : (2017) LabLR 454

Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14(1A), Section 14A, Section 6A
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High Courts14 Feb 2017Disposed Off

Naila Abdul Nazar Vs Gopalakrishnan

High Court Of Kerala · (2017) 173 AIC 559 : (2017) AIRCC 1335 : (2017) 2 ICC 609 : (2017) 1 KerLJ 810 : (2017) 1 KLT 773

Registration Act, 1908 - Section 17(1)(b), Section 49Specific Relief Act, 1963 - Section 12, Section 20
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High Courts14 Feb 2017Dismissed

Nivya Vs Shivaprasad

High Court Of Kerala · (2017) 2 KerLJ 721 : (2017) 2 KLT 803

Constitution of India, 1950 - Article 227Hindu Marriage Act, 1955 - Section 24
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