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High Court Of Kerala judgments, 2026

1,581 judgments · page 37 of 80

High Courts03 Jun 2026Dismissed

V K Satheesh Kumar Vs The District Collector

High Court Of Kerala · (2026) 06 KL CK 0290

National Trust for the Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Rules, 2000- Section 2(g), 2(h), 2(j), 2(o), 14Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995- Section 2Board of the Trust Regulations, 2001-Regulation 11, 12, 13
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High Courts02 Jun 2026Allowed

Prasanth B Vs Hoysala Projects Private Limited

High Court Of Kerala · (2026) 06 KL CK 0288

Constitution of India, 1950- Articles 14, 19(1)(g), 226Code of Civil Procedure, 1908- Section 100Real Estate (Regulation and Development) Act, 2016- Section 3, 18, 18(1), 18(1)(a), 19(4), 31, 43, 43(5), 58, 58(1), 84
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High Courts01 Jun 2026

Purushothaman Thitta Vs Pothan Rajan & Anr.

High Court Of Kerala · 2026 INSC 425

Constitution of India-Article 226, 227, 226 and 227Arbitration and Conciliation Act, 1996-Section 5, 11, 16, 16(2), 16(3), 16(5), 34, 37Companies Act, 2013-Section 241, 241(1)(b), 242
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