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High Court Of Kerala judgments

54,395 judgments · page 1,020 of 2,720

High Courts02 Jul 2014

Sugathan K.R. Vs Jyothi

High Court Of Kerala · (2014) 3 KLJ 470

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 1(3)(a), Order 23 Rule 2Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 14, 14(3)
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High Courts01 Jul 2014Dismissed

A. Rajan Vs State of Kerala

High Court Of Kerala · (2014) 3 ILR 459 : (2014) 3 KHC 192 : (2014) 3 KLT 397 : (2014) LabIC 3564

Constitution of India, 1950 — Article 227, 300APenal Code, 1860 (IPC) — Section 294(b), 332, 34, 342
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High Courts01 Jul 2014Partly Allowed

Abraham Vs Lissy

High Court Of Kerala · (2014) 07 KL CK 0215

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
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High Courts01 Jul 2014Disposed Off

Jubair Vs State of Kerala

High Court Of Kerala · (2014) 07 KL CK 0214

Criminal Procedure Code, 1973 (CrPC) — Section 102, 482Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 23
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High Courts01 Jul 2014Disposed Off

Aneesh Kumar Vs State of Kerala

High Court Of Kerala · (2014) 07 KL CK 0213

Criminal Procedure Code, 1973 (CrPC) — Section 102, 482Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 23
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High Courts01 Jul 2014Disposed Off

C.P. Ramadasan Vs State of Kerala

High Court Of Kerala · (2014) 07 KL CK 0139

Criminal Procedure Code, 1973 (CrPC) — Section 102, 482Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 23
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