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High Court Of Kerala judgments

54,395 judgments · page 1,024 of 2,720

High Courts24 Jun 2014

Sugathan Vs Union of India

High Court Of Kerala · (2014) 3 ILR (Ker) 446 : (2014) 2 KHC 763 : (2014) 3 KLT 33

Constitution of India, 1950 — Article 14, 226Notaries Act, 1952 — Section 5
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High Courts23 Jun 2014

Aliyamma Mathai Vs State of Kerala

High Court Of Kerala · (2014) 3 KHC 808

General Clauses Act, 1897 — Section 11, 6Land Acquisition Act, 1894 — Section 9(3)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 1(3), 114(1), 114(2), 24, 24(1)
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High Courts23 Jun 2014Disposed Off

Siddique Vs State of Kerala

High Court Of Kerala · (2014) 06 KL CK 0110

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 Courts20 Jun 2014

Kuttan Vs State of Kerala

High Court Of Kerala · (2014) 3 ILR 498

Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 — Section 3(2)
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High Courts19 Jun 2014

Leela Vs State of Kerala

High Court Of Kerala · (2014) 3 KLT 654

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162(1)Penal Code, 1860 (IPC) — Section 302
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High Courts19 Jun 2014

Chettikulangara Grama Panchayat Vs State of Kerala

High Court Of Kerala · (2014) 3 ILR 562 : (2014) 3 KHC 1 : (2014) 3 KLT 105

Constitution of India, 1950 — Article 243G, 40Kerala Industrial Single Window Clearance Boards and Industrial Township Area Development Act, 1999 — Section 4(3)(c), 7, 8, 8(2), 9Kerala Panchayat Raj Act, 1994 — Section 233, 276
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High Courts19 Jun 2014

Parameswaran Pillai Vs State of Kerala

High Court Of Kerala · (2014) 3 KLT 597

Arbitration and Conciliation Act, 1996 — Section 34(3), 43(1)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2Land Acquisition Act, 1894 — Section 11, 18, 18, 19, 20
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