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High Court Of Kerala judgments

54,395 judgments · page 1,044 of 2,720

High Courts19 Mar 2014Dismissed

Gujarath Guardian Limited Vs George Kurian

High Court Of Kerala · (2015) 2 KHC 516

Criminal Procedure Code, 1973 (CrPC) - Section 378(4) — Income Tax Act, 1961 - Section 222, 222, 223, 224, 225 — Negotiable Instruments Act, 1881 - Section 138
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High Courts19 Mar 2014

Thankamma Vs Sajitha G. Nair

High Court Of Kerala · (2014) 2 ILR 882 : (2014) 2 KHC 151 : (2014) 2 KLJ 398 : (2014) 2 KLT 110

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6A, Order 8 Rule 6CSpecific Relief Act, 1963 — Section 6, 6(3), 6(4)
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High Courts18 Mar 2014Dismissed

Alice Vs State of Kerala

High Court Of Kerala · (2014) 142 FLR 108 : (2014) 2 ILR 889 : (2014) 2 KHC 106 : (2014) 2 KLJ 554 : (2014) 2 KLT 175

Criminal Procedure Code, 1973 (CrPC) — Section 482Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 23, 26, 3
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High Courts18 Mar 2014

Shaji Jose Vs State of Kerala

High Court Of Kerala · (2014) 3 KHC 59

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Kerala Forest Act, 1961 — Section 61A, 61A(2), 61B, 61B(1)(c), 61B(2)
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High Courts17 Mar 2014

Venugopalan Vs Gouri

High Court Of Kerala · (2014) 3 KLJ 42

Evidence Act, 1872 — Section 63, 68, 71Registration Act, 1908 — Section 58, 59, 60, 60(2)Succession Act, 1925 — Section 63, 63(c)
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