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High Court Of Kerala judgments

54,395 judgments · page 1,051 of 2,720

High Courts21 Feb 2014Dismissed

Rosamma Joseph and Another Vs State of Kerala and Another

High Court Of Kerala · (2014) 2 KLJ 29

Criminal Procedure Code, 1973 (CrPC) — Section 482Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 34, 34(1), 34(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 14, 14(1), 14(3)
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High Courts20 Feb 2014

Mammu Haji and Company Vs Vasanthalakshmi

High Court Of Kerala · (2014) 3 KHC 213

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5, 21, 8Evidence Act, 1872 — Section 101, 102, 103, 114Kerala Land Reforms Act, 1963 — Section 106, 125(3), 3(1)(iii)
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High Courts20 Feb 2014

Sherin and Others Vs State of Kerala

High Court Of Kerala · (2014) 1 ILR 1074 : (2014) 1 KHC 700 : (2014) 1 KLT 1070

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(2), 198, 199, 200Penal Code, 1860 (IPC) — Section 109, 34, 406, 494
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High Courts20 Feb 2014

Abdul Khader Vs District Collector

High Court Of Kerala · (2014) 4 ILR 239 : (2014) 3 KHC 863 : (2014) 4 KLJ 124 : (2014) 3 KLT 830

Constitution of India, 1950 — Article 226Kerala Co-operative Societies Act, 1969 — Section 32, 33, 34, 71
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