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High Court Of Kerala judgments

54,395 judgments · page 1,064 of 2,720

High Courts09 Jan 2014Allowed

Ayanikkattu Unniraja and Others Vs K.P. Gurudas and Another

High Court Of Kerala · (2014) 1 ILR 638 : (2014) 1 KHC 473 : (2014) 1 KLJ 517 : (2014) 2 RCR(Rent) 401

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 4, Order 23 Rule 1, Order 41 Rule 31Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2)(b), 11(3), 12, 15
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High Courts09 Jan 2014Dismissed

Suvama Vs Dr. Reni Philip and Others

High Court Of Kerala · (2014) CriLJ 1713 : (2014) 3 Crimes 12 : (2014) 1 KHC 112 : (2014) 1 KLJ 590 : (2014) 1 KLT 799 : (2014) 2 RCR(Criminal) 468

Criminal Procedure Code, 1973 (CrPC) - Section 173(2) 173(8) 174 207 482Penal Code, 1860 (IPC) - Section 120B 201 304 304A 336
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High Courts06 Jan 2014

Syriach Kurian Vs Union of India

High Court Of Kerala · (2014) 2 KHC 325 : (2014) 2 KLJ 883 : (2014) 3 KLT 557

Constitution of India, 1950 — Article 14, 21, 226Electricity Act, 2003 — Section 126, 126(1), 126(2), 127, 127(2)
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High Courts06 Jan 2014

Shailamma Issac Vs Returning Officer

High Court Of Kerala · (2014) 2 KHC 17 : (2014) 1 KLT 410

Constitution of India, 1950 - Article 226 243(O) 243-O 243-ZG 324Kerala Panchayat Raj Act, 1994 - Section 153(13) 153(13a) 153(14a)
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High Courts03 Jan 2014Allowed

Omana Mathai Vs Joseph Easo

High Court Of Kerala · (2014) 2 KLJ 10 : (2014) 1 KLT 689

Civil Procedure Code, 1908 (CPC) — Section 96Specific Relief Act, 1963 — Section 20, 20(1), 20(3)
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