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High Court Of Kerala judgments

54,395 judgments · page 1,123 of 2,720

High Courts13 Feb 2013Dismissed

Rajaram Vs Shibu

High Court Of Kerala · (2013) 1 ILR (Ker) 1047 : (2013) 1 KHC 708 : (2013) 2 KLJ 266 : (2013) 1 KLT 763

Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 2(f)Kerala Court Fees and Suits Valuation Act, 1959 — Section 42, 42(c), 42(c), 42(e), 50
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High Courts12 Feb 2013Dismissed

Nagaraj P. Vs Bar Council of Kerala and Another

High Court Of Kerala · (2013) 1 ILR (Ker) 952 : (2013) 1 KHC 687 : (2013) 1 KLJ 843 : (2013) 1 KLT 734

Advocates Act, 1961 — Section 35, 35(1), 35(3)Bar Councils Act, 1926 — Section 10Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts11 Feb 2013Dismissed

Prakashan Vs Damodaran and Others

High Court Of Kerala · (2013) 2 ILR (Ker) 679 : (2013) 1 KHC 789 : (2013) 2 KLJ 150

Constitution of India, 1950 — Article 254, 300A, 31A(2)(a)Kerala Restriction on Transfer by and Restoration of Lands to the Scheduled Tribes Act, 1999 — Section 2(b), 5, 5(2)Kerala Scheduled Tribes (Restriction on Transfer of Lands and Restoration of Alienated Lands) Act, 1975 — Section 4
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High Courts08 Feb 2013Allowed

Sree Krishna Sharma Vs State of Kerala

High Court Of Kerala · (2013) CriLJ 3089 : (2013) 1 ILR (Ker) 987 : (2013) 1 KHC 668 : (2013) 1 KLJ 693 : (2013) 1 KLT 666 : (2014) 1 RCR(Criminal) 401

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 202, 482Penal Code, 1860 (IPC) — Section 34, 424
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High Courts08 Feb 2013Allowed

Sandeep Kumar Vs State of Kerala

High Court Of Kerala · (2013) 2 ILR (Ker) 771 : (2013) 1 KHC 685 : (2013) 1 KLJ 618 : (2013) 1 KLT 586

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)(a)(ii)Penal Code, 1860 (IPC) — Section 381, 408, 409, 420, 465
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