Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 177, 179Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts12 Sept 2012

Ashok Kumar Vs The State of Kerala

High Court Of Kerala · (2013) CriLJ 854 : (2012) 4 KLJ 220 : (2013) 1 RCR(Criminal) 528

Penal Code, 1860 (IPC) — Section 380, 457, 461

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High Courts12 Sept 2012Dismissed

Mogera Nema Daivasthana Parankila Vs Seethamma

High Court Of Kerala · (2012) 4 KLT 919

Civil Procedure Code, 1908 (CPC) — Section 92Kerala Land Reforms Act, 1963 — Section 84Transfer of Property Act, 1882 — Section 123, 5

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High Courts12 Sept 2012Allowed

Commissioner of Income Tax Vs Dr. T.M. Kuriachan

High Court Of Kerala · (2013) 256 CTR 316

Income Tax Act, 1961 — Section 158BC, 158BD

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High Courts12 Sept 2012

Union of India Vs Joy Alukkas Traders (India) Pvt. Ltd.

High Court Of Kerala · (2013) 30 STR 29

Finance Act, 1994 — Section 65(105)(zzzz), 66

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High Courts12 Sept 2012

Prabin Vs The District Collector Malappuram 676505, The Sub Inspector of Police Changarankulam, Malappuram 676 105 and The Secretary Thavanoor Grama Panchayath, Malappuram 676104

High Court Of Kerala · (2012) 09 KL CK 0013

Criminal Procedure Code, 1973 (CrPC) — Section 22, 451, 457

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High Courts12 Sept 2012Allowed

State of Kerala and another Vs Baburaj and others

High Court Of Kerala · (2012) 4 ILR (Ker) 531

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High Courts12 Sept 2012

John Vs Abraham Varghese

High Court Of Kerala · (2012) 4 KLJ 387

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2)(b), 11(3), 11(4)(iv), 20

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High Courts11 Sept 2012Dismissed

Muraleedharan Vs Koorkanchery Service Co-Operative Bank Ltd. No. 36, P.O. Koorkanchery, Koorkanchery Village, Thrissur Taluk

High Court Of Kerala · (2012) 09 KL CK 0151

Kerala Co-operative Societies Act, 1969 — Section 100, 2(i), 25, 69

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High Courts11 Sept 2012Dismissed

Marykutty John, Thamarappallil, from Valethu, Kuttamperoor Muri, Mannar Village Vs Mariyamma George, Kizhakke Nedungattil, Budhanoor (East), Ennakkadu Village - 689624 and Yohannan John V. John, Thamrappallil, From Valethu, Kuttamperoor Muri, Mannar Village - 689622

High Court Of Kerala · (2012) 09 KL CK 0150

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High Courts11 Sept 2012

Nisha, Krishnan and Nirmala Vs Unnikrishnan

High Court Of Kerala · (2012) 09 KL CK 0149

Constitution of India, 1950 — Article 227Hindu Minority and Guardianship Act, 1956 — Section 6

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High Courts11 Sept 2012

P. Thankavelu and Rugmani Vs The Village Officer, Palakkad Taluk and District, Puduserry West Village, Palakkad Taluk and District-678001

High Court Of Kerala · (2012) 09 KL CK 0107

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