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High Court Of Kerala judgments

54,395 judgments · page 1,175 of 2,720

High Courts08 Aug 2012

Sunayana Vs Tahsildar and Others

High Court Of Kerala · (2013) 2 ILR (Ker) 663

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 15(4), 16(4), 16(4A), 226Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996 — Section 12, 25, 4, 5
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High Courts07 Aug 2012

Thomas T. Lukose Proprietor, Tom Industries, Rajagirivalley P.O. Kakkanad, Cochin-682039 Vs Fast Track Team Commercial Tax Department, 1st Circle, Kalamassery Cochin-682022, Commissioner of Commercial Taxes Public Office Building, Musium P.O. Thiruvananthapuram-695033, The Inspecting Assistant Commissioner Commercial Taxes, Civil Station, Kakkanad Cochin-682030 and State of Kerala

High Court Of Kerala · (2012) 08 KL CK 0131

Constitution of India, 1950 — Article 226
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High Courts07 Aug 2012

Saju Sasidharan Vs Dhanya and Another

High Court Of Kerala · AIR 2013 Ker 59 : (2013) 3 DMC 198 : (2012) 4 ILR (Ker) 121 : (2012) 4 KLJ 203 : (2013) 1 RCR(Civil) 479

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)Hindu Marriage Act, 1955 — Section 24
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