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High Court Of Kerala judgments

54,365 judgments · page 1,238 of 2,719

High Courts30 Jan 2012

Dhanisha Vs Rakhi N. Raj and Another

High Court Of Kerala · (2012) CriLJ 3225 : (2012) 2 KarLJ 265 : (2012) 2 KLJ 265

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 292, 292(1), 292(2), 292(a), 293
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High Courts30 Jan 2012Dismissed

G. Sreekumar Vs State of Kerala and Another

High Court Of Kerala · (2012) 3 KLJ 138

Constitution of India, 1950 — Article 217, 233, 233, 234, 234Income Tax Act, 1922 — Section 41Income Tax Act, 1961 — Section 10, 160, 161, 161(1), 161(2)
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High Courts25 Jan 2012

Jose Joseph Vs S. Omanakutty and Others

High Court Of Kerala · (2012) 1 KLJ 662

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 106, Order 21 Rule 106(3), Order 21 Rule 95, 151Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 134, 5
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High Courts24 Jan 2012Allowed

Oriental Insurance Co. Ltd. Vs Joseph

High Court Of Kerala · (2012) ACJ 1441 : AIR 2012 Ker 116 : (2012) 2 KLT 132

Civil Procedure Code, 1908 (CPC) — Section 13Motor Vehicles Act, 1939 — Section 147(1), 147(3), 149, 163A, 166Motor Vehicles Act, 1988 — Section 140
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High Courts24 Jan 2012Dismissed

Aneesh Kumar Vs District Collector

High Court Of Kerala · (2012) 2 KLT 91

Kerala Abkari Act, 1077 — Section 54Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 6(26)Kerala Abkari Shops Disposal Rules, 2002 — Rule 7(10)
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