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High Court Of Kerala judgments

54,365 judgments · page 1,283 of 2,719

High Courts14 Jun 2011Dismissed

K. Lakshmana I.P.S. Vs CBI and Another

High Court Of Kerala · (2011) 3 KLJ 274

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 174, 174(1), 313Evidence Act, 1872 — Section 120, 122, 21, 30, 32Penal Code, 1860 (IPC) — Section 302, 34
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High Courts10 Jun 2011Allowed

Krishnakumar. G. Vs Union of India

High Court Of Kerala · (2011) 3 ILR (Ker) 250 : (2011) 3 KLJ 735 : (2011) 3 KLT 329 : (2011) 8 RCR(Civil) 1401

Civil Procedure Code, 1908 (CPC) — Section 146Hindu Succession Act, 1956 — Section 8Railway Claims Tribunal Act, 1987 — Section 22
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High Courts10 Jun 2011Allowed

Krishnakumar Vs Union of India

High Court Of Kerala · (2013) ACJ 1068

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 146Criminal Procedure Code, 1973 (CrPC) — Section 146Hindu Succession Act, 1956 — Section 8
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High Courts09 Jun 2011Dismissed

Baiju Vs Latha

High Court Of Kerala · (2011) 3 DMC 234 : (2011) 3 KLJ 331 : (2011) 3 KLT 109 : (2011) 3 RCR(Criminal) 704 : (2011) 3 RCR(Criminal) 704

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 397(1), 398, 401Family Courts Act, 1984 — Section 7(2)Municipalities Regulation Act, 1925 — Section 234, 247(1), 310(2)
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High Courts08 Jun 2011

Thalish Vs Binu Raj

High Court Of Kerala · (2011) 3 KLT 857

Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
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High Courts07 Jun 2011

Balan Vs Devaki

High Court Of Kerala · (2011) 3 KLJ 709

Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)Constitution of India, 1950 — Article 227
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High Courts07 Jun 2011

Ashok Vs Alex Thompson

High Court Of Kerala · (2011) 2 KLT 1037

Constitution of India, 1950 — Article 227, 227(1)Kerala High Court Superintendence of Tribunal Rules, 1989 — Rule 4, 5, 6
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