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High Court Of Kerala judgments

54,365 judgments · page 1,305 of 2,719

High Courts30 Mar 2011Allowed

Mohammed Riaz Vs State of Kerala

High Court Of Kerala · (2011) 2 ILR (Ker) 279 : (2011) 2 KLT 294

Constitution of India, 1950 — Article 246, 254, 254(2)Indian Medical Council Act, 1956 — Section 20(1), 33Kerala Medical Officers Admission to Post Graduate Courses under Service Quota Act, 2008 — Section 5(4)
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High Courts30 Mar 2011Allowed

Jayalakshmi Vs Union of India (UOI)

High Court Of Kerala · (2011) 2 ILR (Ker) 869 : (2011) 3 KLJ 38 : (2011) 2 KLT 1001

Motor Vehicles Act, 1988 — Section 140, 163ARailway Passengers (Manner of Investigation on Untoward Incidents) Rules, 2003 — Rule 11(2)
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High Courts30 Mar 2011Dismissed

Padmini Vs Balakrishnan Nair

High Court Of Kerala · (2011) 2 KLJ 662 : (2011) 2 KLT 709 : (2011) 6 RCR(Civil) 3047

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 97, Order 22 Rule 10, 151Transfer of Property Act, 1882 — Section 52
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High Courts30 Mar 2011

Padmini and Others Vs Balakrishnan Nair and Another

High Court Of Kerala · (2011) 2 ILR (Ker) 399 : (2011) 2 KLJ 662 : (2011) 2 KLJ 661 : (2011) 2 KLT 300

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 97, Order 22 Rule 10, 151Transfer of Property Act, 1882 — Section 52
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High Courts30 Mar 2011

Latheef Vs State of Kerala

High Court Of Kerala · (2011) CriLJ 2568 : (2011) 2 ILR (Ker) 569 : (2011) 2 KLJ 580 : (2011) 2 KLT 231 : (2011) 3 RCR(Criminal) 602 : (2011) 3 RCR(Criminal) 602

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 309(2), 436, 436
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High Courts30 Mar 2011Dismissed

Renjithmon Vs Mary

High Court Of Kerala · (2011) 3 ILR (Ker) 42 : (2011) 3 KLT 33 : (2011) 4 RCR(Civil) 250

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 6 Rule 1, Order 6 Rule 17, 151, 153
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