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High Court Of Kerala judgments

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High Courts23 Mar 2011Dismissed

Ramadas, N.P. Vs State of Kerala

High Court Of Kerala · (2011) 2 ILR (Ker) 375 : (2011) 2 KLJ 317 : (2011) 4 KLT 15 SN

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313, 313(1), 374(2)Penal Code, 1860 (IPC) — Section 34Prevention of Corruption Act, 1947 — Section 13(1), 13(2), 20, 341, 5(1)
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High Courts23 Mar 2011Dismissed

E.P. Sreedharan Vs The Manager Indian Bank and Another

High Court Of Kerala · (2011) 3 BC 407 : (2011) 2 KLJ 635 : (2011) 2 KLJ 633 : (2011) 2 KLT 627 : (2011) 6 RCR(Civil) 3168

Limitation Act, 1963 — Section 14Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2(g)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17(1), 2(h)(a), 36
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