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High Court Of Kerala judgments

54,365 judgments · page 1,318 of 2,719

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High Courts08 Mar 2011

Mohammed Fariz And Co., Firdouz International Trading Company, Keeveeyem Company Supariwala (P) Ltd and Kay Kay Enterprises, X/78a Vs Commissioner of Customs and Assistant Commissioner (Imports)

High Court Of Kerala · (2012) 275 ELT 303 : (2011) 8 RCR(Civil) 1511

Customs Act, 1962 — Section 157, 17, 17(1), 17(3), 18Customs Regulation Act, 1879 — Regulation 2, 4
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High Courts08 Mar 2011Allowed

New India Assurance Company Ltd. Vs Santhosh K.A.

High Court Of Kerala · (2011) 2 ILR (Ker) 237 : (2011) 2 KLJ 673 : (2011) 2 KLJ 667 : (2011) 2 KLT 312

Workmens Compensation Act, 1923 — Section 2(1)(1)
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High Courts08 Mar 2011Dismissed

New India Assurance Company Ltd. Vs Santhosh, K.A.

High Court Of Kerala · (2011) 130 FLR 113 : (2011) 2 ILR (Ker) 689 : (2011) 2 KLJ 673 : (2011) 2 KLT 747 : (2011) LLR 748

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High Courts08 Mar 2011Dismissed

V.K. Kunju Moideen Vs Revenue Divisional Officer, Secretary and Dasappan

High Court Of Kerala · (2011) 03 KL CK 0262

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High Courts08 Mar 2011

Sudhi V. Thankappan, Sunil Kumar V.T. and Suma V.T. Vs The District Collector and Others

High Court Of Kerala · (2011) 03 KL CK 0260

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High Courts08 Mar 2011

Ouseph Joseph Vs State of Kerala and Others

High Court Of Kerala · (2011) 03 KL CK 0259

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High Courts08 Mar 2011

K.M. Joy Vs The State of Kerala

High Court Of Kerala · (2011) 03 KL CK 0258

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High Courts08 Mar 2011

M.V. Avarachan and Joy M.V. Vs The Revenue Divisional Officer, The Tahsildar, The Village Officer and The Commissioner for Land Revenue

High Court Of Kerala · (2011) 03 KL CK 0250

Kerala Land Conservancy Act, 1957 — Section 15, 16, 16(2), 16(4), 17
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High Courts08 Mar 2011Allowed

State of Kerala and Others Vs M. Muraleedharan, Health Inspector and Others

High Court Of Kerala · (2011) 03 KL CK 0241

Kerala State and Subordinate Services Rules, 1958 — Rule 33, 9
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High Courts08 Mar 2011

Rasheed S.A.P. and Leeshma Prabkar S. Vs The Registrar, Kannur University and The Controller of Examinations

High Court Of Kerala · (2011) 03 KL CK 0240

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High Courts08 Mar 2011Allowed

P. Nirmal Kumar, Advocate and Sobhana T.R. Vs State of Kerala and The Managing Director

High Court Of Kerala · (2011) 03 KL CK 0208

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High Courts08 Mar 2011

Thaykandikuniyil Muhammed Afsal Vs S. Giridhar Naidu

High Court Of Kerala · (2011) 03 KL CK 0206

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High Courts08 Mar 2011Allowed

Narayanan Namboothiri, Damodaran Namboothiri and Vasudevan Namboothiri Vs State of Kerala and The Executive Engineer

High Court Of Kerala · (2011) 03 KL CK 0202

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1)
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High Courts08 Mar 2011Dismissed

Aylwin Noel Varghese Vs Indian Bank, M. Surendran Pillai and Union of India (UOI)

High Court Of Kerala · (2011) 03 KL CK 0192

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4)
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High Courts08 Mar 2011

Neethu J.J. Vs District Collector, Branch Manager Indian Overseas Bank, Deputy General Manager and Regional Director

High Court Of Kerala · (2011) 03 KL CK 0180

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High Courts08 Mar 2011

Radhamaniyamma Vs The Village Officer and The State of Kerala

High Court Of Kerala · (2011) 03 KL CK 0174

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High Courts08 Mar 2011

Sudheerkumar and C.B. Rolly Vs Deputy Tahsildar and District Collector

High Court Of Kerala · (2011) 03 KL CK 0172

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High Courts08 Mar 2011Allowed

Lalu Mathew Vs The Regional Transport Authority and The Secretary

High Court Of Kerala · (2011) 03 KL CK 0169

Motor Vehicles Act, 1988 — Section 80, 80(1), 80(3)
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High Courts08 Mar 2011

Yakoob Sulthan Vs The Sub Divisional Magistrate and The Circle Inspector of Police

High Court Of Kerala · (2011) 03 KL CK 0164

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High Courts08 Mar 2011

K.M. Mohandas, "Sree Nidhi" Vs Kerala State Industrial Development

High Court Of Kerala · (2011) 03 KL CK 0163

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