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High Court Of Kerala judgments

54,365 judgments · page 1,384 of 2,719

High Courts28 Sept 2010Allowed

Thressiamma Vs State of Kerala

High Court Of Kerala · (2010) 1 BC 655 : (2010) 4 KLT 598

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 182, 462, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts28 Sept 2010Dismissed

Varghese Ukken and Another Vs State Bank of India and Others

High Court Of Kerala · AIR 2011 Ker 41 : (2011) 3 BC 94 : (2011) 1 KLT 114

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72A, Order 21 Rule 72A(2), Order 21 Rule 90Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(10), 13(12), 13(2), 13(4), 17
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High Courts28 Sept 2010Dismissed

Varghese Ukken Vs State Bank of India

High Court Of Kerala · AIR 2011 Ker 41 : (2011) 3 BC 94 : (2011) 1 KLT 114

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72A, Order 21 Rule 72A(2), Order 21 Rule 90Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(10), 13(12), 13(2), 13(4), 17
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High Courts27 Sept 2010

Vijayakumar Vs Vijayan

High Court Of Kerala · (2011) 3 BC 663 : (2011) 1 CivCC 247 : (2011) CriLJ 343 : (2010) 4 ILR (Ker) 244 : (2010) 4 KLT 349 : (2011) 1 RCR(Civil) 137 : (2011) 1 RCR(Criminal) 30

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
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