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High Court Of Kerala judgments

54,365 judgments · page 1,432 of 2,719

High Courts25 Jun 2010Allowed

Sreekumar Vs Geologist

High Court Of Kerala · (2010) 3 KLT 295

Constitution of India, 1950 — Article 19(1), 21Kerala Minor Minerals Concession Rules, 1967 — Rule 4, 8(1)Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 15(1)
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High Courts25 Jun 2010

Boban Joseph Vs Manikantan Nair and Others

High Court Of Kerala · AIR 2010 Ker 181

Constitution of India, 1950 — Article 19(1), 21Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 15(1)Mines and Minerals (Regulation and Development) Rules, 1957 — Rule 8(1)
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High Courts25 Jun 2010Allowed

South Indian Bank Ltd. Vs Union of India (UOI) and Others

High Court Of Kerala · AIR 2011 Ker 35 : (2010) 4 KLT 657

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14, 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 3, 3(1)
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High Courts22 Jun 2010

Ayisha Beebee Vs State of Kerala

High Court Of Kerala · (2010) 3 KLT 273

Foreign Exchange Management (Acquisition and Transfer of Immovable Property in India) Regulations, 2000 — Regulation 2, 4Foreign Exchange Management Act, 1999 — Section 47(2), 6(3)Kerala Registration Rules, 1958 — Rule 72A
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High Courts22 Jun 2010

Rajesh Vs Sheela

High Court Of Kerala · (2011) 2 CivCC 143 : (2011) 1 RCR(Civil) 652 : (2011) 1 RCR(Civil) 652

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 13A(1), 23, 23(1), 5
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High Courts21 Jun 2010

Antony Vs Joseph and Others

High Court Of Kerala · (2011) 1 RCR(Civil) 37 : (2011) 1 RCR(Civil) 37

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 85, Order 21 Rule 90, 151, 47Partition Act, 1893 — Section 2, 3, 7
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