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High Court Of Kerala judgments

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High Courts08 May 2009

Viswambaran M.K. and Others Vs State of Kerala

High Court Of Kerala · (2009) 2 KLJ 323

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 105(2), Order 21 Rule 106, Order 21 Rule 106(3), 114Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
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High Courts08 Apr 2009

Abdul Asees Vs Devaki

High Court Of Kerala · (2009) 2 ILR (Ker) 694 : (2009) 2 KLJ 387 : (2009) 2 KLT 801

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, Order 32 Rule 2, Order 32 Rule 3 , Order 32 Rule 5Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 20, 23, 23(1), 31Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 11(8), 7
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