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High Court Of Kerala judgments

54,313 judgments · page 1,529 of 2,716

High Courts29 Jan 2009Allowed

Philomina Joseph Vs State of Kerala and The Executive Engineer

High Court Of Kerala · AIR 2009 Ker 109 : (2009) 1 ILR (Ker) 441 : (2009) 1 KLJ 491 : (2009) 1 KLT 591 : (2010) 7 RCR(Civil) 281

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 1, Order 12 Rule 6, Order 12 Rule 6(1), Order 2 Rule 2, Order 2 Rule 2(2)Evidence Act, 1872 — Section 17, 19Kerala Court Fees and Suits Valuation Act, 1959 — Section 4A, 52, 69
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High Courts29 Jan 2009Dismissed

Hubert Peyoli Vs Santhavilasathu Kesavan Sivadasan

High Court Of Kerala · AIR 2009 Ker 160 : (2009) 2 CivCC 170 : (2009) 1 ILR (Ker) 539 : (2009) 1 KLT 618 : (2010) 7 RCR(Civil) 300 : (2009) 106 RD 807

Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 58, 59
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High Courts23 Jan 2009Allowed

Parameswaran Nair Vs Surendran Panicker and Another

High Court Of Kerala · (2009) CriLJ 2762 : (2009) 1 ILR (Ker) 831 : (2010) 6 RCR(Criminal) 3034

Criminal Procedure Code, 1973 (CrPC) — Section 154(2), 156(3), 157(2), 173, 173(1)Penal Code, 1860 (IPC) — Section 34, 409, 420, 468, 471
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High Courts22 Jan 2009Dismissed

Poolakandi Kumaran Vs Kulangara Veettil Mathu

High Court Of Kerala · (2009) 1 ILR (Ker) 651 : (2009) 1 KLT 607

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(1), 11(2), 11(3), 11(4), 20Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 11Transfer of Property Act, 1882 — Section 106
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High Courts20 Jan 2009

Govindan, V. Vs Rasheed, P.A.

High Court Of Kerala · (2009) 01 KL CK 0068

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1), 11(2), 11(3), 11(9)Registration Act, 1908 — Section 17(1), 49
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