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High Court Of Kerala judgments

54,312 judgments · page 1,825 of 2,716

High Courts20 Nov 2001Dismissed

Ayichutty Vs State of Kerala

High Court Of Kerala · (2001) 11 KL CK 0060

Civil Procedure Code, 1908 (CPC) — Section 11Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3(1), 3(2), 3(3), 8
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High Courts20 Nov 2001Dismissed

Natarajan Vs Sasidharan

High Court Of Kerala · (2002) CriLJ 1672 : (2002) 2 ILR (Ker) 67 : (2002) 3 RCR(Criminal) 66

Criminal Procedure Code, 1973 (CrPC) — Section 156(2), 156(3), 173(2), 173(8), 313Penal Code, 1860 (IPC) — Section 323, 34, 341
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High Courts20 Nov 2001

Moideen Koya Vs Sarojini

High Court Of Kerala · (2002) 1 CivCC 485 : (2002) 1 ILR (Ker) 166

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, Order 33 Rule 2, Order 33 Rule 3, Order 6 Rule 14
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High Courts20 Nov 2001

Varghese Vs Kausalya

High Court Of Kerala · (2001) 11 KL CK 0015

Buildings (Lease and Rent Control) Act — Section 11(2), 11(4), 14, 20Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, Order 41 Rule 5, Order 41 Rule 5(2), 115, 151Constitution of India, 1950 — Article 226, 227
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High Courts16 Nov 2001Allowed

Sely Vs State of Kerala

High Court Of Kerala · (2002) CriLJ 1207 : (2002) 1 ILR (Ker) 368 : (2002) 3 RCR(Criminal) 612

Criminal Procedure Code, 1973 (CrPC) — Section 106(3), 411Kerala Abkari Act, 1077 — Section 377, 378, 386, 55, 58
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High Courts16 Nov 2001

Jnana Prakasam Vs Natarajan

High Court Of Kerala · (2002) 1 ILR (Ker) 493

Constitution of India, 1950 — Article 21, 226Kerala Headload Workers Act, 1978 — Section 43Kerala Headload Workers Rules, 1981 — Rule 26A, 26A(3), 26A(4), 26C, 26C(1)
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