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High Court Of Kerala judgments

54,312 judgments · page 1,831 of 2,716

High Courts08 Oct 2001

Habeeb Muhammed Vs Raghavan

High Court Of Kerala · (2001) 10 KL CK 0032

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1(1), 115Constitution of India, 1950 — Article 136, 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 18, 20
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High Courts08 Oct 2001Dismissed

State of Kerala Vs Ranjith, V. and Others

High Court Of Kerala · (2001) 10 KL CK 0024

All India Council for Technical Education Act, 1987 — Section 10, 11, 1O(1), 2, 22All India Council for Technical Education Regulations — Regulation 12, 2, 3, 4, 4(4)Constitution of India, 1950 — Article 14, 254(1)
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High Courts05 Oct 2001

Jayarajan Vs State of Kerala

High Court Of Kerala · (2001) 3 ILR (Ker) 558

Central Civil Services (Pension) Rules, 1972 — Rule 9Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15
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High Courts05 Oct 2001Dismissed

Prabhakaran Vs Jayarajan

High Court Of Kerala · AIR 2002 Ker 82 : (2001) 3 ILR (Ker) 585

Cattle Trespass Act, 1871 — Section 20Constitution of India, 1950 — Article 164, 191(1)Criminal Procedure Code, 1973 (CrPC) — Section 2, 360
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High Courts04 Oct 2001Dismissed

Raj Mohan Vs Secretary to Government

High Court Of Kerala · (2003) 1 ILR (Ker) 60

Constitution of India, 1950 — Article 309Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 10(1)
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High Courts04 Oct 2001

T.S. John Vs Joseph M. Puthussery

High Court Of Kerala · AIR 2002 Ker 166

General Clauses Act, 1897 — Section 9Kerala High Court Rules, 1971 — Rule 210, 211Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951 — Rule 2(6), 94A
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High Courts03 Oct 2001

Davis Vs Devasy

High Court Of Kerala · (2003) 1 KLJ 216

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(4), 17, 17(2)
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High Courts01 Oct 2001Dismissed

Pradeep Vs Joseph Zacharias

High Court Of Kerala · (2002) 2 ILR (Ker) 133

Constitution of India, 1950 — Article 14, 16, 16(4), 309Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17
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