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High Court Of Kerala judgments

54,312 judgments · page 1,852 of 2,716

High Courts28 Feb 2001Dismissed

Pappoo Vs Marykutty Joseph

High Court Of Kerala · (2001) 2 ILR (Ker) 62

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(3), Order 22 Rule 4(4)Succession Act, 1925 — Section 47
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High Courts28 Feb 2001

James Vs State of Kerala

High Court Of Kerala · (2001) 02 KL CK 0003

Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 5(2)Constitution of India, 1950 — Article 19(1), 21CST Act, 1956 — Section 7(1), 7(2)
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High Courts26 Feb 2001Dismissed

Philip Vs Susan Jacob

High Court Of Kerala · AIR 2001 Ker 195 : (2001) 2 DMC 290 : (2001) 2 ILR (Ker) 339 : (2002) 2 RCR(Civil) 746

Criminal Procedure Code, 1973 (CrPC) — Section 125Divorce Act, 1869 — Section 10
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High Courts23 Feb 2001

Jacob Vs State of Kerala

High Court Of Kerala · (2001) CriLJ 1910 : (2001) 1 ILR (Ker) 641

Constitution of India, 1950 — Article 194Criminal Procedure Code, 1973 (CrPC) — Section 239, 482General (Criminal) Rules, 1980 — Rule 252
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High Courts23 Feb 2001

T.M. Jacob Vs State of Kerala

High Court Of Kerala · (2001) 1 KLJ 561 : (2001) 2 RCR(Criminal) 407

Constitution of India, 1950 — Article 194Criminal Procedure Code, 1973 (CrPC) — Section 239, 482Penal Code, 1860 (IPC) — Section 120(B), 34, 409, 468, 471
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High Courts22 Feb 2001Allowed

Fathima Vs Saidali Bafakhy

High Court Of Kerala · (2001) 2 ILR (Ker) 266

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(8), 20, 34(1)
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