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High Court Of Kerala judgments

54,295 judgments · page 2,023 of 2,715

High Courts01 Sept 1995Allowed

Abdul Rehiman Vs Hameed Hassan Peruvad and Others

High Court Of Kerala · (1995) 09 KL CK 0005

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 11(3), 11(4)(ii), 11(4)(iv)
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High Courts31 Aug 1995Dismissed

K.P. Mathai Vs K.S.E. Board and Others

High Court Of Kerala · AIR 1996 Ker 186 : (1996) 1 ILR (Ker) 172

Civil Procedure Code, 1908 (CPC) — Section 20(2)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 20, 20(2)
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High Courts24 Aug 1995

Joshi Vs State of Kerala

High Court Of Kerala · (1996) CriLJ 143 : (1996) 1 ILR (Ker) 40

Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 307, 447
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High Courts24 Aug 1995Dismissed

K.P.Y. Siddhique Vs Amina

High Court Of Kerala · AIR 1996 Ker 140 : (1997) 2 DMC 260 : (1995) 3 ILR (Ker) 680

Dissolution of Muslim Marriages Act, 1939 — Section 2
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