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High Court Of Kerala judgments

54,272 judgments · page 2,082 of 2,714

High Courts02 Jul 1993Allowed

Cochin Port Trust Vs T.P. Valsan and Others

High Court Of Kerala · (1993) 07 KL CK 0030

Constitution of India, 1950 — Article 14, 226Dock Workers (Regulation of Employment) Act, 1948 — Section 3, 4, 5, 8, 8AEmployees State Insurance Act, 1948 — Section 1(3)
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High Courts02 Jul 1993

Japahari Vs N.S. Priya and another

High Court Of Kerala · (1993) 1 CivCC 563 : (1993) 2 KLJ 96

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 118(b), 138, 6
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High Courts01 Jul 1993Allowed

Pankajakshi Amma and others Vs Sarojam and others

High Court Of Kerala · (1993) 2 KLJ 256

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4(5), Order 22 Rule 9, Order 22 Rule 9(3), Order 22 Rule 9(3)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 22Limitation Act, 1963 — Section 5
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High Courts01 Jul 1993Allowed

Pankajakshi Amma and Others Vs S. Sarojam and Others

High Court Of Kerala · AIR 1994 Ker 49 : (1993) 3 ILR (Ker) 646

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 22 Rule 9(3)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 22Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 10
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High Courts25 Jun 1993Dismissed

Raju Vs State

High Court Of Kerala · (1993) 2 KLJ 279

Penal Code, 1860 (IPC) — Section 300, 302, 304, 324
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High Courts24 Jun 1993Dismissed

Aziz @ Kallu Azi Vs State

High Court Of Kerala · (1993) 2 KLJ 248

Criminal Procedure Code, 1973 (CrPC) — Section 293Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 10, 10(1), 14, 2(iii), 2(iv)
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