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High Court Of Kerala judgments

54,272 judgments · page 2,122 of 2,714

High Courts25 Feb 1992Dismissed

V. Paru Vs The Inspector General of Police and Others

High Court Of Kerala · (1992) 2 KLJ 150

Constitution of India, 1950 — Article 309, 313Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 6, 7, 8Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 2, 3
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High Courts24 Feb 1992Dismissed

Berlin Joseph Vs State

High Court Of Kerala · (1992) 02 KL CK 0018

Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 389, 432Defence of India Rules, 1971 — Rule 184
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High Courts22 Feb 1992Allowed

E.M. Ahmu Vs P.R. Ramalingam

High Court Of Kerala · (1992) 02 KL CK 0012

Kerala Civil Courts Act, 1957 — Section 19(1), 19(2)Civil Procedure Code Amendment Act, 1976 — Order 39 Rule 3ACivil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 3A, Order 39 Rule 4
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High Courts18 Feb 1992Allowed

A.P. Ramakrishnan Vs Regional Transport Officer

High Court Of Kerala · (1992) 02 KL CK 0049

Central Motor Vehicles Rules, 1989 — Rule 54, 59Kerala Motor Vehicles Rules, 1989 — Rule 269(1), 269(3), 272Motor Vehicles Act, 1988 — Section 2(29), 2(40), 46, 47, 47(1)
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