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High Court Of Kerala judgments

54,395 judgments · page 947 of 2,720

High Courts18 Dec 2014

Sarojini Vs K. Ratnamma

High Court Of Kerala · (2015) 1 KHC 409 : (2015) 1 KLJ 246 : (2015) 1 KLT 602

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Kerala Stamp Act, 1959 — Section 2(q)Specific Relief Act, 1963 — Section 2(b)
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High Courts18 Dec 2014

Letha J. Vs State of Kerala

High Court Of Kerala · (2015) 3 Crimes 12 : (2015) 1 KHC 234 : (2015) 1 KLJ 392 : (2015) 1 KLT 231

Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Children From Sexual Offences Act, 2012 — Section 19, 19(1), 21, 21(2), 9(f)
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High Courts18 Dec 2014

John Kuriakose Vs State of kerala

High Court Of Kerala · (2015) 1 KHC 236 : (2015) 1 KLJ 472 : (2015) 1 KLT 720 : (2015) LabIC 689 : (2015) 4 SCT 388

Constitution of India, 1950 — Article 12, 14, 226, 311, 32Kerala Education Act, 1958 — Section 12AMahatma Gandhi University Act, 1985 — Section 32, 59, 59(8), 6(6), 63
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High Courts18 Dec 2014

Prakashan Vs State of Kerala

High Court Of Kerala · (2015) 1 KLT 234

Criminal Procedure Code, 1973 (CrPC) — Section 378, 439National Investigation Agency Act, 2008 — Section 11, 16(1), 2(1)(a), 2(1)(g), 2(1)(h)Unlawful Activities (Prevention) Act, 1967 — Section 15, 15(1)(a)(i), 16(a), 19, 43D
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High Courts17 Dec 2014

Association of Milma Officers Vs State of Kerala

High Court Of Kerala · AIR 2015 Ker 137 : (2015) 4 ESC 2042 : (2015) 1 ILR 861 : (2015) 1 KHC 779 : (2015) 2 KLJ 410 : (2015) 1 KLT 849 : (2015) 3 RCR(Civil) 628

Constitution of India, 1950 — Article 12, 19(1)(c), 226, 226(1), 32Co-operative Societies Act, 1912 — Section 9Kerala Co-operative Societies Act, 1969 — Section 70, 80
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High Courts17 Dec 2014

Theresa Jose Vs Sub Inspector of Police

High Court Of Kerala · AIR 2015 Ker 168 : (2015) 3 KHC 487 : (2015) 1 KLJ 714 : (2015) 1 KLT 485

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(4)Kerala Headload Workers Act, 1978 — Section 1, 11, 13(1), 13(2), 18
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High Courts17 Dec 2014

Sree Venketeswara Seva Sangham Vs Antony

High Court Of Kerala · (2015) 1 KLT 629

Constitution of India, 1950 — Article 226, 320, 320(3)(c)Government of India Act, 1935 — Section 256Kerala Municipalities Act, 1994 — Section 483, 483, 483(1), 484, 484
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High Courts17 Dec 2014

P.A. Aziz Vs K.V. Thomas

High Court Of Kerala · (2015) 1 ILR 919 : (2015) 1 KLJ 462 : (2015) 1 KLT 279

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 7 Rule 14, Order 7 Rule 14(1)Presidential and Vice-Presidential Elections Act, 1952 — Section 13(a)Representation of the People Act, 1951 — Section 100(1)(d)(iv), 12, 123(3), 13(a), 14A
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High Courts17 Dec 2014

Jomon M. Arackal Vs The Tahsildar

High Court Of Kerala · (2015) 1 ILR 331 : (2015) 1 KHC 1 : (2015) 1 KLJ 265 : (2015) 1 KLT 163

Kerala Motor Vehicles Taxation Act, 1976 — Section 11, 22, 23, 24, 28(2)(g)Motor Vehicles Act, 1988 — Section 88
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High Courts16 Dec 2014

National Insurance Co. Ltd. Vs Jisha

High Court Of Kerala · (2015) 2 ACC 422 : (2015) ACJ 610 : AIR 2015 Ker 190 : (2015) 2 AnWR 1 : (2015) 1 ILR 349 : (2015) 1 KHC 29 : (2015) 1 KLJ 82 : (2015) 1 KLT 1 : (2015) 1 RCR(Civil) 958

Motor Vehicles Act, 1988 — Section 10, 12, 14, 146, 147
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