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High Court Of Kerala judgments

54,395 judgments · page 959 of 2,720

High Courts19 Nov 2014

Prakashan Vs Clement

High Court Of Kerala · (2015) 2 ILR 387 : (2015) 1 KLJ 52 : (2015) 1 KLT 151

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 21 Rule 57(2), Order 21 Rule 9, Order 38 Rule 11A(2), Order 38 Rule 38
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High Courts19 Nov 2014

State of Kerala Vs M. Gopalan

High Court Of Kerala · (2015) 1 ILR 425

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 141, 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 166A, 173(8), 357, 357(A), 357A
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High Courts19 Nov 2014

K. Shaji Vs State of Kerala

High Court Of Kerala · (2014) 11 KL CK 0128

Criminal Procedure Code, 1973 (CrPC) — Section 248(1), 313, 357(1)(b)Penal Code, 1860 (IPC) — Section 324, 447
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High Courts18 Nov 2014

United India Insurance Co. Ltd. Vs Jayaprakash

High Court Of Kerala · (2015) 1 ACC 966 : (2015) ACJ 2110 : (2015) 145 FLR 14 : (2015) 1 ILR 457 : (2014) 4 KHC 905 : (2015) 1 KLJ 6 : (2015) 1 KLT 211 : (2015) 2 LLJ 290 : (2015) 3 LLN 178

Motor Vehicles Act, 1988 — Section 166, 167, 95(1)Workmens Compensation Act, 1923 — Section 10, 4, 8
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High Courts18 Nov 2014

M. George Abraham Vs The State of Kerala

High Court Of Kerala · (2014) 11 KL CK 0135

Essential Commodities Act, 1955 — Section 3, 6General Clauses Act, 1897 — Section 6, 6(c)Kerala Conservation of Paddy Land and Wetland Act, 2008 — Section 11, 2(xii), 3, 3(1), 5(4)(i)
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