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High Court Of Kerala judgments

54,395 judgments · page 980 of 2,720

High Courts15 Oct 2014

M. Yamuna Vs A.V. Hansly

High Court Of Kerala · (2014) 4 ILR 956 : (2014) 4 KHC 184 : (2014) 4 KLJ 441 : (2014) 4 KLT 291

Kerala Land Reforms Act, 1963 — Section 103, 105A, 2(23A), 2(57), 2(8)
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High Courts15 Oct 2014

Pareeth Vs Janaiya

High Court Of Kerala · (2015) 1 ACC 1 : (2015) ACJ 295 : AIR 2015 Ker 1 : (2015) 1 AnWR 952 : (2015) 1 ILR 23 : (2014) 4 KHC 327 : (2014) 4 KLJ 673 : (2014) 4 KLT 506

Motor Vehicles Act, 1988 — Section 149(4), 15, 166, 168, 168(3)
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High Courts15 Oct 2014

Haripriya Traders Vs Union of India

High Court Of Kerala · (2015) 324 ELT 83 : (2014) 4 KHC 576 : (2014) 4 KLJ 593

Constitution of India, 1950 — Article 14, 15, 19(1)(g), 21, 47Food Safety and Standards Act, 2006 — Section 2(b), 3, 3(1), 3(j), 3(zk)
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High Courts14 Oct 2014

State of Kerala Vs The Human Rights Commission

High Court Of Kerala · AIR 2015 Ker 124 : (2015) 1 KHC 391 : (2015) 1 KLJ 437 : (2015) 1 KLT 239

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 174Protection of Human Rights Act, 1993 — Section 12, 13, 14, 16, 16(a)
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High Courts14 Oct 2014

Ismail Vs State of Kerala

High Court Of Kerala · (2014) 10 KL CK 0294

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 366, 366(A), 376(D)Protection of Children From Sexual Offences Act, 2012 — Section 3(a), 4
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High Courts14 Oct 2014

Union Bank of India Vs Ram Mohan

High Court Of Kerala · (2014) 4 KLT 351

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12(2), 19Constitution of India, 1950 — Article 300APayment of Gratuity Act, 1972 — Section 4(6)
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