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Rajalekshmi Amma Vs Basheer and Others

High Court Of Kerala E.A. No. 237 of 1998 in E.P. No. 340 of 1989 in O.S. No. 473 of 1988

Thottathil B. Radhakrishnan, J.@mdashSupported by an order of attachment before judgment obtained on 11-8-1992, the appellant put a money decree in execution, including by sale of the property under attachment The conte…

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P.K. Scariah Vs State of Kerala

High Court Of Kerala Criminal R.P. 282/94

M.R. Hariharan Nair, J.@mdashThe accused in C.C. 145/89 challenges the conviction entered by the Judicial First Class Magistrate Court, Vaikom for offence under Sections 279 and 304A of the Indian Penal Code, as confirm…

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Surface Tech. (India) Pvt. Ltd. Vs Mrinal Sanjib And 3 Ors

Tripura High Court- Agartala First Appeal From Order No. 01 Of 2021

T. Amarnath Goud, JThis Court prima facie has expressed that the order under challenge dated 06.03.2021 is hit by the doctrine of res judicata as the earlier injunctionapplication dated 20.05.2020 which has been filed b…

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