Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 90] [Section 5] [Entire Act] State of Kerala - Subsection Section 5(i) in Kerala High Court Act, 1958 (i)a judgment or order of a Single Judge in the exercise of original jurisdiction ; or
