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High Court Of Kerala judgments, 1993

704 judgments · page 1 of 36

High Courts22 Dec 1993Allowed

George and Another Vs State

High Court Of Kerala · (1994) 1 KLJ 136

Criminal Procedure Code, 1973 (CrPC) — Section 172(2), 313, 354(3), 367, 367(5)Evidence Act, 1872 — Section 165, 27, 8Penal Code, 1860 (IPC) — Section 302, 34, 364, 392, 394
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High Courts22 Dec 1993Allowed

Canara Bank Vs Tecon Engineers and Others

High Court Of Kerala · (1994) 2 ILR (Ker) 182 : (1994) 207 ITR 691

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 226, 226(3)Transfer of Property Act, 1882 — Section 130
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High Courts22 Dec 1993Dismissed

V.B. Kanthi Vs The Chief Justice and Others

High Court Of Kerala · (1993) 12 KL CK 0001

Constitution of India, 1950 — Article 14, 15, 15(1), 15(4), 16Government of India Act, 1935 — Section 241, 242(4)Kerala High Court Service Rules, 1970 — Rule 16, 16(4), 8
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High Courts20 Dec 1993

G.M. Nair Vs Jaga Damma

High Court Of Kerala · (1994) 1 ALT(Cri) 376 : (1994) 1 DMC 621 : (1994) 2 ILR (Ker) 576

Criminal Procedure Code, 1973 (CrPC) — Section 128Family Courts Act, 1984 — Section 7(2)
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High Courts15 Dec 1993

Naushad Vs Naseema Beevi

High Court Of Kerala · (1994) 1 CivCC 471 : (1994) 1 KLJ 130

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2)Powers of Attorney Act, 1882 — Section 2
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High Courts13 Dec 1993Allowed

Pradeep Chandran Vs Nimmi Velappan and Another

High Court Of Kerala · (1994) 1 ALT(Cri) 255 : (1994) 1 CivCC 426 : (1994) CriLJ 2768 : (1994) 3 RCR(Criminal) 555 : (1994) 1 RCR(Criminal) 447

Contract Act, 1872 — Section 38Negotiable Instruments Act, 1881 (NI) — Section 138, 139
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