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High Court Of Kerala judgments, 1998

638 judgments · page 24 of 32

High Courts03 Apr 1998Dismissed

Mohanan Vs State of Kerala

High Court Of Kerala · (1998) CriLJ 3150 : (1998) 3 ILR (Ker) 108 : (1998) 3 RCR(Criminal) 182

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 428Evidence Act, 1872 — Section 145, 157Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 43, 50, 8
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High Courts02 Apr 1998Allowed

Sekharan Vs Chandrasekharan Nair

High Court Of Kerala · (2001) 3 CivCC 139 : (2001) 3 RCR(Civil) 337 : (2001) 1 RCR(Rent) 631

Contract Act, 1872 — Section 10, 23, 42, 44Transfer of Property Act, 1882 — Section 108
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High Courts01 Apr 1998Allowed

Itty Mathew Vs Ramani

High Court Of Kerala · (1998) 2 CivCC 416 : (1999) 1 CivCC 186 : (1998) 3 RCR(Criminal) 303

Criminal Procedure Code, 1973 (CrPC) — Section 201, 462Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts01 Apr 1998Allowed

Varghese Vs C.K. Ramani

High Court Of Kerala · (1998) 94 CompCas 606 : (1998) CriLJ 2755 : (1998) 3 ILR (Ker) 399

Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts31 Mar 1998

Francis Vs Deputy Registrar

High Court Of Kerala · (2001) 1 KLJ 1

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Cochin Civil Rules of Practice, 1935 — Rule 129, 83(13)Limitation Act, 1877 — Article 170, 12
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