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COURT ARCHIVE

High Court Of Kerala judgments, 1999

697 judgments · page 2 of 35

High Courts15 Dec 1999Allowed

Saji Vs District Court

High Court Of Kerala · (2000) 2 ILR (Ker) 173 : (2000) 2 LLJ 1039

Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15
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High Courts15 Dec 1999Allowed

Deepthy, K. Vs State of Kerala and Others

High Court Of Kerala · (1999) 12 KL CK 0008

Constitution of India, 1950 — Article 15(1), 15(4), 17Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996 — Section 11, 15, 16, 6, 6
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High Courts14 Dec 1999Allowed

Dr. Nebu John Varghese Vs P.K. Babu

High Court Of Kerala · (2000) CriLJ 1903 : (1999) 2 KLJ 1086

Contempt of Courts (High Court) Rules, 1988 — Rule 7Contempt of Courts Act, 1971 — Section 12Criminal Procedure Code, 1973 (CrPC) — Section 133A
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High Courts13 Dec 1999

Aravindakshan and Another Vs K. Sukumaran and Another

High Court Of Kerala · (1999) 12 KL CK 0021

Civil Procedure Code Amendment Act, 1976 — Order 34 Rule 3, Order 34 Rule 4, Order 34 Rule 5, Order 37 Rule 1, Order 37 Rule 2Civil Procedure Code, 1882 — Section 532, 533, 534, 535, 536Civil Procedure Code, 1908 (CPC) — Section 122, 129, 2(2), 3(2), 60
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High Courts13 Dec 1999Dismissed

Sarojini Amma Vs Johnson

High Court Of Kerala · (2000) 1 CivCC 625 : (2000) KLJ 728

Evidence Act, 1872 — Section 115, 6(a)Transfer of Property Act, 1882 — Section 43, 6(a)
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High Courts10 Dec 1999Dismissed

N. Harihara Iyer Vs State of Kerala

High Court Of Kerala · (2000) 1 CivCC 360 : (2000) CriLJ 1251 : (2000) 1 RCR(Criminal) 360

Criminal Procedure Code, 1973 (CrPC) — Section 192, 2, 200, 202, 203Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142
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High Courts08 Dec 1999Dismissed

P. Subramania Iyer Vs G. Valsala

High Court Of Kerala · (2000) KLJ 250

Arbitration and Conciliation Act, 1996 — Section 11(5), 8Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 7
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High Courts08 Dec 1999

Lissy Vs Jaison

High Court Of Kerala · (2000) 2 CivCC 101 : (2000) 2 DMC 59 : (2000) 2 ILR (Ker) 37 : (2000) KLJ 284

Divorce Act, 1869 — Section 19(3)Hindu Marriage Act, 1955 — Section 12(1), 13(1), 5
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