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High Court Of Kerala judgments, 1999

697 judgments · page 28 of 35

High Courts12 Mar 1999Allowed

T. Hamza Haji and Others Vs State of Kerala

High Court Of Kerala · (1999) 1 KLJ 598

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294 A, 294APrize Chits and Money Circulation Schemes Banning Act, 1978 — Section 3
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High Courts10 Mar 1999Allowed

A.N. Nadarajan Vs K.G. Nadarajan and Another

High Court Of Kerala · (1999) 2 CivCC 428 : (1999) CriLJ 2472 : (1999) 2 ILR (Ker) 607 : (1999) 1 KLJ 660 : (1999) 2 RCR(Criminal) 671

Cochin Kuries Act, 1107 — Section 5Kerala Chitties Act, 1975 — Section 3, 3(1)Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts09 Mar 1999Dismissed

Majitha Beevi Vs Yakoob

High Court Of Kerala · (2000) 1 DMC 363 : (1999) 2 DMC 699 : (1999) 2 ILR (Ker) 592 : (1999) 4 RCR(Criminal) 84

Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)
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High Courts05 Mar 1999Dismissed

Susheela Vs Komalavally

High Court Of Kerala · (1999) 2 ALT(Cri) 101 : (1999) 2 DMC 123

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 125, 126
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High Courts05 Mar 1999Dismissed

P.V. Susheela Vs Komalavally

High Court Of Kerala · (2000) 1 DMC 376 : (1999) 2 ILR (Ker) 588

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 125, 179, 181, 462
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