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COURT ARCHIVE

High Court Of Kerala judgments, 2000

688 judgments · page 26 of 35

High Courts30 Mar 2000Allowed

Balachandran Vs State of Kerala and Others

High Court Of Kerala · (2000) 2 ALT(Cri) 67 : (2000) CriLJ 3311

Criminal Procedure Code, 1973 (CrPC) — Section 112, 139, 154, 154(1), 154(2)Prevention of Corruption Act, 1988 — Section 5, 5(2)
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High Courts27 Mar 2000Allowed

Meenachil Panchayat Vs Sivasankara Marar

High Court Of Kerala · (2000) 03 KL CK 0055

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34, Order 38 Rule 5, Order 38 Rule 6, Order 41 Rule 5Registration Act, 1908 — Section 1, 17, 17(1), 17(2), 49Transfer of Property Act, 1882 — Section 4, 59
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High Courts24 Mar 2000

Biju Vs State of Kerala

High Court Of Kerala · (2000) 3 RCR(Criminal) 400

Criminal Procedure Code, 1973 (CrPC) — Section 161, 437, 437(1), 437(2), 437(5)Penal Code, 1860 (IPC) — Section 307, 324
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High Courts24 Mar 2000

M. Moosa Vs Jyothi S. Unni

High Court Of Kerala · (2000) 03 KL CK 0009

Civil Procedure Code, 1908 (CPC) — Section 144, 144(1)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)
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High Courts23 Mar 2000Allowed

N. Ram Vs Siby Mathew and Another

High Court Of Kerala · (2000) 2 ALT(Cri) 38 : (2000) CriLJ 3118 : (2000) 2 ILR (Ker) 859

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 482Official Secrets Act, 1923 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 499, 500, 501, 502
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