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High Court Of Kerala judgments, 2000

688 judgments · page 3 of 35

High Courts08 Dec 2000

George Vs Bank of India

High Court Of Kerala · AIR 2001 Ker 107 : (2001) 2 RCR(Civil) 453

Contract Act, 1872 — Section 126Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 58, 59
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High Courts08 Dec 2000

Omanakuttan Pillai Vs State of Kerala

High Court Of Kerala · (2001) 1 ALT(Cri) 109 : (2001) 1 CivCC 225 : (2002) 108 CompCas 503 : (2001) 1 RCR(Criminal) 814

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 51Constitution of India, 1950 — Article 21General Clauses Act, 1897 — Section 3
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High Courts08 Dec 2000Dismissed

George and Another Vs Bank of India

High Court Of Kerala · (2001) 1 KLJ 320

Contract Act, 1872 — Section 126Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 58(a), 58(f), 59
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High Courts07 Dec 2000

Saleem Vs State of Kerala

High Court Of Kerala · (2000) 12 KL CK 0038

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1), 195, 195(1), 307Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21Penal Code, 1860 (IPC) — Section 193, 194, 195, 196, 199
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High Courts07 Dec 2000Allowed

Khyrunneesa Vs Alavi

High Court Of Kerala · (2001) 1 DMC 682

Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)
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High Courts07 Dec 2000Allowed

Madayi Khyrunneesa Vs Kuniyachari Alavi

High Court Of Kerala · (2001) CriLJ 1228 : (2001) 1 ILR (Ker) 558

Criminal Procedure Code, 1973 (CrPC) — Section 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)
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High Courts06 Dec 2000

Binoy Vs State of Kerala

High Court Of Kerala · (2001) 2 ILR (Ker) 155 : (2001) 1 RCR(Criminal) 811

Penal Code, 1860 (IPC) — Section 54Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 2(1), 3(1)
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High Courts06 Dec 2000

Cherichi Vs Ittianam

High Court Of Kerala · AIR 2001 Ker 184 : (2001) 2 CivCC 48 : (2001) 1 ILR (Ker) 523 : (2001) 1 RCR(Civil) 743

Kerala Registration Rules, 1958 — Rule 50Registration Act, 1908 — Section 31, 47, 59, 60, 61Succession Act, 1925 — Section 213
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High Courts06 Dec 2000Dismissed

Anandavally Vs Ajitha

High Court Of Kerala · AIR 2001 Ker 110

Constitution of India, 1950 — Article 226Kerala Panchayat Raj Act, 1994 — Section 100, 113, 117, 59, 82Limitation Act, 1963 — Section 14, 5
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High Courts06 Dec 2000Allowed

Ahamed Kutty Vs State of Kerala

High Court Of Kerala · (2000) 12 KL CK 0019

Kerala Panchayat Raj (Conduct of Public Works) Rules, 1997 — Rule 13, 2Kerala Panchayat Raj Act, 1994 — Section 191
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High Courts06 Dec 2000

Padmini Vs Ittianam and Others

High Court Of Kerala · (2001) 1 KLJ 247

Registration Act, 1908 — Section 31, 47, 59, 60, 61Succession Act, 1925 — Section 213, 213(1), 70Transfer of Property Act, 1882 — Section 54
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High Courts06 Dec 2000

Binoy and Others Vs State of Kerala

High Court Of Kerala · (2001) 1 KLJ 64

Penal Code, 1860 (IPC) — Section 54Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(x)
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