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High Court Of Kerala judgments, 2000

688 judgments · page 34 of 35

High Courts20 Jan 2000Allowed

Peari Food Products Vs V.K. Pareed Rawther

High Court Of Kerala · (2000) 3 CivCC 609 : (2000) CriLJ 2141 : (2000) 2 ILR (Ker) 633

Criminal Procedure Code, 1973 (CrPC) — Section 173, 200, 203, 204Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts17 Jan 2000

Subba Vs Bhaskaran Nair and Others

High Court Of Kerala · (2000) 01 KL CK 0052

Civil Procedure Code, 1908 (CPC) — Section 11Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3)Kerala Land Reforms Act, 1963 — Section 72B
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High Courts13 Jan 2000Dismissed

T.U. Ashraf Vs The State of Kerala and Others

High Court Of Kerala · (2000) CriLJ 749 : (2000) 2 ILR (Ker) 223

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7(1)Constitution of India, 1950 — Article 12, 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 82, 83
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High Courts12 Jan 2000Allowed

S. Sabu Vs R.T.A.

High Court Of Kerala · (2000) 1 KLJ 239

State Transport Appellate Tribunal Rules, 1988 — Rule 10
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High Courts06 Jan 2000Allowed

Jose Vs Ramankutty

High Court Of Kerala · (2000) 2 CivCC 589 : (2000) KLJ 238

Civil Procedure Code, 1908 (CPC) — Section 58(2)
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