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High Court Of Kerala judgments, 2001

812 judgments · page 10 of 41

High Courts29 Oct 2001Dismissed

T.J. Edward Vs C.A. Victor Immanuel and Another

High Court Of Kerala · (2002) CriLJ 1670 : (2002) 1 ILR (Ker) 633 : (2003) 1 RCR(Criminal) 39

Criminal Procedure Code, 1973 (CrPC) — Section 216, 216(1)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
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High Courts29 Oct 2001

Jose Vs Komalavally

High Court Of Kerala · (2002) 1 ILR (Ker) 405

Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(8)
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High Courts24 Oct 2001Allowed

S.N. College Vs N. Raveendran

High Court Of Kerala · (2001) 10 KL CK 0037

Kerala University Act, 1974 — Section 57, 58University Grants Commission Act, 1956 — Section 14, 26(1)
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High Courts24 Oct 2001

P.T. Rajan Vs T.P.M. Sahir and Others

High Court Of Kerala · (2001) 10 KL CK 0001

Representation of the People Act, 1950 — Section 19, 27(5)Representation of the People Act, 1951 — Section 100(1), 62(2), 62(3), 62(4), 62(5)
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High Courts23 Oct 2001Dismissed

Sathyaseelan Vs M. Kalanadhan

High Court Of Kerala · (2002) 1 KLJ 426

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(1), 11(2), 11(2)(b), 11(2)(c), 11(3)
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High Courts23 Oct 2001Dismissed

Sathyaseelan Vs Madhavan

High Court Of Kerala · (2002) 1 KLJ 426

Civil Procedure Code, 1908 (CPC) — Section 9Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)
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High Courts23 Oct 2001

Kerala Builders Forum Vs State of Kerala

High Court Of Kerala · (2001) 10 KL CK 0004

Constitution of India, 1950 — Article 254(1)Kerala Stamp (Prevention of Under Valuation of Instruments) Rules, 1968 — Rule 4Kerala Stamp Act, 1959 — Section 28, 3, 33, 33(1), 34
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