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High Court Of Kerala judgments, 2001

812 judgments · page 39 of 41

High Courts17 Jan 2001Allowed

Varghese Vs Varghese

High Court Of Kerala · (2001) 1 CivCC 622 : (2001) 1 KLJ 299 : (2001) 4 RCR(Civil) 153 : (2001) 3 RCR(Criminal) 35

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6, Order 43 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 395, 397
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High Courts17 Jan 2001

Varghese Vs Sasi and Others

High Court Of Kerala · (2001) 1 KLJ 299

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 3, Order 38 Rule 5, Order 38 Rule 6, Order 43 Rule 1(q)Criminal Procedure Code, 1973 (CrPC) — Section 357, 57Penal Code, 1860 (IPC) — Section 395, 397
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High Courts16 Jan 2001

Sara Umma Vs Moideen

High Court Of Kerala · (2001) 01 KL CK 0039

Civil Procedure Code, 1908 (CPC) — Section 105, 105(1)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18, 20
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High Courts12 Jan 2001Dismissed

Valsamma Vs Satheesh Kumar

High Court Of Kerala · (2001) 1 ALD(Cri) 763 : (2001) 1 ALT(Cri) 218 : (2001) CriLJ 1574 : (2001) 1 ILR (Ker) 543 : (2001) 2 RCR(Criminal) 49

Criminal Procedure Code, 1973 (CrPC) — Section 278, 311, 313, 540Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts12 Jan 2001Dismissed

Kunhambu Vs Geetha

High Court Of Kerala · AIR 2001 Ker 167

Civil Procedure Code Amendment Act, 1976 — Section 97(1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 65, Order 21 Rule 66, Order 21 Rule 72, Order 21 Rule 85Constitution of India, 1950 — Article 254(1)
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High Courts11 Jan 2001

Muhammed Vs Sukumaran

High Court Of Kerala · (2001) 1 KLJ 154

Criminal Procedure Code, 1973 (CrPC) — Section 300Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36A(l)(d)Penal Code, 1860 (IPC) — Section 341, 445, 506(1)
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