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High Court Of Kerala judgments, 2001

812 judgments · page 40 of 41

High Courts11 Jan 2001Allowed

Biju Thomas Vs Devaki Amma

High Court Of Kerala · (2001) 1 ALT(Cri) 201 : (2001) CriLJ 790 : (2001) 1 ILR (Ker) 449

Criminal Procedure Code, 1973 (CrPC) — Section 256(1), 257, 321, 482, 82Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts11 Jan 2001

K. Muhammed Vs K. Sukumaran

High Court Of Kerala · (2001) CriLJ 1664 : (2001) 1 ILR (Ker) 540

Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 36A(1), 7Penal Code, 1860 (IPC) — Section 341, 445, 506(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts10 Jan 2001Dismissed

Prabhakaran Nair Vs Preethy P. Nair

High Court Of Kerala · (2002) 1 DMC 13 : (2001) 2 ILR (Ker) 483

Hindu Adoptions and Maintenance Act, 1956 — Section 20, 20(1), 20(2), 20(3), 23Hindu Minority and Guardianship Act, 1956 — Section 3(1)Hindu Succession Act, 1956 — Section 2(1)
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High Courts09 Jan 2001

Siemens Ltd. Vs State of Kerala and Another

High Court Of Kerala · (2001) 1 ILR (Ker) 283 : (2001) 122 STC 1

Central Sales Tax Act, 1956 — Section 3, 4, 5Constitution of India, 1950 — Article 286, 366(29A)Kerala General Sales Tax Act, 1963 — Section 2
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High Courts09 Jan 2001

Velayudhan Vs Velayudhan

High Court Of Kerala · AIR 2001 Ker 123 : (2001) 1 CivCC 649 : (2001) 3 CivCC 451 : (2001) 2 RCR(Civil) 211

Evidence Act, 1872 — Section 114Specific Relief Act, 1963 — Section 16, 20
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High Courts08 Jan 2001

Evan''s U.P. School Vs State of Kerala

High Court Of Kerala · (2001) 01 KL CK 0063

Constitution of India, 1950 — Article 30(1)Kerala Education Act, 1958 — Section 11, 13, 2(5)Kerala Education Rules, 1959 — Rule 44, 44(1), 440A, 7(4), 9(1)
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