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High Court Of Kerala judgments, 2003

944 judgments · page 15 of 48

High Courts12 Aug 2003

Balan Vs State of Kerala

High Court Of Kerala · (2004) 1 ALT(Cri) 128 : (2004) CriLJ 3427 : (2004) 1 DMC 827 : (2003) 3 ILR (Ker) 589 : (2003) 3 KLT 472 : (2003) 4 RCR(Criminal) 733

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439
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High Courts06 Aug 2003

Sundaram Finance Ltd. Vs Radhamma

High Court Of Kerala · (2003) 3 ARBLR 646 : (2004) 122 CompCas 937 : (2004) 1 ILR (Ker) 214 : (2003) 3 KLT 289

Arbitration and Conciliation Act, 1996 — Section 37, 37(1), 9Kerala Court Fees and Suits Valuation Act, 1959 — Article 3Kerala High Court Act, 1958 — Section 5
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High Courts04 Aug 2003Dismissed

Gopi Vs Mohammed Basheer and Another

High Court Of Kerala · (2004) 1 KLJ 357

Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 13(3)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4), 2(3), 26
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High Courts01 Aug 2003

Mohandas Vs Enquiry Commissioner and Special Judge

High Court Of Kerala · (2004) CriLJ 509 : (2004) 1 ILR (Ker) 194 : (2004) 1 KLT 873

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(3), 190Guruvayoor Devaswom Act, 1978 — Section 28(4)Penal Code, 1860 (IPC) — Section 13(1), 3, 4, 406, 409
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