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High Court Of Kerala judgments, 2003

944 judgments · page 19 of 48

High Courts10 Jul 2003

Baiju Kumar Vs D.E.O.

High Court Of Kerala · (2003) 3 KLT 240

Kerala Education Act, 1958 — Section 7, 7(2)Kerala Education Rules, 1959 — Rule 51B, 9
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High Courts09 Jul 2003

Mathew Varghese Vs Rosamma Varghese

High Court Of Kerala · (2003) 131 TAXMAN 646

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 10, 13, 14, 15, 16Criminal Procedure Code, 1973 (CrPC) — Section 125
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High Courts04 Jul 2003Dismissed

Rosily Vs Annam

High Court Of Kerala · (2003) 3 CivCC 368 : (2003) 3 KLT 282

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 64Specific Relief Act, 1963 — Section 6
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High Courts04 Jul 2003Allowed

Jully Reynold Vs Manual

High Court Of Kerala · (2003) 2 ALT(Cri) 459 : (2004) 1 BC 339 : (2004) 122 CompCas 758 : (2004) 1 ILR (Ker) 458 : (2003) 3 KLT 439 : (2003) 4 RCR(Criminal) 809 : (2004) 53 SCL 115

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts03 Jul 2003

Andrews Vs Jos

High Court Of Kerala · AIR 2003 Ker 348 : (2003) 3 ILR (Ker) 432 : (2003) 2 KLT 1074

Kerala Civil Courts (Amendment) Act, 1996 — Section 12, 13
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High Courts02 Jul 2003Dismissed

Jyothis Kuries and Loans Vs George Jose

High Court Of Kerala · (2004) 2 BC 36 : (2004) 1 CivCC 200 : (2003) 3 ILR (Ker) 388 : (2003) 3 KLT 1157 : (2004) 1 RCR(Civil) 651

Evidence Act, 1872 — Section 73Negotiable Instruments Act, 1881 (NI) — Section 118
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