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High Court Of Kerala judgments, 2003

944 judgments · page 5 of 48

High Courts11 Nov 2003

Madhavan Vs Chellamma

High Court Of Kerala · (2004) 1 DMC 764 : (2004) 1 ILR (Ker) 212 : (2004) 1 KLT 908 : (2004) 3 RCR(Civil) 331

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Kerala Family Court Act, 1984 — Section 19, 19(1), 19(5), 7
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High Courts11 Nov 2003Dismissed

Mohammed Koya Vs Bichikoya

High Court Of Kerala · (2003) 11 KL CK 0008

Benami Transactions (Prohibition) Act, 1988 — Section 4(2), 6CKerala Land Reforms Act, 1963 — Section 72K, 72K(2), 74
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High Courts10 Nov 2003

Sukumaran Vs State of Kerala

High Court Of Kerala · (2004) CriLJ 1462 : (2004) 2 ILR (Ker) 207 : (2004) 1 KLT 153 : (2004) 3 RCR(Criminal) 134

Penal Code, 1860 (IPC) — Section 302
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High Courts07 Nov 2003

Minimol Vs Anil Kumar

High Court Of Kerala · AIR 2004 Ker 107 : (2004) 1 DMC 249 : (2004) 2 ILR (Ker) 122 : (2003) 3 KLT 1143 : (2004) 2 RCR(Civil) 347

Family Courts Act, 1984 — Section 19
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High Courts05 Nov 2003

Shirly Vs State of Kerala

High Court Of Kerala · (2006) 2 KLT 306

Constitution of India, 1950 — Article 14Kerala Building Tax Act, 1975 — Section 5, 5(1), 5(2)
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High Courts03 Nov 2003

Aliyar Vs State of Kerala

High Court Of Kerala · (2003) 11 KL CK 0010

Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)
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High Courts31 Oct 2003

State of Kerala Vs Suraj

High Court Of Kerala · (2004) 1 ALT(Cri) 164 : (2004) CriLJ 1995 : (2004) 1 KLT 72 : (2004) 1 RCR(Criminal) 674

Criminal Procedure Code, 1973 (CrPC) — Section 438
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High Courts31 Oct 2003

Aboobacker Vs Vasu

High Court Of Kerala · (2003) 3 ILR (Ker) 535 : (2003) 3 KLT 1029

Constitution of India, 1950 — Article 13(1), 19(1), 21Transfer of Property Act, 1882 — Section 116
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