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High Court Of Kerala judgments, 2003

944 judgments · page 7 of 48

High Courts20 Oct 2003Allowed

Peter Thomas Vs State Bank of Travancore

High Court Of Kerala · (2004) 4 BC 559 : (2004) 121 CompCas 329 : (2004) 1 KLT 392

Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 10Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 19
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High Courts15 Oct 2003Dismissed

Bava Vs Cheriya Bava

High Court Of Kerala · (2004) 2 ACC 666 : (2004) 1 ACC 622 : (2004) ACJ 514 : AIR 2004 Ker 162 : (2004) 1 ILR (Ker) 643 : (2004) 1 KLT 1 : (2004) 1 RCR(Civil) 616

Motor Vehicles Act, 1988 — Section 166, 168, 2(30)
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High Courts14 Oct 2003

Director of Enforcement Vs Veerankutty

High Court Of Kerala · (2004) 1 ILR (Ker) 444 : (2004) 2 KLT 150 : (2004) 55 SCL 677

Foreign Exchange Management Act, 1999 — Section 35, 49(4), 49(5)(b)Foreign Exchange Regulation Act, 1973 — Section 54General Clauses Act, 1897 — Section 6
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High Courts13 Oct 2003Allowed

Assya Vs State of Kerala

High Court Of Kerala · (2004) 2 ALT(Cri) 409 : (2004) 3 CivCC 427 : (2004) 3 KLT 54

Criminal Procedure Code, 1973 (CrPC) — Section 421Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1), 3(2), 3(4), 4
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High Courts10 Oct 2003

Vijayakumar Vs State of Kerala

High Court Of Kerala · (2004) 3 CivCC 124 : (2004) 2 ILR (Ker) 88 : (2004) 2 KLT 627 : (2004) 3 RCR(Criminal) 471

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 143, 147, 149, 294, 34
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High Courts10 Oct 2003Allowed

Jose Vs Ramakrishnan Nair

High Court Of Kerala · AIR 2004 Ker 16 : (2004) 1 ILR (Ker) 265 : (2003) 3 KLT 999 : (2004) 2 RCR(Civil) 363

Hindu Succession Act, 1956 — Section 14, 14(1)
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High Courts09 Oct 2003

Thomas alias Tomy Vs K.C. Thomas

High Court Of Kerala · AIR 2005 Ker 129

Contract Act, 1872 — Section 138, 25(3)Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118
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