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High Court Of Kerala judgments, 2005

781 judgments · page 11 of 40

High Courts27 Sept 2005Allowed

Chandran Vs State of Kerala

High Court Of Kerala · (2005) 4 ILR (Ker) 568 : (2005) 4 KLT 962

Criminal Procedure Code, 1973 (CrPC) — Section 209, 225, 226, 227, 228Penal Code, 1860 (IPC) — Section 302, 306, 354, 354(3), 363
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High Courts26 Sept 2005Allowed

Sreekumary Vs State of Kerala

High Court Of Kerala · (2006) 1 KLT 144

Constitution of India, 1950 — Article 20(1)Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996 — Section 15(1)
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High Courts23 Sept 2005Dismissed

Nissa Hassan Vs State of Kerala

High Court Of Kerala · (2005) 4 ILR (Ker) 163 : (2005) 4 KLT 783

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3), 5A, 8, 8(3)Constitution of India, 1950 — Article 22, 226
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High Courts23 Sept 2005

T.M. Xavierkutty Vs V.S. Sunnymon and Another

High Court Of Kerala · (2006) 2 BC 513 : (2005) 3 CivCC 772 : (2006) 132 CompCas 399 : (2006) CriLJ 1742 : (2005) 4 ILR (Ker) 379 : (2005) 3 KLJ 410 : (2005) 4 KLT 432 : (2006) 1 RCR(Criminal) 260

Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 313Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 43
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High Courts22 Sept 2005

Jency Vs Biju Thomas

High Court Of Kerala · (2006) 1 CivCC 408 : (2006) 1 DMC 189 : (2006) 1 ILR (Ker) 51 : (2005) 4 KLT 766

Civil Procedure Code, 1908 (CPC) — Section 22, 23, 23(3), 24, 24(1)Divorce Act, 1869 — Section 10, 3(3)Family Courts Act, 1984 — Section 7(1)
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High Courts22 Sept 2005

Sharon Susa Kurian Vs State of Kerala

High Court Of Kerala · (2005) 4 KLT 235

Kerala Self Financing Professional Colleges Prohibition of Capitation Fees and Procedure for Admission and Fixation of Fees Act, 2004 — Section 2, 3(4), 3(5)
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High Courts09 Sept 2005Allowed

V. Suresh Kumar Vs V.C. Raveendran and Another

High Court Of Kerala · (2006) 1 ALD(Cri) 26 : (2007) 2 BC 298 : (2006) 1 CivCC 687 : (2005) CriLJ 4756 : (2005) 4 ILR (Ker) 767 : (2006) 1 RCR(Criminal) 556

Criminal Procedure Code, 1973 (CrPC) — Section 204, 256(1), 72, 73, 74General (Criminal) Rules, 1980 — Rule 207Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts09 Sept 2005

Chief Electoral Officer Vs Sunny Joseph

High Court Of Kerala · (2005) 4 ILR (Ker) 388 : (2005) 4 KLT 599

Constitution of India, 1950 — Article 102, 103(1), 103(2), 131, 136(2)Delimitation Act, 1972 — Section 8, 9Delimitation Act, 2002 — Section 10(1), 10(2), 10(4), 11F, 12BB
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High Courts09 Sept 2005Allowed

Pradeep Kumar Vs State of Kerala

High Court Of Kerala · (2005) 4 KLT 396

Constitution of India, 1950 — Article 243, 243S, 243W, 309Kerala Municipal Common Service Rules, 1967 — Rule 15Kerala Municipal Corporation Act, 1961 — Section 20, 22, 23, 24, 3(7)
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