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High Court Of Kerala judgments, 2005

781 judgments · page 12 of 40

High Courts09 Sept 2005

Nazeer Vs Sundaran Rajan

High Court Of Kerala · (2006) 1 CivCC 260 : (2005) 4 KLT 626

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 6, Order 9 Rule 7Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 20, 23(1)
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High Courts09 Sept 2005Dismissed

State of Kerala Vs T.P. Nandakumar and Another

High Court Of Kerala · (2005) CriLJ 4469 : (2005) 4 ILR (Ker) 400

Constitution of India, 1950 — Article 134(1), 19(1)Criminal Procedure Code, 1973 (CrPC) — Section 197, 397, 397(1), 397(2)Evidence Act, 1872 — Section 123, 124, 162
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High Courts08 Sept 2005Allowed

George Vs State

High Court Of Kerala · (2005) 3 KLJ 593

Criminal Procedure Code, 1973 (CrPC) — Section 232, 313Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 109, 120B, 201, 302, 34
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High Courts08 Sept 2005

Oriental Insurance Co. Ltd. Vs Sivankutty

High Court Of Kerala · (2005) 4 ACC 653 : AIR 2006 Ker 20 : (2005) 4 ILR (Ker) 150 : (2006) 1 JCR 395 : (2005) 4 KLT 108 : (2006) 1 RCR(Civil) 410

Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1939 — Section 94, 96Motor Vehicles Act, 1988 — Section 145, 146, 146(1), 147(1), 147(3)
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High Courts07 Sept 2005Allowed

Vinod Babu Vs District Collector

High Court Of Kerala · (2005) 4 KLT 412

Kerala General Sales Tax Act, 1963 — Section 21, 21(1), 21(2)Partnership Act, 1932 — Section 30, 31, 31(1), 31(2), 59
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High Courts06 Sept 2005Dismissed

Sebastian Vs Mathai

High Court Of Kerala · (2005) 4 ILR (Ker) 302 : (2005) 4 KLT 791

Benami Transactions (Prohibition) Act, 1988 — Section 4Citizenship Act, 1955 — Section 9, 9(2)Contract Act, 1872 — Section 23
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High Courts06 Sept 2005

Pudunagaram Grama Panchayat Vs Saleem

High Court Of Kerala · (2005) 4 ILR (Ker) 361 : (2005) 4 KLT 415

Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 313General Clauses Act, 1897 — Section 24Kerala Panchayat (Public and Private Markets) Rules, 1964 — Rule 22, 5
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High Courts06 Sept 2005

Suresh Vs State of Kerala

High Court Of Kerala · (2006) 1 KLT 78

Criminal Procedure Code, 1973 (CrPC) — Section 222, 232, 313, 313(1), 357Explosive Substances Act, 1908 — Section 3, 5General Clauses Act, 1897 — Section 26
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