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High Court Of Kerala judgments, 2005

781 judgments · page 13 of 40

High Courts06 Sept 2005Dismissed

Mathew Joseph Vs Dy. Tahsildar

High Court Of Kerala · (2007) 1 BC 393 : (2005) 4 ILR (Ker) 173 : (2005) 4 KLT 587

Constitution of India, 1950 — Article 226Kerala Revenue Recovery Act, 1968 — Section 71Limitation Act, 1963 — Section 18, 18(1)
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High Courts05 Sept 2005

Raju Vs Chacko

High Court Of Kerala · (2005) 4 ILR (Ker) 552 : (2005) 4 KLT 197

Criminal Procedure Code, 1973 (CrPC) — Section 199(1), 482Penal Code, 1860 (IPC) — Section 120B, 499, 500Press and Registration of Books Act, 1867 — Section 12, 2, 3, 5
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High Courts05 Sept 2005

National Insurance Co. Ltd. Vs Indus Motor Co. (P) Ltd.

High Court Of Kerala · (2005) 4 ACC 469 : (2005) 4 ILR (Ker) 273 : (2005) 4 KLT 391

General Clauses Act, 1897 — Section 3, 3(42)Insurance Act, 1938 — Section 114, 114(1), 2(9), 3, 93(4)Redressal of Public Grievances Rules, 1998 — Rule 12, 13, 4, 5, 6
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High Courts05 Sept 2005

Sugil Vs Sadanandan

High Court Of Kerala · (2005) 4 ILR (Ker) 343 : (2005) 4 KLT 220

Kerala Municipality Building Rules, 1999 — Rule 2(1)Kerala Panchayat Raj Act, 1994 — Section 2, 209, 209A, 209C
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High Courts05 Sept 2005

Ahammed Vs Antony

High Court Of Kerala · (2005) 4 ILR (Ker) 189 : (2005) 4 KLT 361

Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 153(7A), 157(9A)Kerala Panchayat Raj (Election of President and Vice President) Rules, 1995 — Rule 10Kerala Panchayat Raj Act, 1994 — Section 153, 157(2), 157(5), 157(9A), 6(1)
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High Courts05 Sept 2005Allowed

Ramesh Babu Vs State of Kerala

High Court Of Kerala · (2005) 4 ILR (Ker) 327 : (2005) 4 KLT 372

Constitution of India, 1950 — Article 14, 19(1), 301, 303, 304Kerala Liquor Transit (Amendment) Rules, 2005 — Rule 3, 3(1), 5, 5(1)Liquor Transit Rules, 1975 — Rule 11, 3, 3A, 3B, 3C
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High Courts05 Sept 2005

District Executive Officer Vs Abel

High Court Of Kerala · (2006) 2 KLT 758

Constitution of India, 1950 — Article 226Kerala Motor Transport Workers Welfare Fund Board Act, 1985 — Section 7, 7(1), 8, 8(1), 8(2)Limitation Act, 1963 — Section 5
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High Courts02 Sept 2005Dismissed

Thomas Vs Kunjamma

High Court Of Kerala · AIR 2006 Ker 40 : (2005) 3 CivCC 680 : (2005) 5 CTC 241 : (2005) 4 ILR (Ker) 185 : (2006) 2 JCR 135 : (2005) 4 KLT 286 : (2006) 1 RCR(Civil) 287

Civil Procedure Code, 1908 (CPC) — Section 152Constitution of India, 1950 — Article 226
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High Courts02 Sept 2005

Raju Vs Jaiprakash

High Court Of Kerala · (2007) 3 BC 172

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 191, 192, 193Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts01 Sept 2005

Jacob Thomas Vs Pandian

High Court Of Kerala · (2006) 1 ACC 204 : (2006) ACJ 464 : AIR 2006 Ker 77 : (2005) 4 ILR (Ker) 419 : (2006) 2 JCR 250 : (2005) 4 KLT 545 : (2006) 1 RCR(Civil) 193

Central Motor Vehicles Rules, 1989 — Rule 168 , 169Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 13 Rule 3, Order 16 Rule 1, Order 16 Rule 21, Order 17 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 195
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