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High Court Of Kerala judgments, 2005

781 judgments · page 30 of 40

High Courts17 Mar 2005Allowed

Geetha Vs State of Kerala

High Court Of Kerala · (2005) 2 CivCC 405 : (2005) CriLJ 2780 : (2005) 2 DMC 286 : (2005) 3 ILR (Ker) 33 : (2005) 2 KLT 407 : (2005) 3 RCR(Criminal) 884

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 293, 293(1), 293(4)
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High Courts17 Mar 2005Allowed

Chandra Naik Vs Paivalikke Grama Panchayat

High Court Of Kerala · (2005) 2 ILR (Ker) 612 : (2005) 2 KLT 843

Constitution of India, 1950 — Article 243D, 243E, 243E(1), 243E(2), 342(2)Kerala Panchayat Raj (Election of President and Vice President) Rules, 1995 — Rule 9, 9(8)Kerala Panchayat Raj Act, 1994 — Section 10, 149, 153, 153(14), 153(3)
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High Courts17 Mar 2005

Raman Vs State of Kerala

High Court Of Kerala · (2005) 3 ILR (Ker) 81 : (2005) 2 KLT 239

Kerala Panchayat (Establishment) Rules, 1967 — Rule 17, 2, 3Kerala Service Rules, 1958 — Rule 12(16A), 3, 60
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High Courts16 Mar 2005

Sukumaran and Others Vs State of Kerala

High Court Of Kerala · (2005) 03 KL CK 0068

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(1), 161(3), 162, 162(1)Evidence Act, 1872 — Section 114, 145, 154, 157
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High Courts16 Mar 2005

Gracy Vs Intelligence Officer

High Court Of Kerala · (2005) 3 KLT 168 : (2005) 141 STC 309

Kerala General Sales Tax Act, 1963 — Section 2, 29, 29(2), 29A, 29A(4)Kerala General Sales Tax Rules, 1963 — Rule 37, 58Railways Act, 1989 — Section 93
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High Courts16 Mar 2005Dismissed

U.B.C. Vs Govarthanam

High Court Of Kerala · (2005) 127 CompCas 506 : (2005) 2 ILR (Ker) 219 : (2005) 2 KLT 461 : (2005) 3 RCR(Criminal) 212

Constitution of India, 1950 — Article 226, 227Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts15 Mar 2005

Harikrishnan, K.P. Vs C.K. Jacob

High Court Of Kerala · AIR 2005 Ker 220 : (2005) 1 KLJ 867 : (2005) 2 KLT 488

Civil Procedure Code, 1908 (CPC) — Section 141, 148AConstitution of India, 1950 — Article 226, 227
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High Courts15 Mar 2005Allowed

Sunil, M.C. Vs The R.T.O. and Others

High Court Of Kerala · AIR 2005 Ker 221 : (2005) 1 KLJ 835

Central Motor Vehicles Rules, 1989 — Rule 87, 87(2A)Kerala Motor Vehicles Rules, 1989 — Rule 235, 235(7)Motor Vehicles Act, 1988 — Section 88, 88(12), 88(9)
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High Courts15 Mar 2005Dismissed

Rev. Sr. Mary Angella Vs State of Kerala

High Court Of Kerala · (2005) 2 ILR (Ker) 577 : (2005) 3 KLT 29

Constitution of India, 1950 — Article 14, 15, 29, 30, 30(1)Kerala Education (Amendement) Rules, 1982 — Rule 39Kerala Education Act, 1958 — Section 2(1), 2(5), 36
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High Courts15 Mar 2005Dismissed

Kathrikutty Vs Pappoo

High Court Of Kerala · (2005) 2 CivCC 712 : (2005) 3 ILR (Ker) 52 : (2005) 3 KLT 63

Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 118, 63, 70
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High Courts14 Mar 2005

Mohan Vs State of Kerala

High Court Of Kerala · (2005) 2 ILR (Ker) 784 : (2005) 2 ILR (Ker) 169 : (2005) 3 KLT 119

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 197(1), 340Penal Code, 1860 (IPC) — Section 34, 463, 465, 466, 468
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High Courts14 Mar 2005Allowed

Don Bosco Vs Partech Computers Ltd.

High Court Of Kerala · (2005) 2 ILR (Ker) 235 : (2005) 2 KLT 1003 : (2005) 4 RCR(Criminal) 620

Criminal Procedure Code, 1973 (CrPC) — Section 247, 256, 256(1), 82, 83Negotiable Instruments Act, 1881 (NI) — Section 138
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