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High Court Of Kerala judgments, 2005

781 judgments · page 31 of 40

High Courts14 Mar 2005

Rajappan Nair Vs Stephen Joseph

High Court Of Kerala · (2005) 2 ILR (Ker) 131 : (2005) 2 KLT 345

Constitution of India, 1950 — Article 225, 5Contempt of Courts (High Court of Kerala) Rules, 1971 — Rule 5, 6, 9Contempt of Courts Act, 1971 — Section 11, 12, 14, 23
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High Courts10 Mar 2005Allowed

Manoharan Pillai Vs State and Another

High Court Of Kerala · (2005) 03 KL CK 0002

Essential Commodities Act, 1955 — Section 3, 7General Clauses Act, 1897 — Section 3(57)Income Tax Act, 1961 — Section 276C, 277, 278, 278B
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High Courts09 Mar 2005Dismissed

Padmaja Vs Sajeev

High Court Of Kerala · (2006) 1 CivCC 771 : (2006) 1 ILR (Ker) 799 : (2006) 1 KLT 265 : (2006) 1 RCR(Civil) 623

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 35, Order 21 Rule 58Specific Relief Act, 1963 — Section 19, 21, 22, 28, 28(1)Transfer of Property Act, 1882 — Section 100, 52
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High Courts09 Mar 2005Dismissed

R.D.O. Vs Kurian

High Court Of Kerala · (2005) 2 ILR (Ker) 723 : (2005) 2 KLT 863

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1Kerala Land Acquisition Act, 1961 — Section 18
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High Courts09 Mar 2005

Kunhiraman Vs State of Kerala

High Court Of Kerala · (2005) 2 ILR (Ker) 139 : (2005) 2 KLT 685

Criminal Procedure Code, 1973 (CrPC) — Section 301, 417, 422, 438, 439Penal Code, 1860 (IPC) — Section 420
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High Courts09 Mar 2005

Bhadran Vs Sunil Kumar

High Court Of Kerala · (2006) 1 ALD(Cri) 39 : (2005) 4 BC 452 : (2005) 2 CivCC 552 : (2005) 127 CompCas 930 : (2005) 2 ILR (Ker) 135 : (2005) 2 KLT 696

General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts04 Mar 2005Dismissed

Ravi Vs Jovatte Francis

High Court Of Kerala · (2005) 4 ILR (Ker) 517 : (2005) 1 ILR (Ker) 794 : (2005) 4 KLT 51 : (2006) 1 RCR(Criminal) 89

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 157, 157(1)
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High Courts03 Mar 2005Dismissed

Vijayan Vs State of Kerala

High Court Of Kerala · (2005) 2 DMC 658

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 201, 325
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High Courts03 Mar 2005Allowed

Ettoop Vs Kunhikannan

High Court Of Kerala · (2005) CriLJ 2249 : (2005) 2 KLT 429 : (2005) 2 RCR(Criminal) 768

Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 482Penal Code, 1860 (IPC) — Section 34, 341, 506
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High Courts03 Mar 2005

Parameswaran Vs Director of Panchayat

High Court Of Kerala · (2005) 2 KLT 248

Constitution of India, 1950 — Article 226Kerala Panchayat Raj (Procedure for Panchayat Meeting) Rules, 1995 — Rule 4, 4(2), 6Kerala Panchayat Raj Act, 1994 — Section 179, 179(10), 179(4), 179(5), 179(6)
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High Courts02 Mar 2005Allowed

N.I.I.T. Ltd. Vs Manoharan

High Court Of Kerala · (2005) 3 ILR (Ker) 268 : (2005) 3 KLT 1025

Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 16, 16(2), 5, 8, 8(1)Civil Procedure Code, 1908 (CPC) — Order 31 Rule 1
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High Courts01 Mar 2005

Sukumaran and Others Vs State of Kerala

High Court Of Kerala · (2005) CriLJ 2385

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(1), 161(2), 161(3), 162Evidence Act, 1872 — Section 114, 145, 154, 157
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High Courts01 Mar 2005

High Court of Kerala Vs Siraj

High Court Of Kerala · (2005) 1 ILR (Ker) 752 : (2005) 2 KLT 9

Kerala Judicial Service Rules, 1991 — Rule 7, 7(2)Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17Public Service Commission (Procedure) Rules, 1970 — Rule 12, 4
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