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High Court Of Kerala judgments, 2005

781 judgments · page 33 of 40

High Courts24 Feb 2005

Krishnan Namboodiri Vs Unnikrishnan Namboodiri

High Court Of Kerala · AIR 2005 Ker 328 : (2005) 3 CivCC 201 : (2005) 2 ILR (Ker) 239 : (2005) 3 KLT 556

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, Order 21 Rule 32, Order 21 Rule 32(5), Order 23 Rule 1(3), Order 23 Rule 2Kerala Land Reforms Act, 1963 — Section 103, 72BLimitation Act, 1963 — Section 14(3)
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High Courts22 Feb 2005Dismissed

Manoj Vs State

High Court Of Kerala · (2005) 1 KLJ 895

Criminal Procedure Code, 1973 (CrPC) — Section 232(2), 27Penal Code, 1860 (IPC) — Section 300, 302, 307, 34
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High Courts22 Feb 2005Dismissed

Baby Mathew Vs G.C.D.A.

High Court Of Kerala · (2005) 1 ILR (Ker) 828 : (2005) 2 KLT 39

Land Acquisition Act, 1994 — Section 16, 16(2), 28A
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High Courts22 Feb 2005

Edayanal Constructions Vs ITO

High Court Of Kerala · (2006) 153 TAXMAN 65

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Income Tax Act, 1961 — Section 139, 14, 142, 143, 154Penal Code, 1860 (IPC) — Section 120B, 193, 196, 276C, 278E
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High Courts21 Feb 2005

Mohammed Sageer Vs Prakash Thomas

High Court Of Kerala · (2005) 1 ILR (Ker) 839 : (2005) 2 KLT 400

Evidence Act, 1872 — Section 114Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4), 20
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High Courts18 Feb 2005Allowed

Vijayan Vs State of Kerala

High Court Of Kerala · (2005) 3 BC 480 : (2000) CriLJ 1199 : (2005) 2 KLT 344

Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts18 Feb 2005Dismissed

MRF Ltd. Vs K.S.E.B.

High Court Of Kerala · AIR 2005 Ker 164 : (2005) 2 KLT 230

Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 49, 59, 79
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High Courts18 Feb 2005Dismissed

Krishnan Moopan Vs State of Kerala

High Court Of Kerala · (2005) 2 ILR (Ker) 56 : (2005) 2 KLT 700

Criminal Procedure Code, 1973 (CrPC) — Section 102, 173(2), 190, 190(1), 2Penal Code, 1860 (IPC) — Section 379
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