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High Court Of Kerala judgments, 2005

781 judgments · page 34 of 40

High Courts17 Feb 2005

Francis Mathew Vs State of Kerala

High Court Of Kerala · (2007) 1 BC 515 : (2005) 3 CivCC 226 : (2005) 3 KLT 288

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139
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High Courts17 Feb 2005Dismissed

Rasheed Vs Saji Basheer

High Court Of Kerala · (2005) CriLJ 1638 : (2005) 2 ILR (Ker) 13 : (2005) 2 KLT 106

Constitution of India, 1950 — Article 136Contempt of Courts Act, 1971 — Section 19, 2Kerala High Court Act, 1958 — Section 5
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High Courts16 Feb 2005

Sajitha Vs Competent Authority

High Court Of Kerala · (2005) CriLJ 3255 : (2005) 3 ILR (Ker) 327 : (2005) 3 KLT 637

Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 12A, 12A(3), 12A(6), 18, 2
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High Courts16 Feb 2005Dismissed

Biju Ramesh Vs Vijayakumar

High Court Of Kerala · AIR 2005 Ker 196 : (2005) 1 ILR (Ker) 815 : (2005) 2 KLT 960

Constitution of India, 1950 — Article 21, 39
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High Courts16 Feb 2005Dismissed

Haries Vs State of Kerala

High Court Of Kerala · (2005) CriLJ 3314 : (2005) 3 KLT 400

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 292, 294, 323, 354, 506
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High Courts16 Feb 2005Dismissed

Antony Vs P.S. Rana

High Court Of Kerala · (2005) 2 ILR (Ker) 10 : (2005) 2 KLT 120

Constitution of India, 1950 — Article 136, 215, 226Contempt of Courts (High Court of Kerala) Rules, 1971 — Rule 10, 12, 13, 14, 16Contempt of Courts Act, 1971 — Section 12, 20, 22
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High Courts16 Feb 2005Dismissed

M.M. Haries Vs State of Kerala

High Court Of Kerala · (2005) CriLJ 3314 : (2005) 3 KLT 400 : (2005) 4 RCR(Criminal) 579

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 292, 294, 323, 354, 506(1)
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High Courts14 Feb 2005Dismissed

V.K. Sreenivasan Vs D.G. Nair and Others

High Court Of Kerala · (2005) 1 ILR (Ker) 832 : (2005) 1 KLJ 788 : (2005) 2 KLT 396 : (2005) 3 RCR(Criminal) 8

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 202(1)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 390
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High Courts14 Feb 2005

M/s. Target Overseas Exports Pvt. Ltd. and Others Vs A.M. Iqbal and Others

High Court Of Kerala · (2005) 3 BC 152 : (2005) 2 CivCC 86 : (2005) 127 CompCas 264 : (2005) CriLJ 1931 : (2005) 1 ILR (Ker) 807 : (2005) 1 KLJ 679 : (2005) 2 KLT 45 : (2005) 3 RCR(Criminal) 773

Criminal Procedure Code, 1973 (CrPC) — Section 357(3), 446Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 7Penal Code, 1860 (IPC) — Section 11
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High Courts14 Feb 2005Dismissed

Jaya Vs State of Kerala

High Court Of Kerala · (2005) 2 ILR (Ker) 364 : (2005) 2 KLT 543

Constitution of India, 1950 — Article 246Kerala General Sales Tax (Amendment) Act, 1993 — Section 13Kerala General Sales Tax Act, 1963 — Section 23(1), 26A, 45A(1)
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High Courts11 Feb 2005Dismissed

Pradeepkumar Vs State of Kerala

High Court Of Kerala · (2005) CriLJ 4577 : (2005) 4 KLT 339

Kerala Forest Act, 1961 — Section 65, 73, 74Kerala Forest Subordinate Service Rules, 1966 — Rule 4Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 202, 482
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High Courts11 Feb 2005Dismissed

Suresh Vs State of Kerala

High Court Of Kerala · (2005) 1 KLT 848

Constitution of India, 1950 — Article 14, 16(4), 243D, 243D(2), 243D(4)Kerala Panchayat Raj Act, 1994 — Section 153(3), 153(4)
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