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High Court Of Kerala judgments, 2005

781 judgments · page 36 of 40

High Courts04 Feb 2005Dismissed

Ramakrishnan Vs Canara Bank

High Court Of Kerala · (2005) 105 FLR 623 : (2005) 1 ILR (Ker) 522 : (2005) 1 KLT 899 : (2005) 3 LLJ 145

Civil Procedure Code, 1908 (CPC) — Section 10
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High Courts04 Feb 2005Allowed

Prasad Vs R.T.A. Ernakulam

High Court Of Kerala · (2005) 2 ACC 661 : (2005) 3 ILR (Ker) 353 : (2005) 2 KLT 227

Constitution of India, 1950 — Article 14, 226Motor Vehicles Act, 1988 — Section 80(2), 80(3)
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High Courts04 Feb 2005Dismissed

Thankamma Mathew Vs Ravi Mathew

High Court Of Kerala · (2005) 4 ILR (Ker) 622 : (2005) 4 KLT 859

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(17), 11(3), 11(4), 2(6)
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High Courts03 Feb 2005Dismissed

Narayana Kurup Vs Valsala

High Court Of Kerala · (2005) CriLJ 3266 : (2005) 2 DMC 266 : (2005) 2 KLT 199

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4), 125(5), 127(2)
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High Courts02 Feb 2005Dismissed

Cochin Shipyard Ltd. Vs Industrial Tribunal

High Court Of Kerala · (2005) 106 FLR 123 : (2005) 2 ILR (Ker) 535 : (2005) 2 KLT 760 : (2005) 3 LLJ 46

Constitution of India, 1950 — Article 136, 142, 226, 227, 30(1)Penal Code, 1860 (IPC) — Section 468
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High Courts02 Feb 2005Dismissed

Leelamma Vs Radhakrishnan

High Court Of Kerala · (2005) 2 CivCC 509 : (2005) 1 ILR (Ker) 702 : (2005) 2 KLT 212

Hindu Marriage Act, 1955 — Section 29(2)
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High Courts02 Feb 2005Allowed

Nihas Vs State of Kerala

High Court Of Kerala · (2005) 2 KLT 173

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300
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High Courts02 Feb 2005Allowed

E.S.I. Corporation Vs Ramaswamy

High Court Of Kerala · (2005) 2 KLJ 16 : (2005) 2 KLT 757 : (2005) 3 LLJ 77

Employees State Insurance (General) Regulations, 1950 — Regulation 31BEmployees State Insurance Act, 1948 — Section 2(17), 44, 44(1), 45A, 85A
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High Courts01 Feb 2005Dismissed

Kerala Streevedi Vs State of Kerala

High Court Of Kerala · (2005) CriLJ 2293 : (2005) 1 ILR (Ker) 425 : (2005) 1 KLT 743

Constitution of India, 1950 — Article 228Criminal Procedure Code, 1973 (CrPC) — Section 326
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High Courts01 Feb 2005

Mariyomma Vs Kidave

High Court Of Kerala · (2005) 2 KLT 654

Lakshadweep, Minicoy, Amindweep Survey and Boundaries Regulation, 1959 — Section 7(2)
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High Courts01 Feb 2005Dismissed

Sreedharan Vs State of Kerala

High Court Of Kerala · (2005) 2 ILR (Ker) 156 : (2005) 2 KLT 108

Arms Act, 1959 — Section 12, 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 216, 216(1), 216(2), 216(3), 216(4)Negotiable Instruments Act, 1881 (NI) — Section 138
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