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High Court Of Kerala judgments, 2005

781 judgments · page 37 of 40

High Courts31 Jan 2005Dismissed

Jamal Vs Safia Beevi

High Court Of Kerala · (2005) 2 KLT 359

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(10), 11(2), 11(3), 11(4)
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High Courts31 Jan 2005Dismissed

Sreedevi Amma Vs Radha Devi

High Court Of Kerala · (2005) 2 KLT 796

Kerala Education Rules, 1959 — Rule 27, 56(4)Kerala State and Subordinate Services Rules, 1958 — Rule 27
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High Courts28 Jan 2005Dismissed

Jacob Joseph Vs Devassy

High Court Of Kerala · (2005) ACJ 1962 : (2005) 2 ILR (Ker) 302 : (2005) 2 KLT 259 : (2005) 2 RCR(Civil) 624

Motor Vehicles Act, 1988 — Section 95
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High Courts28 Jan 2005Allowed

Dataware Design Labs (P) Ltd. Vs State Bank of India

High Court Of Kerala · (2005) 3 BC 177 : (2005) 127 CompCas 176 : (2005) 2 KLT 96

Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 7Parent Act — Section 19Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(1), 19(2), 19(8), 19(9)
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High Courts28 Jan 2005Allowed

Sheela Vs Gopalakrishnan

High Court Of Kerala · (2005) 1 ALD(Cri) 41 : (2005) 1 ALT(Cri) 398 : (2005) 2 CivCC 252 : (2006) 129 CompCas 93 : (2005) CriLJ 3274 : (2005) 1 ILR (Ker) 544 : (2005) 1 KLT 877 : (2005) 2 RCR(Criminal) 350

Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts27 Jan 2005

Omana Vs Kesavan

High Court Of Kerala · (2005) 2 CivCC 295 : (2005) 1 ILR (Ker) 677 : (2005) 1 KLT 893

Transfer of Property Act, 1882 — Section 122
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High Courts27 Jan 2005Dismissed

Aboobacker Vs Punjab National Bank

High Court Of Kerala · (2005) 3 BC 390 : (2005) 127 CompCas 519 : (2005) 1 KLT 947 : (2005) 64 SCL 42

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 14
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High Courts27 Jan 2005Allowed

Hajara Vs State of Kerala

High Court Of Kerala · (2005) 1 ILR (Ker) 695 : (2005) 2 KLT 206

Income Tax Act, 1961 — Section 147Kerala Building Tax Act, 1975 — Section 10Kerala Building Tax Ordinance, 1974 — Section 15(3)
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High Courts25 Jan 2005Dismissed

Joy Joseph Vs D.F.O.

High Court Of Kerala · (2005) CriLJ 2405 : (2005) 1 ILR (Ker) 773 : (2005) 2 KLT 456

Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 2(3), 52, 52(1), 52(3), 68Kerala Forest Act, 1961 — Section 53, 55, 61A, 61B
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High Courts25 Jan 2005Dismissed

Karthiyani Vs Ramanathan

High Court Of Kerala · AIR 2005 Ker 241 : (2005) 2 ILR (Ker) 293 : (2005) 2 KLT 115

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7, 115Constitution of India, 1950 — Article 226, 227
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High Courts25 Jan 2005Dismissed

Edwin Tomson Vs Kunhalikutty

High Court Of Kerala · (2005) 1 ILR (Ker) 782 : (2005) 2 KLT 380

Criminal Procedure Code, 1973 (CrPC) — Section 164, 173(8)Immoral Traffic (Prevention) Act, 1956 — Section 5Penal Code, 1860 (IPC) — Section 109, 341, 361, 366, 366A
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High Courts24 Jan 2005Dismissed

Aluminium Industries Ltd. Vs State of Kerala

High Court Of Kerala · (2005) 3 BC 395 : (2006) 133 CompCas 530 : (2005) 1 KLT 889 : (2005) 62 SCL 261 : (2008) 11 VST 516

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)
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High Courts24 Jan 2005

Cherootty Vs Purushothaman

High Court Of Kerala · (2005) 1 ILR (Ker) 747 : (2005) 2 KLT 84

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1(5), Order 14 Rule 5, Order 7 Rule 11Kerala Court Fees and Suits Valuation Act, 1959 — Section 12, 12(2), 13, 18, 7
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High Courts20 Jan 2005

Joseph Vs S.I. of Police

High Court Of Kerala · (2005) 1 ILR (Ker) 554 : (2005) 2 KLT 269

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 161, 162, 172(2)Evidence Act, 1872 — Section 114, 114A, 118, 145Penal Code, 1860 (IPC) — Section 118, 120B, 361, 363, 365
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