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High Court Of Kerala judgments, 2005

781 judgments · page 38 of 40

High Courts20 Jan 2005Allowed

Kesavan Nair Vs State of Kerala

High Court Of Kerala · (2005) 3 ILR (Ker) 355 : (2005) 3 KLT 391 : (2005) 4 RCR(Criminal) 43

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 23, 24, 34, 378, 380
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High Courts20 Jan 2005

State of Kerala Vs Rajmohan Cashew (P) Ltd.

High Court Of Kerala · AIR 2005 Ker 141 : (2005) 127 CompCas 744 : (2005) 2 KLT 131 : (2005) 142 STC 283

Companies Act, 1956 — Section 4AKerala General Sales Tax Act, 1963 — Section 26BKerala Revenue Recovery Act, 1968 — Section 17, 3, 5, 6
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High Courts19 Jan 2005Dismissed

Jamal Vs Nafeesu

High Court Of Kerala · (2005) 1 ILR (Ker) 788 : (2005) 2 KLT 53

General Clauses Act, 1897 — Section 1(4), 3(13)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 1, 11(4)
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High Courts19 Jan 2005

Sreenarayanan Elayath Vs K.S.E.B.

High Court Of Kerala · (2005) 105 FLR 311 : (2005) 1 ILR (Ker) 528 : (2005) 1 KLT 644

Constitution of India, 1950 — Article 14Kerala State and Subordinate Services Rules, 1958 — Rule 28
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High Courts18 Jan 2005Dismissed

Petronet CCK Ltd. Vs Vijayan

High Court Of Kerala · (2005) 1 KLT 773

Limitation Act, 1963 — Section 5Petroleum and Minerals Pipelines (Acquisition of Right of User in land) Act, 1962 — Section 10
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High Courts18 Jan 2005

Babu Vs State of Kerala

High Court Of Kerala · (2005) 1 KLT 975

Constitution of India, 1950 — Article 17Penal Code, 1860 (IPC) — Section 323, 324Protection of Civil Rights Act, 1955 — Section 7(1)
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High Courts18 Jan 2005Dismissed

Petronet CCK Ltd. Vs Meeran and Another

High Court Of Kerala · (2005) 1 KLT 773

Limitation Act, 1963 — Section 10, 11, 12, 13, 14Petroleum and Minerals Pipelines (Acquisition of Right of User in land) Act, 1962 — Section 10(1), 10(2), 17, 6(1)Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Rules, 1963 — Rule 4, 4(3), 5
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High Courts17 Jan 2005Dismissed

Dy. Director Vs B.P.L. Cellular Ltd.

High Court Of Kerala · (2005) 2 KLT 775 : (2005) 3 LLJ 74

Employees State Insurance (General) Regulations, 1950 — Regulation 40, 40(1), 40(2)Employees State Insurance Act, 1948 — Section 2(4), 40(1)
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High Courts17 Jan 2005Dismissed

Sandeep Vs State of Kerala

High Court Of Kerala · AIR 2005 Ker 148 : (2005) 1 ILR (Ker) 324 : (2005) 1 KLT 549

Constitution of India, 1950 — Article 141Kerala Self Financing Professional Colleges Prohibition of Capitation Fees and Procedure for Admission and Fixation of Fees Act, 2004 — Section 3, 4
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High Courts14 Jan 2005Dismissed

Viswambharan Vs Dhanya and Another

High Court Of Kerala · AIR 2005 Ker 91 : (2005) 2 CivCC 412 : (2005) 2 DMC 56 : (2005) 1 ILR (Ker) 374 : (2005) 1 KLJ 330 : (2005) 1 KLT 708 : (2005) 2 RCR(Civil) 226

Constitution of India, 1950 — Article 14, 15, 15(3)Hindu Adoptions and Maintenance Act, 1956 — Section 20, 20(1), 20(2), 20(3), 3(b)
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High Courts13 Jan 2005Allowed

Kochudas Ragesh Vs Roy Marcose

High Court Of Kerala · (2005) 1 ALT(Cri) 429 : (2005) 1 KLT 776

Criminal Procedure Code, 1973 (CrPC) — Section 227, 245(1)Penal Code, 1860 (IPC) — Section 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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