CourtKutchehry.com

COURT ARCHIVE

High Court Of Kerala judgments, 2005

781 judgments · page 39 of 40

High Courts12 Jan 2005Dismissed

M. Abdul Sathar Vs Aneesa and others

High Court Of Kerala · (2005) 2 DMC 337 : (2005) 3 ILR (Ker) 293 : (2005) 1 KLJ 907 : (2005) 3 KLT 468

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 198A, 482Penal Code, 1860 (IPC) — Section 34, 498, 498A
Read judgment
High Courts12 Jan 2005Dismissed

Krishnankutty Vs Velayudhan and Others

High Court Of Kerala · AIR 2005 Ker 124 : (2005) 3 BC 430 : (2005) 2 CivCC 610 : (2005) 1 ILR (Ker) 291 : (2005) 2 KLT 854

Negotiable Instruments Act, 1881 (NI) — Section 46, 87
Read judgment
High Courts10 Jan 2005Dismissed

Basheer Vs T.N. Radhakrishnan

High Court Of Kerala · (2007) 1 BC 408

Criminal Procedure Code, 1973 (CrPC) — Section 401Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 142
Read judgment
High Courts06 Jan 2005Dismissed

Sadasivan Chettiar Vs Rajendran

High Court Of Kerala · (2005) 1 ILR (Ker) 221 : (2005) 1 KLT 653

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(3), Order 22 Rule 9(2), Order 41 Rule 22Evidence Act, 1872 — Section 114Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4), 22
Read judgment
High Courts05 Jan 2005

Babu Vs Banumathy Menon

High Court Of Kerala · AIR 2005 Ker 155 : (2005) 1 ILR (Ker) 359 : (2005) 2 KLT 859

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2, Order 33 Rule 5, Order 7 Rule 11Specific Relief Act, 1963 — Section 16
Read judgment
High Courts04 Jan 2005Dismissed

Anil Raj Vs Integrated Finance Co. Ltd.

High Court Of Kerala · (2006) 1 ALD(Cri) 36 : (2005) 4 BC 464 : (2005) 2 ILR (Ker) 68 : (2005) 2 KLT 972

Criminal Procedure Code, 1973 (CrPC) — Section 313, 482General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138
Read judgment