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High Court Of Kerala judgments, 2005

781 judgments · page 6 of 40

High Courts22 Nov 2005Allowed

Vijayabhanu Vs State of Kerala

High Court Of Kerala · (2006) 1 KLT 140

Kerala Abkari Act, 1077 — Section 18A, 29, 29(2), 55(a), 57(a)Kerala Abkari Shops (Disposal in Auction) (Amendment) Rules, 1975 — Rule 6(30)Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 5(10), 5(15), 5(19), 6(26), 6(27)
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High Courts21 Nov 2005Allowed

Krishnan Vs Mohammed

High Court Of Kerala · AIR 2006 Ker 135 : (2006) 1 KLT 156

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 152
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High Courts18 Nov 2005Dismissed

Federal Bank Limited Vs Sri. John Thomas and Another

High Court Of Kerala · AIR 2006 Ker 86 : (2006) 2 BC 411 : (2006) 132 CompCas 855 : (2006) 3 RCR(Civil) 86

Constitution of India, 1950 — Article 226Debt Recovery Tribunal (Amendment) Rules, 2003 — Rule 7Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 7
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High Courts18 Nov 2005Dismissed

Priyesh Vasudevan Vs Shameena

High Court Of Kerala · (2005) 4 KLT 1003

Constitution of India, 1950 — Article 14, 16Hindu Succession Act, 1956 — Section 20Kerala Education Rules, 1959 — Rule 51A, 51B
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High Courts17 Nov 2005

Oriental Insurance Co. Ltd. Vs Hariprasad

High Court Of Kerala · (2006) ACJ 432 : AIR 2006 Ker 125 : (2005) 4 ILR (Ker) 757 : (2006) 2 JCR 501 : (2005) 4 KLT 977 : (2006) 1 RCR(Civil) 419 : (2006) 1 RCR(Criminal) 659

Kerala Motor Vehicles Rules, 1989 — Rule 371Motor Vehicles Act, 1988 — Section 140, 166, 169
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High Courts16 Nov 2005

Gracy Vincent Vs State of Kerala

High Court Of Kerala · (2006) 1 ILR (Ker) 149 : (2006) 1 KLT 7 : (2006) 1 RCR(Civil) 661 : (2006) 1 RCR(Criminal) 908

Kerala Motor Vehicles Rules, 1989 — Rule 10, 5Kerala Motor Vehicles Taxation Act, 1976 — Section 10, 23, 24, 3(3), 5
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High Courts16 Nov 2005

Raghavan Vs Kelappan

High Court Of Kerala · (2005) 4 ILR (Ker) 705 : (2006) 3 JCR 499 : (2006) 1 KLT 1

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
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High Courts16 Nov 2005

Arayakkamdy Sukumaran and Others Vs State of Kerala

High Court Of Kerala · (2006) CriLJ 976 : (2006) 1 ILR (Ker) 61

Criminal Procedure Code, 1973 (CrPC) — Section 110, 157, 161, 354(3), 366(1)Evidence Act, 1872 — Section 155, 27, 32Penal Code, 1860 (IPC) — Section 108, 109, 143, 147, 148
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High Courts16 Nov 2005Allowed

Regional Cancer Centre Vs Gopalan

High Court Of Kerala · AIR 2006 Ker 103 : (2006) 1 ILR (Ker) 303 : (2006) 1 KLT 58

Criminal Procedure Code, 1973 (CrPC) — Section 473Income Tax Act, 1922 — Section 34Protection of Human Rights Act, 1993 — Section 36, 36(1), 36(2)
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High Courts15 Nov 2005

Balasubramanyan Vs State of Kerala

High Court Of Kerala · (2005) 4 KLT 882

Constitution of India, 1950 — Article 143, 173, 180(2), 188, 193Industrial Disputes Act, 1947 — Section 17(1), 33(2)Kerala Municipalities Act, 1994 — Section 10, 11, 11(3), 12, 12(1)
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