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High Court Of Kerala judgments, 2006

904 judgments · page 10 of 46

High Courts16 Oct 2006

Thomas Vs Thomas

High Court Of Kerala · (2005) 1 ALD(Cri) 35 : (2006) 4 KLT 739

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 35, 35, 35(1), 35(2), 35(3)Constitution of India, 1950 — Article 227
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High Courts13 Oct 2006

Chandran Vs State of Kerala

High Court Of Kerala · (2006) 4 KLT 550

Criminal Procedure (Amendment) Act, 2005 — Section 16, 25, 28, 38, 42Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 323, 324, 34, 341, 42
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High Courts12 Oct 2006

K. Muralidharan Vs State of Kerala and Others

High Court Of Kerala · (2007) CriLJ 417 : (2006) 4 ILR (Ker) 512

Constitution of India, 1950 — Article 142(1), 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 173(2), 173(8), 202Prevention of Corruption Act, 1988 — Section 5, 7
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High Courts12 Oct 2006Allowed

National Insurance Co. Ltd. Vs Jabbar

High Court Of Kerala · (2007) ACJ 1371 : (2007) 1 ILR (Ker) 44 : (2007) 1 KLJ 248 : (2007) 1 KLT 331

Kerala Motor Vehicles Rules, 1989 — Rule 371Motor Vehicles Act, 1988 — Section 163A, 163B, 164, 165, 166
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High Courts12 Oct 2006Dismissed

Omanakutty Amma Vs Mathew

High Court Of Kerala · (2007) 1 KLT 356

Constitution of India, 1950 — Article 136, 227, 243OKerala Panchayat Raj (Amendment) Act, 1994 — Section 100, 101, 102, 102, 102(1)Kerala Panchayat Raj Rules — Rule 52(1A)
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High Courts11 Oct 2006Dismissed

Zeenath Vs Kadeeja

High Court Of Kerala · (2007) CriLJ 600 : (2006) 4 ILR (Ker) 738 : (2006) 4 KLT 905

Criminal Procedure Code, 1973 (CrPC) — Section 551, 552, 97, 98Penal Code, 1860 (IPC) — Section 23, 425, 43
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High Courts11 Oct 2006Dismissed

Kerala Water Authority Vs Surendran

High Court Of Kerala · (2007) 112 FLR 772 : (2006) 4 ILR (Ker) 504 : (2007) 2 JCR 42 : (2006) 4 KLT 983 : (2007) 2 LLJ 678 : (2008) 1 UPLBEC 50

Kerala State and Subordinate Services Rules, 1958 — Rule 10, 9
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