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High Court Of Kerala judgments, 2006

904 judgments · page 11 of 46

High Courts11 Oct 2006

John Vs State of Kerala

High Court Of Kerala · (2006) 4 ILR (Ker) 653 : (2006) 4 KLT 932

Kerala Municipalities Act, 1994 — Section 238, 239, 239(1), 239(2), 239(3)
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High Courts11 Oct 2006Dismissed

Afcons Infrastructure Ltd. Vs Cherian Varkey Construction Co.

High Court Of Kerala · (2007) 1 ARBLR 405 : (2006) 4 ILR (Ker) 783 : (2007) 1 KLJ 333 : (2007) 1 KLT 196

Arbitration and Conciliation Act, 1996 — Section 7, 8, 82, 84, 9Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1A, Order 10 Rule 1B, Order 10 Rule 1C, 11, 115Common Law Procedure Act, 1854 — Section 3
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High Courts10 Oct 2006

In Re: 122 Prisoners

High Court Of Kerala · (2007) CriLJ 3241 : (2006) 4 KLT 597 : (2007) 1 RCR(Criminal) 460

Criminal Procedure Code, 1973 (CrPC) — Section 436A, 437(6)
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High Courts09 Oct 2006Dismissed

Kerala Nadvathur Mujahideen Vs Hussain Madvoor

High Court Of Kerala · (2006) 4 ILR (Ker) 493 : (2007) 1 KLT 92 : (2007) 5 RCR(Civil) 25

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 6 Rule 17, Order 8 Rule 6(2), Order 8 Rule 6(3), Order 8 Rule 6(4)Constitution of India, 1950 — Article 227
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High Courts05 Oct 2006Allowed

Retnakaran Vs State of Kerala

High Court Of Kerala · (2007) CriLJ 1488 : (2006) 4 ILR (Ker) 658 : (2006) 4 KLT 978

Constitution of India, 1950 — Article 21Kerala Abkari Act, 1077 — Section 8(1), 8(2)
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