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High Court Of Kerala judgments, 2006

904 judgments · page 12 of 46

High Courts04 Oct 2006Dismissed

Infoseek Solutions Vs Kerala Law Times

High Court Of Kerala · AIR 2007 Ker 1 : (2006) 4 ILR (Ker) 343 : (2006) 4 KLT 311 : (2007) 34 PTC 231 : (2007) 2 RCR(Criminal) 295

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 141Copyright Act, 1957 — Section 13(1), 16, 17, 2, 52(1)
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High Courts04 Oct 2006Allowed

Alikutty and Another Vs State of Kerala

High Court Of Kerala · (2006) 10 KL CK 0058

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 173(2), 174, 235Evidence Act, 1872 — Section 145, 27, 32(1)Penal Code, 1860 (IPC) — Section 302, 34
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High Courts04 Oct 2006Allowed

Swarna Prabha Vs R.T.A.

High Court Of Kerala · (2006) 4 KLT 735

Constitution of India, 1950 — Article 14, 19(1), 19(6)Kerala Motor Vehicles Rules, 1989 — Rule 156Kerala Motor Vehicles Taxation Act, 1976 — Section 7(2), 74(2), 80, 82, 82(1)
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High Courts04 Oct 2006Allowed

Somarajan Vs R.T.A.

High Court Of Kerala · AIR 2007 Ker 75 : (2006) 4 ILR (Ker) 813 : (2006) 4 KLT 628

Kerala Motor Vehicles Rules, 1989 — Rule 112, 143, 159(2), 212(1), 212(3)Motor Vehicles Act, 1988 — Section 112, 68(3), 71, 71(2), 72
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High Courts03 Oct 2006Dismissed

Dayananda Babu Vs Vijaya Automobiles and General Engineering Works

High Court Of Kerala · (2007) 2 ALD(Cri) 4 : (2007) 4 BC 52 : (2006) 4 ILR (Ker) 650 : (2007) 1 KLJ 16 : (2006) 4 KLT 825 : (2007) 2 RCR(Civil) 396 : (2007) 2 RCR(Criminal) 317

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 378, 394Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts29 Sept 2006

Nanu Vs Balan Master

High Court Of Kerala · (2006) 4 KLT 702

Kerala Education Act, 1958 — Section 10Kerala Education Rules, 1959 — Rule 2(7), 28, 44, 45, 45B
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High Courts29 Sept 2006Dismissed

Sunil Kumar Vs Rajendra Pillai and Others

High Court Of Kerala · (2007) 114 FLR 1016 : (2007) 2 ILR (Ker) 215 : (2007) 2 KLJ 259 : (2007) 3 LLJ 1052

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(5), 7AKerala Education Rules, 1959 — Rule 5, 5A
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High Courts29 Sept 2006

Hisa A. Sheng Vs Administrator

High Court Of Kerala · (2007) CriLJ 821 : (2006) 4 KLT 945

Foreigners Act, 1946 — Section 14Merchant Shipping Act, 1958 — Section 161, 162, 163, 164, 165Penal Code, 1860 (IPC) — Section 280, 336
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