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High Court Of Kerala judgments, 2006

904 judgments · page 16 of 46

High Courts30 Aug 2006

Pharma Kuries (P) Ltd. Vs Soju

High Court Of Kerala · (2007) 3 BC 262 : (2006) 4 ILR (Ker) 74 : (2006) 4 KLT 326

Criminal Procedure Code, 1973 (CrPC) — Section 83, 84, 85, 86Limitation Act, 1963 — Article 137, 10, 12, 14, 16Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts28 Aug 2006Dismissed

Deepak Vs George Philip

High Court Of Kerala · AIR 2007 Ker 94 : (2006) 4 ILR (Ker) 372 : (2006) 4 KLT 369 : (2007) 5 RCR(Civil) 79

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 6, Order 9 Rule 7Constitution of India, 1950 — Article 227
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High Courts25 Aug 2006

Abdul Azeez Vs Kerala State Election Commission

High Court Of Kerala · (2006) 3 ILR (Ker) 811 : (2006) 4 KarLJ 7

Constitution of India, 1950 — Article 226, 243QKerala Municipalities Act, 1994 — Section 1(6), 10, 10(1), 11, 12Kerala Municipality (Election of Chairperson and Deputy Chairperson) Rules, 1995 — Rule 6, 6(1), 7, 8
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High Courts25 Aug 2006

Nalini Vs Deputy Collector

High Court Of Kerala · (2007) 213 CTR 601 : (2006) 4 ILR (Ker) 229 : (2007) 294 ITR 423 : (2006) 4 KarLJ 87

Income Tax Act, 1961 — Section 139A, 192, 193, 194, 195Income Tax Rules, 1962 — Rule 30, 30(1), 31Land Acquisition Act, 1894 — Section 9
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High Courts24 Aug 2006

Spl. Tahsildar Vs Vasu

High Court Of Kerala · (2006) 3 ILR (Ker) 770 : (2006) 4 KLT 557

Kerala Revenue Recovery Act, 1968 — Section 2, 36, 44, 68(1), 7
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High Courts24 Aug 2006

State of Kerala Vs Aboobacker

High Court Of Kerala · (2006) 3 KLJ 165

Criminal Procedure Code, 1973 (CrPC) — Section 162(1), 173(2), 232, 233, 310Evidence Act, 1872 — Section 25, 26, 27, 54Penal Code, 1860 (IPC) — Section 201, 302, 376, 377
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High Courts23 Aug 2006Allowed

State Bank of Travancore Vs Jaffar Ali

High Court Of Kerala · (2008) 1 BC 84 : (2006) 134 CompCas 201 : (2006) 4 KarLJ 42

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 12 , Order 21 Rule 13 , Order 21 Rule 14 , Order 21 Rule 15
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