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High Court Of Kerala judgments, 2006

904 judgments · page 18 of 46

High Courts16 Aug 2006Dismissed

Alima Vs Union of India and Others

High Court Of Kerala · (2006) 2 KLJ 901

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 7(1)(a), 7(1)(b), 8(f)Constitution of India, 1950 — Article 22, 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84, 85
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High Courts14 Aug 2006Allowed

Deepika Vs State of Kerala

High Court Of Kerala · (2007) 1 KLT 71

Kerala Education Rules, 1959 — Rule 2Kerala Service Rules, 1959 — Rule 33, 33(2), 82, 88, 91
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High Courts11 Aug 2006

Govindji Padamshi Vs Bhawanji Hansraj

High Court Of Kerala · (2006) 3 ILR (Ker) 800 : (2006) 3 KarLJ 1009 : (2006) 3 KLJ 210 : (2007) 1 RCR(Civil) 45 : (2006) 2 RCR(Rent) 598

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 19, Order 18 Rule 4, Order 26 Rule 4A, 151
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High Courts11 Aug 2006Dismissed

Suresh Babu Vs Leela

High Court Of Kerala · (2007) 1 CivCC 661 : (2006) 4 ILR (Ker) 66 : (2006) 3 KLT 891 : (2006) 4 RCR(Civil) 921

Hindu Adoptions and Maintenance Act, 1956 — Section 18(2)Hindu Marriage Act, 1955 — Section 12, 12(1), 12(2), 13(1), 23Hindu Succession Act, 1956 — Section 26, 27, 28
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High Courts11 Aug 2006Dismissed

Santhosh George Vs Mathai

High Court Of Kerala · (2006) 3 ILR (Ker) 615 : (2006) 4 KLT 584

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 11 , Order 6 Rule 16, Order 7 Rule 11Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 136, 226, 227
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High Courts11 Aug 2006Dismissed

Tom Thomas Vs Abdul Lathief and Another

High Court Of Kerala · (2007) 3 BC 782 : (2007) 139 CompCas 78 : (2007) CriLJ 1143 : (2006) 4 ILR (Ker) 940 : (2007) 1 KLJ 36 : (2006) 4 KLT 1009 : (2007) 2 RCR(Criminal) 21

Criminal Procedure Code, 1973 (CrPC) — Section 204, 204(1), 204(4), 378, 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts09 Aug 2006Dismissed

Biju and Another Vs State of Kerala

High Court Of Kerala · (2006) 08 KL CK 0090

Criminal Procedure Code, 1973 (CrPC) — Section 232, 313, 357(3)Evidence Act, 1872 — Section 27, 6, 8Penal Code, 1860 (IPC) — Section 120A, 149, 302, 324, 34
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High Courts09 Aug 2006Allowed

Kunjumol Vs Jose Valiyaveedan

High Court Of Kerala · (2007) 2 BC 372 : (2006) 4 CivCC 739 : (2006) 4 ILR (Ker) 31 : (2006) 4 KLT 130

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, Order 11 Rule 21, Order 47 Rule 1, 151Evidence Act, 1872 — Section 114
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High Courts08 Aug 2006

Thankamma Vs State of Kerala

High Court Of Kerala · (2006) 2 DMC 725 : (2006) 3 ILR (Ker) 479 : (2006) 3 KLT 846 : (2007) 1 RCR(Criminal) 410

Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1) , 320(2), 320(8), 320(9)Hindu Marriage Act, 1955 — Section 23(2)Penal Code, 1860 (IPC) — Section 143, 147, 148, 323, 324
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High Courts08 Aug 2006Allowed

Johnson Scaria Vs State of Kerala

High Court Of Kerala · (2007) 2 BC 450 : (2006) 134 CompCas 370 : (2006) 4 KLT 290 : (2007) 1 RCR(Criminal) 637

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Evidence Act, 1872 — Section 105, 114, 3, 4Negotiable Instruments Act, 1881 (NI) — Section 133, 138, 139, 39
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High Courts08 Aug 2006Allowed

Ramakrishnan Vs Gangadharan Nair and Another

High Court Of Kerala · (2007) 2 BC 406 : (2007) 3 CivCC 713 : (2006) 133 CompCas 904 : (2007) CriLJ 1486 : (2006) 3 ILR (Ker) 657 : (2006) 4 RCR(Criminal) 1022 : (2007) 1 RCR(Criminal) 52

Contract Act, 1872 — Section 25(3)Criminal Procedure Code, 1973 (CrPC) — Section 30Limitation Act, 1963 — Section 18
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