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COURT ARCHIVE

High Court Of Kerala judgments, 2006

904 judgments · page 20 of 46

High Courts02 Aug 2006Dismissed

Malayala Manorama Co. Ltd. Vs Assistant Commissioner

High Court Of Kerala · (2006) 3 ILR (Ker) 592 : (2006) 4 KLT 235 : (2007) 8 VST 604

Central Sales Tax Act, 1956 — Section 10, 2, 7, 7(1), 7(2)Constitution of India, 1950 — Article 226, 227, 265, 277Kerala General Sales Tax Act, 1963 — Section 2, 45A, 5, 5(3)
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High Courts28 Jul 2006Dismissed

Selvan Singh Vs Nagamani

High Court Of Kerala · (2006) 4 CivCC 575 : (2007) 4 CivCC 58 : (2007) 1 DMC 206 : (2006) 3 ILR (Ker) 781 : (2006) 4 KLT 125 : (2006) 4 RCR(Civil) 910 : (2007) 1 RCR(Criminal) 128

Criminal Procedure Code, 1973 (CrPC) — Section 125
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High Courts28 Jul 2006

Jose Vs State of Kerala

High Court Of Kerala · (2006) 3 KLT 913

Kerala Aided Schools Employees Provident Fund Rules, 1967 — Rule 14(4)Kerala Municipal Pensionable Employees Central Provident Fund Act, 1981 — Section 14(4)Kerala Municipal Pensionable Employees Central Provident Fund Rules, 1981 — Rule 11(2), 14, 14(1), 14(3), 15
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High Courts28 Jul 2006

Sajeev P.R. Vs Thriveni Credit Corporation and Another

High Court Of Kerala · (2007) 3 BC 194 : (2006) 3 ILR (Ker) 567 : (2006) 3 KLJ 251 : (2006) 3 KLT 770 : (2006) 4 RCR(Civil) 927 : (2007) 1 RCR(Criminal) 117

Criminal Procedure Code, 1973 (CrPC) — Section 357(1), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts27 Jul 2006Dismissed

Thomas @ Thoma Vs Florance

High Court Of Kerala · AIR 2007 Ker 31 : (2006) 3 ILR (Ker) 698 : (2006) 3 KLJ 202 : (2006) 3 KLT 717

Civil Procedure Code, 1908 (CPC) — Section 38, 39, 39(3), 6Legal Services Authorities Act, 1987 — Section 19, 19(5), 19(5)(ii), 20, 20(5)
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High Courts26 Jul 2006Dismissed

Balan Vs Kesavan

High Court Of Kerala · (2006) 3 ILR (Ker) 629 : (2006) 4 KLT 100

Contempt of Courts Act, 1971 — Section 10, 11, 12, 3(3), 9Kerala Forest (Vesting and Management of Ecologically Fragile Lands) (Amendment) Act, 2005 — Section 3, 3(1)Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003 — Section 10, 15, 16, 3, 3(1)
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