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High Court Of Kerala judgments, 2006

904 judgments · page 21 of 46

High Courts26 Jul 2006

Mohanan Vs Director of Homeopathy

High Court Of Kerala · (2006) 3 ILR (Ker) 373 : (2006) 3 KLT 641

Constitution of India, 1950 — Article 14, 16Kerala Public Services Act, 1968 — Section 14, 2(1)Kerala State and Subordinate Services Rules, 1958 — Rule 3
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High Courts25 Jul 2006

Bhaskaran Nair Vs Abdul Kareem

High Court Of Kerala · (2007) 2 BC 330 : (2006) 3 ILR (Ker) 665 : (2006) 4 KarLJ 48

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Evidence Act, 1872 — Section 114, 3Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts25 Jul 2006Dismissed

Ajith George Vs State of Kerala

High Court Of Kerala · (2006) 3 KLT 743

Constitution of India, 1950 — Article 14Kerala Self Financing Professional Colleges Prohibition of Capitation Fees and Procedure for Admission and Fixation of Fees Act, 2004 — Section 3, 3(1), 3(2), 3(3), 3(4)
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High Courts25 Jul 2006

C. Bhaskaran Nair Vs M. Abdul Karim and Another

High Court Of Kerala · (2007) 1 CivCC 104 : (2006) CriLJ 4537 : (2007) 5 RCR(Criminal) 782

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Evidence Act, 1872 — Section 114, 3Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts25 Jul 2006

Kunhi Mohammad Vs Union of India (UOI)

High Court Of Kerala · (2006) CriLJ 4352 : (2006) 3 ILR (Ker) 397 : (2006) 3 KLT 795 : (2007) 1 RCR(Criminal) 456

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 3(1), 8Customs Act, 1962 — Section 108, 127B, 137, 2(39)Finance (No. 2) Act, 2004 — Section 71
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High Courts25 Jul 2006Allowed

C.C.E. Vs Kerala State Electricity Board

High Court Of Kerala · (2008) 214 CTR 97 : (2006) 4 ILR (Ker) 753 : (2006) 4 KLT 749 : (2006) 3 STR 625 : (2007) 5 VST 46

Central Excises and Salt Act, 1944 — Section 35G, 35G(3)Finance Act, 1994 — Section 65(105), 65(31), 68, 69, 70Service Tax Rules, 1994 — Rule 6, 6(1)
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High Courts25 Jul 2006Allowed

Ramesan and Others Vs State of Kerala

High Court Of Kerala · (2007) CriLJ 1637 : (2007) 1 ILR (Ker) 583 : (2007) 1 KLJ 369 : (2007) 1 KLJ 368

Criminal Procedure Code, 1973 (CrPC) — Section 211, 212, 212(1), 215, 218Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
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High Courts21 Jul 2006

Krishna Maniyani Vs State of Kerala

High Court Of Kerala · (2007) CriLJ 4242 : (2007) 3 ILR (Ker) 667

Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Penal Code, 1860 (IPC) — Section 279, 299, 304, 304A, 323
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High Courts21 Jul 2006Allowed

Ravi Vs State

High Court Of Kerala · (2006) 4 KLT 279

Essential Commodities Act, 1955 — Section 12, 3, 7, 7(1)
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High Courts21 Jul 2006

Mohandas Vs Jayasamudri Trading Co.

High Court Of Kerala · (2007) 4 BC 38 : (2006) 3 ILR (Ker) 486 : (2006) 3 KLT 776

Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)Penal Code, 1860 (IPC) — Section 138, 141
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