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High Court Of Kerala judgments, 2006

904 judgments · page 22 of 46

High Courts21 Jul 2006

Aboobacker Vs District Collector

High Court Of Kerala · (2006) 3 ILR (Ker) 512 : (2006) 3 KLT 670 : (2007) 1 RCR(Civil) 120

Civil Procedure Code, 1908 (CPC) — Section 89Court Fees Act, 1870 — Section 16, 20(1), 21Kerala Court Fees and Suits Valuation Act, 1959 — Section 66, 67, 68, 69, 70
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High Courts20 Jul 2006

Shaji Vs State of Kerala

High Court Of Kerala · (2007) CriLJ 240 : (2006) 3 ILR (Ker) 251 : (2006) 3 KLT 567

Constitution of India, 1950 — Article 141, 142, 20(3), 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 2, 433, 437, 438, 438(3)Criminal Rules of Practice and Circular Orders, 1990 — Rule 30, 31, 33, 34, 35
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High Courts20 Jul 2006Dismissed

Caravan Softies Vs State of Kerala

High Court Of Kerala · (2006) 3 KLT 686 : (2006) 148 STC 393

Constitution of India, 1950 — Article 14, 19(1)Kerala General Sales Tax Act, 1963 — Section 5(1), 5(2), 5(B), 5A, 9
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High Courts19 Jul 2006Allowed

Abdurazak Velliath Vs C.K.M. Moideenkutty and others

High Court Of Kerala · (2006) 3 ILR (Ker) 507 : (2006) 3 KLJ 68 : (2006) 3 KLT 706

General Clauses Act, 1897 — Section 10, 9Kerala Panchayat Raj Act, 1994 — Section 81, 81(1), 83, 91, 97Representation of the People Act, 1951 — Section 117, 118, 97
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High Courts19 Jul 2006Allowed

Abdurazak Vs Moideenkutty

High Court Of Kerala · (2006) 4 ILR (Ker) 84 : (2006) 3 KLT 962

General Clauses Act, 1897 — Section 10, 9Kerala Panchayat Raj Act, 1994 — Section 99Representation of the People Act, 1951 — Section 10, 81, 81(1), 97
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High Courts19 Jul 2006Allowed

Aysha Vs R.T.A.

High Court Of Kerala · AIR 2006 Ker 360 : (2006) 3 ILR (Ker) 742 : (2006) 3 KarLJ 1013

Motor Vehicles Act, 1988 — Section 84, 86, 86(1), 87(1)
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High Courts18 Jul 2006Dismissed

Supreme Finance Corporation Vs George

High Court Of Kerala · (2006) 3 ILR (Ker) 626 : (2006) 3 KarLJ 1003

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 100(1), 114, 115, 151Insolvency Act, 1955 — Section 13, 4, 4(1), 6, 7
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High Courts18 Jul 2006Dismissed

Muraleedharan Vs Vijayalakshmi

High Court Of Kerala · (2006) 2 DMC 613 : (2006) 3 ILR (Ker) 493 : (2006) 3 KLT 635

Constitution of India, 1950 — Article 15(3), 37, 39Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 494, 494(3)
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High Courts18 Jul 2006Dismissed

Somarajan Vs State of Kerala

High Court Of Kerala · (2007) 1 ILR (Ker) 266 : (2007) 1 KLT 186

Kerala State and Subordinate Services Rules, 1958 — Rule 12(7), 13, 13A, 13A(2), 13AA
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High Courts18 Jul 2006Dismissed

Kamalammal Vs Mohanan

High Court Of Kerala · (2007) 3 CivCC 237 : (2007) CriLJ 3124 : (2006) 3 ILR (Ker) 710 : (2006) 3 KarLJ 972 : (2007) 2 RCR(Civil) 875 : (2007) 2 RCR(Criminal) 977

Criminal Procedure Code, 1973 (CrPC) — Section 250Evidence Act, 1872 — Section 3, 4Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 5, 6, 8
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High Courts17 Jul 2006Dismissed

Sankaradas Vs State of Kerala

High Court Of Kerala · (2006) 4 ILR (Ker) 71 : (2006) 4 KLT 956

Calicut University First Ordinance, 1978 — Ordinance 2Cochin University of Science and Technology Act, 1986 — Section 42Kerala University First Ordinances, 1987 — Ordinance 2(1)
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