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High Court Of Kerala judgments, 2006

904 judgments · page 24 of 46

High Courts13 Jul 2006

K.S. Saji Kumar Vs K. Soman Pillai and Another

High Court Of Kerala · (2007) 2 ALD(Cri) 15 : (2007) 3 BC 588 : (2007) CriLJ 2992 : (2006) 4 RCR(Civil) 680 : (2006) 4 RCR(Criminal) 576

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1), 357(3), 359, 359(1)Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts12 Jul 2006

Anirudhan Vs Philip Jacob

High Court Of Kerala · (2007) 1 ALD(Cri) 11 : (2007) 3 BC 98 : (2006) 4 CivCC 182 : (2006) 134 CompCas 569 : (2006) CriLJ 3866 : (2006) 3 ILR (Ker) 475 : (2006) 3 KLT 554 : (2006) 4 RCR(Criminal) 382

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
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High Courts12 Jul 2006

Anoop Vs State of Kerala

High Court Of Kerala · (2007) CriLJ 2968 : (2006) 3 KLT 711 : (2006) 4 RCR(Criminal) 566

Evidence Act, 1872 — Section 114, 3Penal Code, 1860 (IPC) — Section 171(D), 171(F)
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High Courts11 Jul 2006Dismissed

Karamby Vs Indira

High Court Of Kerala · (2006) 3 ILR (Ker) 553 : (2006) 3 KLT 784

Constitution of India, 1950 — Article 21, 226Kerala Municipalities Act, 1994 — Section 563
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High Courts10 Jul 2006

Murali Vs Prasanth

High Court Of Kerala · (2007) ACJ 907 : (2006) 4 ILR (Ker) 215 : (2006) 4 KLT 358

Workmens Compensation Act, 1923 — Section 4, 4(1), 4(2), 4A, 4A(1)
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