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High Court Of Kerala judgments, 2006

904 judgments · page 25 of 46

High Courts05 Jul 2006Dismissed

M.S. Muraleedharan Vs P.S. Vijayakumar and Another

High Court Of Kerala · (2007) 3 BC 714 : (2006) 3 ILR (Ker) 636 : (2007) 1 RCR(Criminal) 47

Criminal Procedure Code, 1973 (CrPC) — Section 216Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
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High Courts05 Jul 2006Dismissed

Vijayarajan Vs Kalavathy

High Court Of Kerala · AIR 2007 Ker 25 : (2006) 3 KLT 470 : (2006) 4 RCR(Civil) 48

Civil Procedure Code, 1882 — Section 11Civil Procedure Code, 1908 (CPC) — Order 20 Rule 13, Order 20 Rule 13(1), Order 20 Rule 13(2), Order 48 Rule 3, Order 6 Rule 3Insolvency Act, 1956 — Section 28, 28(2), 28(7), 3
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High Courts05 Jul 2006Allowed

Prisekutty Vs Union of India (UOI)

High Court Of Kerala · (2006) 3 ILR (Ker) 460 : (2006) 3 KLT 541

Central Civil Services (Conduct) Rules, 1964 — Rule 17, 3, 3(1)Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts05 Jul 2006Dismissed

Muraleedharan Vs Vijayakumar

High Court Of Kerala · (2006) 4 KLT 342

Criminal Procedure Code, 1973 (CrPC) — Section 216Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
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High Courts04 Jul 2006Dismissed

Pachayammal Vs Dwaraswamy Pillai

High Court Of Kerala · (2006) 3 ILR (Ker) 336 : (2006) 3 KLT 527

Constitution of India, 1950 — Article 227Kerala Court Fees and Suits Valuation Act, 1959 — Section 24, 25, 27, 29, 30Kerala Stamp Act, 1959 — Section 28A(2), 28A(3)
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