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High Court Of Kerala judgments, 2006

904 judgments · page 28 of 46

High Courts16 Jun 2006Allowed

M.V. Raju Vs Manager, Indian Overseas Bank

High Court Of Kerala · (2006) 3 CivCC 688 : (2007) 135 CompCas 51 : (2006) 2 KLJ 619 : (2006) 4 RCR(Civil) 134

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11A, Order 21 Rule 37, Order 21 Rule 37(2), Order 21 Rule 40, Order 21 Rule 40(1)Constitution of India, 1950 — Article 227
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High Courts15 Jun 2006Allowed

Bank of Baroda Vs Philip Thomas

High Court Of Kerala · (2007) 2 BC 376 : (2006) 4 CivCC 448 : (2007) CriLJ 2838 : (2006) 3 ILR (Ker) 561 : (2006) 3 KLT 729 : (2007) 5 RCR(Criminal) 505

Negotiable Instruments Act, 1881 (NI) — Section 133, 138, 142
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High Courts15 Jun 2006Dismissed

Josekutty Joseph Vs Aniamma Thomas

High Court Of Kerala · AIR 2006 Ker 337 : (2006) 2 DMC 464 : (2006) 3 ILR (Ker) 149 : (2006) 3 KLT 114

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 9 Rule 13(1)Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 127
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High Courts13 Jun 2006Dismissed

Johny Vs James

High Court Of Kerala · (2006) 3 ILR (Ker) 300 : (2006) 3 KLT 368

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 22 Rule 10
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High Courts09 Jun 2006Allowed

Mohammed Kutty Vs Mohammed

High Court Of Kerala · (2007) 3 BC 770 : (2006) CriLJ 3601 : (2006) 3 ILR (Ker) 308 : (2006) 3 KLT 447

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
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