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High Court Of Kerala judgments, 2006

904 judgments · page 29 of 46

High Courts08 Jun 2006

Thomas Vs State of Kerala

High Court Of Kerala · (2006) 3 ILR (Ker) 61 : (2006) 3 KLT 60

Constitution of India, 1950 — Article 14, 16, 309Kerala State and Subordinate Services Rules, 1958 — Rule 13, 27
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High Courts08 Jun 2006Allowed

Radha Sasidharan Vs State of Kerala

High Court Of Kerala · (2006) CriLJ 4702 : (2007) 4 KLT 268 : (2007) 2 RCR(Criminal) 737

Criminal Procedure Code, 1973 (CrPC) — Section 214, 215, 222, 222(1), 222(2)Penal Code, 1860 (IPC) — Section 304, 328, 34, 415, 416
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High Courts07 Jun 2006

Viswanathan Vs State of Kerala

High Court Of Kerala · (2007) 2 BC 359 : (2006) CriLJ 3864 : (2006) 3 ILR (Ker) 334 : (2006) 3 KLT 539

Criminal Procedure Code, 1973 (CrPC) — Section 377, 378, 394, 394(2), 397Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts07 Jun 2006Allowed

T. Viswambharan Pillai Vs Food Inspector, East Kallada Panchayat

High Court Of Kerala · (2006) 4 CivCC 145 : (2006) CriLJ 3232 : (2006) 3 ILR (Ker) 347 : (2006) 2 KLJ 376 : (2006) 3 KLT 72 : (2006) 4 RCR(Civil) 568 : (2006) 4 RCR(Criminal) 503 : (2006) 3 RCR(Criminal) 908

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 2(ia)(m)
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High Courts06 Jun 2006

Commissioner of Income Tax Vs C.F. Thomas

High Court Of Kerala · (2006) 204 CTR 21 : (2006) 284 ITR 557 : (2006) 3 KLT 355

Evidence Act, 1872 — Section 92Income Tax Act, 1961 — Section 2(14), 2(47), 256(2), 260A, 269UARegistration Act, 1908 — Section 17(1)
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High Courts06 Jun 2006

The Commissioner of Income Tax Vs Johnsons

High Court Of Kerala · (2006) 204 CTR 21 : (2006) 284 ITR 557 : (2006) 3 KLT 355

Evidence Act, 1872 — Section 92Income Tax Act, 1961 — Section 256(2), 260A, 269UARegistration Act, 1908 — Section 17(1)
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High Courts06 Jun 2006Dismissed

Prema Ramakrishnan Vs Salmath

High Court Of Kerala · (2006) 3 ILR (Ker) 171 : (2006) 3 KLT 284

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3)
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High Courts05 Jun 2006Dismissed

Mohandas Vs State of Kerala

High Court Of Kerala · (2006) 3 ILR (Ker) 87 : (2006) 3 KLT 173 : (2006) 3 RCR(Criminal) 722

Criminal Procedure Code, 1898 (CrPC) — Section 4(1)Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 2, 41, 41(1)Penal Code, 1860 (IPC) — Section 161, 165, 165A
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High Courts05 Jun 2006Allowed

Sheeba Kuttiatan Vs State of Kerala

High Court Of Kerala · (2006) 3 ILR (Ker) 281 : (2006) 3 KLT 69

Constitution of India, 1950 — Article 14, 15, 16Kerala Last Grade Service-Special Rules, 1966 — Rule 5
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High Courts05 Jun 2006

Mammootti Vs Rajaji Mathew Thomas

High Court Of Kerala · (2006) 2 ILR (Ker) 707 : (2006) 3 KLT 335

Criminal Procedure Code, 1973 (CrPC) — Section 482, 63Penal Code, 1860 (IPC) — Section 11, 499, 500Pharmacy Act, 1948 — Section 1
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High Courts05 Jun 2006Allowed

Mulammoottil Consumer Credit Ltd. Vs Sreenivasan

High Court Of Kerala · (2007) 139 CompCas 347 : (2006) 3 ILR (Ker) 604 : (2007) 1 KLJ 205 : (2006) 4 KLT 543

Companies Act, 1956 — Section 289, 290Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142
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High Courts05 Jun 2006Dismissed

K. Vijayarajan Vs D.K. Kalavathy and Others

High Court Of Kerala · (2006) 06 KL CK 0011

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(2), 28(7), 3, 4, 4(1)
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