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High Court Of Kerala judgments, 2006

904 judgments · page 3 of 46

High Courts13 Dec 2006Dismissed

Shaji Vs State of Kerala

High Court Of Kerala · (2007) 1 KLJ 309 : (2006) 1 KLJ 309

Criminal Procedure Code, 1973 (CrPC) — Section 222(2), 228(1), 228(2), 313Kerala Abkari Act, 1077 — Section 53, 55, 55(1), 58
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High Courts13 Dec 2006Allowed

Krishna Pillai Vs State of Kerala and Another

High Court Of Kerala · (2007) 1 ILR (Ker) 428 : (2008) 1 KLJ 261 : (2007) 1 KLJ 261

Constitution of India, 1950 — Article 227Kerala Land Acquisition Rules, 1963 — Rule 13, 16Land Acquisition Act, 1894 — Section 10, 12(2), 18, 18(2), 18(3)
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High Courts13 Dec 2006

K.G. Bindu Vs P. Sreekantan Nair and Another

High Court Of Kerala · (2007) 3 BC 630 : (2007) 2 CivCC 517 : (2007) 1 ILR (Ker) 433 : (2007) 1 KLJ 245 : (2007) 3 RCR(Civil) 114 : (2007) 3 RCR(Criminal) 72

Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts11 Dec 2006

Correspondent and Chairman Vs Syed Mohammed, M.

High Court Of Kerala · (2006) 12 KL CK 0027

Civil Procedure Code, 1908 (CPC) — Section 16, 17, 18, 21, 21(1)Constitution of India, 1950 — Article 226, 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 14
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