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High Court Of Kerala judgments, 2006

904 judgments · page 30 of 46

High Courts02 Jun 2006Dismissed

T.K. Moidu Haji Vs Konnapalarkandy Mariyam and Another

High Court Of Kerala · (2007) CriLJ 1633 : (2007) 1 ILR (Ker) 488 : (2007) 1 KLJ 314 : (2007) 3 RCR(Civil) 444

Criminal Procedure Code, 1973 (CrPC) — Section 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1), 3(2)
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High Courts30 May 2006Dismissed

P.C. George Vs M.G. Jose and Another

High Court Of Kerala · (2007) 2 BC 365 : (2006) 133 CompCas 715 : (2006) 3 KLJ 218 : (2006) 3 KLT 863 : (2007) 1 RCR(Criminal) 413

Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts30 May 2006Allowed

Moideen Vs Johny

High Court Of Kerala · (2006) 3 KLJ 48

Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
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High Courts30 May 2006Dismissed

Supply House Vs Ullas and Another

High Court Of Kerala · (2007) 3 BC 645 : (2006) 4 CivCC 335 : (2006) 133 CompCas 709 : (2006) CriLJ 4330 : (2006) 3 ILR (Ker) 695 : (2007) 1 KLJ 63 : (2006) 3 KLT 921 : (2007) 5 RCR(Criminal) 406

Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts30 May 2006Dismissed

Chacko Vs Kurian

High Court Of Kerala · (2007) 4 BC 14 : (2006) CriLJ 4383 : (2006) 3 ILR (Ker) 808 : (2006) 3 KLT 694

Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts30 May 2006Allowed

Santosh Kumar Vs P. Jayakumar and Another

High Court Of Kerala · (2008) 1 BC 101 : (2006) CriLJ 4350 : (2006) 3 KLJ 234 : (2006) 4 RCR(Civil) 908 : (2007) 1 RCR(Criminal) 407

Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
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High Courts26 May 2006Allowed

In Re: Sr. Abaya

High Court Of Kerala · (2006) CriLJ 3843 : (2006) 2 KLT 1001

Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 133, 145, 154, 156, 158
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High Courts26 May 2006Allowed

In Re: M.K. Thomas, Sister Banicassia and C.B.I.

High Court Of Kerala · (2006) CriLJ 3843 : (2006) 2 KLT 1001 : (2006) 4 RCR(Criminal) 388

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 133, 145, 154, 155, 156Evidence Act, 1872 — Section 3
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