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High Court Of Kerala judgments, 2006

904 judgments · page 35 of 46

High Courts24 Mar 2006Dismissed

Parthakumar Vs Ajith Viswanathan

High Court Of Kerala · (2006) 4 CTC 353 : (2006) 2 ILR (Ker) 149 : (2006) 2 KLT 250

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 116Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1), 11(2), 11(3), 11(4)
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High Courts22 Mar 2006

Balasubramanian Vs Chandradas

High Court Of Kerala · (2006) 2 KLT 467

Constitution of India, 1950 — Article 226, 243T, 334Kerala Municipality (Election of Chairperson and Deputy Chairperson) Rules, 1995 — Rule 6(3)Municipalities Act, 1994 — Section 10(2), 10(4), 11(3), 12, 12(1)
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High Courts21 Mar 2006Dismissed

Bar Council of India Vs Mary Tresa

High Court Of Kerala · AIR 2006 Ker 219 : (2006) 2 ILR (Ker) 170 : (2006) 2 KLT 210

Advocates Act, 1961 — Section 24, 24A, 26, 26(1), 26(2)Bar Council of Kerala Rules, 1979 — Rule 1, 2, 24(1)Constitution of India, 1950 — Article 14, 19(1), 21, 226
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High Courts21 Mar 2006Allowed

Kuttiah Vs Federal Bank Ltd.

High Court Of Kerala · (2007) 2 BC 534 : (2006) CriLJ 3541 : (2006) 3 ILR (Ker) 100 : (2006) 3 KLT 418

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340, 340(1), 341Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
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High Courts20 Mar 2006Allowed

Baiju Vs S.I. of Police

High Court Of Kerala · (2007) CriLJ 1346 : (2006) 2 ILR (Ker) 747 : (2006) 3 KLT 49

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2), 320(8), 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 307, 320
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