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High Court Of Kerala judgments, 2006

904 judgments · page 38 of 46

High Courts07 Mar 2006Dismissed

Prabhakaran Vs Gangadharan

High Court Of Kerala · (2006) CriLJ 1872 : (2006) 1 ILR (Ker) 825 : (2006) 2 KLT 122 : (2007) 5 RCR(Criminal) 481

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 499, 500
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High Courts03 Mar 2006Dismissed

Animal Welfare Board of India Vs Ombudsman

High Court Of Kerala · AIR 2006 Ker 201 : (2006) 2 ILR (Ker) 233 : (2006) 3 JCR 310 : (2006) 2 KLT 91

Constitution of India, 1950 — Article 141, 21Prevention of Cruelty to Animals Act, 1960 — Section 11(3), 38(1), 38(2), 9
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High Courts02 Mar 2006Dismissed

Liza Charly Vs State of Kerala and Others

High Court Of Kerala · (2006) 1 KLJ 942

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)(i), 3(1)(ii), 3(1)(iii)Constitution of India, 1950 — Article 19, 21, 22, 22(5), 226
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High Courts01 Mar 2006Allowed

Saranya Zaveri and Another Vs Kamadon Academy P. Ltd.

High Court Of Kerala · (2006) 133 CompCas 546 : (2006) 1 ILR (Ker) 773 : (2008) 38 PTC 554

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 43 Rule 1, Order 7 Rule 1, Order 7 Rule 10, Order 7 Rule 11Constitution of India, 1950 — Article 227Copyright Act, 1957 — Section 13, 2, 40, 55, 62
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High Courts01 Mar 2006Dismissed

Joseph Vs Intelligence Officer

High Court Of Kerala · (2006) 2 ILR (Ker) 374 : (2006) 2 KLT 444 : (2006) 145 STC 479

Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(5), 100(6)Kerala General Sales Tax Act, 1963 — Section 27, 28(3), 28(4), 28(5), 45AKerala General Sales Tax Rules, 1963 — Rule 32
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High Courts28 Feb 2006Allowed

Rohini Vs Kumaran

High Court Of Kerala · (2006) ACJ 1709 : (2006) 2 KLT 8

Motor Vehicles Act, 1988 — Section 14, 14(2), 15, 15(2)
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