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High Court Of Kerala judgments, 2006

904 judgments · page 39 of 46

High Courts27 Feb 2006

Vinaya Nair Vs Corporation of Cochin

High Court Of Kerala · AIR 2006 Ker 275 : (2007) 1 CivCC 318 : (2006) 3 ILR (Ker) 22 : (2006) 3 KLT 17 : (2007) 5 RCR(Civil) 414

Constitution of India, 1950 — Article 366Hindu Marriage Act, 1955 — Section 1, 1(1), 1(2), 2, 2(1)Hindu Succession Act, 1956 — Section 2
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High Courts24 Feb 2006

In Re: Mariamma Thomas

High Court Of Kerala · (2006) 2 KLT 11

Succession (Kerala) Rules, 1968 — Rule 18Succession Act, 1925 — Section 212, 291, 291(1)
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High Courts24 Feb 2006Dismissed

Siraj Vs R.T.O.

High Court Of Kerala · (2006) 2 KLT 502

Constitution of India, 1950 — Article 19(1), 19(6), 254, 254(2), 304Kerala Motor Vehicles Taxation Act, 1976 — Section 15, 16, 4, 4(7), 4(8)Motor Vehicles Act, 1988 — Section 81, 81(1), 86, 87, 88
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High Courts23 Feb 2006

Paul Vs Pradeep

High Court Of Kerala · (2006) 2 ILR (Ker) 19 : (2006) 2 KLT 20

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 11(3), 11(4), 12(1)
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High Courts22 Feb 2006

Bhaskaran Vs The Deputy Tahsildar and another

High Court Of Kerala · (2006) 3 CivCC 519 : (2006) 1 ILR (Ker) 786 : (2006) 1 KLJ 612 : (2006) 2 KLT 6 : (2006) 2 RCR(Civil) 487

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, Order 44 Rule 1Constitution of India, 1950 — Article 227
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