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COURT ARCHIVE

High Court Of Kerala judgments, 2006

904 judgments · page 42 of 46

High Courts03 Feb 2006Allowed

R.T.O. Vs Sajith

High Court Of Kerala · (2006) 1 KLT 936

Kerala Motor Vehicles Taxation Act, 1976 — Section 11, 5, 5(1)Kerala Motor Vehicles Taxation Ordinance, 1975 — Section 22Kerala Motor Vehicles Taxation Rules, 1975 — Rule 10
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High Courts02 Feb 2006Allowed

Philomina Jose Vs Federal Bank Ltd. and Others

High Court Of Kerala · (2006) 02 KL CK 0074

Civil Procedure Code Amendment Act, 1976 — Section 97(1), 97(2)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92, Order 34 Rule 3(1)Transfer of Property Act, 1882 — Section 60
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High Courts01 Feb 2006Allowed

Kodungallur Merchants Association Vs State of Kerala

High Court Of Kerala · (2006) 1 ILR (Ker) 503 : (2006) 1 KLT 636

Constitution of India, 1950 — Article 21, 226, 309, 32, 51AKerala Education Rules, 1959 — Rule 51, 51(2), 51(3), 58Kerala Government Servants (Conduct) Rules, 1960 — Rule 77, 86
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High Courts01 Feb 2006Dismissed

Azeez Vs State of Kerala

High Court Of Kerala · (2006) 1 ILR (Ker) 729 : (2006) 2 KLT 145 : (2006) 68 SCL 561

Foreign Exchange Management Act, 1999 — Section 13, 14, 15, 49, 49(3)Foreign Exchange Regulation Act, 1973 — Section 50, 51, 52, 52(1), 52(2)General Clauses Act, 1897 — Section 6
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High Courts30 Jan 2006Dismissed

Mohanan Vs Joshwa

High Court Of Kerala · (2006) 2 ILR (Ker) 681 : (2006) 3 KLT 301

Constitution of India, 1950 — Article 226Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 15(1), 36A, 36C
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High Courts30 Jan 2006Allowed

Benny Esthappan Vs State of Kerala

High Court Of Kerala · (2006) 1 ILR (Ker) 646 : (2006) 1 KLT 921

Constitution of India, 1950 — Article 14, 226Kerala Panchayat Raj (Standing Committee) Rules, 2000 — Rule 8(1), 8(2), 8(3), 8(4), 8(5)Kerala Panchayat Raj Act, 1994 — Section 11, 162
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High Courts30 Jan 2006Dismissed

Mathai Vs Ebrahim Syed Mohammed

High Court Of Kerala · (2006) 1 KLT 696

Kerala Co-operative Societies Act, 1969 — Section 28(5), 28AAKerala Co-operative Societies Rules, 1969 — Rule 43A
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High Courts30 Jan 2006

Sudhakaran Vs State of Kerala

High Court Of Kerala · (2006) 1 ILR (Ker) 669 : (2006) 1 KLT 955

All India Services (Discipline and Appeal) Rules, 1955 — Rule 3, 5All India Services (Discipline and Appeal) Rules, 1969 — Rule 6, 7, 7(2), 8All India Services Act, 1951 — Section 2, 2A, 3
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