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High Court Of Kerala judgments, 2006

904 judgments · page 45 of 46

High Courts15 Jan 2006

Suni Vs State of Kerala

High Court Of Kerala · (2006) 2 ILR (Ker) 434 : (2006) 3 KLT 618

Criminal Procedure Code, 1973 (CrPC) — Section 161, 232, 313, 313(1), 464Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
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High Courts15 Jan 2006

Dr. R. Sreekumar Vs M. Mohan and Others

High Court Of Kerala · (2006) 01 KL CK 0006

Constitution of India, 1950 — Article 166(2), 166(3)Kerala Collegiate Education Service Rules, 1994 — Rule 1(2), 5, 9Kerala State and Subordinate Services Rules, 1958 — Rule 17A, 27, 28
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High Courts13 Jan 2006Allowed

Nirmala Vs State of Kerala

High Court Of Kerala · (2006) 1 KLT 761

Criminal Procedure Code, 1973 (CrPC) — Section 313(1), 357(3), 428, 433Penal Code, 1860 (IPC) — Section 201, 302, 34
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High Courts13 Jan 2006Dismissed

P.M. Abdul Latheef Vs Indian Oil Corporation and Others

High Court Of Kerala · (2006) 4 ILR (Ker) 291 : (2006) 3 KLJ 261 : (2006) 4 KLT 361

Arbitration and Conciliation Act, 1996 — Section 37(1)(a)Contract Act, 1872 — Section 182, 194Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)(i), 11(4)(ii), 11(8), 4
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High Courts12 Jan 2006

Suresh Babu Vs Asst. Superintendent of Police

High Court Of Kerala · (2006) 1 KLT 647 : (2006) 3 LLJ 377

Constitution of India, 1950 — Article 254, 254(1), 254(2)Kerala Headload Workers Rules, 1981 — Rule 26AMotor Transport Workers Act, 1961 — Section 37, 39
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High Courts11 Jan 2006

Suresh Vs State of Kerala

High Court Of Kerala · (2006) 1 KLT 669

Kerala Panchayat Raj (Standing Committee) Rules, 2000 — Rule 3, 5, 5(1), 7, 8(5)Kerala Panchayat Raj Act, 1994 — Section 162, 162(1), 162(2), 191
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High Courts10 Jan 2006

Mohammed Vs State of Kerala

High Court Of Kerala · (2006) 4 BC 147 : (2006) CriLJ 1906 : (2006) 1 KLT 970

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1), 439, 439(1)Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts04 Jan 2006

M.A.H. Khan Vs State of Kerala

High Court Of Kerala · (2006) 1 KLT 411

Kannur University (Amendment) Act, 2001 — Section 19, 23, 24, 24(1)Kannur University Act, 1996 — Section 23, 24(1)
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High Courts02 Jan 2006Dismissed

Vinodan @ Bose Vs State of Kerala

High Court Of Kerala · (2007) 2 RCR(Civil) 38

Criminal Procedure Code, 1973 (CrPC) — Section 232, 313(1)Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
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High Courts02 Jan 2006Allowed

Suprabha Vs Sivaraman K.K.

High Court Of Kerala · (2006) 1 KLJ 462

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Family Courts Act, 1984 — Section 3, 7, 7(c), 7(d), 7(l)(e)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(2)
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