COURT ARCHIVE

High Court Of Kerala judgments, 2006

904 judgments · page 46 of 46

High Courts02 Jan 2006Allowed

Haneefa Vs United Finance Corporation

High Court Of Kerala · AIR 2006 Ker 149 : (2006) 1 ILR (Ker) 422 : (2006) 1 KLT 416

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92, Order 21 Rule 92(1)Limitation Act, 1963 — Article 134, 136, 15, 15(1), 3

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High Courts02 Jan 2006

Gopalaswamy Kounder and etc. Vs Ramaswamy Kounder and Others

High Court Of Kerala · AIR 2006 Ker 138 : (2006) 3 CivCC 134 : (2006) 2 KLT 595 : (2006) 2 RCR(Civil) 638

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 89, Order 21 Rule 90Limitation Act, 1963 — Section 5

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High Courts02 Jan 2006Dismissed

Amritha Cyber Park (P) Ltd. Vs Kerala Financial Corporation

High Court Of Kerala · (2007) 136 CompCas 446 : (2006) 2 ILR (Ker) 115 : (2006) 2 KLT 394

Kerala Revenue Recovery Act, 1968 — Section 69, 69(2), 71Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 34(2)State Financial Corporations Act, 1951 — Section 29, 31, 32G

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High Courts02 Jan 2006Dismissed

Usman Vs Kerala Financial Corporation

High Court Of Kerala · AIR 2007 Ker 184 : (2006) 2 ILR (Ker) 51 : (2006) 2 KLT 449

Revenue Recovery Act, 1968 — Section 69, 69(2), 69(4)State Financial Corporations Act, 1951 — Section 29

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