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COURT ARCHIVE

High Court Of Kerala judgments, 2006

904 judgments · page 5 of 46

High Courts30 Nov 2006Allowed

Anil Kumar Vs Smt. Vijayalakshmi and Another

High Court Of Kerala · (2007) 2 CivCC 402 : (2007) 5 RCR(Civil) 299

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 7 Rule 1, Order 7 Rule 11, Order 7 Rule 13, 144Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 55(6)
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High Courts29 Nov 2006Dismissed

K.K. Sundaran Vs V.N. Reji and Another

High Court Of Kerala · (2008) 1 KLJ 389

Arbitration and Conciliation Act, 1996 — Section 34Partnership Act, 1932 — Section 20, 56, 69, 69(1), 69(2)Presidency Small Cause Courts Act, 1882 — Section 19
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High Courts24 Nov 2006Allowed

Muraleedharan Vs S.I. of Police

High Court Of Kerala · (2006) 11 KL CK 0050

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Kerala Abkari Act, 1077 — Section 36, 55, 55B, 56, 56A
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High Courts23 Nov 2006Dismissed

Usman, M. Vs K.F.C. and Others

High Court Of Kerala · (2006) 11 KL CK 0049

Kerala Revenue Recovery Act, 1968 — Section 69(2), 71Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 32G, 34, 34(1), 34(2)State Financial Corporations Act, 1951 — Section 29, 31
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High Courts23 Nov 2006Dismissed

Vikraman @ Diksoo Vs State of Kerala

High Court Of Kerala · (2006) 4 ILR (Ker) 932 : (2008) 1 KLJ 169

Abkari Act, 1970 — Section 36A(1), 50, 50(2), 55Criminal Procedure Code, 1973 (CrPC) — Section 102(3), 173(2), 232, 313(1)Evidence Act, 1872 — Section 45
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High Courts23 Nov 2006Allowed

Radha Vs Sankaranarayanan

High Court Of Kerala · (2007) 1 KLJ 61 : (2007) 1 KLT 20

Constitution of India, 1950 — Article 227Kerala Stamp Act, 1959 — Section 2, 37
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High Courts23 Nov 2006

Oriental Insurance Co. Ltd. Vs Nirmala

High Court Of Kerala · (2007) ACJ 1810 : AIR 2007 Ker 103 : (2006) 4 ILR (Ker) 849 : (2007) 1 KLJ 196 : (2007) 1 KLT 38

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(1), 21Criminal Procedure Code, 1973 (CrPC) — Section 47Kerala Motor Vehicles Rules, 1989 — Rule 23(1), 23(1A), 23(2), 28, 34
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High Courts22 Nov 2006

Ouso and Others Vs Cheekkcu and Another

High Court Of Kerala · (2007) CriLJ 2391 : (2007) 1 ILR (Ker) 56 : (2007) 2 KLJ 190 : (2007) 1 KLT 61

Criminal Procedure Code, 1973 (CrPC) — Section 240, 353, 363, 363(1), 382Limitation Act, 1963 — Section 12, 12(2)
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High Courts21 Nov 2006Dismissed

K. Chathukutty and Others Vs K.S. Prasanna Venkitesan and Another

High Court Of Kerala · (2007) 2 BC 488 : (2007) CriLJ 1120 : (2007) 1 ILR (Ker) 16 : (2007) 1 KLJ 88 : (2007) 5 RCR(Criminal) 562

Criminal Procedure Code, 1973 (CrPC) — Section 249, 256, 256(1), 259, 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138Penal Code, 1860 (IPC) — Section 302, 420
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