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COURT ARCHIVE

High Court Of Kerala judgments, 2006

904 judgments · page 6 of 46

High Courts21 Nov 2006

E.S.I. Corporation Vs Kannapuram Weavers Industrial Co-op. Society

High Court Of Kerala · (2007) 112 FLR 769 : (2007) 1 ILR (Ker) 49 : (2007) 1 KLJ 157 : (2007) 1 KLT 55 : (2007) 2 LLJ 34

Civil Procedure Code, 1908 (CPC) — Section 141, 148AEmployees State Insurance Act, 1948 — Section 18(2), 74, 75, 75(1), 75(3)Kerala Employees Insurance Court Rules, 1958 — Rule 47
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High Courts17 Nov 2006

Shoukathali Vs District Collector

High Court Of Kerala · (2007) 1 ILR (Ker) 214 : (2007) 1 KLT 86

Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 20, 21, 23, 25, 26Kerala Protection of River Banks and Regulation of Removal of Sand Rules, 2002 — Rule 27
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High Courts09 Nov 2006Allowed

Johnson Vs Ouseph

High Court Of Kerala · AIR 2007 Ker 175 : (2007) 2 CivCC 163 : (2007) 5 RCR(Civil) 551

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
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High Courts09 Nov 2006Dismissed

Duroflex Ltd. Vs Johnny Mathew

High Court Of Kerala · (2008) 2 CompLJ 314 : (2007) 75 SCL 569

Companies Act, 1956 — Section 10, 10E(1), 10F, 111, 111(10)Criminal Procedure Code, 1973 (CrPC) — Section 195, 196Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 8A
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High Courts08 Nov 2006Dismissed

Venugopalan Vs Beena

High Court Of Kerala · (2006) 4 ILR (Ker) 583 : (2006) 4 KLT 936

Guardians and Wards Act, 1890 — Section 17, 19, 7Hindu Minority and Guardianship Act, 1956 — Section 13, 13(2), 5, 6, 8
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