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High Court Of Kerala judgments, 2006

904 judgments · page 8 of 46

High Courts27 Oct 2006

Ajesh Alex Vs John and Others

High Court Of Kerala · (2007) ACJ 1481 : (2006) 4 ILR (Ker) 570 : (2007) 1 KLJ 13 : (2006) 4 KLT 828

Kerala Court Fees and Suits Valuation Act, 1959 — Section 52Motor Vehicles Act, 1988 — Section 165, 166, 167, 168, 168
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High Courts27 Oct 2006Dismissed

Anil Vs Babu M. Palissery

High Court Of Kerala · (2006) 4 ILR (Ker) 521 : (2006) 4 KLT 809

Conduct of Elections Rules, 1961 — Rule 4AConstitution of India, 1950 — Article 173Representation of the People Act, 1950 — Section 14, 15, 16, 17, 18
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High Courts26 Oct 2006Allowed

V.R. Jayasankar Vs K.G. Dharman and Another

High Court Of Kerala · (2007) 4 BC 312 : (2007) 2 CivCC 252 : (2006) 4 ILR (Ker) 596 : (2007) 1 RCR(Criminal) 877

Criminal Procedure Code, 1973 (CrPC) — Section 204, 204(4), 381(1), 385, 386Kerala Criminal Rules of Practice, 1982 — Rule 273Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts26 Oct 2006

Devassia Vs Ancy

High Court Of Kerala · (2007) 2 CivCC 217 : (2007) 2 DMC 677 : (2007) 1 ILR (Ker) 206 : (2007) 1 KLJ 193 : (2007) 1 KLT 377

Criminal Procedure Code, 1973 (CrPC) — Section 125
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High Courts20 Oct 2006Dismissed

Elsy Vs Raju

High Court Of Kerala · (2006) 4 KLT 890

Kerala Court Fees and Suits Valuation Act, 1959 — Article 1, 11, 4, 6, 55Succession (Kerala) Rules, 1968 — Rule 17, 22, 26, 6Succession Act, 1925 — Section 222, 237, 238, 239, 266
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