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High Court Of Kerala judgments, 2007

970 judgments · page 8 of 49

High Courts01 Nov 2007

Dr. V.K. Rajan Vs State of Kerala

High Court Of Kerala · (2008) CriLJ 909 : (2007) 4 ILR (Ker) 636

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 4Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 123, 191(1), 20(1), 366(10), 372
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High Courts31 Oct 2007Dismissed

Girish Kumar and Anandavalli Vs State of Kerala

High Court Of Kerala · (2008) 1 ILR (Ker) 262 : (2008) 1 KLJ 488 : (2009) 2 KLT 744

Constitution of India, 1950 — Article 47Evidence Act, 1872 — Section 114, 3Kerala Abkari Act, 1077 — Section 2(10), 29, 29(1), 29(2), 3(8)
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High Courts31 Oct 2007Dismissed

Komalan Vs State of Kerala and Others

High Court Of Kerala · (2008) 1 ILR (Ker) 262 : (2008) 1 KLJ 488 : (2009) 2 KLT 744

Constitution of India, 1950 — Article 47Evidence Act, 1872 — Section 114, 3Kerala Abkari Act, 1077 — Section 2, 2(10), 29, 29(1), 29(2)
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High Courts31 Oct 2007Allowed

Shahida Beevi Vs State of Kerala

High Court Of Kerala · (2007) 10 KL CK 0022

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9, 151Land Acquisition Act, 1894 — Section 15, 17, 19, 20, 22
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High Courts30 Oct 2007Dismissed

C.R. Sindhu Vs State of Kerala and Others

High Court Of Kerala · AIR 2008 Ker 65 : (2007) 4 ILR (Ker) 563 : (2007) 3 KLJ 633 : (2008) 2 KLT 736

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 14, 14(1)Transfer of Property Act, 1882 — Section 69, 69A
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High Courts29 Oct 2007Allowed

H.D.F.C. Vs Anilesh

High Court Of Kerala · (2008) 2 BC 578

Criminal Procedure Code, 1973 (CrPC) — Section 2Kerala Criminal Rules of Practice, 1982 — Rule 68Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 145
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High Courts29 Oct 2007Allowed

HDFC Ltd. Vs Kanisam Parambil Kelu and Another

High Court Of Kerala · (2008) 2 BC 578

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 2, 200, 203Kerala Criminal Rules of Practice, 1982 — Rule 68Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 145
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