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High Court Of Kerala judgments

54,312 judgments · page 1,616 of 2,716

High Courts20 Dec 2006Dismissed

K.C. Nanu Vs N. Vijayan and Another

High Court Of Kerala · (2007) 2 CivCC 193 : (2008) 1 KLJ 327 : (2007) 5 RCR(Civil) 598 : (2007) 5 RCR(Criminal) 850

General Clauses Act, 1897 — Section 3(35)Limitation Act, 1963 — Section 12(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts20 Dec 2006

Leonard Ashok Vs Commercial Tax Officer

High Court Of Kerala · AIR 2007 Ker 87 : (2007) 1 ILR (Ker) 437 : (2007) 1 KLT 237

Civil Procedure Code, 1908 (CPC) — Section 122Constitution of India, 1950 — Article 11, 11(1), 11(4), 225, 226Kerala High Court Rules, 1971 — Rule 146, 147
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High Courts19 Dec 2006Dismissed

New India Assurance Co. Ltd. Vs Vappu

High Court Of Kerala · (2007) ACJ 1511 : (2007) 1 ILR (Ker) 461 : (2007) 1 KLJ 215 : (2007) 1 KLT 351 : (2007) 5 RCR(Civil) 108

Motor Vehicles Act, 1988 — Section 163A, 163A(1), 163A(2)
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High Courts19 Dec 2006

Kamalaksha Vs S.I. of Police

High Court Of Kerala · (2007) 1 KLJ 119 : (2007) 1 KLT 299

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173(2), 173(5)Kerala Abkari Act, 1077 — Section 50, 8(1), 8(2)
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High Courts18 Dec 2006Allowed

K.A. Jose Vs R.T.O. and Another

High Court Of Kerala · (2008) 1 KLJ 128

Constitution of India, 1950 — Article 14, 19, 19(1), 213, 245Kerala Tax on Entry of Goods into Local Areas Act, 1994 — Section 2(1), 3, 3(1), 4, 9Kerala Tax on Entry of Goods into Local Areas Rules, 1994 — Rule 4
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High Courts18 Dec 2006Dismissed

Moideen Vs Nabeesha

High Court Of Kerala · (2007) 2 ILR (Ker) 285 : (2007) 1 KLJ 112 : (2007) 1 KLT 324

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 125(4), 125(5), 127
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