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High Court Of Kerala judgments

54,312 judgments · page 1,617 of 2,716

High Courts18 Dec 2006Allowed

Thressiamma L. Chirayil Vs State of Kerala

High Court Of Kerala · (2007) 1 ILR (Ker) 61 : (2007) 1 KLT 303 : (2007) 7 VST 293

Constitution of India, 1950 — Article 14, 19(1), 213, 245, 246Kerala Tax on Entry of Goods into Local Areas Act, 1994 — Section 2(1), 3, 4
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High Courts15 Dec 2006Dismissed

Madhavan Vs Thankam

High Court Of Kerala · (2008) 1 KLJ 253

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 100Evidence Act, 1872 — Section 92Specific Relief Act, 1963 — Section 20, 20(1)
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High Courts15 Dec 2006

S.N.M. College Vs S.I. of Police

High Court Of Kerala · (2007) 1 ILR (Ker) 5 : (2007) 1 KLT 282

Constitution of India, 1950 — Article 19(1)Mahatma Gandhi University Act, 1985 — Section 10(17)Mahatma Gandhi University Students Code of Conduct Rules, 2005 — Rule 4(6), 5
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High Courts13 Dec 2006Dismissed

Shaji Vs State of Kerala

High Court Of Kerala · (2007) 1 KLJ 309 : (2006) 1 KLJ 309

Criminal Procedure Code, 1973 (CrPC) — Section 222(2), 228(1), 228(2), 313Kerala Abkari Act, 1077 — Section 53, 55, 55(1), 58
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High Courts13 Dec 2006Allowed

Krishna Pillai Vs State of Kerala and Another

High Court Of Kerala · (2007) 1 ILR (Ker) 428 : (2008) 1 KLJ 261 : (2007) 1 KLJ 261

Constitution of India, 1950 — Article 227Kerala Land Acquisition Rules, 1963 — Rule 13, 16Land Acquisition Act, 1894 — Section 10, 12(2), 18, 18(2), 18(3)
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High Courts13 Dec 2006

K.G. Bindu Vs P. Sreekantan Nair and Another

High Court Of Kerala · (2007) 3 BC 630 : (2007) 2 CivCC 517 : (2007) 1 ILR (Ker) 433 : (2007) 1 KLJ 245 : (2007) 3 RCR(Civil) 114 : (2007) 3 RCR(Criminal) 72

Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 138
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