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High Court Of Kerala judgments

54,312 judgments · page 1,619 of 2,716

High Courts01 Dec 2006Dismissed

Mani C. Kappan Vs K.M. Mani

High Court Of Kerala · (2006) 4 ILR (Ker) 927 : (2007) 1 KLJ 24 : (2007) 1 KLT 228

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 324Representation of the People Act, 1951 — Section 100(1), 103, 125A, 2, 33
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High Courts01 Dec 2006Allowed

Jayaprakash Vs Government of Kerala

High Court Of Kerala · (2007) 1 ILR (Ker) 396 : (2007) 1 KLT 343 : (2007) 2 LLJ 427

Constitution of India, 1950 — Article 226Kerala Headload Workers Act, 1978 — Section 2, 21(4)
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High Courts30 Nov 2006Allowed

Anil Kumar Vs Smt. Vijayalakshmi and Another

High Court Of Kerala · (2007) 2 CivCC 402 : (2007) 5 RCR(Civil) 299

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 7 Rule 1, Order 7 Rule 11, Order 7 Rule 13, 144Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 55(6)
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High Courts29 Nov 2006Dismissed

K.K. Sundaran Vs V.N. Reji and Another

High Court Of Kerala · (2008) 1 KLJ 389

Arbitration and Conciliation Act, 1996 — Section 34Partnership Act, 1932 — Section 20, 56, 69, 69(1), 69(2)Presidency Small Cause Courts Act, 1882 — Section 19
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High Courts24 Nov 2006Allowed

Muraleedharan Vs S.I. of Police

High Court Of Kerala · (2006) 11 KL CK 0050

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Kerala Abkari Act, 1077 — Section 36, 55, 55B, 56, 56A
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High Courts23 Nov 2006Dismissed

Usman, M. Vs K.F.C. and Others

High Court Of Kerala · (2006) 11 KL CK 0049

Kerala Revenue Recovery Act, 1968 — Section 69(2), 71Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 32G, 34, 34(1), 34(2)State Financial Corporations Act, 1951 — Section 29, 31
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