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High Court Of Kerala judgments

54,312 judgments · page 1,625 of 2,716

High Courts12 Oct 2006Dismissed

Omanakutty Amma Vs Mathew

High Court Of Kerala · (2007) 1 KLT 356

Constitution of India, 1950 — Article 136, 227, 243OKerala Panchayat Raj (Amendment) Act, 1994 — Section 100, 101, 102, 102, 102(1)Kerala Panchayat Raj Rules — Rule 52(1A)
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High Courts11 Oct 2006Dismissed

Zeenath Vs Kadeeja

High Court Of Kerala · (2007) CriLJ 600 : (2006) 4 ILR (Ker) 738 : (2006) 4 KLT 905

Criminal Procedure Code, 1973 (CrPC) — Section 551, 552, 97, 98Penal Code, 1860 (IPC) — Section 23, 425, 43
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High Courts11 Oct 2006Dismissed

Kerala Water Authority Vs Surendran

High Court Of Kerala · (2007) 112 FLR 772 : (2006) 4 ILR (Ker) 504 : (2007) 2 JCR 42 : (2006) 4 KLT 983 : (2007) 2 LLJ 678 : (2008) 1 UPLBEC 50

Kerala State and Subordinate Services Rules, 1958 — Rule 10, 9
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High Courts11 Oct 2006

John Vs State of Kerala

High Court Of Kerala · (2006) 4 ILR (Ker) 653 : (2006) 4 KLT 932

Kerala Municipalities Act, 1994 — Section 238, 239, 239(1), 239(2), 239(3)
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High Courts11 Oct 2006Dismissed

Afcons Infrastructure Ltd. Vs Cherian Varkey Construction Co.

High Court Of Kerala · (2007) 1 ARBLR 405 : (2006) 4 ILR (Ker) 783 : (2007) 1 KLJ 333 : (2007) 1 KLT 196

Arbitration and Conciliation Act, 1996 — Section 7, 8, 82, 84, 9Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1A, Order 10 Rule 1B, Order 10 Rule 1C, 11, 115Common Law Procedure Act, 1854 — Section 3
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High Courts10 Oct 2006

In Re: 122 Prisoners

High Court Of Kerala · (2007) CriLJ 3241 : (2006) 4 KLT 597 : (2007) 1 RCR(Criminal) 460

Criminal Procedure Code, 1973 (CrPC) — Section 436A, 437(6)
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High Courts09 Oct 2006Dismissed

Kerala Nadvathur Mujahideen Vs Hussain Madvoor

High Court Of Kerala · (2006) 4 ILR (Ker) 493 : (2007) 1 KLT 92 : (2007) 5 RCR(Civil) 25

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 6 Rule 17, Order 8 Rule 6(2), Order 8 Rule 6(3), Order 8 Rule 6(4)Constitution of India, 1950 — Article 227
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