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High Court Of Kerala judgments

54,312 judgments · page 1,628 of 2,716

High Courts26 Sept 2006Dismissed

Surendran Vs Simon K. Francis

High Court Of Kerala · (2006) 4 ILR (Ker) 172 : (2006) 4 KLT 353

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173(2)General Clauses Act, 1897 — Section 3(58)
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High Courts20 Sept 2006Allowed

Muraleedharan Vs Union of India (UOI)

High Court Of Kerala · (2006) 4 KLT 564

All India Services Act, 1951 — Section 3, 4, 4(1)Forest Service (Appointment By Promotion) Regulations, 1966 — Regulation 3, 5, 5(2)Forest Service (Recruitment) Rules, 1966 — Rule 3(2), 4, 4(1), 4(2), 4(2)(a), 4(2)(aa), 4(2)(b), 4(2)(c), 4(4), 4T, 6, 6A, 6(2), 6(3), 7, 8, 8(1), 9, 9(1)
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High Courts19 Sept 2006Dismissed

T.P. Ashraf Vs Fousia M.

High Court Of Kerala · (2007) CriLJ 700 : (2006) 4 ILR (Ker) 591

Criminal Procedure Code, 1973 (CrPC) — Section 125, 16
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High Courts18 Sept 2006Dismissed

Ranganayaki Vs State of Kerala

High Court Of Kerala · (2007) 1 KLT 281 : (2007) 10 VST 799

Kerala General Sales Tax Act, 1963 — Section 2Kerala General Sales Tax Rules, 1963 — Rule 32(13)
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High Courts15 Sept 2006Dismissed

Asmath Khan Vs Chadrahasa Bangara

High Court Of Kerala · (2007) ACJ 1071 : (2006) 4 ILR (Ker) 381 : (2006) 4 KLT 494

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 13 Rule 3, Order 16 Rule 1, Order 16 Rule 21, Order 5 Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 195Kerala Motor Vehicles Rules, 1989 — Rule 395
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High Courts12 Sept 2006

Abdulla Vs State of Kerala

High Court Of Kerala · (2007) CriLJ 871 : (2006) 4 ILR (Ker) 222 : (2006) 4 KLT 395

Civil Procedure Code, 1908 (CPC) — Section 88Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(1), 319(4), 351, 482Penal Code, 1860 (IPC) — Section 279, 304A
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