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High Court Of Kerala judgments

54,312 judgments · page 1,635 of 2,716

High Courts25 Jul 2006

Kunhi Mohammad Vs Union of India (UOI)

High Court Of Kerala · (2006) CriLJ 4352 : (2006) 3 ILR (Ker) 397 : (2006) 3 KLT 795 : (2007) 1 RCR(Criminal) 456

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 3(1), 8Customs Act, 1962 — Section 108, 127B, 137, 2(39)Finance (No. 2) Act, 2004 — Section 71
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High Courts25 Jul 2006Allowed

C.C.E. Vs Kerala State Electricity Board

High Court Of Kerala · (2008) 214 CTR 97 : (2006) 4 ILR (Ker) 753 : (2006) 4 KLT 749 : (2006) 3 STR 625 : (2007) 5 VST 46

Central Excises and Salt Act, 1944 — Section 35G, 35G(3)Finance Act, 1994 — Section 65(105), 65(31), 68, 69, 70Service Tax Rules, 1994 — Rule 6, 6(1)
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High Courts25 Jul 2006Allowed

Ramesan and Others Vs State of Kerala

High Court Of Kerala · (2007) CriLJ 1637 : (2007) 1 ILR (Ker) 583 : (2007) 1 KLJ 369 : (2007) 1 KLJ 368

Criminal Procedure Code, 1973 (CrPC) — Section 211, 212, 212(1), 215, 218Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
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High Courts21 Jul 2006

Krishna Maniyani Vs State of Kerala

High Court Of Kerala · (2007) CriLJ 4242 : (2007) 3 ILR (Ker) 667

Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Penal Code, 1860 (IPC) — Section 279, 299, 304, 304A, 323
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High Courts21 Jul 2006Allowed

Ravi Vs State

High Court Of Kerala · (2006) 4 KLT 279

Essential Commodities Act, 1955 — Section 12, 3, 7, 7(1)
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High Courts21 Jul 2006

Mohandas Vs Jayasamudri Trading Co.

High Court Of Kerala · (2007) 4 BC 38 : (2006) 3 ILR (Ker) 486 : (2006) 3 KLT 776

Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)Penal Code, 1860 (IPC) — Section 138, 141
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High Courts21 Jul 2006

Aboobacker Vs District Collector

High Court Of Kerala · (2006) 3 ILR (Ker) 512 : (2006) 3 KLT 670 : (2007) 1 RCR(Civil) 120

Civil Procedure Code, 1908 (CPC) — Section 89Court Fees Act, 1870 — Section 16, 20(1), 21Kerala Court Fees and Suits Valuation Act, 1959 — Section 66, 67, 68, 69, 70
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High Courts20 Jul 2006

Shaji Vs State of Kerala

High Court Of Kerala · (2007) CriLJ 240 : (2006) 3 ILR (Ker) 251 : (2006) 3 KLT 567

Constitution of India, 1950 — Article 141, 142, 20(3), 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 2, 433, 437, 438, 438(3)Criminal Rules of Practice and Circular Orders, 1990 — Rule 30, 31, 33, 34, 35
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High Courts20 Jul 2006Dismissed

Caravan Softies Vs State of Kerala

High Court Of Kerala · (2006) 3 KLT 686 : (2006) 148 STC 393

Constitution of India, 1950 — Article 14, 19(1)Kerala General Sales Tax Act, 1963 — Section 5(1), 5(2), 5(B), 5A, 9
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High Courts19 Jul 2006Allowed

Abdurazak Velliath Vs C.K.M. Moideenkutty and others

High Court Of Kerala · (2006) 3 ILR (Ker) 507 : (2006) 3 KLJ 68 : (2006) 3 KLT 706

General Clauses Act, 1897 — Section 10, 9Kerala Panchayat Raj Act, 1994 — Section 81, 81(1), 83, 91, 97Representation of the People Act, 1951 — Section 117, 118, 97
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