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High Court Of Kerala judgments

54,312 judgments · page 1,637 of 2,716

High Courts14 Jul 2006Allowed

Tulaseedharan Nair and Others Vs The State of Kerala

High Court Of Kerala · (2006) CriLJ 4176 : (2006) 3 ILR (Ker) 360 : (2006) 3 KLJ 57 : (2006) 4 KLT 471 : (2007) 5 RCR(Criminal) 326

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 436, 437, 439(2)Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149
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High Courts14 Jul 2006Allowed

Aliyas Vs Aboobacker

High Court Of Kerala · (2006) 3 ILR (Ker) 447 : (2006) 4 KLT 282

Specific Relief Act, 1963 — Section 20, 20(1)
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High Courts13 Jul 2006Dismissed

Madappillil Brothers Vs Ullattil Agencies

High Court Of Kerala · (2007) 1 CivCC 760 : (2006) 3 ILR (Ker) 404 : (2006) 4 KLT 196 : (2007) 5 RCR(Civil) 201

Evidence Act, 1872 — Section 101, 114Limitation Act, 1963 — Article 1, 2, 3, 4, 5Money Lenders Act, 1958 — Section 7, 7(3), 9
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High Courts13 Jul 2006

Ajayan Vs State of Kerala

High Court Of Kerala · (2006) 3 ILR (Ker) 641 : (2006) 3 KLT 854

Constitution of India, 1950 — Article 309, 320Kerala Public Service Commission Rules of Procedure, 1976 — Rule 113, 13, 14, 3, 4
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High Courts13 Jul 2006

Abdulla Vs Subaida

High Court Of Kerala · (2007) 1 DMC 853 : (2006) 3 ILR (Ker) 499 : (2006) 3 KLT 699

Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1)
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High Courts13 Jul 2006

Saji Kumar Vs Soman Pillai

High Court Of Kerala · (2006) 3 ILR (Ker) 703 : (2006) 3 KLT 679

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1), 357(3), 359, 421Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts13 Jul 2006

K.S. Saji Kumar Vs K. Soman Pillai and Another

High Court Of Kerala · (2007) 2 ALD(Cri) 15 : (2007) 3 BC 588 : (2007) CriLJ 2992 : (2006) 4 RCR(Civil) 680 : (2006) 4 RCR(Criminal) 576

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1), 357(3), 359, 359(1)Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts12 Jul 2006

Anirudhan Vs Philip Jacob

High Court Of Kerala · (2007) 1 ALD(Cri) 11 : (2007) 3 BC 98 : (2006) 4 CivCC 182 : (2006) 134 CompCas 569 : (2006) CriLJ 3866 : (2006) 3 ILR (Ker) 475 : (2006) 3 KLT 554 : (2006) 4 RCR(Criminal) 382

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
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High Courts12 Jul 2006

Anoop Vs State of Kerala

High Court Of Kerala · (2007) CriLJ 2968 : (2006) 3 KLT 711 : (2006) 4 RCR(Criminal) 566

Evidence Act, 1872 — Section 114, 3Penal Code, 1860 (IPC) — Section 171(D), 171(F)
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High Courts11 Jul 2006Dismissed

Karamby Vs Indira

High Court Of Kerala · (2006) 3 ILR (Ker) 553 : (2006) 3 KLT 784

Constitution of India, 1950 — Article 21, 226Kerala Municipalities Act, 1994 — Section 563
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