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High Court Of Kerala judgments

54,312 judgments · page 1,641 of 2,716

High Courts20 Jun 2006Dismissed

Raveendran Nambiar Vs Prabhakaran

High Court Of Kerala · (2006) 110 FLR 742 : (2006) 3 ILR (Ker) 231 : (2006) 3 KLT 234 : (2006) 3 LLJ 331

Constitution of India, 1950 — Article 301Factories Act, 1948 — Section 6, 85(1), 85(2)Motor Vehicles Act, 1939 — Section 2(18)
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High Courts20 Jun 2006

Bineesh Vs State of Kerala

High Court Of Kerala · (2007) CriLJ 414 : (2006) 3 ILR (Ker) 158 : (2006) 3 KLT 364 : (2006) 3 RCR(Criminal) 960

Criminal Procedure Code, 1973 (CrPC) — Section 167, 2, 267, 267(1), 267(2)
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High Courts16 Jun 2006

Subramanian Srinivasan Vs C.B.I.

High Court Of Kerala · (2006) 3 KLT 489

Constitution of India, 1950 — Article 134, 134(1), 134A, 136, 139ACriminal Procedure Code, 1973 (CrPC) — Section 302, 379, 389, 389(1), 389(3)Probation of Offenders Act, 1958 — Section 18
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High Courts16 Jun 2006

Raju Vs Indian Overseas Bank

High Court Of Kerala · AIR 2006 Ker 379 : (2006) 3 ILR (Ker) 284 : (2006) 3 KLT 387

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37(2), Order 21 Rule 40, 51(c)
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High Courts16 Jun 2006Allowed

M.V. Raju Vs Manager, Indian Overseas Bank

High Court Of Kerala · (2006) 3 CivCC 688 : (2007) 135 CompCas 51 : (2006) 2 KLJ 619 : (2006) 4 RCR(Civil) 134

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11A, Order 21 Rule 37, Order 21 Rule 37(2), Order 21 Rule 40, Order 21 Rule 40(1)Constitution of India, 1950 — Article 227
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High Courts15 Jun 2006Allowed

Bank of Baroda Vs Philip Thomas

High Court Of Kerala · (2007) 2 BC 376 : (2006) 4 CivCC 448 : (2007) CriLJ 2838 : (2006) 3 ILR (Ker) 561 : (2006) 3 KLT 729 : (2007) 5 RCR(Criminal) 505

Negotiable Instruments Act, 1881 (NI) — Section 133, 138, 142
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High Courts15 Jun 2006Dismissed

Josekutty Joseph Vs Aniamma Thomas

High Court Of Kerala · AIR 2006 Ker 337 : (2006) 2 DMC 464 : (2006) 3 ILR (Ker) 149 : (2006) 3 KLT 114

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 9 Rule 13(1)Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 127
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