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High Court Of Kerala judgments

54,312 judgments · page 1,643 of 2,716

High Courts06 Jun 2006

The Commissioner of Income Tax Vs Johnsons

High Court Of Kerala · (2006) 204 CTR 21 : (2006) 284 ITR 557 : (2006) 3 KLT 355

Evidence Act, 1872 — Section 92Income Tax Act, 1961 — Section 256(2), 260A, 269UARegistration Act, 1908 — Section 17(1)
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High Courts06 Jun 2006Dismissed

Prema Ramakrishnan Vs Salmath

High Court Of Kerala · (2006) 3 ILR (Ker) 171 : (2006) 3 KLT 284

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3)
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High Courts05 Jun 2006Dismissed

Mohandas Vs State of Kerala

High Court Of Kerala · (2006) 3 ILR (Ker) 87 : (2006) 3 KLT 173 : (2006) 3 RCR(Criminal) 722

Criminal Procedure Code, 1898 (CrPC) — Section 4(1)Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 2, 41, 41(1)Penal Code, 1860 (IPC) — Section 161, 165, 165A
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High Courts05 Jun 2006Allowed

Sheeba Kuttiatan Vs State of Kerala

High Court Of Kerala · (2006) 3 ILR (Ker) 281 : (2006) 3 KLT 69

Constitution of India, 1950 — Article 14, 15, 16Kerala Last Grade Service-Special Rules, 1966 — Rule 5
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High Courts05 Jun 2006

Mammootti Vs Rajaji Mathew Thomas

High Court Of Kerala · (2006) 2 ILR (Ker) 707 : (2006) 3 KLT 335

Criminal Procedure Code, 1973 (CrPC) — Section 482, 63Penal Code, 1860 (IPC) — Section 11, 499, 500Pharmacy Act, 1948 — Section 1
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High Courts05 Jun 2006Allowed

Mulammoottil Consumer Credit Ltd. Vs Sreenivasan

High Court Of Kerala · (2007) 139 CompCas 347 : (2006) 3 ILR (Ker) 604 : (2007) 1 KLJ 205 : (2006) 4 KLT 543

Companies Act, 1956 — Section 289, 290Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142
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High Courts05 Jun 2006Dismissed

K. Vijayarajan Vs D.K. Kalavathy and Others

High Court Of Kerala · (2006) 06 KL CK 0011

Civil Procedure Code, 1882 — Section 11Civil Procedure Code, 1908 (CPC) — Order 20 Rule 13, Order 20 Rule 13(1), Order 20 Rule 13(2), Order 48 Rule 3, Order 6 Rule 3Insolvency Act, 1956 — Section 28(2), 28(7), 3, 4, 4(1)
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High Courts02 Jun 2006Dismissed

T.K. Moidu Haji Vs Konnapalarkandy Mariyam and Another

High Court Of Kerala · (2007) CriLJ 1633 : (2007) 1 ILR (Ker) 488 : (2007) 1 KLJ 314 : (2007) 3 RCR(Civil) 444

Criminal Procedure Code, 1973 (CrPC) — Section 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1), 3(2)
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High Courts30 May 2006Dismissed

P.C. George Vs M.G. Jose and Another

High Court Of Kerala · (2007) 2 BC 365 : (2006) 133 CompCas 715 : (2006) 3 KLJ 218 : (2006) 3 KLT 863 : (2007) 1 RCR(Criminal) 413

Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts30 May 2006Allowed

Moideen Vs Johny

High Court Of Kerala · (2006) 3 KLJ 48

Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
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High Courts30 May 2006Dismissed

Supply House Vs Ullas and Another

High Court Of Kerala · (2007) 3 BC 645 : (2006) 4 CivCC 335 : (2006) 133 CompCas 709 : (2006) CriLJ 4330 : (2006) 3 ILR (Ker) 695 : (2007) 1 KLJ 63 : (2006) 3 KLT 921 : (2007) 5 RCR(Criminal) 406

Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts30 May 2006Dismissed

Chacko Vs Kurian

High Court Of Kerala · (2007) 4 BC 14 : (2006) CriLJ 4383 : (2006) 3 ILR (Ker) 808 : (2006) 3 KLT 694

Negotiable Instruments Act, 1881 (NI) — Section 138
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