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High Court Of Kerala judgments

54,312 judgments · page 1,650 of 2,716

High Courts14 Mar 2006Dismissed

Joseph Vs State of Kerala

High Court Of Kerala · AIR 2006 Ker 191 : (2007) 1 DMC 421 : (2006) 2 ILR (Ker) 226 : (2006) 2 KLT 67 : (2006) 2 RCR(Civil) 801 : (2006) 3 RCR(Criminal) 44

Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112, 4Kerala Womens Commission Act, 1990 — Section 16, 17, 17(3), 2
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High Courts14 Mar 2006Allowed

Haridas Vs Labour Court

High Court Of Kerala · (2006) 2 ILR (Ker) 73 : (2006) 2 KLT 641 : (2006) 3 LLJ 63

Industrial Disputes Act, 1947 — Section 25(F), 33(2)
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High Courts13 Mar 2006Dismissed

Mohanakumaran Nair Vs Vijayakumaran Nair

High Court Of Kerala · AIR 2006 Ker 243 : (2006) 2 ILR (Ker) 257 : (2006) 2 KLT 293 : (2007) 4 RCR(Civil) 501

Civil Procedure Code Amendment Act, 1976 — Section 7Civil Procedure Code, 1908 (CPC) — Section 15, 16, 17, 18, 19Hindu Marriage Act, 1955 — Section 19(3)
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High Courts10 Mar 2006

PU. Usha Vs State of Kerala

High Court Of Kerala · (2006) 1 KLJ 742

Central Sales Tax Act, 1956 — Section 3, 3(b), 6, 6(2)Kerala General Sales Tax Act, 1963 — Section 35
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High Courts10 Mar 2006Dismissed

Geetha Shetty Vs Premalatha

High Court Of Kerala · (2006) 2 ILR (Ker) 79 : (2006) 2 KLT 137

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 15(1), Order 6 Rule 15(2), Order 6 Rule 15(3), Order 6 Rule 15(4)Kerala Panchayat Raj Act, 1994 — Section 91, 91(1)
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High Courts10 Mar 2006

Sees John Vs Sales Tax Officer

High Court Of Kerala · (2006) 3 KLT 837

Constitution of India, 1950 — Article 14Kerala General Sales Tax Act, 1963 — Section 23(3), 29A(4), 44(3), 44(4)
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High Courts09 Mar 2006Dismissed

Merchants Association Vs State of Kerala

High Court Of Kerala · (2006) 2 ILR (Ker) 381 : (2006) 2 KLT 127 : (2006) 2 LLJ 985

Headload Workers Rules, 1981 — Rule 13, 13(1), 17Workmens Compensation Act, 1923 — Section 13, 13(1), 13(2), 14, 14(8)
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High Courts08 Mar 2006Allowed

Thressia Vs K.S.E.B.

High Court Of Kerala · (2007) 1 CivCC 60 : (2006) 4 ILR (Ker) 89 : (2006) 4 KarLJ 94 : (2007) 5 RCR(Civil) 486

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, Order 33 Rule 11, Order 33 Rule 11A, Order 33 Rule 12, Order 33 Rule 18Constitution of India, 1950 — Article 221 , 227
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High Courts08 Mar 2006Allowed

Kunhami Vs Union of India (UOI)

High Court Of Kerala · (2006) 2 KLT 661

Constitution of India, 1950 — Article 21Pension Regulations for Army, 1961 — Regulation 215, 216, 219, 220, 221
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High Courts08 Mar 2006Dismissed

Thankamma Vs John

High Court Of Kerala · AIR 2006 Ker 237 : (2006) 3 CivCC 719 : (2006) 2 ILR (Ker) 194 : (2006) 2 KLT 221 : (2007) 5 RCR(Civil) 179

Civil Procedure Code, 1908 (CPC) — Section 11
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