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High Court Of Kerala judgments

54,312 judgments · page 1,656 of 2,716

High Courts27 Jan 2006

Kunhammad Vs Mammooty

High Court Of Kerala · AIR 2006 Ker 204 : (2006) 1 KLT 758

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 39 Rule 2A, Order 5 Rule 17, Order 5 Rule 19Kerala Building Rules, 1984 — Order 39 Rule 1
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High Courts27 Jan 2006Allowed

C.C. Sivaprasad Vs K. Sasidharan and Another

High Court Of Kerala · AIR 2006 Ker 167 : (2006) 1 ILR (Ker) 602

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 64, Order 21 Rule 65, Order 21 Rule 66, Order 21 Rule 90(2)Constitution of India, 1950 — Article 226
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High Courts25 Jan 2006Allowed

Suprabha Vs Sivaraman

High Court Of Kerala · AIR 2006 Ker 187 : (2006) 2 DMC 404 : (2006) 1 ILR (Ker) 515 : (2006) 1 KLT 712

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, 26Family Courts Act, 1984 — Section 7, 7(1)Kerala Family Courts Rules, 1989 — Rule 3, 7
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High Courts25 Jan 2006Dismissed

Radhakrishnan Vs Kerala Lok Ayukta

High Court Of Kerala · (2006) 1 ILR (Ker) 495 : (2006) 1 KLT 661

Constitution of India, 1950 — Article 136, 226Kerala Lok Ayukta (Form and Manner of Complaint) Rules, 1999 — Rule 9Kerala Lok Ayukta Act, 1999 — Section 10, 11, 3, 5, 7
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High Courts24 Jan 2006Dismissed

Sidhardhan Vs Prasannan

High Court Of Kerala · (2006) 4 BC 177 : (2006) 133 CompCas 13 : (2006) CriLJ 2568 : (2006) 2 ILR (Ker) 222 : (2006) 2 KLT 55

Criminal Procedure Code, 1973 (CrPC) — Section 218, 219, 220Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts24 Jan 2006Dismissed

Velayudhan Nair Vs Kalliyanikutty Amma

High Court Of Kerala · (2006) 2 CivCC 665 : (2006) 1 ILR (Ker) 520 : (2006) 1 KLT 884

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Evidence Act, 1872 — Section 68Registration Act, 1908 — Section 17, 18, 52, 53, 60
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