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High Court Of Kerala judgments

54,312 judgments · page 1,660 of 2,716

High Courts21 Dec 2005Allowed

Regional Transport Officer Vs Binu

High Court Of Kerala · (2006) 1 ACC 646 : (2006) 1 KLT 188

Central Motor Vehicles Rules, 1989 — Rule 55, 55(3)Kerala Revenue Recovery Act, 1968 — Section 5Motor Vehicles Act, 1939 — Section 50(1)
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High Courts20 Dec 2005Allowed

Subhash Babu Vs Radhakrishnan

High Court Of Kerala · (2007) 3 BC 69 : (2006) 3 ILR (Ker) 726 : (2006) 3 KLT 994 : (2007) 1 RCR(Criminal) 49

Criminal Procedure Code, 1973 (CrPC) — Section 311Negotiable Instruments Act, 1881 (NI) — Section 138, 139
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High Courts20 Dec 2005Dismissed

Muraleedharan Pillai Vs State of Kerala

High Court Of Kerala · (2006) 4 KLT 254

Constitution of India, 1950 — Article 226Drugs and Cosmetics Rules, 1945 — Rule 154, 168Kerala Spirituous Preparations (Control) Act, 1969 — Section 3(1)
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High Courts19 Dec 2005Dismissed

Pan Polymers Vs State of Kerala

High Court Of Kerala · (2006) 2 KLT 329

Kerala General Sales Tax Act, 1963 — Section 10, 10(1), 10(3)Kerala Value Added Tax (Amendment) Act, 2005 — Section 11, 3, 32, 32(1), 98
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High Courts16 Dec 2005Allowed

Santha Vs State of Kerala

High Court Of Kerala · (2006) 1 ILR (Ker) 206 : (2006) 1 KLT 249

Criminal Procedure Code, 1973 (CrPC) — Section 313, 377Penal Code, 1860 (IPC) — Section 294, 34, 504, 506(1), 509
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High Courts16 Dec 2005Dismissed

Jayalakshmi Vs Union of India (UOI)

High Court Of Kerala · (2006) 1 ILR (Ker) 316 : (2006) 1 KLT 523

Constitution of India, 1950 — Article 254(1), 254(2)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 2, 2(6)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 4
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High Courts16 Dec 2005Allowed

Tata Tea Ltd. Vs Inspecting Asst. Commissioner

High Court Of Kerala · (2006) 203 CTR 353 : (2006) 283 ITR 275 : (2006) 1 KLT 752

Constitution of India, 1950 — Article 365, 366Income Tax Act, 1922 — Section 10(2A)Income Tax Act, 1961 — Section 10, 41(1), 50, 50(2)
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High Courts16 Dec 2005Dismissed

Jayalakshmi G. Vs Union Bank of India and Another

High Court Of Kerala · (2006) 1 KLJ 72

Constitution of India, 1950 — Article 254(1), 254(2)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(iv)(i), 2(6)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2(g), 4
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