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High Court Of Kerala judgments

54,312 judgments · page 1,663 of 2,716

High Courts29 Nov 2005Dismissed

Rajeswary Vs Sooraj

High Court Of Kerala · AIR 2006 Ker 137 : (2006) 1 KLT 203 : (2006) 1 RCR(Civil) 766

Constitution of India, 1950 — Article 226Legal Services Authorities Act, 1987 — Section 21, 21(2)
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High Courts28 Nov 2005Allowed

Sainalabdeen Vs Kerala State Electricity Board

High Court Of Kerala · (2006) 1 ILR (Ker) 162 : (2006) 1 KLT 529

Electricity Act, 2003 — Section 185, 82, 82(1), 86, 86(1)Electricity Regulatory Commission Act, 1998 — Section 17, 22(1), 29, 29(2)Factories Act, 1948 — Section 2
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High Courts28 Nov 2005

Ajitha Vs State of Kerala

High Court Of Kerala · (2006) 1 KLT 339

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 194, 216, 24, 24(8), 327Immoral Traffic (Prevention) Act, 1956 — Section 5
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High Courts27 Nov 2005Dismissed

Thangamani S. Vs State of Kerala and another

High Court Of Kerala · (2005) CriminalCC 600 : (2006) 1 KLJ 117

Criminal Procedure Code, 1973 (CrPC) — Section 198, 198(1), 198(1)(c), 198(2), 98Penal Code, 1860 (IPC) — Section 34, 494, 495, 497, 498
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High Courts25 Nov 2005

Edison Vs State of Kerala

High Court Of Kerala · (2006) CriLJ 1787 : (2006) 1 ILR (Ker) 482 : (2006) 1 KLT 598

Criminal Procedure Code, 1973 (CrPC) — Section 163Evidence Act, 1872 — Section 24Kerala Police Act, 1960 — Section 64, 64(3)
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High Courts24 Nov 2005

Siddique Vs District Collector

High Court Of Kerala · (2006) 1 ILR (Ker) 299 : (2006) 1 KLT 227

Civil Procedure Code, 1908 (CPC) — Section 152Land Acquisition Act, 1894 — Section 13A, 18
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High Courts24 Nov 2005Dismissed

Radhakrishnan Vs State of Kerala

High Court Of Kerala · (2007) 1 BC 331 : (2006) 1 CivCC 477 : (2006) 1 KLT 28

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 106, Order 21 Rule 106(1), Order 21 Rule 41, 151Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5
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High Courts22 Nov 2005Dismissed

Kamaladevi Vs Gopalakrishnan

High Court Of Kerala · (2006) 1 ILR (Ker) 110 : (2006) 1 KLT 315

Kerala Education Act, 1958 — Section 5A, 5B, 6, 6(1), 6(2)Kerala Education Rules, 1959 — Rule 2, 3, 4, 9Kerala Municipalities Act, 1994 — Section 272(1)
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High Courts22 Nov 2005

Motty Philipose and Another Vs State of Kerala

High Court Of Kerala · (2006) CriLJ 2271 : (2006) 1 ILR (Ker) 436 : (2011) 1 JCR 360

Constitution of India, 1950 — Article 20(1), 21Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 15, 16, 20, 21
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High Courts22 Nov 2005Allowed

Vijayabhanu Vs State of Kerala

High Court Of Kerala · (2006) 1 KLT 140

Kerala Abkari Act, 1077 — Section 18A, 29, 29(2), 55(a), 57(a)Kerala Abkari Shops (Disposal in Auction) (Amendment) Rules, 1975 — Rule 6(30)Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 5(10), 5(15), 5(19), 6(26), 6(27)
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High Courts21 Nov 2005Allowed

Krishnan Vs Mohammed

High Court Of Kerala · AIR 2006 Ker 135 : (2006) 1 KLT 156

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 152
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High Courts18 Nov 2005Dismissed

Federal Bank Limited Vs Sri. John Thomas and Another

High Court Of Kerala · AIR 2006 Ker 86 : (2006) 2 BC 411 : (2006) 132 CompCas 855 : (2006) 3 RCR(Civil) 86

Constitution of India, 1950 — Article 226Debt Recovery Tribunal (Amendment) Rules, 2003 — Rule 7Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 7
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High Courts18 Nov 2005Dismissed

Priyesh Vasudevan Vs Shameena

High Court Of Kerala · (2005) 4 KLT 1003

Constitution of India, 1950 — Article 14, 16Hindu Succession Act, 1956 — Section 20Kerala Education Rules, 1959 — Rule 51A, 51B
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