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High Court Of Kerala judgments

54,312 judgments · page 1,669 of 2,716

High Courts09 Sept 2005Allowed

V. Suresh Kumar Vs V.C. Raveendran and Another

High Court Of Kerala · (2006) 1 ALD(Cri) 26 : (2007) 2 BC 298 : (2006) 1 CivCC 687 : (2005) CriLJ 4756 : (2005) 4 ILR (Ker) 767 : (2006) 1 RCR(Criminal) 556

Criminal Procedure Code, 1973 (CrPC) — Section 204, 256(1), 72, 73, 74General (Criminal) Rules, 1980 — Rule 207Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts09 Sept 2005

Chief Electoral Officer Vs Sunny Joseph

High Court Of Kerala · (2005) 4 ILR (Ker) 388 : (2005) 4 KLT 599

Constitution of India, 1950 — Article 102, 103(1), 103(2), 131, 136(2)Delimitation Act, 1972 — Section 8, 9Delimitation Act, 2002 — Section 10(1), 10(2), 10(4), 11F, 12BB
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High Courts09 Sept 2005Allowed

Pradeep Kumar Vs State of Kerala

High Court Of Kerala · (2005) 4 KLT 396

Constitution of India, 1950 — Article 243, 243S, 243W, 309Kerala Municipal Common Service Rules, 1967 — Rule 15Kerala Municipal Corporation Act, 1961 — Section 20, 22, 23, 24, 3(7)
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High Courts09 Sept 2005

Nazeer Vs Sundaran Rajan

High Court Of Kerala · (2006) 1 CivCC 260 : (2005) 4 KLT 626

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 6, Order 9 Rule 7Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 20, 23(1)
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High Courts09 Sept 2005Dismissed

State of Kerala Vs T.P. Nandakumar and Another

High Court Of Kerala · (2005) CriLJ 4469 : (2005) 4 ILR (Ker) 400

Constitution of India, 1950 — Article 134(1), 19(1)Criminal Procedure Code, 1973 (CrPC) — Section 197, 397, 397(1), 397(2)Evidence Act, 1872 — Section 123, 124, 162
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High Courts08 Sept 2005Allowed

George Vs State

High Court Of Kerala · (2005) 3 KLJ 593

Criminal Procedure Code, 1973 (CrPC) — Section 232, 313Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 109, 120B, 201, 302, 34
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High Courts08 Sept 2005

Oriental Insurance Co. Ltd. Vs Sivankutty

High Court Of Kerala · (2005) 4 ACC 653 : AIR 2006 Ker 20 : (2005) 4 ILR (Ker) 150 : (2006) 1 JCR 395 : (2005) 4 KLT 108 : (2006) 1 RCR(Civil) 410

Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1939 — Section 94, 96Motor Vehicles Act, 1988 — Section 145, 146, 146(1), 147(1), 147(3)
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