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High Court Of Kerala judgments

54,312 judgments · page 1,670 of 2,716

High Courts07 Sept 2005Allowed

Vinod Babu Vs District Collector

High Court Of Kerala · (2005) 4 KLT 412

Kerala General Sales Tax Act, 1963 — Section 21, 21(1), 21(2)Partnership Act, 1932 — Section 30, 31, 31(1), 31(2), 59
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High Courts06 Sept 2005Dismissed

Sebastian Vs Mathai

High Court Of Kerala · (2005) 4 ILR (Ker) 302 : (2005) 4 KLT 791

Benami Transactions (Prohibition) Act, 1988 — Section 4Citizenship Act, 1955 — Section 9, 9(2)Contract Act, 1872 — Section 23
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High Courts06 Sept 2005

Pudunagaram Grama Panchayat Vs Saleem

High Court Of Kerala · (2005) 4 ILR (Ker) 361 : (2005) 4 KLT 415

Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 313General Clauses Act, 1897 — Section 24Kerala Panchayat (Public and Private Markets) Rules, 1964 — Rule 22, 5
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High Courts06 Sept 2005

Suresh Vs State of Kerala

High Court Of Kerala · (2006) 1 KLT 78

Criminal Procedure Code, 1973 (CrPC) — Section 222, 232, 313, 313(1), 357Explosive Substances Act, 1908 — Section 3, 5General Clauses Act, 1897 — Section 26
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High Courts06 Sept 2005Dismissed

Mathew Joseph Vs Dy. Tahsildar

High Court Of Kerala · (2007) 1 BC 393 : (2005) 4 ILR (Ker) 173 : (2005) 4 KLT 587

Constitution of India, 1950 — Article 226Kerala Revenue Recovery Act, 1968 — Section 71Limitation Act, 1963 — Section 18, 18(1)
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High Courts05 Sept 2005

Raju Vs Chacko

High Court Of Kerala · (2005) 4 ILR (Ker) 552 : (2005) 4 KLT 197

Criminal Procedure Code, 1973 (CrPC) — Section 199(1), 482Penal Code, 1860 (IPC) — Section 120B, 499, 500Press and Registration of Books Act, 1867 — Section 12, 2, 3, 5
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High Courts05 Sept 2005

National Insurance Co. Ltd. Vs Indus Motor Co. (P) Ltd.

High Court Of Kerala · (2005) 4 ACC 469 : (2005) 4 ILR (Ker) 273 : (2005) 4 KLT 391

General Clauses Act, 1897 — Section 3, 3(42)Insurance Act, 1938 — Section 114, 114(1), 2(9), 3, 93(4)Redressal of Public Grievances Rules, 1998 — Rule 12, 13, 4, 5, 6
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High Courts05 Sept 2005

Sugil Vs Sadanandan

High Court Of Kerala · (2005) 4 ILR (Ker) 343 : (2005) 4 KLT 220

Kerala Municipality Building Rules, 1999 — Rule 2(1)Kerala Panchayat Raj Act, 1994 — Section 2, 209, 209A, 209C
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High Courts05 Sept 2005

Ahammed Vs Antony

High Court Of Kerala · (2005) 4 ILR (Ker) 189 : (2005) 4 KLT 361

Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 153(7A), 157(9A)Kerala Panchayat Raj (Election of President and Vice President) Rules, 1995 — Rule 10Kerala Panchayat Raj Act, 1994 — Section 153, 157(2), 157(5), 157(9A), 6(1)
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High Courts05 Sept 2005Allowed

Ramesh Babu Vs State of Kerala

High Court Of Kerala · (2005) 4 ILR (Ker) 327 : (2005) 4 KLT 372

Constitution of India, 1950 — Article 14, 19(1), 301, 303, 304Kerala Liquor Transit (Amendment) Rules, 2005 — Rule 3, 3(1), 5, 5(1)Liquor Transit Rules, 1975 — Rule 11, 3, 3A, 3B, 3C
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