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High Court Of Kerala judgments

54,312 judgments · page 1,671 of 2,716

High Courts05 Sept 2005

District Executive Officer Vs Abel

High Court Of Kerala · (2006) 2 KLT 758

Constitution of India, 1950 — Article 226Kerala Motor Transport Workers Welfare Fund Board Act, 1985 — Section 7, 7(1), 8, 8(1), 8(2)Limitation Act, 1963 — Section 5
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High Courts02 Sept 2005Dismissed

Thomas Vs Kunjamma

High Court Of Kerala · AIR 2006 Ker 40 : (2005) 3 CivCC 680 : (2005) 5 CTC 241 : (2005) 4 ILR (Ker) 185 : (2006) 2 JCR 135 : (2005) 4 KLT 286 : (2006) 1 RCR(Civil) 287

Civil Procedure Code, 1908 (CPC) — Section 152Constitution of India, 1950 — Article 226
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High Courts02 Sept 2005

Raju Vs Jaiprakash

High Court Of Kerala · (2007) 3 BC 172

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 191, 192, 193Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts01 Sept 2005

Jacob Thomas Vs Pandian

High Court Of Kerala · (2006) 1 ACC 204 : (2006) ACJ 464 : AIR 2006 Ker 77 : (2005) 4 ILR (Ker) 419 : (2006) 2 JCR 250 : (2005) 4 KLT 545 : (2006) 1 RCR(Civil) 193

Central Motor Vehicles Rules, 1989 — Rule 168 , 169Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 13 Rule 3, Order 16 Rule 1, Order 16 Rule 21, Order 17 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 195
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High Courts31 Aug 2005

Moosakoya Vs State of Kerala

High Court Of Kerala · (2005) CriLJ 121 : (2005) 4 ILR (Ker) 180 : (2005) 3 KLJ 220 : (2005) 4 KLT 331

Criminal Procedure Code, 1973 (CrPC) — Section 102, 457Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 — Section 23
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High Courts30 Aug 2005

Jose Vs District Collector

High Court Of Kerala · (2005) 4 ILR (Ker) 534 : (2005) 4 KLT 520

Court Fees and Suits Valuation Act, 1955 — Article 1Kerala Court Fees and Suits Valuation Act, 1959 — Section 51, 52, 72Land Acquisition Act, 1894 — Section 51, 52, 54
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High Courts25 Aug 2005

Krishnankutty Vs State of Kerala

High Court Of Kerala · (2005) 4 ILR (Ker) 536 : (2005) 4 KLT 448

Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4(1), 4(2), 4(4)Kerala Public Service Commission (Additional Functions as Respects the Kerala State Road Transport Corporation) Act, 1970 — Section 4
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High Courts24 Aug 2005Allowed

Swarnaki Vs State of Kerala

High Court Of Kerala · (2005) CriminalCC 953 : (2005) 3 KLJ 262 : (2006) 1 RCR(Criminal) 75

Criminal Procedure Code, 1973 (CrPC) — Section 232, 313, 58Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(i), 41, 42, 43, 49
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High Courts24 Aug 2005

Cochin Shipyard Ltd. Vs Iqbal

High Court Of Kerala · (2006) 108 FLR 720 : (2005) 4 ILR (Ker) 321 : (2005) 4 KLT 1020 : (2006) 2 LLJ 1095

Industrial Disputes Act, 1947 — Section 2, 3(2)Industrial Employment (Standing Orders) Act, 1946 — Section 13A, 13BIndustrial Employment (Standing Orders) Central Rules, 1946 — Rule 2A
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