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High Court Of Kerala judgments

54,312 judgments · page 1,679 of 2,716

High Courts23 Jun 2005Dismissed

Kamala Rajaram Vs State of Kerala

High Court Of Kerala · (2006) CriLJ 1447 : (2005) 3 KLT 617

Criminal Procedure Code, 1973 (CrPC) — Section 239, 240, 251, 256, 258Penal Code, 1860 (IPC) — Section 304A
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High Courts23 Jun 2005Allowed

Obrin Vs Sub Inspector of Police

High Court Of Kerala · (2005) 3 ILR (Ker) 305 : (2005) 3 KLT 861

Constitution of India, 1950 — Article 226Kerala Headload Workers Act, 1978 — Section 13Kerala Headload Workers Rules, 1981 — Rule 26A, 26A(3)
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High Courts23 Jun 2005Dismissed

Sahir Shah Vs Bank of India

High Court Of Kerala · AIR 2006 Ker 42 : (2006) 2 BC 386 : (2007) 138 CompCas 745 : (2006) 1 KLT 161 : (2006) 66 SCL 14

Enforcement of Security Interest and Recovery of Debts Laws (Amendment) Act, 2004 — Section 19, 19(1)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 19Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 13B, 17
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High Courts22 Jun 2005Dismissed

Ayyappan Pillai Vs Mohana Chandran Pillai

High Court Of Kerala · (2005) 3 ILR (Ker) 244 : (2005) 3 KLT 492

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(1), 115Constitution of India, 1950 — Article 226, 227Income Tax Act, 1922 — Section 4(3)
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High Courts20 Jun 2005Allowed

Salu, P.P. Vs Assistant Controller

High Court Of Kerala · (2005) 3 ILR (Ker) 118 : (2005) 3 KLT 520

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 100, 102, 4(2), 451, 452Kerala Standards of Weights and Measures (Enforcement) Rules, 1992 — Rule 19, 19(2), 19(3)
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High Courts20 Jun 2005Dismissed

Raveendran Vs Jayasree

High Court Of Kerala · (2005) 4 ACC 73 : (2006) ACJ 1215 : (2006) 107 FLR 202 : (2005) 3 ILR (Ker) 242 : (2005) 3 KLT 351 : (2005) 3 LLJ 498

Workmens Compensation Act, 1923 — Section 17, 4(1), 4A(3)
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High Courts20 Jun 2005

Sujatha Vs Prema

High Court Of Kerala · (2005) CriLJ 3262 : (2005) 3 ILR (Ker) 258 : (2005) 3 KLT 458 : (2005) 4 RCR(Criminal) 20

Criminal Procedure Code, 1973 (CrPC) — Section 133, 134, 135, 136, 137
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High Courts20 Jun 2005Allowed

Salu Vs Assistant Controller

High Court Of Kerala · (2005) 3 ILR (Ker) 118 : (2005) 3 KLT 520

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 100, 102, 4(2), 451, 452Kerala Standards of Weights and Measures (Enforcement) Act, 1985 — Section 30, 31, 32, 37(1), 4
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High Courts17 Jun 2005Dismissed

Noushad Vs State of Kerala

High Court Of Kerala · (2005) 3 ILR (Ker) 467 : (2005) 4 KLT 381

Kerala Police Subordinate Service (Amendment) Rules, 1989 — Rule 3Kerala Police Subordinate Services (Armed Police Battalions) Special Rules, 1984 — Rule 21, 28A, 33
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High Courts17 Jun 2005Dismissed

Arumughan Pillai Vs State of Kerala

High Court Of Kerala · (2006) 1 BC 518 : (2005) 3 CivCC 308 : (2006) 131 CompCas 66 : (2005) CriLJ 3259 : (2005) 3 ILR (Ker) 322 : (2005) 3 KLT 506 : (2005) 4 RCR(Criminal) 562

Contract Act, 1872 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 313Negotiable Instruments Act, 1881 (NI) — Section 13, 138, 139, 43, 6
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High Courts17 Jun 2005Allowed

Balanandan Vs Koyakutty

High Court Of Kerala · (2005) 4 ILR (Ker) 583 : (2006) 1 KLT 117

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(10), 11(15), 11(2), 11(3)
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High Courts16 Jun 2005

Gracy Vs Mathiri

High Court Of Kerala · AIR 2005 Ker 314 : (2006) 1 DMC 246 : (2005) 3 ILR (Ker) 502 : (2005) 3 KLT 412 : (2006) 1 RCR(Civil) 392

Foreign Marriage Act, 1969 — Section 10, 11, 12, 13, 14
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