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High Court Of Kerala judgments

54,312 judgments · page 1,681 of 2,716

High Courts10 Jun 2005Dismissed

Maxin George Vs Indian Oil Corporation

High Court Of Kerala · (2005) 3 ILR (Ker) 89 : (2005) 3 KLT 57

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 41Kerala Juvenile Justice (Care and Protection of Children) Rules, 2003 — Rule 37
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High Courts09 Jun 2005Dismissed

John Decruz Vs Richard

High Court Of Kerala · (2005) 3 KLT 702

Civil Procedure Code, 1908 (CPC) — Section 11, 47Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4), 14, 17(2), 5, 72BKerala Land Reforms Act, 1963 — Section 106, 125(3), 13, 72, 72B
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High Courts09 Jun 2005Dismissed

Thomas Philip Vs Asst. Registrar

High Court Of Kerala · (2006) 131 CompCas 842 : (2005) CriLJ 3204 : (2005) 3 ILR (Ker) 132 : (2005) 3 KLT 387 : (2005) 4 RCR(Criminal) 557 : (2006) 71 SCL 344

Companies Act, 1956 — Section 372, 374, 628Company Regulations, 1956 — Regulation 17Criminal Procedure Code, 1973 (CrPC) — Section 468(2), 469, 469(1), 482
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High Courts09 Jun 2005

Devammadas Vs Ramachandran Nair

High Court Of Kerala · (2005) 3 ILR (Ker) 459 : (2005) 3 KLT 647

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(1), 11(16), 11(2), 11(3)
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High Courts07 Jun 2005

Muhammed Ali Vs S.I. of Police

High Court Of Kerala · (2005) 3 KLT 527 : (2005) 3 RCR(Criminal) 786

Criminal Procedure Code, 1973 (CrPC) — Section 482Immoral Traffic (Prevention) Act, 1956 — Section 13, 13(1), 13(2), 13(4), 14
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High Courts03 Jun 2005Dismissed

Ouseph Vs Alice

High Court Of Kerala · (2006) 1 CivCC 194 : (2005) 4 KLT 309

Cochin Christian Succession Act, 1097 — Section 10, 17, 18, 19, 20
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High Courts03 Jun 2005Dismissed

Krishnan Vs Chitran

High Court Of Kerala · (2005) 3 CivCC 265 : (2005) 2 ILR (Ker) 799 : (2005) 3 KLT 282 : (2005) 4 RCR(Civil) 266 : (2005) 4 RCR(Criminal) 64

Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1), 357(3), 357(5)Limitation Act, 1963 — Article 113, 10, 12, 14, 16
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High Courts02 Jun 2005Dismissed

Leela Radhakrishnan and Others Vs Gowrykutty Amma and Others

High Court Of Kerala · (2005) 06 KL CK 0073

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9, 105, 146, 151Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 22Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 10
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