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High Court Of Kerala judgments

54,312 judgments · page 1,682 of 2,716

High Courts01 Jun 2005Dismissed

Arumugham Vs R. Leena

High Court Of Kerala · (2005) 06 KL CK 0053

Evidence Act, 1872 — Section 81Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(3)
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High Courts01 Jun 2005

M. Muraleedharan Vs M/s. Sreeram Investment Ltd.

High Court Of Kerala · (2006) 1 ALD(Cri) 53 : (2006) 3 BC 316 : (2006) 1 CivCC 503 : (2006) 129 CompCas 465 : (2005) 4 ILR (Ker) 604 : (2005) 3 KLJ 508 : (2006) 1 KLT 131 : (2006) 1 RCR(Civil) 284 : (2006) 1 RCR(Criminal) 401

Criminal Procedure Code, 1973 (CrPC) — Section 296, 397, 401Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts31 May 2005Allowed

Elamkunnapuzha Panchayat Vs Dinkar

High Court Of Kerala · (2005) 05 KL CK 0036

Civil Procedure Code Amendment Act, 2002 — Section 9Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 20 Rule 4, Order 47 Rule 1, Order 8 Rule 1(1), Order 8 Rule 1(2)
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High Courts31 May 2005Allowed

Dharmodayam Company Vs Union of India (UOI)

High Court Of Kerala · AIR 2005 Ker 253 : (2005) 126 CompCas 586 : (2005) 3 ILR (Ker) 219 : (2005) 3 KLT 332

Chit Funds Act, 1982 — Section 1(3), 2, 20, 4(1), 7(3)Constitution of India, 1950 — Article 14, 19(1), 226, 245, 246Finance Act, 2002 — Section 3(5), 4
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High Courts27 May 2005Dismissed

Ahammed Vs Krishnalal

High Court Of Kerala · (2005) 3 ILR (Ker) 22 : (2005) 3 KLT 1004

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(10), 11(2), 11(4), 11(9)Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 107, 53A
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High Courts27 May 2005Dismissed

Pushkaran Vs State of Kerala

High Court Of Kerala · (2005) 107 FLR 144 : (2005) 3 ILR (Ker) 334 : (2005) 3 KLT 657

Constitution of India, 1950 — Article 311Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 11, 16
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High Courts27 May 2005

Pradeepan Vs State of Kerala

High Court Of Kerala · (2005) 3 KLT 1075

Criminal Procedure Code, 1973 (CrPC) — Section 161, 232, 311, 313(1), 366Evidence Act, 1872 — Section 145, 147, 159, 32, 32(2)Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 149
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High Courts26 May 2005Allowed

Abhaya Vs Raheem

High Court Of Kerala · AIR 2005 Ker 233 : (2005) 2 ILR (Ker) 692 : (2005) 3 KLT 891

Civil Procedure Code, 1908 (CPC) — Section 9, 92, 92(1)Trusts Act, 1882 — Section 3
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High Courts26 May 2005

Sasidharan Vs State of Kerala

High Court Of Kerala · (2005) 3 KLT 185

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 352, 353, 354, 376Probation of Offenders Act, 1958 — Section 4, 5
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