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High Court Of Kerala judgments

54,312 judgments · page 1,683 of 2,716

High Courts24 May 2005

Ganapathy Iyer Vs State of Kerala

High Court Of Kerala · (2005) 2 ILR (Ker) 649 : (2005) 3 KLT 122 : (2007) 8 VST 41

Central Sales Tax Act, 1956 — Section 3, 5(1), 5(3), 6(1)Constitution of India, 1950 — Article 141Kerala General Sales Tax Act, 1963 — Section 5A, 5A(1)
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High Courts23 May 2005Dismissed

John Idiculla Vs State of Kerala

High Court Of Kerala · (2005) CriLJ 2935 : (2005) 2 ILR (Ker) 814 : (2005) 3 KLT 20 : (2005) 3 RCR(Criminal) 987

Criminal Procedure Code, 1973 (CrPC) — Section 125, 156(3)Mental Health Act, 1987 — Section 2Penal Code, 1860 (IPC) — Section 34, 494, 498A
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High Courts23 May 2005Dismissed

Ramu Vs State of Kerala

High Court Of Kerala · (2007) 3 BC 177 : (2005) 3 ILR (Ker) 73

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 115, 152, 34, 34(1)
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High Courts19 May 2005

Narayan Murti Vs Thankamma Sebastian

High Court Of Kerala · (2005) 3 KLT 102

Civil Procedure Code, 1908 (CPC) — Section 10Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(1), 11(2), 11(3), 11(4), 11(5)Registration Act, 1908 — Section 17
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High Courts17 May 2005Dismissed

Sebastian Vs State of Kerala

High Court Of Kerala · (2005) 4 ACC 217 : (2005) 2 ILR (Ker) 737 : (2005) 3 KLT 930

Constitution of India, 1950 — Article 14Kerala Motor Vehicles Rules, 1989 — Rule 212Kerala Motor Vehicles Taxation Act, 1976 — Section 112, 2, 71
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High Courts17 May 2005Dismissed

Paulose Vs State of Kerala

High Court Of Kerala · (2005) 2 ILR (Ker) 750 : (2005) 3 KLT 850

Abkari Shops Departmental Management Rules, 1972 — Rule 13, 35, 5(10), 5(15), 6Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 73, 74
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High Courts16 May 2005

Sulochana S.A. Vs Kalyani and Others

High Court Of Kerala · (2006) 1 KLJ 184

Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(a), 11(2)(b), 11(2)(c), 12
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High Courts16 May 2005

Mathew Fernandez Vs Union of India (UOI)

High Court Of Kerala · (2005) 3 ILR (Ker) 65 : (2005) 3 KLT 788

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 14Customs Act, 1962 — Section 11, 150, 155General Clauses Act, 1897 — Section 2(22)
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