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High Court Of Kerala judgments

54,312 judgments · page 1,686 of 2,716

High Courts28 Mar 2005Dismissed

Vijayakumar Vs State of Kerala

High Court Of Kerala · (2005) 2 KLT 838

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)Contract Labour (Regulation and Abolition) Central Rules, 1971 — Rule 20, 29, 73, 75, 81(3)Criminal Procedure Code, 1973 (CrPC) — Section 482
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High Courts28 Mar 2005Allowed

Thomas Vs Saidalavi

High Court Of Kerala · (2005) 2 ILR (Ker) 213 : (2005) 2 KLT 724

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 21(2)Kerala Civil Courts Act, 1957 — Section 13(1)
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High Courts23 Mar 2005Dismissed

Michael Vs Paramara Group Devaswom

High Court Of Kerala · (2006) 1 ILR (Ker) 552 : (2006) 1 KLT 979

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 1(3), 11(2), 11(3), 11(4), 11(7)
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High Courts23 Mar 2005Allowed

Thampi Vs Malathi

High Court Of Kerala · (2005) 4 KLT 575 : (2006) 1 RCR(Civil) 387

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 11, Order 21 Rule 37, Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
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High Courts23 Mar 2005Allowed

Hamsa Vs Food Inspector

High Court Of Kerala · (2005) 2 ILR (Ker) 369 : (2005) 2 KLT 998 : (2005) 3 RCR(Criminal) 513

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 14, 16(1), 19, 19(2), 2
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High Courts23 Mar 2005Allowed

State of Kerala Vs Mariyamma

High Court Of Kerala · (2006) 200 CTR 361 : (2005) 2 ILR (Ker) 91 : (2006) 280 ITR 225 : (2005) 2 KLT 587

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, 115Constitution of India, 1950 — Article 215Income Tax Act, 1961 — Section 194A, 194A(1), 194L, 194LA
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High Courts22 Mar 2005Dismissed

Ratheesh Kumar Vs Jithendra Kumar

High Court Of Kerala · (2005) 2 ILR (Ker) 387 : (2005) 2 KLT 669

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, 115Evidence Act, 1872 — Section 120, 60Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(16), 11(2), 20
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High Courts21 Mar 2005Dismissed

Perinigottukara Namboodiri Yogakshema Sabha Vs Sreelatha

High Court Of Kerala · (2005) 2 ILR (Ker) 229 : (2005) 2 KLT 480

Civil Procedure Code, 1908 (CPC) — Section 24, 24(1), 25Hindu Marriage Act, 1955 — Section 21, 21AKerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(1), 11(2), 20, 3, 3(1)
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High Courts21 Mar 2005

Prajeev Vs State of Kerala

High Court Of Kerala · (2005) 3 KLT 357 : (2007) 8 VST 382

Kerala General Sales Tax Act, 1963 — Section 13(1), 17(4), 19(1), 22(1), 5(1)Kerala General Sales Tax Rules, 1963 — Rule 18A
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High Courts18 Mar 2005Dismissed

Padma Vs Anila Mathew

High Court Of Kerala · (2005) 4 KLT 514

Civil Procedure Code, 1908 (CPC) — Section 48Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 163
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