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High Court Of Kerala judgments

54,312 judgments · page 1,709 of 2,716

High Courts25 Aug 2004

Vijayan Vs Cochin Devaswom Board

High Court Of Kerala · (2004) 3 KLT 670

Constitution of India, 1950 — Article 226Travancore-Cochin Hindu Religious Institutions Act, 1950 — Section 122, 123, 124, 62, 68
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High Courts25 Aug 2004Dismissed

E. Micheal Raj Vs The Intelligence Officer

High Court Of Kerala · (2005) CriLJ 1817 : (2005) 1 KLJ 384 : (2005) 1 KLT 349 : (2005) 1 RCR(Criminal) 915

Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 2(xi), 2(xx), 21
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High Courts24 Aug 2004

Soman Vs Geologist

High Court Of Kerala · (2004) 3 KLT 577

Constitution of India, 1950 — Article 21Kerala Minor Minerals Concession Rules, 1967 — Rule 29, 4, 8
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High Courts24 Aug 2004

Samuel Vs State of Kerala

High Court Of Kerala · (2004) 1 KLJ 464

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 103, 300, 302, 304
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High Courts23 Aug 2004Allowed

A. Amina Vs T. Baby and Another

High Court Of Kerala · (2005) 1 ALD(Cri) 17 : (2005) 2 BC 95 : (2005) 1 CivCC 158 : (2004) 2 KLJ 785 : (2004) 3 KLT 568 : (2005) 1 RCR(Criminal) 219

Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts23 Aug 2004

Muhammed Vs Aravindakshan Nair

High Court Of Kerala · (2005) 1 CivCC 275 : (2004) 3 KLT 279 : (2004) 4 RCR(Civil) 374 : (2004) 2 RCR(Rent) 386

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11Transfer of Property Act, 1882 — Section 108(B)
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High Courts20 Aug 2004Dismissed

John Vs Manuel

High Court Of Kerala · (2004) 3 KLT 318

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(8), 2(1)
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High Courts19 Aug 2004Allowed

T.N. Devi Vs A.C. Haridas and Another

High Court Of Kerala · (2004) 2 ALT(Cri) 501 : (2005) 1 BC 273 : (2004) 3 CivCC 649 : (2004) CriLJ 4710 : (2004) 3 ILR (Ker) 636 : (2004) 2 KLJ 575 : (2004) 3 KLT 355 : (2004) 4 RCR(Criminal) 641

Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b), 138(c), 141, 7
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