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High Court Of Kerala judgments

54,312 judgments · page 1,711 of 2,716

High Courts11 Aug 2004Dismissed

Kunjamma Cheriyan Vs Soloman

High Court Of Kerala · (2005) 2 ALD(Cri) 5 : (2005) 4 BC 140 : (2005) CriLJ 1588 : (2005) 1 KLJ 221 : (2005) 2 RCR(Criminal) 685

Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 18
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High Courts09 Aug 2004Dismissed

Ayyappan Vs State of Kerala

High Court Of Kerala · (2005) CriLJ 57 : (2004) 2 KLJ 515 : (2004) 3 KLT 254 : (2004) 4 RCR(Criminal) 565

Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 34, 380, 414, 457
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High Courts09 Aug 2004Dismissed

Sulaikha Clay Mines Vs Alpha Clays

High Court Of Kerala · AIR 2005 Ker 3 : (2005) 1 ARBLR 237 : (2004) 3 ILR (Ker) 515 : (2004) 3 KLT 192

Arbitration and Conciliation Act, 1996 — Section 18, 19, 20, 24(1), 24(2)
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High Courts06 Aug 2004

Siraj Vs High Court of Kerala

High Court Of Kerala · (2004) 3 ILR (Ker) 44 : (2004) 3 KLT 1

Constitution of India, 1950 — Article 15(4), 16(4), 335Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17, 7Public Service Commission (Procedure) Rules, 1970 — Rule 12, 4
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High Courts05 Aug 2004Dismissed

K.T. Lalu Vs Kalam and Another

High Court Of Kerala · (2005) 4 BC 150 : (2005) 1 CivCC 538 : (2004) 2 KLJ 976 : (2004) 3 KLT 1116

Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts05 Aug 2004

M.P. Abdul Nazar Vs S.V. Dileepkumar and Another

High Court Of Kerala · (2005) 3 BC 28 : (2004) CriLJ 4707 : (2004) 2 KLJ 406 : (2004) 3 KLT 264 : (2004) 4 RCR(Criminal) 454

Criminal Procedure Code, 1973 (CrPC) — Section 315, 315(1), 357(3), 446Negotiable Instruments Act, 1881 (NI) — Section 138, 139
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High Courts04 Aug 2004Allowed

M/s. General Auto Sales Vs Vijalakshmi D.

High Court Of Kerala · (2005) 1 ALD(Cri) 42 : (2005) 2 BC 597 : (2005) 1 CivCC 654 : (2005) CriLJ 1454 : (2005) 1 ILR (Ker) 395 : (2005) 1 KLJ 301 : (2005) 1 KLT 478 : (2005) 2 RCR(Criminal) 97

Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
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