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High Court Of Kerala judgments

54,312 judgments · page 1,862 of 2,716

High Courts06 Dec 2000

Binoy Vs State of Kerala

High Court Of Kerala · (2001) 2 ILR (Ker) 155 : (2001) 1 RCR(Criminal) 811

Penal Code, 1860 (IPC) — Section 54Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 2(1), 3(1)
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High Courts06 Dec 2000

Cherichi Vs Ittianam

High Court Of Kerala · AIR 2001 Ker 184 : (2001) 2 CivCC 48 : (2001) 1 ILR (Ker) 523 : (2001) 1 RCR(Civil) 743

Kerala Registration Rules, 1958 — Rule 50Registration Act, 1908 — Section 31, 47, 59, 60, 61Succession Act, 1925 — Section 213
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High Courts06 Dec 2000Dismissed

Anandavally Vs Ajitha

High Court Of Kerala · AIR 2001 Ker 110

Constitution of India, 1950 — Article 226Kerala Panchayat Raj Act, 1994 — Section 100, 113, 117, 59, 82Limitation Act, 1963 — Section 14, 5
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High Courts06 Dec 2000Allowed

Ahamed Kutty Vs State of Kerala

High Court Of Kerala · (2000) 12 KL CK 0019

Kerala Panchayat Raj (Conduct of Public Works) Rules, 1997 — Rule 13, 2Kerala Panchayat Raj Act, 1994 — Section 191
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High Courts06 Dec 2000

Padmini Vs Ittianam and Others

High Court Of Kerala · (2001) 1 KLJ 247

Registration Act, 1908 — Section 31, 47, 59, 60, 61Succession Act, 1925 — Section 213, 213(1), 70Transfer of Property Act, 1882 — Section 54
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High Courts06 Dec 2000

Binoy and Others Vs State of Kerala

High Court Of Kerala · (2001) 1 KLJ 64

Penal Code, 1860 (IPC) — Section 54Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(x)
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High Courts05 Dec 2000Dismissed

Kammukutty Vs Muhammed

High Court Of Kerala · (2001) 1 ALT(Cri) 100

Criminal Procedure Code, 1973 (CrPC) — Section 204(1A), 204(2), 252, 256, 256(1)Penal Code, 1860 (IPC) — Section 143, 149, 427, 447, 448
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High Courts05 Dec 2000Dismissed

Kammukutty Vs Muhammed and Others

High Court Of Kerala · (2001) 1 KLJ 29

Criminal Procedure Code, 1973 (CrPC) — Section 204(1A), 204(2), 252, 256, 256(1)Penal Code, 1860 (IPC) — Section 143, 149, 427, 447, 448
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High Courts04 Dec 2000Dismissed

Kunhavulla Vs Radha Amma

High Court Of Kerala · (2001) 1 CivCC 476 : (2001) 1 DMC 549 : (2002) 2 RCR(Civil) 277

Hindu Marriage Act, 1955 — Section 11, 12, 16
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High Courts29 Nov 2000Dismissed

Abdulla Vs Narayani

High Court Of Kerala · (2000) 11 KL CK 0039

Hindu Minority and Guardianship Act, 1956 — Section 8Kerala Land Reforms Act, 1963 — Section 125(3), 50, 7Transfer of Property Act, 1882 — Section 52
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High Courts28 Nov 2000

Mathew Vs State of Kerala

High Court Of Kerala · (2000) 11 KL CK 0057

Constitution of India, 1950 — Article 14Kerala Education Rules, 1959 — Rule 2, 3, 4Kerala Service Rules, 1958 — Rule 1, 193, 240, 8
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