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High Court Of Kerala judgments

54,312 judgments · page 1,948 of 2,716

High Courts20 May 1998

Sujir Ganesh Naik Vs Sujir Keshav Naik

High Court Of Kerala · (2001) 252 ITR 176 : (1998) 3 RCR(Civil) 515 : (1999) 1 RCR(Civil) 182

Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)Income Tax Act, 1961 — Section 137, 138(1), 138(2)Kerala Civil Rules of Practice, 1971 — Rule 120
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High Courts20 May 1998Dismissed

Jayachandran Vs Baburaj

High Court Of Kerala · (1998) 2 ALD(Cri) 613 : (1999) 2 ALT(Cri) 152 : (1998) 3 CivCC 455 : (2001) 103 CompCas 79 : (1998) CriLJ 3671 : (1998) 3 RCR(Criminal) 826

Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts20 May 1998

Kunhabdulla Haji Vs Ibrayi

High Court Of Kerala · (1998) 05 KL CK 0002

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11Transfer of Property Act, 1882 — Section 108, 11, 111
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High Courts20 May 1998Allowed

Chandran Vs State of Kerala and Others

High Court Of Kerala · (1998) 2 KLJ 263

Constitution of India, 1950 — Article 14, 19, 19(1)(a), 19(1)(d), 19(1)(g)Motor Vehicles Act, 1988 — Section 100(1)(d), 109, 110, 110(1), 110(1)(d)
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High Courts19 May 1998

Balan Vs State of Kerala

High Court Of Kerala · (1999) 108 ELT 355

Criminal Procedure Code, 1973 (CrPC) — Section 200(2), 202(2)Kerala Abkari Act, 1077 — Section 15C, 2(6), 30, 31, 32
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High Courts19 May 1998

Chacko, P.C. Vs State of Kerala and Others

High Court Of Kerala · (1998) 05 KL CK 0017

Constitution of India, 1950 — Article 165, 165(2), 165(3), 177, 254Criminal Procedure Code, 1973 (CrPC) — Section 2, 24, 24(1), 278, 321Kerala Government Law Officers (Appointment and Conditions of Service) and Conduct of Cases Rules, 1978 — Rule 19, 19(1), 19(10), 19(11), 2
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High Courts28 Apr 1998

Thomas Joseph Vs Catholic Syrian Bank

High Court Of Kerala · (1998) 2 CivCC 694

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 66(2)(a), Order 21 Rule 66(2)(e)
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High Courts15 Apr 1998

K. Premavalli Vs State of Kerala

High Court Of Kerala · AIR 1998 Ker 231 : (1998) 3 ILR (Ker) 115 : (1998) 3 RCR(Civil) 13

Kerala High Court Act, 1958 — Section 3(13), 5Land Acquisition Act, 1894 — Section 54
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