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High Court Of Kerala judgments, 1992

553 judgments · page 23 of 28

High Courts06 Mar 1992Allowed

A.K. Prakash and Another Vs The Canara Bank

High Court Of Kerala · (1992) 03 KL CK 0039

Civil Procedure Code Amendment Act, 1976 — Order 23 Rule 3Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 37(1), Order 21 Rule 37(2), Order 21 Rule 40, Order 3 Rule 1
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High Courts06 Mar 1992

A.K. Sreekumar Vs State of Kerala and Others

High Court Of Kerala · (1992) 03 KL CK 0028

Central Sales Tax Act, 1956 — Section 5(3)Constitution of India, 1950 — Article 14, 19(1), 31(1)Kerala General Sales Tax Act, 1963 — Section 14A, 23(3), 23(4), 23(5), 23(6)
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High Courts06 Mar 1992Dismissed

P.C. Abdulla Vs Sales Tax Officer and Others

High Court Of Kerala · (1992) 03 KL CK 0016

Central Sales Tax Act, 1956 — Section 11B, 7(1), 7(2)Kerala General Sales Tax Act, 1963 — Section 23, 23(1), 23(3), 45A, 5Kerala General Sales Tax Rules, 1963 — Rule 18(1), 18(3), 21(10), 21(2), 21(7)
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High Courts27 Feb 1992Dismissed

Kuzhiyaramadiyil Madhavan Vs State

High Court Of Kerala · (1994) CriLJ 450

Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 313, 428, 428, 432, 433Evidence Act, 1872 — Section 105
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High Courts26 Feb 1992Dismissed

A. Anthony Swamy Vs State of Kerala

High Court Of Kerala · (1992) 02 KL CK 0054

Constitution of India, 1950 — Article 366(29A)Kerala General Sales Tax Act, 1963 — Section 2Kerala General Sales Tax Rules, 1963 — Rule 8(4)
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High Courts25 Feb 1992Dismissed

V. Paru Vs The Inspector General of Police and Others

High Court Of Kerala · (1992) 2 KLJ 150

Constitution of India, 1950 — Article 309, 313Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 6, 7, 8Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 2, 3
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