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High Court Of Kerala judgments, 1995

524 judgments · page 25 of 27

High Courts19 Jan 1995

Premchand R. Vs State of Kerala and Others

High Court Of Kerala · (1995) 1 KLJ 435

Advocates Act, 1961 — Section 4, 7, 7(1)(h), 7(1)(i)Cochin University of Science and Technology Act, 1986 — Section 11(11), 16, 2, 2(h), 24Constitution of India, 1950 — Article 226
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High Courts18 Jan 1995Dismissed

Kunhunni, K. Vs Government of India and Others

High Court Of Kerala · (1995) 1 KLJ 253

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 11(6)Constitution of India, 1950 — Article 14, 16, 16(1)Rubber Board Service (Classification, Control and Appeal) Rules, 1961 — Rule 12, 157, 9
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High Courts13 Jan 1995Dismissed

Neyamavedi Vs Ramon Srivastava and Others

High Court Of Kerala · (1995) 1 KLJ 353

Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 157, 159, 190Evidence Act, 1872 — Section 123, 124
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High Courts13 Jan 1995Dismissed

Ali Vs State of Kerala

High Court Of Kerala · (1995) 1 ALT(Cri) 449 : (1995) CriLJ 2974 : (1995) 2 ILR (Ker) 373 : (1995) 2 RCR(Criminal) 7

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 43, 50
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