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High Court Of Kerala judgments, 1997

504 judgments · page 9 of 26

High Courts12 Sept 1997

K. Chamy Vs Senior Regional Manager and Others

High Court Of Kerala · (1997) 09 KL CK 0002

All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(2), 3Constitution (Forty-Second Amendment) Act, 1976 — Section 5Constitution of India, 1950 — Article 226, 311, 311(2)
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High Courts11 Sept 1997Dismissed

K.C. Mathew and Another Vs Reena Paul

High Court Of Kerala · (1998) CriLJ 2300 : (1998) 2 DMC 162 : (1998) 3 RCR(Criminal) 404

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179Penal Code, 1860 (IPC) — Section 34, 498A
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High Courts11 Sept 1997Allowed

Karn Vir Mehta Vs Collector of Customs

High Court Of Kerala · (1998) 97 ELT 42 : (1998) 1 ILR (Ker) 437

Customs Act, 1962 — Section 111, 113, 14, 14(1)Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 3, 4, 4(2), 5, 6
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High Courts10 Sept 1997

Kamalakshu Vs State of Kerala

High Court Of Kerala · (1997) 2 KLJ 311 : (1998) 1 RCR(Criminal) 611

Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 361Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 360, 380, 443, 454
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High Courts09 Sept 1997Allowed

Devaki Vs Chandrika and Another

High Court Of Kerala · AIR 1998 Ker 190 : (1998) 1 DMC 110 : (1998) 1 ILR (Ker) 327 : (1997) 4 RCR(Civil) 662

Family Courts Act, 1984 — Section 7(1)
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High Courts05 Sept 1997Dismissed

Madhavan and Others Vs The State of Kerala and Others

High Court Of Kerala · (1997) 09 KL CK 0007

Constitution of India, 1950 — Article 14, 16(1), 50Kerala Government Law Officers (Appointment and Conditions of Service) and Conduct of Cases Rules, 1978 — Rule 17 , 18(1) , 18(2), 8Kerala Public Services Act, 1968 — Section 2(1)
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