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High Court Of Kerala judgments, 1998

638 judgments · page 26 of 32

High Courts18 Mar 1998Dismissed

Sovereign Spices Vs State of Kerala

High Court Of Kerala · (1998) 03 KL CK 0017

Central Sales Tax Act, 1956 — Section 5, 5(1), 5(3)Constitution of India, 1950 — Article 286, 286(1)Kerala General Sales Tax Act, 1963 — Section 41
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High Courts18 Mar 1998Dismissed

Asher and Co. Vs Hassenkutty Hajee

High Court Of Kerala · (1998) 03 KL CK 0001

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3)Kerala Compensation for Tenants Improvements Act, 1958 — Section 4
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High Courts17 Mar 1998Allowed

Safiya Vs Haridasan

High Court Of Kerala · (1998) 1 KLJ 704

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(3), 20
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High Courts17 Mar 1998Allowed

Safia Vs P.A. Haridasan

High Court Of Kerala · (1998) 1 KLJ 704

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 20
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High Courts16 Mar 1998

Narayana Sharma Vs State

High Court Of Kerala · (1998) 1 KLJ 716 : (1999) 4 RCR(Criminal) 350

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 195, 195(1), 195(1)(b)(2), 340Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 34, 341, 379, 402
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