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High Court Of Kerala judgments, 2007

970 judgments · page 48 of 49

High Courts08 Jan 2007

T.R. Hari Vs S. Ganeshan

High Court Of Kerala · (2007) 01 KL CK 0065

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts08 Jan 2007

E.P. Abdul Latheef Vs K. Vinodan and Another

High Court Of Kerala · AIR 2007 Ker 171 : (2008) 2 CivCC 399 : (2007) 1 ILR (Ker) 847 : (2007) 1 KLJ 304

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 72(1), Order 21 Rule 72(2), 63, 63(2)Constitution of India, 1950 — Article 227
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High Courts04 Jan 2007Allowed

Chief Executive Trustee and Others Vs State of Kerala and The Commissioner for Entrance Edamina

High Court Of Kerala · (2007) 1 ILR (Ker) 81

Constitution of India, 1950 — Article 13, 14, 143(1), 15, 15(1)Kerala Self Financing Professional Colleges Prohibition of Capitation Fees and Procedure for Admission and Fixation of Fees Act, 2004 — Section 19, 20Kerala State Backward Classes (Reservation of Appointments or Posts in the Services under the State) Act, 1995 — Section 3
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High Courts04 Jan 2007Allowed

Al Marwa Traders Vs Asst. Commissioner of Imports

High Court Of Kerala · (2007) 1 ILR (Ker) 670 : (2007) 1 KLT 381 : (2007) 5 RCR(Criminal) 567

Customs Act, 1962 — Section 49Destructive Insects and Pests Act, 1914 — Section 10(1), 10(2), 2, 6Prevention of Food Adulteration Rules, 1955 — Rule 5
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