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High Court Of Kerala judgments, 2008

723 judgments · page 13 of 37

High Courts26 Aug 2008Allowed

K.J. James Vs State of Kerala

High Court Of Kerala · (2009) 22 VST 165

Central Sales Tax Act, 1956 — Section 5(1), 5(3)Constitution of India, 1950 — Article 286(1)Kerala General Sales Tax Act, 1963 — Section 22(1)
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High Courts26 Aug 2008Dismissed

Girisankar S.S. Vs State of Kerala and Another

High Court Of Kerala · (2008) 4 ILR (Ker) 27 : (2008) 3 KLJ 419 : (2009) 2 SLR 607

Constitution of India, 1950 — Article 226Kerala Collegiate Education Services Special Rules, 1967 — Rule 4Kerala State and Subordinate Services Rules, 1958 — Rule 32
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High Courts22 Aug 2008

Komalam Gopi Vs T.K. Mohankumar and Another

High Court Of Kerala · (2010) 1 ALD(Cri) 1 : (2009) 3 ILR (Ker) 589 : (2009) 2 KLJ 787 : (2009) 3 KLT 263 : (2010) 1 RCR(Civil) 251 : (2010) 1 RCR(Criminal) 292

Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts20 Aug 2008Dismissed

K. Narayanan Nambiar Vs A.M. Mathew and Another

High Court Of Kerala · (2009) CriLJ 30 : (2008) 4 ILR (Ker) 170

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 30, 357, 357(3), 421, 428Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts20 Aug 2008

Faizal C.M. Vs State of Kerala

High Court Of Kerala · (2008) 3 KLJ 774

Kerala General Sales Tax Act, 1963 — Section 23(3), 23(3A)Kerala General Sales Tax Rules, 1963 — Rule 18(2)(A), 18(3), 21(7), 32(14)Kerala Provisional Collection of Revenues Tax Act, 1985 — Section 4
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