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High Court Of Kerala judgments, 2008

723 judgments · page 15 of 37

High Courts05 Aug 2008Allowed

State of Kerala Vs Babu

High Court Of Kerala · (2008) 3 ILR (Ker) 527 : (2008) 3 KLJ 130

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 106, 114, 27Penal Code, 1860 (IPC) — Section 302
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High Courts05 Aug 2008Dismissed

Simon T.A. Vs The Tahsildar and Another

High Court Of Kerala · AIR 2008 Ker 245 : (2008) 3 ILR (Ker) 667 : (2008) 3 KLJ 209 : (2008) 3 KLT 826

Constitution of India, 1950 — Article 14, 19, 265, 301Kerala Building Tax Act, 1975 — Section 10, 11, 14, 15, 2
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High Courts05 Aug 2008Allowed

Hymavathi K.V. Vs Spl. Dy. Tahsildar and Others

High Court Of Kerala · (2008) 119 FLR 279 : (2008) 3 ILR (Ker) 515 : (2008) 3 KLJ 451 : (2008) 3 KLT 807 : (2009) 1 LLJ 726

Constitution of India, 1950 — Article 254(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 4(3), 4(4)Kerala Motor Transport Workers Welfare Fund Board Act, 1985 — Section 3, 4, 4(1)
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High Courts04 Aug 2008Dismissed

Aboobacker Vs State of Kerala

High Court Of Kerala · (2012) 275 ELT 308

Antiquities and Art Treasures Act, 1972 — Section 14Customs Act, 1962 — Section 108, 135(1), 24, 3, 5
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High Courts31 Jul 2008Dismissed

Muhammed Basheer Vs State of Kerala and Another

High Court Of Kerala · (2008) 07 KL CK 0025

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 141, 161, 190, 190(1), 190(2)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 141, 142
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High Courts30 Jul 2008

Muhammed Basheer Vs State of Kerala and Another

High Court Of Kerala · (2009) CriLJ 246 : (2008) 3 KLJ 385

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 141, 161, 190, 190(1), 190(2)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 142, 145
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High Courts29 Jul 2008Allowed

State of Kerala Vs P. Vinod

High Court Of Kerala · (2008) 3 KLJ 12 : (2008) 18 VST 4

Kerala General Sales Tax Act, 1963 — Section 2, 23(3A), 5Kerala General Sales Tax Rules, 1963 — Rule 9
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