Constitution of India, 1950 — Article 14, 19Kerala General Sales Tax Act, 1963 — Section 29A, 29A(4), 45AKerala Value Added Tax Act, 2003 — Section 2(xliii), 20, 40, 40A, 40A(2)

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High Courts20 May 2013Allowed

Jose Vs State of Kerala

High Court Of Kerala · (2013) 2 KLT 853

Kerala Stamp Act, 1959 — Serial No. 42(i)

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High Courts20 May 2013

High Court Of Kerala · (2014) ALLMR(Cri) 47 : (2013) CriLJ 4870 : (2014) 1 Crimes 66 : (2013) 3 DMC 865 : (2013) 3 ILR (Ker) 417 : (2013) 3 KHC 255 : (2013) 3 KLJ 421 : (2013) 3 KLT 494 : (2013) 4 RCR(Criminal) 247

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(a)Evidence Act, 1872 — Section 114(g)

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High Courts20 May 2013Dismissed

Beena Vs Chief Secretary

High Court Of Kerala · (2013) 2 ILR (Ker) 965 : (2013) 2 KHC 642 : (2013) 3 KLJ 44 : (2013) 2 KLT 930

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High Courts20 May 2013Dismissed

Abraham P. Mathew (Prof.) Vs Vice Chancellor and Others

High Court Of Kerala · (2013) 2 ILR (Ker) 827 : (2013) 2 KHC 620 : (2013) 3 KLJ 45 : (2013) 2 KLT 892

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High Courts20 May 2013

Sunny Diamonds (Pvt.) Ltd. Vs Commercial Tax Inspector

High Court Of Kerala · (2013) 3 ILR (Ker) 232 : (2013) 2 KHC 887 : (2013) 3 KLT 48 : (2014) 70 VST 339

Constitution of India, 1950 — Article 14Kerala Value Added Tax Act, 2003 — Section 47(2)

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High Courts17 May 2013

Rajan Vs Madusoodanakurup

High Court Of Kerala · (2013) 4 BC 290 : (2013) 2 ILR (Ker) 774 : (2013) 2 KHC 477 : (2013) 2 KLJ 821 : (2013) 2 KLT 759

Evidence Act, 1872 — Section 45Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts09 May 2013Dismissed

Praseedha Shiju Vs State of Kerala

High Court Of Kerala · (2013) CriLJ 4409 : (2013) 2 KHC 656 : (2013) 2 KLT 838

Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 2(d)Kerala Anti-Social Activities (Prevention) Act, 2007 — Section 12, 2, 2(p), 2(p)(iii), 2(t)

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High Courts07 May 2013