Constitution of India, 1950 — Article 20(1)Prevention of Food Adulteration Act, 1954 — Section 16(1)a(i), 2(ia)(m), 7(i)Probation of Offenders Act, 1958 — Section 11

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High Courts22 Nov 2012

Suresh Vs Usman Residing at Padinnarayil House, P.O. Iruvetty Malappuram-673 639 and United India Insurance Company Limited Manjeri, Malappuram-676 121

High Court Of Kerala · (2012) 11 KL CK 0162

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High Courts22 Nov 2012Allowed

M.K. Narayanan Kutty Vs State of Kerala

High Court Of Kerala · (2012) 11 KL CK 0125

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High Courts22 Nov 2012Allowed

P.K. Thomas, Cochin Veneers, West Vengola, Perumbavoor Vs Intelligence Officer, Sqad No. VI, Commercial Taxes, Palakkad, The Commissioner, Commercial Taxes, Government of Kerala, Thiruvananthapuram and Government of Kerala

High Court Of Kerala · (2012) 11 KL CK 0119

Kerala Value Added Tax Act, 2003 — Section 47(2), 47(6), 6, 6(1)(d), 6(a)

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High Courts22 Nov 2012

M/S. Mahendra Brothers Exports (P) Ltd. Vs Commissioner of Commercial Taxes and Others

High Court Of Kerala · (2012) 11 KL CK 0117

Kerala Value Added Tax Act, 2003 — Section 47, 47(8)

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High Courts22 Nov 2012Dismissed

Tito Varghese Vs Food Inspector

High Court Of Kerala · (2013) 1 KLJ 9 : (2012) 4 KLT 796

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 1(ia)(h), 13(2), 16(1)(a)(ii), 2(ia), 2(ia)(b)

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High Courts22 Nov 2012Dismissed

United India Insurance Co. Limited Vs Shahul Hameed. K.K, Pambalath Thufail, Aboobacker Sidhique and The New India Assurance CO. Ltd.

High Court Of Kerala · (2012) 11 KL CK 0026

Motor Vehicles Act, 1988 — Section 95(2)(a)

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High Courts22 Nov 2012Dismissed

The Oriental Insurance Company Limited Vs Hariprasad Pillai

High Court Of Kerala · (2012) 11 KL CK 0025

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High Courts22 Nov 2012Allowed

Thomas Vs Shaiju Paul, K.C. Venugopal and United India Insurance Co. Ltd.

High Court Of Kerala · (2012) 11 KL CK 0014

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High Courts21 Nov 2012Allowed

E.A. Omana and Others Vs State of Kerala and Others

High Court Of Kerala · (2013) 2 KLJ 317

Kerala Municipalities Act, 1994 — Section 2, 85Kerala Panchayat Raj Act, 1994 — Section 35(1), 35(1)(p), 35(p)

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High Courts21 Nov 2012Allowed

Gopinathan S. Pillai, Anjali Devi.G. and Arunkumar.G Vs Shaju, Navas and The National Insurance Company Ltd. 3rd Party Cell, Omana Buildings, behind KFC Padma Junction, M.G. Road Ernakulam District-682016

High Court Of Kerala · (2012) 11 KL CK 0192

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High Courts21 Nov 2012

K.K. Moideenkutty Vs The State of Kerala and Others

High Court Of Kerala · (2012) 11 KL CK 0158

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High Courts21 Nov 2012Allowed

Smitha Thomas Represented By P/A. Holder T.T. Thomas Vs Biju Varghese

High Court Of Kerala · (2012) 11 KL CK 0128

Constitution of India, 1950 — Article 227Divorce Act, 1869 — Section 10A

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High Courts21 Nov 2012

Jasmine Vs Kunhumon P.V.K.

High Court Of Kerala · AIR 2013 Ker 61 : (2012) 4 ILR (Ker) 858 : (2013) 1 KLJ 108 : (2012) 4 KLT 817

Constitution of India, 1950 — Article 227Guardians and Wards Act, 1890 — Section 12, 25, 7

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High Courts21 Nov 2012

Ravindran Pillai Vs Hi-Lite Builders Private Ltd.

High Court Of Kerala · (2012) 4 KLT 955

Criminal Procedure Code, 1973 (CrPC) — Section 260, 261, 262, 263, 264Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141

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High Courts21 Nov 2012

Ravindran Pillai and Others Vs M/s. Hi-Lite Builders (P) Ltd. and Others

High Court Of Kerala · (2013) 1 BC 732 : (2012) 4 ILR (Ker) 797

Criminal Procedure Code, 1973 (CrPC) — Section 260, 261, 262, 263, 264Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141

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