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High Court Of Kerala judgments

54,365 judgments · page 1,473 of 2,719

High Courts01 Dec 2009Dismissed

K.S.R.T.C. Vs Union of India (UOI)

High Court Of Kerala · (2010) 1 KLT 65

Arbitration and Conciliation Act, 1996 — Section 34Constitution of India, 1950 — Article 14, 226Micro, Small and Medium Enterprises Development Act, 2006 — Section 15, 16, 17(2), 18, 19
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High Courts01 Dec 2009Dismissed

Mathai Vs Thressiamma

High Court Of Kerala · (2010) 1 CivCC 454 : (2010) 1 ILR (Ker) 569 : (2010) 1 KLT 37 : (2010) 6 RCR(Civil) 1033

Arbitration Act, 1940 — Section 39(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 22, Order 41 Rule 22(4)Kerala Court Fees and Suits Valuation Act, 1959 — Section 22, 41, 66(1)
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High Courts30 Nov 2009

Ultra Tech Cement Ltd. Vs State of Kerala

High Court Of Kerala · (2010) 3 KLT 184 : (2010) 32 VST 350

Constitution of India, 1950 — Article 14, 19(1), 301Kerala Value Added Tax Act, 2003 — Section 11(1), 2, 2(1), 6(1)Kerala Value Added Tax Rules, 2005 — Rule 58(10)
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