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High Court Of Kerala judgments

54,313 judgments · page 1,525 of 2,716

High Courts24 Feb 2009

Kitex Garments Ltd. Vs State of Kerala and Another

High Court Of Kerala · (2009) 2 ILR (Ker) 41 : (2009) 1 KLJ 753 : (2009) 1 KLT 992

Factories Act, 1948 — Section 2(m), 3, 3(b), 42, 42Kerala Building Tax (Amendment) Act, 1980 — Section 3Kerala Building Tax Act, 1975 — Section 3(1)(b)
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High Courts20 Feb 2009

Panoli Surendran Vs P.M. Mammootty

High Court Of Kerala · (2009) 2 ILR (Ker) 124 : (2009) 2 KLJ 136

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)
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High Courts19 Feb 2009

Uma Vs State of Kerala

High Court Of Kerala · (2009) 3 KLT 598

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 8Constitution of India, 1950 — Article 14, 21, 22(3)Kerala Abkari Act, 1077 — Section 55
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High Courts19 Feb 2009Allowed

Julius K.J. Vs Union of India (UOI) and Another

High Court Of Kerala · (2009) 121 FLR 1090 : (2009) 1 KLJ 882 : (2009) 4 LLJ 860

Central Civil Services (Pension) Rules, 1972 — Rule 50(1)Constitution of India, 1950 — Article 141Contract Act, 1872 — Section 23
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High Courts19 Feb 2009

JCR Trading Pvt. Ltd. and Others Vs A.J. Varghese and Others

High Court Of Kerala · (2009) 1 KLJ 771 : (2009) 1 KLT 963

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 10, 11(10), 11(2), 11(3), 11(8)Kerala Buildings (Lease and Rent Control) Rules, 1979 — Rule 16(2)
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