Constitution of India, 1950 — Article 14, 16, 16(1), 16(4), 226Kerala Land Reforms (Ceiling) Rules, 1970 — Rule 30Kerala Land Reforms Act, 1963 — Section 2, 3, 86, 87, 96

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High Courts16 Oct 2008

Pathu, V.P. and Others Vs Tharamakkandy Ayishu and Others

High Court Of Kerala · (2008) 10 KL CK 0012

Kerala Court Fees and Suits Valuation Act, 1959 — Section 67, 67(1), 67(2)

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High Courts15 Oct 2008Allowed

Bhima and Brother Vs Assistant Commissioner (Assmt), Commercial Taxes and Another

High Court Of Kerala · (2009) 1 ILR (Ker) 482 : (2009) 21 VST 31

Kerala Value Added Tax Act, 2003 — Section 6, 8

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High Courts15 Oct 2008

Commissioner of Income Tax Vs Smt. K.R. Ushasree

High Court Of Kerala · (2008) 10 KL CK 0046

Income Tax Act, 1961 — Section 80HHC

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High Courts15 Oct 2008Allowed

K.R. Subramanian Vs Official Liquidator, High Court of Kerala

High Court Of Kerala · (2009) 147 CompCas 213 : (2009) 2 CompLJ 500 : (2008) 4 ILR (Ker) 549 : (2009) 1 KLJ 213

Companies (Court) Rules, 1959 — Rule 124, 125, 126, 127, 128Companies Act, 1956 — Section 230, 270, 283(1), 451, 454Penal Code, 1860 (IPC) — Section 182

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High Courts15 Oct 2008

Haseena T.A. Vs The Kerala Public Service Commission and Others

High Court Of Kerala · (2008) 4 ILR (Ker) 692 : (2008) 3 KLJ 813 : (2009) 2 SLJ 167 : (2009) 3 SLR 235

Kerala Public Service Commission Rules of Procedure, 1976 — Rule 18, 18(1)

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High Courts15 Oct 2008

Padmaja, K. Vs Joint Registrar of Co-operative Societies and Others

High Court Of Kerala · (2008) 10 KL CK 0041

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High Courts15 Oct 2008Dismissed

M.V. Ganesh, Lr of Late M.S. Viswambharan Vs Commissioner of Income Tax and Another

High Court Of Kerala · (2009) 221 CTR 83 : (2009) 310 ITR 183 : (2009) 181 TAXMAN 227

Finance (No. 2) Act, 1998 — Section 87, 88Income Tax Act, 1961 — Section 155, 245

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High Courts14 Oct 2008

Viswambaran Vs The State of Kerala and Others

High Court Of Kerala · AIR 2009 Ker 53 : (2008) 4 ILR (Ker) 472 : (2008) 3 KLJ 687 : (2008) 4 KLT 674

Motor Vehicles Act, 1988 — Section 83, 87

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High Courts14 Oct 2008

Abdul Rasheed Vs The State of Kerala

High Court Of Kerala · (2009) CriLJ 527 : (2008) 4 ILR (Ker) 353 : (2008) 3 KLJ 730 : (2009) 5 RCR(Criminal) 631

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 397(1), 397(2), 482

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High Courts14 Oct 2008

M.V. Kuriachan Vs Shyam Prasad and Others

High Court Of Kerala · (2009) CriLJ 279 : (2008) 4 ILR (Ker) 641 : (2008) 3 KLJ 589

Criminal Procedure Code, 1973 (CrPC) — Section 256, 378(4)Kerala Criminal Rules of Practice, 1982 — Rule 225Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts14 Oct 2008

Thomas and Another Vs Dr. Mathai and Another

High Court Of Kerala · (2009) 1 KLJ 16

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9, 151Contract Act, 1872 — Section 62Evidence Act, 1872 — Section 45

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High Courts14 Oct 2008Allowed

Sasidharan, N. and Another Vs Anandan and Others

High Court Of Kerala · (2008) 10 KL CK 0002

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High Courts07 Oct 2008Dismissed

Josekutty, V.J. Vs K.P.S.C. and Another

High Court Of Kerala · (2008) 10 KL CK 0040

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High Courts07 Oct 2008Allowed

Abdul Rasheed, S.K. Vs State of Kerala and Another

High Court Of Kerala · (2008) 10 KL CK 0036

Constitution of India, 1950 — Article 166, 166(1), 166(2), 166(3), 77(3)State Financial Corporations Act, 1951 — Section 11(I), 29

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High Courts07 Oct 2008Allowed

Sajeev, P. Vs K.P.S.C. and Others

High Court Of Kerala · (2008) 10 KL CK 0035

Kerala State and Subordinate Services Rules, 1958 — Rule 3

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High Courts07 Oct 2008Allowed

Elizebath George and etc. Vs State of Kerala and Others

High Court Of Kerala · (2009) 3 ALT(Cri) 55 : (2009) CriLJ 481 : (2008) 4 ILR (Ker) 449 : (2009) 5 RCR(Criminal) 608

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(3)Constitution of India, 1950 — Article 22(5), 22(6)Criminal Procedure Code, 1973 (CrPC) — Section 173(2)

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