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High Court Of Kerala judgments

54,313 judgments · page 1,544 of 2,716

High Courts29 Aug 2008Allowed

T.J. Joy and Others Vs Food Inspector and Another

High Court Of Kerala · (2008) CriLJ 4643

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 216(5), 319Prevention of Food Adulteration Act, 1954 — Section 13, 13(1), 13(2D), 13(3), 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 32, 5
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High Courts27 Aug 2008Dismissed

Santhamma P.S. Vs Krishnakumar M.P. and Others

High Court Of Kerala · (2008) 3 ILR (Ker) 747 : (2008) 3 KLJ 344

Kerala State and Subordinate Services Rules, 1958 — Rule 10, 13, 15Kerala University Act, 1974 — Section 19, 19(2), 23, 34, 35Kerala University First Ordinances, 1978 — Ordinance 3
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High Courts27 Aug 2008

Puthuppan P.K. Vs K.S. Girija and Others

High Court Of Kerala · (2008) 3 KLJ 416 : (2008) 4 KLT 189 : (2009) 5 RCR(Civil) 339 : (2009) 5 RCR(Criminal) 264

Constitution of India, 1950 — Article 14, 15, 16, 19Protection of Human Rights Act, 1993 — Section 2
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High Courts26 Aug 2008Allowed

K.J. James Vs State of Kerala

High Court Of Kerala · (2009) 22 VST 165

Central Sales Tax Act, 1956 — Section 5(1), 5(3)Constitution of India, 1950 — Article 286(1)Kerala General Sales Tax Act, 1963 — Section 22(1)
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High Courts26 Aug 2008Dismissed

Girisankar S.S. Vs State of Kerala and Another

High Court Of Kerala · (2008) 4 ILR (Ker) 27 : (2008) 3 KLJ 419 : (2009) 2 SLR 607

Constitution of India, 1950 — Article 226Kerala Collegiate Education Services Special Rules, 1967 — Rule 4Kerala State and Subordinate Services Rules, 1958 — Rule 32
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High Courts22 Aug 2008

Komalam Gopi Vs T.K. Mohankumar and Another

High Court Of Kerala · (2010) 1 ALD(Cri) 1 : (2009) 3 ILR (Ker) 589 : (2009) 2 KLJ 787 : (2009) 3 KLT 263 : (2010) 1 RCR(Civil) 251 : (2010) 1 RCR(Criminal) 292

Negotiable Instruments Act, 1881 (NI) — Section 138
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