Easements Act, 1882 — Section 52Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4), 2(1)Transfer of Property Act, 1882 — Section 105, 108

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High Courts02 Nov 2007Dismissed

M.J. Chacko Vs Managing Director, Regional Secretary and Labour Court

High Court Of Kerala · (2007) 11 KL CK 0060

Constitution of India, 1950 — Article 227

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High Courts02 Nov 2007

O.T. Enasu Vs Union of India

High Court Of Kerala · (2007) 11 KL CK 0003

Customs Act, 1962 — Section 111, 111(6), 111(o), 112, 112(a)(ii)

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High Courts01 Nov 2007Dismissed

C. Bindu Vs The State of Kerala

High Court Of Kerala · (2008) 1 ILR (Ker) 427 : (2007) 3 KLJ 661 : (2008) 1 KLT 78

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High Courts01 Nov 2007Dismissed

B.S.K. Associates Vs State of Kerala

High Court Of Kerala · (2007) 11 KL CK 0058

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High Courts01 Nov 2007

K.P. Varkey Vs Dy. Commissioner of Income Tax

High Court Of Kerala · (2008) 214 CTR 65 : (2008) 304 ITR 133

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148, 34, 46(5A)

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High Courts01 Nov 2007Dismissed

Cheruppu Thozhilali Union Vs Labour Court

High Court Of Kerala · (2007) 11 KL CK 0052

Constitution of India, 1950 — Article 226

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High Courts01 Nov 2007Dismissed

K.T. Job Vs Industrial Tribunal

High Court Of Kerala · (2007) 11 KL CK 0046

Industrial Disputes (Central) Rules, 1957 — Rule 25N(6)Industrial Disputes Act, 1947 — Section 25N, 25N(1), 25N(3), 25N(4), 25N(6)

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High Courts01 Nov 2007Dismissed

Varghese Mathew @ Mathew and Molly Vs Rajan @ Joseph Joseph

High Court Of Kerala · (2007) 11 KL CK 0045

Civil Procedure Code, 1908 (CPC) — Section 100Kerala Court Fees and Suits Valuation Act, 1959 — Section 27

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High Courts01 Nov 2007Dismissed

Neelakantan Raveendran and Lakshmy Anandavally Vs Sumathy, Palavila Puthenveedu and Velayudhan

High Court Of Kerala · (2007) 11 KL CK 0044

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High Courts01 Nov 2007Dismissed

Southern Investments Private Limited, Abraham Thomas, Managing Director and Ajith Thomas, Director Vs State of Kerala and Hudco, KSHB Commercial Cum Residential

High Court Of Kerala · (2007) 11 KL CK 0036

Criminal Procedure Code, 1973 (CrPC) — Section 254(2), 397(2), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts01 Nov 2007Allowed

Sivaprasad A. Vs The Kerala Public Service Commission

High Court Of Kerala · (2008) 1 ILR (Ker) 432 : (2007) 3 KLJ 655

Kerala Engineering Subordinate Service (General Branch) Rules, 1958 — Rule 2, 3, 4Kerala State and Subordinate Services Rules, 1958 — Rule 2, 2(11), 2(9)

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High Courts01 Nov 2007

Dr. V.K. Rajan Vs State of Kerala

High Court Of Kerala · (2008) CriLJ 909 : (2007) 4 ILR (Ker) 636

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 4Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 123, 191(1), 20(1), 366(10), 372

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High Courts01 Nov 2007

Raveendranath, V.R. and Another Vs State of Kerala and Others

High Court Of Kerala · (2007) 11 KL CK 0011

Kerala Land Reforms Act, 1963 — Section 103, 132, 3(1), 72CKerala Tenants and Kudikidappukars Protection Act, 1963 — Section 3(1)

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High Courts01 Nov 2007Dismissed

The Ernad Primary Co-op. Agrl. and Rural Devt. Bank Ltd. Vs State of Kerala and Others

High Court Of Kerala · (2008) 1 KLJ 363

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 97Kerala Stamp Act, 1959 — Section 39

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High Courts31 Oct 2007Dismissed

Girish Kumar and Anandavalli Vs State of Kerala

High Court Of Kerala · (2008) 1 ILR (Ker) 262 : (2008) 1 KLJ 488 : (2009) 2 KLT 744

Constitution of India, 1950 — Article 47Evidence Act, 1872 — Section 114, 3Kerala Abkari Act, 1077 — Section 2(10), 29, 29(1), 29(2), 3(8)

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