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High Court Of Kerala judgments

54,312 judgments · page 1,580 of 2,716

High Courts24 Sept 2007

General Metals Vs T.M. Manoharan

High Court Of Kerala · (2007) 09 KL CK 0067

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 1(3), 2Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 3, 4
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High Courts20 Sept 2007

Karthikeyan Vs P.V. Dayaseelan

High Court Of Kerala · (2007) 3 KLJ 694

Constitution of India, 1950 — Article 227Kerala Court Fees and Suits Valuation Act, 1959 — Section 25, 28, 53
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High Courts20 Sept 2007

J. Prabhavathiamma Vs The State of Kerala

High Court Of Kerala · (2008) CriLJ 455 : (2007) 4 ILR (Ker) 201 : (2008) 1 KLJ 9 : (2008) 1 RCR(Criminal) 778

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 173, 173(2), 173(3)Evidence Act, 1872 — Section 132
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High Courts20 Sept 2007

K.K. Laitha Vs The State of Kerala and Others

High Court Of Kerala · (2007) 4 ILR (Ker) 503 : (2008) 1 KLJ 192

Constitution of India, 1950 — Article 166(1), 30(1)Kerala Education Act, 1958 — Section 35, 36Kerala Education Rules, 1959 — Rule 12, 34, 45, 55, 6(1)
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High Courts20 Sept 2007

Yamuna, P.R. Vs State of Kerala and Others

High Court Of Kerala · (2007) 09 KL CK 0054

Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11Kerala Education Act, 1958 — Section 11, 12, 12(2), 12A(1), 9Kerala Education Rules, 1959 — Rule 65, 67, 75, 75(1), 75A
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