Constitution of India, 1950 — Article 12, 14, 16, 226Kerala State Warehousing Corporation Staff Regulations, 1963 — Regulation 7(1)Warehousing Corporations Act, 1962 — Section 42(1)

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High Courts16 Aug 2007Allowed

Johnson Vs Premjith

High Court Of Kerala · (2008) 1 BC 217 : (2007) CriLJ 4364 : (2007) 3 KLJ 146

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts16 Aug 2007Allowed

Hilari Machato and Chandrassekharan Vs State

High Court Of Kerala · (2007) 08 KL CK 0038

Criminal Procedure Code, 1973 (CrPC) — Section 313Kerala Abkari Act, 1077 — Section 55

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High Courts16 Aug 2007

Duroflex (P) Ltd. Vs Technology Information, Forecasting and Assessment Council

High Court Of Kerala · (2007) 4 ARBLR 206 : (2007) 3 ILR (Ker) 654

Arbitration and Conciliation Act, 1996 — Section 2(1), 34Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts14 Aug 2007

Thankavelu Vs Ramesh Babu

High Court Of Kerala · AIR 2007 Ker 292 : (2007) 4 ILR (Ker) 234 : (2007) 3 KLJ 305

Civil Procedure Code, 1908 (CPC) — Section 60, 60(1), 60(12)Constitution of India, 1950 — Article 227

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High Courts14 Aug 2007Dismissed

Capt. B.S. Prakash Vs Food Corporation of India and Others

High Court Of Kerala · (2007) 4 ILR (Ker) 73 : (2007) 3 KLJ 505

Constitution of India, 1950 — Article 226, 226(2)

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High Courts14 Aug 2007Dismissed

John Paul, P. Vs Soman

High Court Of Kerala · (2007) 08 KL CK 0025

Kerala Stamp Act, 1959 — Article 227, 5, 2

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High Courts14 Aug 2007Dismissed

Johny Joseph Vs State of Kerala

High Court Of Kerala · (2008) 13 VST 64

Constitution of India, 1950 — Article 141, 366, 366(29A)Kerala General Sales Tax Act, 1963 — Section 23(3), 41

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High Courts13 Aug 2007Dismissed

Dr. K.A. Syed Alavi Vs The State of Kerala, The Director of Health Services, The District Medical Officer and The Superintendent

High Court Of Kerala · (2007) 08 KL CK 0063

Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15

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High Courts13 Aug 2007Allowed

Haneefa Vs Pathanamthitta Municipality

High Court Of Kerala · (2008) 1 CTLJ 287

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 172, 176, 178, 179Kerala Municipality (Execution of Public Works and Purchase of Materials) Rules, 1997 — Rule 10(12), 10(14), 10(2), 14, 14(11)

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High Courts13 Aug 2007Allowed

Valsakumari and Others Vs State of Kerala and Others

High Court Of Kerala · (2007) 08 KL CK 0023

Constitution of India, 1950 — Article 220, 229, 229(2)Kerala High Court Service Rules, 1970 — Rule 35, 4Kerala High Court Service Rules, 2007 — Rule 37(1), 37(2)

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High Courts13 Aug 2007