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High Court Of Kerala judgments

54,312 judgments · page 1,869 of 2,716

High Courts05 Oct 2000

New Traders Vs State of Kerala

High Court Of Kerala · (2001) 123 STC 82

Kerala General Sales Tax Act, 1963 — Section 45AKerala Provisional Collection of Revenues Tax Act, 1985 — Section 3, 5
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High Courts03 Oct 2000Dismissed

Abdulla Koya Vs State of Kerala

High Court Of Kerala · (2001) 76 ECC 323 : (2001) 2 RCR(Criminal) 54

Criminal Procedure Code, 1973 (CrPC) — Section 100, 102, 103, 165, 4Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50
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High Courts29 Sept 2000

Vasu Vs Addl. Dist. Magistrate

High Court Of Kerala · (2001) 1 KLJ 50 : (2001) 2 RCR(Civil) 20

Constitution of India, 1950 — Article 19(1)(f), 226Criminal Procedure Code, 1973 (CrPC) — Section 133, 136, 20(2)Electricity Act, 1910 — Section 23, 24, 29, 51
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High Courts29 Sept 2000

Balakrishna Pillai Vs Balachandran

High Court Of Kerala · (2001) CriLJ 846 : (2001) 1 RCR(Civil) 376

Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 12, 16, 2, 22, 7
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High Courts26 Sept 2000Allowed

State Election Commission Vs Krishnan

High Court Of Kerala · (2000) 09 KL CK 0016

Constitution of India, 1950 — Article 226, 243Kerala Panchayat Raj (Registration of Electors) Rules, 1994 — Rule 12Panchayat Raj Act, 1994 — Section 14, 22, 23, 24, 25
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High Courts22 Sept 2000Dismissed

Sasseriyil Joseph Vs Devassia

High Court Of Kerala · (2000) 2 ALT(Cri) 416 : (2001) CriLJ 24 : (2000) 3 ILR (Ker) 887

Contract Act, 1872 — Section 25(3)Negotiable Instruments Act, 1881 (NI) — Section 138
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