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High Court Of Kerala judgments

54,312 judgments · page 1,942 of 2,716

High Courts14 Jul 1998Allowed

K.S. Rajamony Vs State of Kerala

High Court Of Kerala · (1998) 07 KL CK 0010

High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 17(3), 19Kerala Public Mens Corruption (Investigations and Inquiries) Act, 1987 — Section 32, 4(1), 6(3)Kerala Public Mens Corruption (Investigations and Inquiries) Conditions of Service of Members of the Commission Rules, 1990 — Rule 3, 5, 6
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High Courts10 Jul 1998

In Re: Moolamattom Electricity Board Employees Co-operative Bank Ltd. In Re: Government Servants'' Co-operative Society Ltd. In Re: Thodupuzha Taluk Co-operative Employees'' Co-operative Society Ltd. In Re: Thodupuzha Urban Co-operative Bank Ltd. In Re: Idukki District Post and Telegraph Departments Employees Co-operative Society

High Court Of Kerala · (1999) 238 ITR 630

Banking Regulation Act, 1949 — Section 56Income Tax Act, 1961 — Section 194A, 194A(1), 194A(3), 2, 2(19)
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High Courts08 Jul 1998Dismissed

Ebrahim Soopi Vs Manikka and Others

High Court Of Kerala · (1998) 07 KL CK 0062

Constitution of India, 1950 — Article 31A(2)Kerala Land Reforms Act, 1963 — Section 10, 13, 3(1), 4ATransfer of Property Act, 1882 — Section 58, 63
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High Courts08 Jul 1998Dismissed

Food Corporation of India Vs K. Chamy

High Court Of Kerala · (1998) 3 ILR (Ker) 791 : (1998) 2 LLJ 530

Constitution of India, 1950 — Article 14Food Corporation of India (Staff) (Amendment) Regulations, 1979 — Regulation 31, 32Food Corporation of India Staff Regulations, 1971 — Section 31, 32, 54, 59, 59(2)
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