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High Court Of Kerala judgments

54,295 judgments · page 1,965 of 2,715

High Courts11 Sept 1997Allowed

Karn Vir Mehta Vs Collector of Customs

High Court Of Kerala · (1998) 97 ELT 42 : (1998) 1 ILR (Ker) 437

Customs Act, 1962 — Section 111, 113, 14, 14(1)Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 3, 4, 4(2), 5, 6
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High Courts10 Sept 1997

Kamalakshu Vs State of Kerala

High Court Of Kerala · (1997) 2 KLJ 311 : (1998) 1 RCR(Criminal) 611

Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 361Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 360, 380, 443, 454
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High Courts09 Sept 1997Allowed

Devaki Vs Chandrika and Another

High Court Of Kerala · AIR 1998 Ker 190 : (1998) 1 DMC 110 : (1998) 1 ILR (Ker) 327 : (1997) 4 RCR(Civil) 662

Family Courts Act, 1984 — Section 7(1)
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High Courts05 Sept 1997Dismissed

Madhavan and Others Vs The State of Kerala and Others

High Court Of Kerala · (1997) 09 KL CK 0007

Constitution of India, 1950 — Article 14, 16(1), 50Kerala Government Law Officers (Appointment and Conditions of Service) and Conduct of Cases Rules, 1978 — Rule 17 , 18(1) , 18(2), 8Kerala Public Services Act, 1968 — Section 2(1)
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High Courts04 Sept 1997Allowed

P.V. Sabu Vs Mariakutty

High Court Of Kerala · AIR 1998 Ker 86 : (1998) 1 CivCC 87 : (1998) 1 DMC 198 : (1997) 4 RCR(Civil) 679

Divorce Act, 1869 — Section 19Evidence Act, 1872 — Section 112
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