Kerala Education Rules, 1959 — Rule 26Kerala Government Servants Application for Posts (Private Employment and Government Service) Rules, 1958 — Rule 3, 3B(4)Kerala State and Subordinate Services Rules, 1958 — Rule 18, 31, 8, 9

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High Courts07 Jul 1995Dismissed

A.R. Kumbbat Vs Peejay Rubber Industries Ltd. and Others

High Court Of Kerala · (1996) 1 ALT(Cri) 205 : (1996) 1 CivCC 82 : (1995) CriLJ 3828 : (1995) 3 ILR (Ker) 829 : (1996) 1 RCR(Criminal) 208

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts07 Jul 1995Dismissed

A.R. Kumbhat Vs M/s. Peejay Rubber Industries Ltd.

High Court Of Kerala · (1996) 1 ALT(Cri) 205 : (1995) CriLJ 3828 : (1995) 3 ILR (Ker) 829

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts06 Jul 1995Dismissed

Thomas Vs Mathew N.M. and Others

High Court Of Kerala · (1995) ACJ 1243 : (1995) 84 CompCas 488 : (1995) 3 ILR (Ker) 461

Motor Vehicles Act, 1988 — Section 140

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High Courts06 Jul 1995

Commissioner of Gift-tax Vs Smt. C.K. Nirmala

High Court Of Kerala · (1995) 3 ILR (Ker) 317

Contract Act, 1872 — Section 2(d)Gift Tax Act, 1958 — Section 15(3), 2(xii)

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High Courts06 Jul 1995Dismissed

C.K. Mohammed and Others Vs Devaky Amma and Others

High Court Of Kerala · (1995) 07 KL CK 0001

Kerala Land Reforms Act, 1963 — Section 7A, 7B, 7C, 7D, 8

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High Courts05 Jul 1995Allowed

State of Kerala Vs C. Chandralekha and Others

High Court Of Kerala · (1995) 07 KL CK 0039

Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3(1), 3(2), 8States Reorganisation Act, 1956 — Section 5

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High Courts05 Jul 1995

Satish Nayak Vs Cochin Stock Exchange Ltd., Ernakulam and Others Mrs. Minu Mathew Vs Cochin Stock Exchange Ltd., Earnakulam and Another

High Court Of Kerala · AIR 1995 Ker 373 : (1995) 3 ILR (Ker) 587

Constitution of India, 1950 — Article 12, 226

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High Courts05 Jul 1995Allowed

State of Kerala and Another Vs C. Chandralekha and Others

High Court Of Kerala · (1995) 07 KL CK 0019

Kerala Land Reforms Act, 1963 — Section 3(1), 3(2), 3(3)Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2, 8States Reorganisation Act, 1956 — Section 5(2)

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High Courts04 Jul 1995Dismissed

V. Raveendran Vs B. Somavally and Others

High Court Of Kerala · (1996) 1 ACC 172 : (1996) ACJ 42 : (1995) 71 FLR 896 : (1996) 1 LLJ 325

Constitution of India, 1950 — Article 42, 43Workmens Compensation Act, 1923 — Section 22, 30, 30(1), 30(1)

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High Courts04 Jul 1995

Southern India Marine Products Company (Private) Ltd. Vs Kerala State Electricity Board and Another

High Court Of Kerala · (1996) 1 CivCC 71

Electricity (Supply) Act, 1948 — Section 79Electricity Act, 1910 — Section 26, 26(6), 26(7)

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