Constitution of India, 1950 — Article 311, 311(2), 320(2), 320(3)Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11, 11(1), 15, 16, 17Prevention of Corruption Act, 1988 — Section 5(1), 5(2)

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High Courts30 Nov 1993Allowed

Bhagavathy Radha and Another Vs Narayanan Kamalasanan

High Court Of Kerala · (1994) 1 CivCC 397 : (1994) CriLJ 1413 : (1994) 2 ILR (Ker) 304 : (1994) 2 RCR(Criminal) 671

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 421, 422, 423

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High Courts30 Nov 1993Dismissed

Vijayalaxmi Cashew Company Vs Assistant Commissioner of Sales Tax (Assessment) and Others

High Court Of Kerala · (1993) 11 KL CK 0016

Kerala General Sales Tax Act, 1963 — Section 23(1), 23(3), 23(5), 43

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High Courts30 Nov 1993

Jose John Vs Government of Kerala and Others

High Court Of Kerala · (1993) 11 KL CK 0003

Mines Act, 1952 — Section 2, 2(1)Mines Rules, 1955 — Rule 29F

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High Courts26 Nov 1993Dismissed

Manager, M.M. High School Vs Deputy Director of Education and Others

High Court Of Kerala · (1993) 2 KLJ 1103

Kerala Education Act, 1958 — Section 3, 7(2), 9(1)Kerala Education Rules, 1959 — Rule 51A, 7, 9

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High Courts26 Nov 1993Dismissed

Valummel Thommachan alias Thomas Vs The State

High Court Of Kerala · (1994) CriLJ 1738

Criminal Procedure Code, 1973 (CrPC) — Section 233(2), 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 324, 34, 441, 447

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High Courts25 Nov 1993Dismissed

Luga Bay Shipping Corporation and etc. Vs The Board of Trustees of the Port of Cochin and Another

High Court Of Kerala · AIR 1994 Ker 71 : (1993) 1 ILR (Ker) 754

Constitution of India, 1950 — Article 14Major Port Trusts Act, 1963 — Section 116

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High Courts25 Nov 1993

William John @ Gandeevan Vs Minister for Cultural Affairs and Others

High Court Of Kerala · (1993) 11 KL CK 0022

Constitution of India, 1950 — Article 14

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High Courts24 Nov 1993Dismissed

State Bank of India Vs Iqbal Zacharia and Another

High Court Of Kerala · (1994) 1 KLJ 39

Court Fees Act, 1959 — Section 4A, 52, 69

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High Courts24 Nov 1993Allowed

P. Karunakaran Pillai Vs State and Another

High Court Of Kerala · (1994) 2 ILR (Ker) 101 : (1994) 2 LLJ 431

Kerala Service Rules, 1958 — Rule 3

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High Courts24 Nov 1993Allowed

Kayamkulam Municipality Vs Y. Ummerkutty

High Court Of Kerala · (1994) 1 KLJ 43

Kerala Municipalities Act, 1960 — Section 392(3), 398

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