Kerala Panchayat (Common Service) Rules, 1977 — Rule 12, 13, 13A, 13A(1), 13A(3)Kerala Panchayat Act, 1960 — Section 129(1), 39(2)Kerala State and Subordinate Services Rules, 1958 — Rule 13A

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High Courts02 Dec 1988

T.V. Alexander Vs Gift Tax Officer and Others

High Court Of Kerala · (1989) 76 CTR 179 : (1989) 176 ITR 251 : (1990) 48 TAXMAN 275

Gift Tax Act, 1958 — Section 29

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High Courts02 Dec 1988

St. George I.T. Centre Vs George K. John

High Court Of Kerala · (1989) 2 LLJ 331

Constitution of India, 1950 — Article 30

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High Courts02 Dec 1988Dismissed

State of Kerala Vs T.J. Jose

High Court Of Kerala · (1989) 1 KLJ 8

Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 361, 363, 375, 376

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High Courts02 Dec 1988Dismissed

St. George Industrial Training Centre Vs George K. John and Others

High Court Of Kerala · (1989) 1 KLJ 64

Constitution of India, 1950 — Article 30(1)Kerala Payment Of Subsistence Allowance Act, 1972 — Section 2(6), 2(a), 2(a), 2(b), 2(c)

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High Courts01 Dec 1988Allowed

Health Inspector, Tellicherry Municipality Vs K. Jayarajan and another

High Court Of Kerala · (1988) 2 KLJ 889

Kerala Municipalities Act, 1960 — Section 27(3), 389, 393

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High Courts01 Dec 1988Dismissed

Ravi Vs S.I. of Police

High Court Of Kerala · (1988) 12 KL CK 0016

Penal Code, 1860 (IPC) — Section 292(2), 34Young Persons (Harmful Publications) Act, 1956 — Section 2, 3, 3(1)

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High Courts01 Dec 1988Allowed

V. Madhavan Pillai Vs Chellappan Pillai and Others

High Court Of Kerala · (1988) 2 KLJ 882

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 5 Rule 1(2), Order 5 Rule 1(3), Order 8 Rule 1, Order 9 Rule 11

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High Courts30 Nov 1988

Bhargavi pillai and Others Vs Vijayamma and Others

High Court Of Kerala · (1989) 1 KLJ 49

Civil Procedure Code, 1908 (CPC) — Section 2(2)

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High Courts30 Nov 1988Dismissed

K.A. Mohemmed and Others Vs Palackal Koyamu Haji

High Court Of Kerala · (1989) 1 KLJ 31

Civil Procedure Code, 1908 (CPC) — Section 2(2), 47, 96Kerala Land Reforms Act, 1963 — Section 13B, 2(6), 6

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High Courts28 Nov 1988

M/s Caminco Binani Zinc Ltd. Vs T.P. Pappachan and Others

High Court Of Kerala · (1989) 1 KLJ 40

Contract Labour (Regulation and Abolition) Act, 1970 — Section 21(4)Factories Act, 1948 — Section 46

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High Courts28 Nov 1988

Achuthan Gopalan Nair Vs K. Sreedharan Nair

High Court Of Kerala · (1988) 2 KLJ 879

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, Order 41 Rule 1

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High Courts28 Nov 1988Allowed

Varghese Vs State of Kerala and Others

High Court Of Kerala · AIR 1989 Ker 248

Stamp Act, 1899 — Section 33

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