High Court Of Kerala Judgments 1983

High Courts23 Dec 1983

Eroth Unikat Bhaskara Menon Vs Kandiringath Gangadharan and Others

High Court Of Kerala · (1983) KLJ 209

Civil Procedure Code, 1908 (CPC) — Section 109, 109(a)Constitution of India, 1950 — Article 133, 133(1), 134A, 226Kerala Land Reforms Act, 1963 — Section 102, 103, 103(1), 103(1)(i), 4A

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High Courts23 Dec 1983Allowed

State of Kerala Vs K.R. Pushpan

High Court Of Kerala · (1984) KLJ 81

Kerala Forest Act, 1961 — Section 27, 61A, 61A(2), 61B(2)

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High Courts23 Dec 1983Dismissed

The Director of Postal Services (South) Kerala Circle, Trivandrum and another Vs K.R.B. Kaimal and another

High Court Of Kerala · (1984) KLJ 204

Constitution of India, 1950 — Article 148(5), 254(1), 309, 309, 310Industrial Disputes Act, 1947 — Section 11, 2(j), 25F, 25J, 33(C)(2)

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High Courts23 Dec 1983

M.K. Ayoob and Others Vs Superintendent, Customs Intelligence Unit and Another

High Court Of Kerala · (1984) CriLJ 949

Criminal Procedure Code, 1973 (CrPC) — Section 103, 154, 155, 156, 157Customs Act, 1962 — Section 103, 104, 135, 3

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High Courts23 Dec 1983Dismissed

E. Aliyar Kunju and Others Vs Subair Khan and Others

High Court Of Kerala · (1984) KLJ 44

Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 451, 452, 482

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High Courts22 Dec 1983Dismissed

Joseph Michael and Another Vs Travancore Rubber and Tea Co. Ltd. and Another

High Court Of Kerala · (1986) 59 CompCas 898

Companies Act, 1956 — Section 173, 173(2)

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High Courts22 Dec 1983

The Dicector of Postal Services (South) Kerala Circle, and Another Vs K.R.B. Kaimal and Another

High Court Of Kerala · (1984) 1 ILR (Ker) 425 : (1984) 1 LLJ 484

Constitution of India, 1950 — Article 148, 234, 309, 310, 311Industrial Disputes Act, 1947 — Section 11, 2, 25F, 25J, 33

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High Courts21 Dec 1983Dismissed

Kerala University, B. Com. Students Vs University of Kerala and Others

High Court Of Kerala · AIR 1984 Ker 217

Kerala University Act, 1974 — Section 38, 39, 39(1), 41

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High Courts20 Dec 1983

The Secretary, Thevara Consumer Stores Ltd. Vs Jose

High Court Of Kerala · (1984) KLJ 138

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)

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High Courts16 Dec 1983Dismissed

C. M. Chandramathy Vs M/s. Kasargod Bus Transport Company and Others

High Court Of Kerala · (1983) KLJ 765

Constitution of India, 1950 — Article 226

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High Courts16 Dec 1983Dismissed

E.P. George Vs Thomas John

High Court Of Kerala · AIR 1984 Ker 224

Easements Act, 1882 — Section 52, 63Specific Relief Act, 1963 — Section 39

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High Courts16 Dec 1983Allowed

Radhakrishnan Vs Taluk Land Board Ottappalam and 2 others

High Court Of Kerala · (1984) KLJ 117

Kerala Land Reforms Act, 1963 — Section 85(6A)

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High Courts14 Dec 1983Dismissed

Joint Registrar of Co-operative Societies, Malappuram Vs Ponnani P.C.C. Marketing Society

High Court Of Kerala · (1984) KLJ 247

Co-operative Societies Act, 1912 — Section 12, 2(b), 28, 28(1), 29General Clauses Act, 1897 — Section 23, 4

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High Courts12 Dec 1983

Kerala State Housing Board Vs E.A. Yusuff

High Court Of Kerala · AIR 1984 Ker 112

Arbitration Act, 1940 — Section 20(4), 41Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

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High Courts12 Dec 1983

The Food Inspector, Palghat Municipality Vs K.M. Moose and Others

High Court Of Kerala · (1984) CriLJ 563 : (1984) 1 ILR (Ker) 795

Prevention of Food Adulteration Act, 1954 — Section 12, 13, 16, 23, 7

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High Courts12 Dec 1983Allowed

Dr. K.O. Padmachandran Vs N.A. Radhakrishnan and Another

High Court Of Kerala · (1984) KLJ 295

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High Courts09 Dec 1983Dismissed

M/s Hazee K. Assainar and Co. Vs Chacko Joseph

High Court Of Kerala · (1984) KLJ 24

Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 9

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High Courts09 Dec 1983

Superintendent of Police C.B.I./S.P.E. Vs P.V. Vijayaraghavan and Others

High Court Of Kerala · (1983) KLJ 760

Criminal Procedure Code, 1973 (CrPC) — Section 11(1), 11(2), 14(3), 397(3), 435(1)Penal Code, 1860 (IPC) — Section 120, 302

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High Courts09 Dec 1983Dismissed

Hajee K. Assainar and Co. Vs Chacko Joseph

High Court Of Kerala · AIR 1984 Ker 113

Transfer of Property Act, 1882 — Section 109

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High Courts07 Dec 1983

C.V. Karuppunni and Others Vs Joint Director, Inspection, Company Law Board and Others

High Court Of Kerala · (1986) 59 CompCas 814

Companies Act, 1956 — Section 209A, 209A(1), 209A(2), 237

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High Court Of Kerala judgments, 1983