COURT ARCHIVE

High Court Of Kerala judgments, 1983

266 judgments · page 3 of 14

High Courts15 Nov 1983Dismissed

Parukutty Amma and Others Vs Krishnan Nair and Others

High Court Of Kerala · (1984) KLJ 1

Civil Procedure Code, 1908 (CPC) — Section 11Kerala Land Development Act, 1964 — Section 13, 14, 14, 15, 15, 15Kerala Land Reforms Act, 1963 — Section 13, 132, 132(2), 132(3), 15

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High Courts15 Nov 1983Dismissed

Gangadharan Nair Vs State of Kerala and Others

High Court Of Kerala · (1983) 11 KL CK 0008

Constitution of India, 1950 — Article 14, 309, 313Kerala Education Rules, 1959 — Rule 3Kerala State and Subordinate Services Rules, 1958 — Rule 39

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High Courts14 Nov 1983

Issac Peter Petitioner Vs Assistant Excise Commissioner, Calicut and Others

High Court Of Kerala · (1984) KLJ 27

Government of India Act, 1935 — Section 175State Financial Corporations Act, 1951 — Section 3

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High Courts11 Nov 1983Dismissed

M. D. Annie and Others Vs The Commissioner, Chalakudy Municipality and Others

High Court Of Kerala · (1983) KLJ 745

Constitution of India, 1950 — Article 226

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High Courts11 Nov 1983

Ittoop Vs Mathunni and Another

High Court Of Kerala · AIR 1984 Ker 73 : (1984) 1 ILR (Ker) 522

Kerala Court Fees and Suits Valuation Act, 1959 — Article 11(2), 4Succession Act, 1925 — Section 278

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High Courts10 Nov 1983Dismissed

Balakrishnan Vs Narayanan Nair

High Court Of Kerala · (1984) KLJ 135

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 6, Order 33 Rule 9, Order 7 Rule 11, Order 7 Rule 12, 115

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High Courts09 Nov 1983

N. K. Narayanan Nair and Others Vs The Kottayam Dist. Co-op Bank and Others

High Court Of Kerala · (1983) KLJ 772

Kerala Co-operative Societies Rules, 1969 — Rule 200

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High Courts08 Nov 1983Allowed

E.U. Raju Pillai and Others Vs M.A. Abdul Kadir

High Court Of Kerala · (1983) 11 KL CK 0019

Criminal Procedure Code, 1973 (CrPC) — Section 28, 4(2), 482, 5Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 13, 13(1), 13(4), 13(5), 13(6)

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High Courts07 Nov 1983