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High Court Of Kerala judgments, 1988

539 judgments · page 7 of 27

High Courts07 Oct 1988Dismissed

Kassim Rawther Moosa Vs Meeranchi Mytheen Beevi

High Court Of Kerala · (1988) 2 KLJ 922

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 21, Order 21 Rule 97, Order 21 Rule 97(1), Order 21 Rule 99Constitution of India, 1950 — Article 254, 254(1)Kerala Land Reforms Act, 1963 — Section 125, 125(1), 125(3)
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High Courts07 Oct 1988Dismissed

P.K. Damodar Vs T.K. Bhaskaran and Others

High Court Of Kerala · (1988) 2 KLJ 588

Arbitration Act, 1940 — Section 17, 30, 30(c), 32, 33Arbitration and Conciliation Act, 1996 — Section 39Civil Procedure Code, 1908 (CPC) — Section 115, 115(2)
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High Courts06 Oct 1988Dismissed

Karuvelil Anna Vs Special Tahasildar

High Court Of Kerala · (1988) 2 KLJ 582

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 137Kerala Land Acquisition Act, 1961 — Section 20
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High Courts05 Oct 1988

Madhavi Vs Thilakan and Others

High Court Of Kerala · (1989) CriLJ 499 : (1989) 1 ILR (Ker) 556

Constitution of India, 1950 — Article 21, 47, 51ACriminal Procedure Code, 1973 (CrPC) — Section 133
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