Administrator Generals Act, 1963 — Section 40Civil Procedure Code, 1908 (CPC) — Order 11 Rule 3, Order 13 Rule 2, Order 13 Rule 4, Order 19 Rule 3(2), Order 21 Rule 72(3)Land Acquisition Act, 1894 — Section 27

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High Courts06 Aug 1990Dismissed

Kasargod Dist. Bus Owners Association Vs The State of Kerala and Others

High Court Of Kerala · (1990) 2 KLJ 845

Motor Vehicles Act, 1988 — Section 100, 103, 99

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High Courts06 Aug 1990Allowed

The Mogu Liner Ltd. Vs Manipal Printers and Publishers Pvt. Ltd. and Others

High Court Of Kerala · AIR 1991 Ker 183

Carriage of Goods by Sea Act, 1925 — Article 3(2), 4(2)Contract Act, 1872 — Section 73Major Port Trusts Act, 1963 — Section 42(7)

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High Courts06 Aug 1990Dismissed

Kasaragode District Bus Owners Association Vs The State of Kerala and Others

High Court Of Kerala · AIR 1991 Ker 139 : (1991) 2 ILR (Ker) 601

Central Motor Vehicles Rules, 1989 — Rule 236, 237Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 100, 99

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High Courts03 Aug 1990Allowed

A.K. Francis (died) and others Vs Joint Registrar of Co-operative Societies and others

High Court Of Kerala · (1990) 2 KLJ 428

Companies Act, 1956 — Section 543

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High Courts03 Aug 1990Allowed

A.K. Francis and Others Vs Joint Registrar of Co-operative Societies, Trichur and Others

High Court Of Kerala · AIR 1991 Ker 344

Companies Act, 1956 — Section 543

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High Courts03 Aug 1990Allowed

Malayala Manorama Co. Ltd. Vs Registrar of Companies

High Court Of Kerala · (1990) 69 CompCas 339 : (1991) 1 ILR (Ker) 305

Companies (Acceptance of Deposits) Rules, 1975 — Rule 10, 3, 3(1)Companies Act, 1956 — Section 58A

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High Courts03 Aug 1990Dismissed

P. Sreedevi Vs P. Appu

High Court Of Kerala · AIR 1991 Ker 76

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 7, 149Limitation Act, 1963 — Section 13, 14, 18

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High Courts03 Aug 1990Allowed

The Malayala Manorama Co. Ltd. Vs The Registrar of Companies

High Court Of Kerala · (1990) 2 KLJ 405

Companies Act, 1956 — Section 58A

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High Courts03 Aug 1990

Aley Ouseph Vs Ouseph moni and Others

High Court Of Kerala · (1990) 08 KL CK 0003

Succession Act, 1925 — Section 213

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High Courts01 Aug 1990Dismissed

Devassia Joseph Vs Vyasa Bank Ltd.

High Court Of Kerala · (1990) 2 KLJ 338

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 21, Order 21 Rule 95, Order 21 Rule 97, Order 21 Rule 98

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High Courts01 Aug 1990Allowed

Mrs. Kathrina and another Vs Taluk Land Board and another

High Court Of Kerala · (1990) 2 KLJ 690

Kerala Land Reforms Act, 1963 — Section 101(4), 83, 85, 85(2), 85(5)

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High Courts01 Aug 1990Allowed

Mrs. Kathrina Vs State of Kerala and Another

High Court Of Kerala · (1990) 2 KLJ 690

Kerala Land Reforms (Amendment) Act, 1989 — Section 85(9A)Kerala Land Reforms Act, 1963 — Section 101(4), 101(5), 101(6), 85(2), 85(5)Land Reforms (Ceiling) Rules — Rule 12(2)

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