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COURT ARCHIVE

High Court Of Kerala judgments, 1991

582 judgments · page 9 of 30

High Courts20 Sept 1991

Thankamany Vs Kerala State

High Court Of Kerala · (1991) 09 KL CK 0011

Constitution of India, 1950 — Article 14Land Acquisition (Amendment) Act, 1984 — Section 30(1), 30(2), 36(2)Land Acquisition Act, 1894 — Section 15, 18, 23(1A), 23(2), 28
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High Courts18 Sept 1991Dismissed

Nabeesa Umma Vs Kayya Umma

High Court Of Kerala · (1991) 09 KL CK 0056

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 67, Order 21 Rule 69(1), Order 21 Rule 69(2), Order 21 Rule 90, Order 21 Rule 90(2)Limitation Act, 1963 — Article 127
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High Courts11 Sept 1991Dismissed

Sadanandan Vs Kunheen

High Court Of Kerala · (1991) 09 KL CK 0051

Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 20
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High Courts11 Sept 1991Dismissed

P.J. Moore Vs Valsa

High Court Of Kerala · AIR 1992 Ker 176 : (1992) 1 DMC 55 : (1992) 1 ILR (Ker) 254

Contract Act, 1872 — Section 17Divorce Act, 1869 — Section 19
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