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High Court Of Kerala judgments, 1997

504 judgments · page 1 of 26

High Courts19 Dec 1997Allowed

Indira, M. Vs State of Kerala and Others

High Court Of Kerala · (1997) 12 KL CK 0034

Constitution of India, 1950 — Article 14, 16, 309, 311, 39Kerala Education Act, 1958 — Section 36Kerala Education Rules, 1959 — Rule 1, 1(1), 2, 2(2), 3
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High Courts19 Dec 1997

Gnan Das Vs Paulin Moraes

High Court Of Kerala · (1998) 3 CivCC 84

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 90(3)
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High Courts18 Dec 1997Allowed

George Vs Narayanan and Others

High Court Of Kerala · (1998) 1 KLJ 272

Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(4), 14, 18, 20
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High Courts16 Dec 1997Allowed

Fr. Antony Vs Clariat and Convent E. Society

High Court Of Kerala · (1998) 1 CivCC 607 : (1998) 1 KLJ 246

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 33 Rule 14, Order 7 Rule 11, 2Court Fees and Suits Valuation Act, 1990 — Section 4ASuccession Act, 1925 — Section 276, 278
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