COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,138 of 2,714

High Courts06 Aug 1991Dismissed

K.V. Padmanabhan Vs The Consumer Dispute Redressal Forum, Ernakulam and Others

High Court Of Kerala · AIR 1992 Ker 179 : (1991) 3 ILR (Ker) 604 : (1991) 2 KLJ 388

Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 13, 17

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High Courts06 Aug 1991Dismissed

Yesudasan Nadar Vs Principal Munsiff and Another

High Court Of Kerala · (1991) 08 KL CK 0010

Civil Procedure Code, 1908 (CPC) — Section 105, 151Constitution of India, 1950 — Article 226, 227

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High Courts06 Aug 1991Dismissed

K.C. Velayudhan and others Vs N.V. Venkatakrishnan and others

High Court Of Kerala · (1993) 1 KLJ 274

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Kerala Land Reforms Act, 1963 — Section 106, 3, 3(1)(Hi), 3(1)(iii)

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High Courts05 Aug 1991

Kadeeja Umma Vs Makkat Mohammed and Others

High Court Of Kerala · (1991) 08 KL CK 0038

Civil Procedure Code, 1908 (CPC) — Section 11Kerala Land Reforms Act, 1963 — Section 108A, 80A(8A), 80B, 80B(3), 80C(3)

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High Courts01 Aug 1991

In Re: Sessions Judge

High Court Of Kerala · (1991) 2 KLJ 289

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 190, 190(1), 190(1)(a)Evidence Act, 1872 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36, 36(1)(d), 36A, 36A(1)(d), 36D

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High Courts01 Aug 1991

State Circle Inspector of Excise and Others etc.

High Court Of Kerala · (1992) CriLJ 570

Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 190(1), 193, 193Evidence Act, 1872 — Section 25Kerala Abkari Act, 1077 — Section 50, 57, 57A

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High Courts01 Aug 1991Allowed

Dr. Abi Cheeran Vs Chancellor, Kerala Agrl. University, Trivandrum and Others

High Court Of Kerala · AIR 1992 Ker 12 : (1991) 3 ILR (Ker) 398

Kerala Agricultural University Act, 1971 — Section 14, 9

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High Courts01 Aug 1991Dismissed

Balakrishna Pillai and Another etc. Vs State of Kerala and Others

High Court Of Kerala · AIR 1992 Ker 136 : (1991) 3 ILR (Ker) 404

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Land Acquisition Act, 1894 — Section 4(1), 6, 6(1), 6(2)

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High Courts01 Aug 1991Dismissed

Narayana Kurup Vs K.R. Manoharan and Others

High Court Of Kerala · AIR 1992 Ker 310 : (1991) 3 ILR (Ker) 720 : (1991) 2 KLJ 366

Civil Procedure Code, 1908 (CPC) — Section 151Succession Act, 1925 — Section 349

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High Courts01 Aug 1991

Kunja Vs Nalaraja Kounder and Others

High Court Of Kerala · (1991) 2 KLJ 359

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High Courts01 Aug 1991

State of Kerala Vs Balakrishnan

High Court Of Kerala · (1992) CriLJ 570

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 190, 190(1), 192Evidence Act, 1872 — Section 25Kerala Abkari Act, 1077 — Section 50, 57, 57A

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High Courts31 Jul 1991Dismissed