COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,222 of 2,714

High Courts15 Nov 1988Allowed

Krishnan Assari Velayudhan Assari Vs Parameswaran Pillai Madhavan Pillai

High Court Of Kerala · AIR 1989 Ker 163

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101Evidence Act, 1872 — Section 101, 102, 103, 104, 68Kerala Land Reforms Act, 1963 — Section 125(3), 2(25)

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High Courts15 Nov 1988Dismissed

West India Steel Company Ltd. Vs Azeez

High Court Of Kerala · (1990) 60 FLR 802 : (1990) 2 LLJ 133

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High Courts15 Nov 1988Allowed

Nabeessumma Vs Amina and Others

High Court Of Kerala · (1989) 1 KLJ 171

Kerala Land Reforms Act, 1963 — Section 72F, 72MM, 72MM(7), 72MM(8)

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High Courts15 Nov 1988Dismissed

P.S. N. Motors (P) Ltd. and another Vs State of Kerala and Others

High Court Of Kerala · (1988) 2 KLJ 893

Kerala Land Acquisition Act, 1961 — Section 10, 11, 20, 3, 3(1)Land Acquisition Act, 1894 — Section 4

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High Courts11 Nov 1988

Suku @ Sukumaran and Others Vs State

High Court Of Kerala · (1988) 2 KLJ 789

Criminal Procedure Code, 1973 (CrPC) — Section 211, 236, 248(3), 427Penal Code, 1860 (IPC) — Section 34, 392, 457, 461

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High Courts11 Nov 1988Dismissed

Sabu Zacharias and Another Vs State of Kerala and Others

High Court Of Kerala · (1989) 1 KLJ 197

Kerala Service Rules, 1958 — Rule 57, 60, 64, 65, 66Kerala University Act, 1974 — Section 33

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High Courts11 Nov 1988Allowed

Sobhana Vs State of Kerala

High Court Of Kerala · (1989) 58 FLR 693 : (1990) 1 LLJ 491

Constitution of India, 1950 — Article 16Kerala Tourism Development Corporation Service Rules, 1967 — Rule 8

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High Courts11 Nov 1988Dismissed

Leo Construction Contractors Vs Govt. of Kerala

High Court Of Kerala · AIR 1989 Ker 241

Arbitration Act, 1940 — Section 2Constitution of India, 1950 — Article 299

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High Courts11 Nov 1988Allowed

Raman Namboodiri Vs K. Kunhayamath

High Court Of Kerala · (1989) 1 KLJ 44

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 82, 38, 39(1), 7Kerala Small Causes Courts Act, 1957 — Section 12, 13

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High Courts11 Nov 1988

Kayamkulam Municipality Vs State of Kerala and Others

High Court Of Kerala · (1988) 2 KLJ 811

General Clauses Act, 1897 — Section 21Kerala Land Acquisition Act, 1961 — Section 3(1)Land Acquisition Act, 1894 — Section 4, 48(1), 52, 6

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High Courts10 Nov 1988Dismissed

M. Rama Warrier and Others Vs Coir Board

High Court Of Kerala · (1989) 59 FLR 198 : (1989) 1 ILR (Ker) 596 : (1990) 1 LLJ 544

Coir Industry Act, 1953 — Section 27(1)

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High Courts09 Nov 1988Allowed

K. G. Sreenivasan Nair Vs Priyasenan

High Court Of Kerala · (1989) 1 KLJ 100

Kerala Municipalities Act, 1960 — Section 387, 389

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High Courts04 Nov 1988Allowed

M/S Marikar Motors (Ltd) Trivandrum Vs M.I. Ravikumar and Others

High Court Of Kerala · (1988) 2 KLJ 792

Bar Council of India Rules, 1975 — Rule 13

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High Courts04 Nov 1988Allowed

Marikar (Motors) Ltd., Trivandrum Vs M.I. Rayikumar and Others

High Court Of Kerala · AIR 1989 Ker 244

Advocates Act, 1961 — Section 15, 35Bar Council of India Rules, 1975 — Rule 13

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High Courts04 Nov 1988Allowed

Food Inspector Vs K. P. Noormohammed Rawther

High Court Of Kerala · (1988) 2 KLJ 783

Prevention of Food Adulteration Act, 1954 — Section 11(3), 13(5), 16(1)(a)(i), 7(1), 7(iii)

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High Courts03 Nov 1988Dismissed

K.O.P. Madhavi Amma Vs M.M. Kalliani Amma

High Court Of Kerala · (1988) 2 KLJ 730

Succession Act, 1925 — Section 10, 15, 16, 17, 23

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High Courts03 Nov 1988Allowed

State of Kerala Vs K.M. Thomas

High Court Of Kerala · (1988) 11 KL CK 0028

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 47 Rule 1Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2, 2(1), 3(1), 3(2), 3(3)

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High Courts03 Nov 1988Dismissed