COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,245 of 2,714

High Courts17 Dec 1987Dismissed

T. Parameswaran Vs The District Collector, Ernakulam and Others

High Court Of Kerala · AIR 1988 Ker 175

Constitution of India, 1950 — Article 19(1)Kerala Dramatic Performances Act, 1961 — Section 2(1), 3, 4Penal Code, 1860 (IPC) — Section 295, 295A

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High Courts17 Dec 1987

Supdt. of Survey and Land Records Vs G.V. Raveendrarnathan and Others

High Court Of Kerala · (1988) 1 KLJ 98

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 15

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High Courts16 Dec 1987Allowed

Chakkan Ayyappan Vs Narayanan Namboodiri and Others

High Court Of Kerala · (1988) 1 KLJ 223

Civil Procedure Code, 1908 (CPC) — Section 148, 151Criminal Procedure Code, 1973 (CrPC) — Section 482Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(c)

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High Courts16 Dec 1987

Karthiyani Vs M.A.C.T. Kottayam

High Court Of Kerala · (1989) 1 ACC 145 : (1989) ACJ 296 : (1988) 2 KLJ 649

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High Courts16 Dec 1987Allowed

Valsa George Vs Kerala State Electricity Board

High Court Of Kerala · (1987) 12 KL CK 0027

Electricity (Supply) Act, 1948 — Section 26, 26(1), 26(2), 26(4), 26(5)Electricity Act, 1910 — Section 10, 11, 21(2), 21(3), 22

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High Courts16 Dec 1987

C.J. Zacharia Vs Income Tax Officer

High Court Of Kerala · (1988) 67 CTR 279 : (1988) 173 ITR 632

Income Tax Act, 1961 — Section 139(8)Income Tax Rules, 1962 — Rule 117A

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High Courts16 Dec 1987Dismissed

Kunjulekshmi Vs State of Kerala and Others

High Court Of Kerala · (1987) 12 KL CK 0015

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High Courts16 Dec 1987

Grahari Vs State

High Court Of Kerala · (1988) CriLJ 1351

Penal Code, 1860 (IPC) — Section 225

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High Courts15 Dec 1987Allowed

Surendran Vs State of Kerala and Others

High Court Of Kerala · (1988) 1 KLJ 323

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High Courts15 Dec 1987

Gopalan Nair Vs State of Kerala and another

High Court Of Kerala · (1988) 1 KLJ 93

Kerala Land Reforms Act, 1963 — Section 3(1)(x)

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High Courts14 Dec 1987Dismissed

Superintendent of Survey and Land Records Vs Raveendranathan

High Court Of Kerala · (1987) 12 KL CK 0033

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 15

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High Courts14 Dec 1987Allowed

K. Suseelan Vs D.E.O. and 3 Others

High Court Of Kerala · (1988) 1 KLJ 702

Kerala Education Rules, 1959 — Rule 12

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High Courts14 Dec 1987Dismissed

Minerals and Metals Trading Corporation of India Ltd. Vs Board of Revenue

High Court Of Kerala · (1988) 69 STC 38

Kerala General Sales Tax Act, 1963 — Section 37

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High Courts14 Dec 1987Dismissed

Thirumarayoor Service Co-op. Bank Vs Chacko Mathai and others

High Court Of Kerala · (1988) 1 KLJ 137

Kerala Co-operative Societies Act, 1969 — Section 82Kerala Co-operative Societies Rules, 1969 — Rule 68

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High Courts11 Dec 1987Allowed

Kurian and 3 Others Vs Dy Collector (L.A.) and Another

High Court Of Kerala · (1989) 1 KLJ 107

General Clauses Act, 1897 — Section 17(3), 21Land Acquisition Act, 1894 — Section 1, 11, 16, 17, 17(1)

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High Courts11 Dec 1987

M.K. Raghavan Vs District Judge and Others

High Court Of Kerala · (1988) 1 KLJ 80

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17Constitution of India, 1950 — Article 227Kerala Forest Act, 1961 — Section 61A, 61A, 61C, 61D, 61D

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High Courts11 Dec 1987

Muraleedharan Nair Vs State of Kerala

High Court Of Kerala · (1987) 12 KL CK 0005

Penal Code, 1860 (IPC) — Section 307

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High Courts10 Dec 1987

Ananthakrishnan Vs Oriental Fire and General Insurance Co. Ltd.

High Court Of Kerala · (1988) 2 LLJ 526

Constitution of India, 1950 — Article 226, 311

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High Courts10 Dec 1987Dismissed

Madhavi Parvathy Varasiar and others Vs Sulaiman and another

High Court Of Kerala · (1988) 1 KLJ 114

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11

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High Courts09 Dec 1987

Parthas Trust Vs Commissioner of Income Tax

High Court Of Kerala · (1988) 68 CTR 1 : (1988) 173 ITR 615

Income Tax Act, 1961 — Section 32, 45, 48

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