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High Court Of Kerala judgments

54,272 judgments · page 2,256 of 2,714

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High Courts04 Aug 1987Allowed

Parameswaran and Others Vs Mar Themotheus Charities

High Court Of Kerala · (1987) 08 KL CK 0003

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 37(2), Order 21 Rule 40, Order 21 Rule 40(2), Order 21 Rule 40(3)
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High Courts03 Aug 1987Dismissed

Vadakkekara Service Co - Op. Bank Ltd. Vs The Joint Registrar of Co-Op Societies and Others

High Court Of Kerala · (1987) KLJ 1026

Kerala Co-operative Societies Act, 1969 — Section 2(u)Kerala Co-operative Societies Rules, 1969 — Rule 39(1)
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High Courts03 Aug 1987Dismissed

Issac Nadar and Another Vs State of Kerala

High Court Of Kerala · (1987) 08 KL CK 0008

Penal Code, 1860 (IPC) — Section 34, 354, 37, 38
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High Courts31 Jul 1987Partly Allowed

Janardhanan Pillai Appukuttan Nair and Others Vs Bhagavathykutty Amma Radhamma

High Court Of Kerala · AIR 1988 Ker 303

Hindu Minority and Guardianship Act, 1956 — Section 8(2)
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High Courts31 Jul 1987

Commissioner of Income Tax Vs Kesava Prabhu and Sons

High Court Of Kerala · (1988) 170 ITR 505

Income Tax Act, 1961 — Section 144, 185(5), 186(2), 256(1), 256(2)
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High Courts31 Jul 1987

Surendranathan Nair and Others Vs Senior Divisional Personnel Officer (Rlys)

High Court Of Kerala · (1988) 1 LLJ 227

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 309Payment of Wages Act, 1936 — Section 15, 17, 7
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High Courts31 Jul 1987

Raghava Nadar Reghu and Others Vs The State

High Court Of Kerala · (1988) CriLJ 1364

Criminal Procedure Code, 1973 (CrPC) — Section 211, 212, 215, 219, 223Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 149, 302, 307, 34
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High Courts31 Jul 1987

N.R. Vijayan Pillai Vs Commissioner of Income Tax

High Court Of Kerala · (1988) 174 ITR 266

Income Tax Act, 1961 — Section 256(1), 3(1)
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High Courts30 Jul 1987Dismissed

Savithri and Another Vs Sreenivasan

High Court Of Kerala · (1987) KLJ 1001

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 122Penal Code, 1860 (IPC) — Section 180
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High Courts30 Jul 1987Dismissed

Food Inspector, Methala Panchayat Vs K.R. Gopinathan

High Court Of Kerala · (1987) KLJ 1068

Prevention of Food Adulteration Act, 1954 — Section 10, 10(3), 11, 11(1)(a), 11(1)(b)
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High Courts30 Jul 1987Dismissed

Swamy Brothers Vs Assistant Commissioner of Sales Tax (Assessment) and Others

High Court Of Kerala · (1988) 1 ILR (Ker) 88 : (1988) 71 STC 233

Constitution of India, 1950 — Article 226
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High Courts30 Jul 1987

Kerala State Industrial Development Corporation Ltd. Vs Poonmudi Tea Pack Ltd.

High Court Of Kerala · (1988) 1 ILR (Ker) 383

Companies (Court) Rules, 1959 — Rule 96Companies Act, 1956 — Section 284, 397, 398, 433
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High Courts30 Jul 1987Dismissed

A.K.P. Haridas Vs V.A. Madhavi Amma and Others

High Court Of Kerala · AIR 1988 Ker 304

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 8 Rule 10, Order 9 Rule 13, Order 9 Rule 6
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High Courts29 Jul 1987Dismissed

M. Manick Peter and Others Vs K. Surendranathan

High Court Of Kerala · AIR 1988 Ker 161

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 8 Rule 10, Order 9 Rule 13
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High Courts29 Jul 1987

Parthas Trust Vs Commissioner of Income Tax

High Court Of Kerala · (1988) 1 ILR (Ker) 1 : (1988) 169 ITR 334

Income Tax Act, 1961 — Section 32Transfer of Property Act, 1882 — Section 53ATrusts Act, 1882 — Section 7
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High Courts28 Jul 1987Dismissed

Chokoli Moideenkutty Vs S.T.A.T. Ernakulam and Others

High Court Of Kerala · (1987) KLJ 971

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 47, 47(1)(a), 57, 57(2), 57(3)
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High Courts28 Jul 1987Dismissed

V.K. Kamalam Vs Panchali Amma and Others

High Court Of Kerala · AIR 1988 Ker 265

Civil Procedure Code, 1908 (CPC) — Section 11Succession Act, 1925 — Section 372, 373, 387
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High Courts28 Jul 1987Dismissed

Padmanabhan Nair Vs Narayanikutty and Another

High Court Of Kerala · (1988) ACJ 58

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High Courts27 Jul 1987

K.P. Subramonia Iyer and Others Vs K. Rajanunni Nair and Others

High Court Of Kerala · (1987) KLJ 1236

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52
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High Courts27 Jul 1987Dismissed

Velayudhan Nair Vs Kerala Kshemam Yunik Kuries Pvt. Ltd., Trichur

High Court Of Kerala · AIR 1988 Ker 223

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4, Order 34 Rule 5, 151, 152Kerala Court Fees and Suits Valuation Act, 1959 — Section 69
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