COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,279 of 2,714

High Courts15 Oct 1986Allowed

Dr. Philippose Mar Theophllus Vs State of Kerala and Others

High Court Of Kerala · (1986) 23 KLJ 1069

Constitution of India, 1950 — Article 226Kerala Education Act, 1958 — Section 2(2), 7Succession Act, 1925 — Section 112, 213

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High Courts15 Oct 1986Dismissed

Abdul Sathar Vs The State of Kerala and Others

High Court Of Kerala · (1987) 64 STC 441

Constitution of India, 1950 — Article 19, 226, 265

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High Courts15 Oct 1986Allowed

M/s Tarachand Sivakumar Vs Sivakumar Agarwal

High Court Of Kerala · (1987) KLJ 523

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11(1), Order 41 Rule 2, 4, 4(1)

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High Courts14 Oct 1986Dismissed

K Raveendran Vs K Mruthyunjayan and another

High Court Of Kerala · (1986) 23 KLJ 1037

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6A, Order 8 Rule 6A(2), Order 8 Rule 6A(4), Order 8 Rule 6C

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High Courts14 Oct 1986

Thekkethodika Mammadunni Vs Adangalpuravan Alavikutty

High Court Of Kerala · (1988) CriLJ 53

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 147, 482

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High Courts13 Oct 1986Dismissed

The National Insurance Co. LTD. Vs P.M. Chandu and Others

High Court Of Kerala · (1987) ACJ 68

Workmens Compensation Act, 1923 — Section 12, 3

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High Courts12 Oct 1986Allowed

K.P. Vijayan and Others Vs Returning Officer and another

High Court Of Kerala · (1986) 23 KLJ 1091

Co-operative Societies Act, 1912 — Section 20Co-operative Societies Rules — Rule 35

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High Courts10 Oct 1986Dismissed

Kuriakose Vs State

High Court Of Kerala · (1993) 2 KLJ 187

Criminal Procedure Code, 1973 (CrPC) — Section 354Penal Code, 1860 (IPC) — Section 304A

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High Courts10 Oct 1986

George Thomas Vs State of Kerala and Another

High Court Of Kerala · (1987) CriLJ 1311

Criminal Procedure Code, 1973 (CrPC) — Section 468, 470, 473DENTISTS ACT, 1948 — Section 49, 52

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High Courts09 Oct 1986

Trichur Urban Co-op Bank Ltd. Vs District Labour Officer

High Court Of Kerala · (1987) 1 ILR (Ker) 954 : (1987) 2 LLJ 38

Criminal Procedure Code, 1973 (CrPC) — Section 468, 472Industrial Disputes Act, 1947 — Section 17A, 19, 29

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High Courts08 Oct 1986Allowed

K.P. Oil Mills, Ponnani and another Vs The Commissioner, Ponnani Municipality

High Court Of Kerala · (1986) 23 KLJ 1059

Kerala Municipalities Act, 1960 — Section 284

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High Courts07 Oct 1986Dismissed

Collector of Customs and Central Excise Vs Calicut Refrigeration Company

High Court Of Kerala · (1986) 10 ECC 383 : (1986) 9 ECR 547 : (1987) 32 ELT 367 : (1987) 1 ILR (Ker) 686

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High Courts06 Oct 1986

Rev. Fr. Bernad Thattil Vs Ramachandran Pillai

High Court Of Kerala · (1987) CriLJ 739

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 126Penal Code, 1860 (IPC) — Section 499, 500

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High Courts06 Oct 1986Dismissed

Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Padma Engineering Works

High Court Of Kerala · (1990) 78 STC 49

Kerala General Sales Tax Act, 1963 — Section 5

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High Courts03 Oct 1986

Sadasivan Pillai Vs Vijayalakshmi

High Court Of Kerala · (1987) CriLJ 765

Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Marriage Act, 1955 — Section 12, 13B

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High Courts30 Sept 1986Allowed

M/s Haji P. Mammu and Others Vs Kola Aldurahiman Basha

High Court Of Kerala · (1986) 23 KLJ 951

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(4)(i)Partnership Act, 1932 — Section 13, 55

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High Courts30 Sept 1986Allowed

E.S.I. Corporation Vs Kerala Kaumudi

High Court Of Kerala · (1986) 09 KL CK 0030

Employees State Insurance Act, 1948 — Section 2(13), 2(9)

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High Courts30 Sept 1986

Mathai Joseph Vs State and Others

High Court Of Kerala · (1986) 23 KLJ 957

Evidence Act, 1872 — Section 92Kerala Land Reforms Act, 1963 — Section 82, 82(1), 82(1)(b), 84

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High Courts30 Sept 1986Dismissed

The New India Assurance Co. Ltd. Vs Kayicha Umma and Others

High Court Of Kerala · (1986) 09 KL CK 0009

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High Courts30 Sept 1986Dismissed

R. Nagarajan and Company Vs State of Kerala

High Court Of Kerala · (1986) 2 ILR (Ker) 259 : (1987) 65 STC 34

Kerala General Sales Tax Act, 1963 — Item 116

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