COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,282 of 2,714

High Courts19 Aug 1986

Goods Agro Chemicals and Others Vs Assistant Collector of Customs

High Court Of Kerala · (1986) 10 ECC 178 : (1986) ECR 218 : (1987) 32 ELT 565

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 12, 12(1), 2(15), 28Customs Tariff Act, 1975 — Section 2, 3, 3(1)

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High Courts19 Aug 1986

Joseph Vs Ouseph

High Court Of Kerala · (1986) 23 KLJ 1086

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High Courts14 Aug 1986Dismissed

Regional Director ESI Corporation Vs P.R. Narahari Rao

High Court Of Kerala · (1986) 23 KLJ 994

Employees State Insurance Act, 1948 — Section 2(13A), 2(9), 2(9)(i), 2(9)(ii), 75

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High Courts14 Aug 1986

Nazeema Vs Sebastian

High Court Of Kerala · (1987) 2 ACC 218

Motor Vehicles Act, 1988 — Section 95, 96

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High Courts14 Aug 1986Allowed

Kerala State Electricity Board Vs Rebuild Private Limited

High Court Of Kerala · (1986) 08 KL CK 0016

Arbitration Act, 1940 — Section 16, 16(3), 6(3)

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High Courts14 Aug 1986Dismissed

Regional Director, E.S.I. Corporation Vs P.R. Narahari Rao

High Court Of Kerala · (1986) 23 KLJ 994

Employees State Insurance Act, 1948 — Section 2(13A), 2(9), 75

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High Courts14 Aug 1986Allowed

Naseema and Others Vs P.C. Sebastain and Others

High Court Of Kerala · (1990) 67 CompCas 35 : (1987) 1 ILR (Ker) 443

Motor Vehicles Act, 1939 — Section 95, 95(2)

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High Courts13 Aug 1986Allowed

Mohammed Shafi Vs Pullath Mohammed Haji and Others

High Court Of Kerala · (1987) KLJ 142

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2), 11Kerala Land Reforms Act, 1963 — Section 102, 103, 72, 72B

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High Courts12 Aug 1986Allowed

Damodaran Vs Meera

High Court Of Kerala · (1986) 23 KLJ 808

Hindu Marriage Act, 1955 — Section 24, 26, 9

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High Courts12 Aug 1986Dismissed

Damodharan Vs Meera

High Court Of Kerala · AIR 1987 Ker 78

Hindu Marriage Act, 1955 — Section 24, 26

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High Courts12 Aug 1986Dismissed

Chellappan Pillai Vs Union of India (UOI)

High Court Of Kerala · (1994) 3 LLJ 855

Industrial Disputes Act, 1947 — Section 10(2)

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High Courts12 Aug 1986Dismissed

E. Chellappan Pillai and Others Vs Union of India and Others

High Court Of Kerala · (1986) 23 KLJ 1117

Industrial Disputes Act, 1947 — Section 10, 10(2)

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High Courts11 Aug 1986

M.G. Santha and Others Vs Rajappan Pillai

High Court Of Kerala · (1986) 23 KLJ 882

Civil Procedure Code, 1908 (CPC) — Section 96(4)Evidence Act, 1872 — Section 114

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High Courts11 Aug 1986Dismissed

Dr. T.T. Thomas Vs Smt. Elisa and Others

High Court Of Kerala · (1987) 1 ACC 445 : (1987) ACJ 192 : AIR 1987 Ker 52

Evidence Act, 1872 — Section 101, 4

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High Courts08 Aug 1986

Kunjukutty Vs State of Kerala

High Court Of Kerala · (1988) CriLJ 504

Criminal Procedure Code, 1973 (CrPC) — Section 164

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High Courts08 Aug 1986Dismissed

Kochumariam and Another Vs Kerala State Electricity Board, Trivandrum and Others

High Court Of Kerala · AIR 1987 Ker 136 : (1987) 1 ILR (Ker) 276

Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 51Electricity Rules, 1956 — Rule 79, 91

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High Courts06 Aug 1986Dismissed

Ganapathy Iyer Vs Krishna Iyer

High Court Of Kerala · (1986) 23 KLJ 814

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 33 Rule 5(d), Order 33 Rule 6, Order 33 Rule 7

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High Courts06 Aug 1986Allowed

Assistant Collector of Central Excise Vs Mohammed

High Court Of Kerala · (1987) 11 ECC 26 : (1987) 30 ELT 113

Customs Act, 1962 — Section 108, 11, 111, 112, 123Evidence Act, 1872 — Section 21Imports and Exports (Control) Act, 1947 — Section 3(2)

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High Courts06 Aug 1986

Berely Vs Xavier and Another

High Court Of Kerala · (1988) CriLJ 90

Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 10, 11, 14, 15

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High Courts05 Aug 1986Allowed

Ouseph Vs Thomas

High Court Of Kerala · AIR 1987 Ker 75

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 100

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