COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,285 of 2,714

High Courts10 Jul 1986Dismissed

Kunjunni Pillai Vs Viswambharan

High Court Of Kerala · (1986) 23 KLJ 664

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 47Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 14Transfer of Property Act, 1882 — Section 106, 116

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High Courts10 Jul 1986

E.K. Kanappan and another Vs R.T.O. and another

High Court Of Kerala · (1986) 23 KLJ 653

Kerala Motor Transport Workers Payment of Fair Wages Act, 1971 — Section 3, 3(2), 5, 5(2)Kerala Motor Vehicles Taxation Act, 1976 — Section 15, 28(2)(d), 3, 3(1), 3(3)

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High Courts09 Jul 1986Allowed

Parameswaran Vs N. Ramachandran

High Court Of Kerala · AIR 1987 Ker 37

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6Limitation Act, 1963 — Section 14

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High Courts09 Jul 1986Dismissed

M. Kunhirama Kurup and Others Vs Mayyarath Krishnan Kurup and Others

High Court Of Kerala · AIR 1987 Ker 13

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 11

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High Courts09 Jul 1986Dismissed

K.A. Luiz Vs Abdul Rahiman and Another

High Court Of Kerala · (1986) 23 KLJ 781

Civil Procedure Code, 1908 (CPC) — Section 16(c), 20, 21

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High Courts08 Jul 1986Dismissed

Income Tax Officer, Special Circle Ernakulam Vs Kerala Oil Mills and another

High Court Of Kerala · (1986) 23 KLJ 702

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1)(b)(i), 248(1)Income Tax Act, 1961 — Section 121, 123, 124, 125, 127Penal Code, 1860 (IPC) — Section 193, 196

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High Courts08 Jul 1986

Income Tax Officer Vs Kerala Oil Mills and Another

High Court Of Kerala · (1987) 60 CTR 87 : (1987) 1 ILR (Ker) 94 : (1986) 162 ITR 292

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1)Income Tax Act, 1961 — Section 127, 277Penal Code, 1860 (IPC) — Section 193, 196

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High Courts04 Jul 1986Allowed

Anni Sebastian Vs Joseph Olivero and Others

High Court Of Kerala · (1986) 23 KLJ 867

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High Courts03 Jul 1986Allowed

Chiruthakutty Vs Subramanian

High Court Of Kerala · AIR 1987 Ker 5

Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 13(1)

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High Courts02 Jul 1986Dismissed

M Damodaran and Others Vs M. Paru and Another

High Court Of Kerala · (1986) 23 KLJ 674

Hindu Succession Act, 1956 — Section 14Transfer of Property Act, 1882 — Section 43

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High Courts26 Jun 1986

Municipality of Quilon and Another Vs S. Viswambharan

High Court Of Kerala · (1986) 23 KLJ 693

Arbitration Act, 1940 — Section 20, 41, 41(a), 41(b)

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High Courts26 Jun 1986Allowed

Padmanabhan Pillai and Another Vs Sulaiman Kunju Ahamed Koya and Others

High Court Of Kerala · AIR 1987 Ker 125

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 47Limitation Act, 1963 — Article 135, 136Specific Relief Act, 1963 — Section 38, 39

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High Courts26 Jun 1986Dismissed

State of Kerala and Another Vs V. Gopalakrishnan

High Court Of Kerala · (1986) 23 KLJ 696

Arbitration Act, 1940 — Section 39, 41(a)Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(w), Order 47 Rule 1, Order 47 Rule 4, Order 47 Rule 7, 115(2)

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High Courts24 Jun 1986Dismissed