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High Court Of Kerala judgments

54,272 judgments · page 2,324 of 2,714

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High Courts03 Feb 1984

State of Kerala Vs K.C. George

High Court Of Kerala · (1984) 1 ILR (Ker) 633 : (1984) 1 LLJ 512

Constitution of India, 1950 — Article 14, 226
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High Courts03 Feb 1984Dismissed

State of Kerala Vs K.G. George and Another

High Court Of Kerala · (1984) KLJ 127

Constitution of India, 1950 — Article 14, 226
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High Courts01 Feb 1984Allowed

N. Sankaran and Others Vs The Senior Divisional Mechanical Engineer.Southern Railway and Others

High Court Of Kerala · (1984) KLJ 95

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High Courts01 Feb 1984

K.P. Mohammed Vs State of Kerala and Others

High Court Of Kerala · (1984) CriLJ 745

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High Courts01 Feb 1984Allowed

Parameswaran Thampi Vs Podiyan Thomas and 2 Others

High Court Of Kerala · (1984) KLJ 164

Kerala Land Reforms Act, 1963 — Section 125, 125(3), 125(5), 125(6), 72
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High Courts01 Feb 1984Allowed

Raveendranathan Vs District Collector, Palghat and Others

High Court Of Kerala · (1984) KLJ 268

Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11
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High Courts01 Feb 1984

Parameswaran Thampi Vs Padiyan Thomas and Others

High Court Of Kerala · AIR 1984 Ker 135

Civil Procedure Code, 1908 (CPC) — Section 100, 101, 9, 99Kerala Land Reforms Act, 1963 — Section 125(3) , 125(6), 72, 72BTransfer of Property Act, 1882 — Section 52
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High Courts31 Jan 1984Dismissed

C.D. Itoop Vs Trichur Municipality

High Court Of Kerala · (1984) KLJ 280

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(b), Order 8 Rule 10, 2(2), 96(3)
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High Courts31 Jan 1984

Tata Finlay Ltd. Munnar and another Vs D.F.O. and Others

High Court Of Kerala · (1984) KLJ 297

Constitution of India, 1950 — Article 39Kannan Devan Hills (Resumption of Lands) Act, 1971 — Section 4
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High Courts30 Jan 1984Dismissed

V.K. Kurian Vs A.E.O. Kolencherry and another

High Court Of Kerala · (1984) KLJ 223

Kerala Education Rules, 1959 — Rule 67(8)
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High Courts30 Jan 1984Dismissed

Vincent Panikulangara Vs Prof. N. Purushothaman and Others

High Court Of Kerala · (1984) KLJ 97

Calicut University Act, 1975 — Section 11, 11(1), 11(4), 7Constitution of India, 1950 — Article 163
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High Courts27 Jan 1984Dismissed

Gopalakrishnan Vs Janaki Amma and 2 Others

High Court Of Kerala · (1984) KLJ 123

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), Order 26 Rule 9, Order 41 Rule 27
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High Courts25 Jan 1984

T. Mohammed (a) Manippa Vs The Taluk Land Board Ernad and Others

High Court Of Kerala · (1984) KLJ 351

Kerala Land Reforms Act, 1963 — Section 2(14), 82, 82(4)
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High Courts25 Jan 1984Dismissed

New India Assurance Co. Ltd. Vs V.S. Thankamani and Others

High Court Of Kerala · (1984) ACJ 791

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High Courts24 Jan 1984

Parathodu Panchayat and etc. Vs Kanjirappally Panchayat and Others

High Court Of Kerala · (1984) CriLJ 971

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 113, 144
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High Courts24 Jan 1984Dismissed

A.Z. Mohammed Farooq Vs The State Government

High Court Of Kerala · AIR 1984 Ker 126 : (1984) 1 ILR (Ker) 405

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6AEssential Commodities Act, 1955 — Section 3
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High Courts24 Jan 1984Dismissed

Kalathil Vasumathy Vs The State of Kerala and Another

High Court Of Kerala · (1984) KLJ 99

Constitution of India, 1950 — Article 31AKerala Land Reforms Act, 1963 — Section 2(25), 2(25)(b), 73, 75, 76
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High Courts23 Jan 1984

T.A. Rajendran Vs Commissioner of Income Tax and Others

High Court Of Kerala · (1987) 163 ITR 231 : (1985) 20 TAXMAN 1

Income Tax Act, 1961 — Section 22
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High Courts20 Jan 1984

Superintendent of Police CBI Cochin Vs P.V. Vijayaraghavan and 60 others

High Court Of Kerala · (1984) KLJ 110

Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(1), 439(2)
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High Courts19 Jan 1984

Azeez Vs State of Kerala

High Court Of Kerala · (1984) KLJ 200

Criminal Procedure Code, 1973 (CrPC) — Section 436
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