COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,337 of 2,714

High Courts06 Jan 1983Dismissed

D. Narayana Surve Vs Pappu Ammal and Others

High Court Of Kerala · (1983) 01 KL CK 0011

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Specific Relief Act, 1963 — Section 12, 12(1), 12(2), 12(3), 22Transfer of Property Act, 1882 — Section 55(1)

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High Courts05 Jan 1983Allowed

N.P. Unnimoyin Kutty Vs The Asstt. Educational Officer, Kondotty and Others

High Court Of Kerala · AIR 1984 Ker 124

Constitution of India, 1950 — Article 30(1)Kerala Education Act, 1958 — Section 2(5)Kerala Education Rules, 1959 — Rule 44, 45

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High Courts04 Jan 1983Allowed

M.I. Velu Vs State of Kerala and Others

High Court Of Kerala · (1983) 01 KL CK 0022

Kerala Land Development Corporation Ltd. (Special Powers) Act, 1974 — Section 10(1), 16, 3, 4, 5

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High Courts04 Jan 1983Dismissed

Puthanpurayil Pullotichi Mariyam Vs Valia Peedikavil Tharamballi Moosa and Another

High Court Of Kerala · AIR 1983 Ker 87

Kerala Land Reforms (Amendment) Act, 1976 — Section 6C

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High Courts04 Jan 1983Dismissed

R. Thankappan and Others Vs Deputy Registrar of Co-operative Societies (General), Alleppey and Others

High Court Of Kerala · AIR 1983 Ker 96

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High Courts04 Jan 1983Allowed

Sarojini Amma and Another Vs Director of Public Instruction and Another

High Court Of Kerala · (1983) 01 KL CK 0002

Kerala Education Rules, 1959 — Rule 12E(3), 15, 16, 6C, 6G

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High Courts03 Jan 1983Dismissed

Parayakattu Nalukulangara Devaswom Vs Padmanabhan Harshan and Others

High Court Of Kerala · (1983) 01 KL CK 0003

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 9Societies Registration Act, 1860 — Section 13, 6Specific Relief Act, 1963 — Section 41

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High Courts29 Dec 1982Dismissed

State of Kerala Vs Mundoli Hydru

High Court Of Kerala · (1983) KLJ 402

Constitution of India, 1950 — Article 149, 226, 295

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High Courts23 Dec 1982Allowed

New India Assurance Co. Ltd. and Another Vs San Jose Maritime Ltd. and Others

High Court Of Kerala · AIR 1983 Ker 98 : (1985) 57 CompCas 606

Bills of Lading Act, 1856 — Section 1, 3

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High Courts22 Dec 1982

Umadbhai Chaturbhai Patel and Others Vs Goswamini Shrimati Ratnaprabha

High Court Of Kerala · AIR 1983 Ker 238

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, 47, 92

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High Courts22 Dec 1982Dismissed

Chandrika Vs Gangadharan and Others

High Court Of Kerala · (1982) 12 KL CK 0006

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 35, Order 21 Rule 35(1), Order 21 Rule 94, Order 21 Rule 95

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High Courts17 Dec 1982Allowed

Union of India (UOI) Vs Universal Traders Corporation, Cochin

High Court Of Kerala · AIR 1983 Ker 173

Railways Act, 1890 — Section 73, 74(3), 76

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High Courts16 Dec 1982Allowed

S. Padmavathi Amma and Others Vs State of Kerala and Others

High Court Of Kerala · AIR 1983 Ker 88 : (1983) 1 ILR (Ker) 301

Constitution of India, 1950 — Article 226Kerala Land Acquisition Act, 1961 — Section 3, 42, 43, 43(1), 6

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High Courts16 Dec 1982Dismissed

T.A. Rajendran Vs Vayalar Ravi and Others

High Court Of Kerala · AIR 1983 Ker 105

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12, 14, 2

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High Courts14 Dec 1982

Dr. A. K. Sabhapathy Vs The State of Kerala and Others

High Court Of Kerala · (1983) KLJ 45

Constitution of India, 1950 — Article 14, 226, 254, 254(1), 254(2)

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High Courts13 Dec 1982

Narayana Iyer Mahadevan Vs Narayana Vadhyar and Others

High Court Of Kerala · (1983) KLJ 794

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High Courts06 Dec 1982

Madhavan Vs Commissioner of Income Tax

High Court Of Kerala · (1983) 1 ILR (Ker) 811 : (1983) 2 LLJ 356

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High Courts02 Dec 1982Dismissed

Kunjukrishnan Vs State of Kerala and Others

High Court Of Kerala · AIR 1983 Ker 73

Contract Act, 1872 — Section 32, 56Kerala Forest Act, 1961 — Section 79

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High Courts02 Dec 1982Dismissed

Abraham Jacob Vs Alice Kurien and Others

High Court Of Kerala · (1983) KLJ 55

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 22 Rule 10, 115, 146, 47Transfer of Property Act, 1882 — Section 122

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High Courts01 Dec 1982Allowed

K.M. Mohammed Jalaludeen Hamsa Koya Vs The Senior Superintendent of Post Offices and Others

High Court Of Kerala · (1983) KLJ 29

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 336

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