Civil Procedure Code, 1908 (CPC) — Order 24 Rule 1Cochin Agriculturists Relief Act, 1114 — Section 16, 16(1), 16(2), 16(3), 16(4)Cochin Verumpattamdars (Amendmed) Act, 1122 — Section 2, 3, 3(1)

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High Courts14 Mar 1952

Varghese Mariamma Vs S. Parvathi Antharajanam

High Court Of Kerala · (1952) 03 KL CK 0008

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High Courts12 Mar 1952

Mathai Mathew Vs State

High Court Of Kerala · AIR 1952 Ker 305 : (1952) CriLJ 1304

Criminal Procedure Code, 1898 (CrPC) — Section 162, 164, 301, 364Evidence Act, 1872 — Section 90Penal Code, 1860 (IPC) — Section 302, 304

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High Courts07 Mar 1952

Ouseph Varkkey Vs Ousep Chacko and Others

High Court Of Kerala · AIR 1952 Ker 236

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High Courts07 Mar 1952

Padmanabhan Pillai Vs Sundara Subramoniam Pillai

High Court Of Kerala · AIR 1952 Ker 67

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2, Order 33 Rule 7, Order 4 Rule 1

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High Courts07 Mar 1952

Kesavan Bhaskaran Vs State

High Court Of Kerala · (1952) 03 KL CK 0005

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, 113, 149

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High Courts05 Mar 1952

Thandamma and Another Vs Aryan Bhattathiripad

High Court Of Kerala · AIR 1952 Ker 218

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 23 Rule 1

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High Courts04 Mar 1952

Padmanabha Pillai Kochukrishna Pillai Vs Lekshmi Rugmini Pillai Thankachi and Others

High Court Of Kerala · AIR 1952 Ker 244

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6Limitation Act, 1908 — Section 19

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High Courts03 Mar 1952Dismissed

Kunjipennu Kallayani Vs Raman Kochu

High Court Of Kerala · AIR 1952 Ker 57

Civil Procedure Code, 1908 (CPC) — Section 146

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High Courts29 Feb 1952

State Vs E.C. Govindan Asan and Sons and Others

High Court Of Kerala · (1952) CriLJ 901

Factories Act, 1948 — Section 20, 22, 32, 51, 62General Clauses Act, 1897 — Section 10, 3Limitation Act, 1963 — Section 4

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High Courts27 Feb 1952

Standard Vacuum Oil Co. Vs Industrial Tribunal and Others

High Court Of Kerala · (1952) 1 LLJ 612

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 18

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High Courts21 Feb 1952Dismissed

Neelakantaru Narayanaru Vs Govinda Pillai Kuttan Pillai

High Court Of Kerala · (1952) 02 KL CK 0004

Transfer of Property Act, 1882 — Section 52Travancore Jenmi and Kudiyan (Amendment) Act, 1108 — Section 26A(4), 9Travancore Revenue Recovery Act, 1068 — Section 39

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High Courts15 Feb 1952

Charles N. Ambrose Vs Meenakshi Ammal Ramal Ammal

High Court Of Kerala · AIR 1952 Ker 109

Travancore Debt Relief Act, 1115 — Section 11, 15, 15(1), 15(5), 9

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