High Courts07 Jan 1970Dismissed
Sreethara Kamath Vs Jawala Prasad Gupta
High Court Of Kerala · (1970) KLJ 103
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 415, 420
COURT ARCHIVE
High Court Of Kerala judgments, 1970
221 judgments · page 12 of 12