Civil Procedure Code, 1908 (CPC) — Section 4, 9General Clauses Act, 1897 — Section 6Kerala Co-operative Societies Act, 1969 — Section 100, 110, 2(1), 69(1), 69(1)(c)

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High Courts14 Jul 1970

K.V. Subhadra Kovilamma Vs State of Kerala and others

High Court Of Kerala · (1970) KLJ 741

Constitution of India, 1950 — Article 276

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High Courts13 Jul 1970Allowed

Krishna Pillai Gopala Pillai Vs Madhavan Pillai Subbiah Pillai

High Court Of Kerala · (1970) KLJ 926

Kerala Land Reforms Act, 1963 — Section 106

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High Courts07 Jul 1970Dismissed

C.M. Stephen Vs John Manjooran and another

High Court Of Kerala · (1970) KLJ 617

Evidence Act, 1872 — Section 108Penal Code, 1860 (IPC) — Section 417, 493, 493, 494, 494

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High Courts06 Jul 1970

P.T. Ramankutty Achan Vs Kalyanikutty

High Court Of Kerala · AIR 1971 Ker 22 : (1971) CriLJ 318

Criminal Procedure Code, 1898 (CrPC) — Section 488

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High Courts01 Jul 1970Allowed

Maria Elizabeth Gomez Vs State of Kerala and others

High Court Of Kerala · (1971) KLJ 250

Kerala Board of Revenue Abolition Act, 1996 — Section 7Kerala Government Land Assignment Act, 1960 — Section 3

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High Courts01 Jul 1970

Narayana Pillai Vs State

High Court Of Kerala · (1971) CriLJ 168

Criminal Procedure Code, 1898 (CrPC) — Section 162, 182, 288Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302, 324

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High Courts30 Jun 1970Dismissed

Saidalikutty Haji Vs Kunhi Pocker

High Court Of Kerala · (1970) KLJ 737

Contract Act, 1872 — Section 43, 69, 70

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High Courts29 Jun 1970

M.O. Varghese Vs Thomas Steaphen and Co. Ltd. and Another

High Court Of Kerala · AIR 1971 Ker 223

Companies Act, 1956 — Section 283(1), 283(2A), 299(2), 633, 633(1)

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High Courts29 Jun 1970Allowed

M.C. Varghese Vs Thomas Stephen and Company Ltd. and another

High Court Of Kerala · (1970) KLJ 772

Companies Act, 1956 — Section 168, 283(1)(i), 283(2A), 299, 299(1)

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High Courts29 Jun 1970Dismissed

C.L. Kilikar Vs Travancore Plywood Industries Ltd.

High Court Of Kerala · (1970) KLJ 743

Civil Procedure Code, 1908 (CPC) — Section 144, 34

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High Courts24 Jun 1970Dismissed

Yousuf Rowther Vs Sowramma

High Court Of Kerala · (1970) KLJ 544

Dissolution of Muslim Marriages Act, 1939 — Section 2, 2(ii), 2(ix), 2(vii)

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