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COURT ARCHIVE

High Court Of Kerala judgments, 1971

263 judgments · page 7 of 14

High Courts05 Aug 1971Dismissed

Krishnan Vs Radha Lekshmi Amma

High Court Of Kerala · AIR 1972 Ker 145

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 23(1)Limitation Act, 1908 — Article 173
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High Courts05 Aug 1971Dismissed

Mariam and others Vs Ouseph Xavier

High Court Of Kerala · (1971) KLJ 707

Constitution of India, 1950 — Article 38Kerala Land Reforms Act, 1963 — Section 2, 2(25), 2(25), 2(3), 2(3)Transfer of Property Act, 1882 — Section 55(1)(f)
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High Courts02 Aug 1971

Abdul Vs State

High Court Of Kerala · (1972) CriLJ 88

Criminal Procedure Code, 1898 (CrPC) — Section 197, 342Penal Code, 1860 (IPC) — Section 19
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High Courts02 Aug 1971Dismissed

P.P. Sathya Bhama Vs M.A. John and Another

High Court Of Kerala · AIR 1972 Ker 152

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 56, Order 21 Rule 58, Order 21 Rule 61, Order 21 Rule 63, Order 21 Rule 83Succession Act, 1925 — Section 142, 332, 333
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High Courts26 Jul 1971

Govindan Nair Vs State

High Court Of Kerala · (1972) CriLJ 122

Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 17, 21Penal Code, 1860 (IPC) — Section 494
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