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COURT ARCHIVE

High Court Of Kerala judgments, 1977

261 judgments · page 1 of 14

High Courts08 Dec 1977

Sreekrishnan Vs The State of Kerala

High Court Of Kerala · (1977) 12 KL CK 0003

Civil Procedure Code, 1908 (CPC) — Section 104, 104(1), 144, 35, 47Kerala Court Fees and Suits Valuation Act, 1959 — Article 1, 3, 3(1), 3, 52Kerala Stamp (Prevention of Under Valuation of Instruments) Rules, 1968 — Rule 14
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High Courts07 Dec 1977Dismissed

Bahuleyan Vs Karthiayani

High Court Of Kerala · (1977) 12 KL CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 125, 488Hindu Adoptions and Maintenance Act, 1956 — Section 20, 20(1), 23, 23(1), 23(2)
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High Courts05 Dec 1977

Narayana Panicker Vs Kunju Pennu and Others

High Court Of Kerala · (1977) 12 KL CK 0001

Central Provinces and Berar Courts Act, 1917 — Section 26(1)Civil Procedure Code, 1908 (CPC) — Section 100(1), 115Insolvency Act, 1956 — Section 25, 3, 4, 6, 79
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High Courts02 Dec 1977Dismissed

State of Kerala Vs V. Subramonian

High Court Of Kerala · (1977) 12 KL CK 0004

Penal Code, 1860 (IPC) — Section 272, 276Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(3), 13(5), 16(1), 2(1)
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High Courts30 Nov 1977

State of Kerala Vs Haridasan

High Court Of Kerala · (1978) CriLJ 1204

Criminal Procedure Code, 1973 (CrPC) — Section 307, 378, 401Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 323, 324, 34
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