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COURT ARCHIVE

High Court Of Kerala judgments, 1977

261 judgments · page 12 of 14

High Courts25 Feb 1977Dismissed

Nanappan Pillai Vs The State of Kerala and Another

High Court Of Kerala · (1977) 02 KL CK 0005

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(5)Constitution of India, 1950 — Article 20, 20(2)Kerala Police Departmental Inquiries, Punishment and Appeal Rules, 1958 — Rule 10, 6, 8
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High Courts25 Feb 1977Allowed

Pylikunju Vs State of Kerala

High Court Of Kerala · (1977) 02 KL CK 0003

Criminal Procedure Code, 1973 (CrPC) — Section 3, 31, 35, 376, 401Penal Code, 1860 (IPC) — Section 143, 149, 379, 447
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High Courts23 Feb 1977Dismissed

P.J. Jacob Vs T.J. Jacob

High Court Of Kerala · (1977) 02 KL CK 0016

Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4)Transfer of Property Act, 1882 — Section 105
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High Courts08 Feb 1977Allowed

Ramakrishnan Chettiar Vs State of Kerala

High Court Of Kerala · (1977) 02 KL CK 0018

Criminal Procedure Code, 1973 (CrPC) — Section 374(3), 381(1), 381(2), 389(1)Limitation Act, 1963 — Section 3, 5Penal Code, 1860 (IPC) — Section 279, 337
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