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High Court Of Kerala judgments, 1978

292 judgments · page 11 of 15

High Courts28 Mar 1978

Pallikkandi Rohini Vs Padmini

High Court Of Kerala · (1978) 03 KL CK 0022

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 1, Order 22 Rule 2, Order 41 Rule 4Limitation Act, 1963 — Article 120, 20, 5Succession Act, 1925 — Section 19, 19A, 212, 212(1), 212(2)
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High Courts22 Mar 1978Allowed

Kunhamina Umma Vs Krishnan and Others

High Court Of Kerala · (1978) 03 KL CK 0003

Banking Companies Act, 1949 — Section 45B , 45NCivil Procedure Code, 1908 (CPC) — Section 148, 151Companies Act, 1956 — Section 108
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High Courts10 Mar 1978Dismissed

Govindan Gopalan Vs Raman Gopalan

High Court Of Kerala · AIR 1978 Ker 217 : (1978) 1 ILR (Ker) 694

Civil Procedure Code, 1908 (CPC) — Section 11Kerala Land Reforms Act, 1963 — Section 101(3), 125(3)
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High Courts09 Mar 1978Allowed

State of Kerala Vs Vijayan and Another

High Court Of Kerala · (1978) 03 KL CK 0020

Constitution of India, 1950 — Article 14Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 25, 25(1)Land Acquisition Act, 1894 — Section 4
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