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High Court Of Kerala judgments, 1978

292 judgments · page 14 of 15

High Courts08 Feb 1978

T. Subramanya Bhatta Vs A. Krishna Bhatta

High Court Of Kerala · AIR 1978 Ker 111 : (1978) 1 ILR (Ker) 647

Criminal Procedure Code, 1973 (CrPC) — Section 45Evidence Act, 1872 — Section 43Penal Code, 1860 (IPC) — Section 193, 307, 324, 34, 341
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High Courts01 Feb 1978Allowed

Mohamed Khan Vs State Bank of Travancore

High Court Of Kerala · (1978) 02 KL CK 0027

Civil Procedure Code, 1908 (CPC) — Section 2(2), 96Constitution of India, 1950 — Article 14Kerala Agriculturists Debt Relief Act, 1970 — Section 11, 13, 14, 144, 16
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High Courts24 Jan 1978Dismissed

Janaki Amma and Others Vs S. Krishnan and Another

High Court Of Kerala · (1978) 01 KL CK 0004

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 7 Rule 11, Order 7 Rule 13, Order 9 Rule 13, 115Court Fees Act, 1876 — Section 8B, 8B(3)Kerala Court Fees and Suits Valuation Act, 1959 — Section 10, 12, 12(1), 12(2), 12(3)
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