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COURT ARCHIVE

High Court Of Kerala judgments, 1980

272 judgments · page 8 of 14

High Courts25 Jul 1980Allowed

Sreedharan Vs State of Kerala

High Court Of Kerala · (1980) 07 KL CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 354, 360, 386, 387, 401Kerala Abkari Act, 1077 — Section 55Probation of Offenders Act, 1958 — Section 3, 4, 4(1), 6
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High Courts24 Jul 1980Dismissed

Philip Vs Mathai and Others

High Court Of Kerala · (1980) 07 KL CK 0028

Arbitration Act, 1940 — Section 17, 30, 33Limitation Act, 1908 — Article 158Limitation Act, 1963 — Article 119, 137
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High Courts24 Jul 1980

State of Kerala Vs Kuriakose and Others

High Court Of Kerala · (1980) 07 KL CK 0017

Criminal Procedure Code, 1973 (CrPC) — Section 223, 239Kerala Childrens Act, 1972 — Section 17, 18, 19, 2, 20Penal Code, 1860 (IPC) — Section 143, 148, 149, 302, 324
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High Courts18 Jul 1980Allowed

Unnikrishnan Nair Vs Narayanan Nair and Others

High Court Of Kerala · (1980) 07 KL CK 0002

Civil Procedure Code, 1908 (CPC) — Section 146Kerala Land Reforms Act, 1963 — Section 13B, 2(57), 48, 49, 50Stay of Eviction Proceedings Act, 1967 — Section 5, 6
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High Courts11 Jul 1980Dismissed

Cherian Vs Jose and Others

High Court Of Kerala · (1980) 07 KL CK 0027

Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 145(5)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(4)
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