Criminal Procedure Code, 1973 (CrPC) — Section 319Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)(ii), 19(2), 2(ia)(a)(c), 2(ix)(g), 20

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High Courts08 Oct 1987Dismissed

A.V. Arjunakuttan Vs Moli Devarajan

High Court Of Kerala · (1987) KLJ 1268

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 20, 148, 149, 152Transfer of Property Act, 1882 — Section 114

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High Courts08 Oct 1987Dismissed

Vasudevan Nair Vs Kuruppaswamy Udayar

High Court Of Kerala · (1987) KLJ 1406

Contract Act, 1872 — Section 188, 237Transfer of Property Act, 1882 — Section 106

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High Courts07 Oct 1987Allowed

Lilly Vs The Board of Revenue Trivandrum and another

High Court Of Kerala · (1988) 2 KLJ 168

Land Acquisition Act, 1894 — Section 11ALimitation Act, 1963 — Section 15

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High Courts07 Oct 1987

Smt. Achamma Kuriakose and Others Vs State of Kerala and Another

High Court Of Kerala · (1987) KLJ 1258

Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 220(2)Kerala Agricultural Income Tax Act, 1950 — Section 30, 31, 40, 40(1)

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High Courts06 Oct 1987Dismissed

Drugs Inspector, Palghat Vs Elias M Palal

High Court Of Kerala · (1987) KLJ 1341

Drugs and Cosmetics Act, 1940 — Section 18, 18(c), 23, 27(2), 27(a)Evidence Act, 1872 — Section 106

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High Courts06 Oct 1987Dismissed

Kunjaiyappan Vs Balakrishnan Nair and Others

High Court Of Kerala · (1987) KLJ 1219

Contract Act, 1872 — Section 23Kerala Land Reforms Act, 1963 — Section 125(3), 6C, 74, 74(2)

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High Courts05 Oct 1987

Food Inspector, Thakazhy Panchayat Vs P. Viswanatha Pillai

High Court Of Kerala · (1988) CriLJ 323

Prevention of Food Adulteration Act, 1954 — Section 10

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High Courts04 Oct 1987Allowed

C. Balakrishnan Vs M. Bhaskaran

High Court Of Kerala · (1987) 10 KL CK 0017

Kerala High Court Act, 1958 — Section 3Kerala Land Reforms Act, 1963 — Section 125(3), 2(25)Transfer of Property Act, 1882 — Section 60, 83

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High Courts30 Sept 1987Dismissed

P. Pankajakshy Amma and Another Vs George Mathew and Others

High Court Of Kerala · (1987) 09 KL CK 0011

Constitution of India, 1950 — Article 14, 19(1)Kerala Education Act, 1958 — Section 36Kerala Education Rules, 1959 — Rule 45, 45A, 45B, 45B(1), 45B(3)

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