COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,411 of 2,714

High Courts31 Jan 1977Allowed

The District Manager, Food Corporation of India, Calicut Vs Mardestine Compania, Naviera

High Court Of Kerala · AIR 1977 Ker 108

Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 3Foreign Awards (Recognition and Enforcement) Amendment Act, 1973 — Section 3

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High Courts31 Jan 1977Allowed

Food Corporation of India Vs Mardestine Compania

High Court Of Kerala · AIR 1977 Ker 108

Arbitration Act, 1940 — Section 34Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 3

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High Courts25 Jan 1977Dismissed

M.A. Kochudevassy and Others Vs The State of Kerala

High Court Of Kerala · AIR 1977 Ker 113 : (1977) 1 ILR (Ker) 439

Criminal Law (Amendment) Act, 1952 — Section 2(1)Kerala Prevention of Corruption (Amendment) Act, 1962 — Section 3Penal Code, 1860 (IPC) — Section 161, 162, 163, 164, 165A

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High Courts21 Jan 1977

Devaki and Others Vs Shri M.V. Kumaran etc.

High Court Of Kerala · AIR 1977 Ker 110 : (1977) 1 ILR (Ker) 483

Hindu Succession Act, 1956 — Section 7(1)

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High Courts20 Jan 1977Allowed

Ramachandran Vs The Regional Transport Authority, Cannanore and Others

High Court Of Kerala · AIR 1977 Ker 130

Motor Vehicles Act, 1939 — Section 46, 62(1)

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High Courts20 Jan 1977Allowed

Ramachandran and Another Vs State of Kerala and Another

High Court Of Kerala · (1987) KLJ 244

Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 238, 239, 240Penal Code, 1860 (IPC) — Section 408, 409, 477A

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High Courts17 Jan 1977

Subramonian Vs Officer Commanding, Armoured Static Workshop

High Court Of Kerala · (1979) CriLJ 617

Army Act, 1950 — Section 125Criminal Procedure Code, 1973 (CrPC) — Section 428, 5

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High Courts14 Jan 1977Allowed

K. Sreedharan Vs The State of Kerala and Others

High Court Of Kerala · (1977) 01 KL CK 0003

Kerala Education Rules, 1959 — Rule 67(8), 75

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High Courts12 Jan 1977

Secretary, Malabar Motor Transport Employees'' Union Vs State of Kerala and Another

High Court Of Kerala · (1977) 1 ILR (Ker) 587 : (1977) 2 LLJ 79

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12

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High Courts11 Jan 1977Dismissed

Sadanandan Vs Prabhakaran and Another

High Court Of Kerala · (1977) 01 KL CK 0014

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2

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High Courts05 Jan 1977Dismissed

Chatheri Assan Haji Vs Sub Inspector of Police and Another

High Court Of Kerala · (1977) 01 KL CK 0013

Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 137(2), 138, 139A

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High Courts05 Jan 1977

Krishnan Embranthiri Vs The Cranganore Town Co-Operative Bank Ltd. and Another

High Court Of Kerala · (1977) 01 KL CK 0006

Co-operative Societies Rules — Rule 4Industrial Disputes Act, 1947 — Section 33Kerala Shops and Commercial Establishment Act, 1960 — Section 18, 18(1), 18(2) , 18(3)

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High Courts04 Jan 1977

Ramakrishna Menon Vs Velunni and Others

High Court Of Kerala · (1977) 01 KL CK 0021

Agriculturists Debt Relief Act, 1975 — Section 2(4)(c)

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High Courts04 Jan 1977Dismissed

Raghavan Pillai and Another Vs Damodaran Pillai and Another

High Court Of Kerala · (1977) 01 KL CK 0019

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 35, Order 21 Rule 36Transfer of Property Act, 1882 — Section 53

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High Courts04 Jan 1977