Civil Procedure Code Amendment Act, 1951 — Section 20Civil Procedure Code, 1908 (CPC) — Section 31(3), 34, 34(1)Travancore Civil Procedure Code, 1100 — Section 31(3)

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High Courts13 Dec 1965

Chandu Nair (P.) Vs Superintendent of Police and Another

High Court Of Kerala · (1967) 1 LLJ 346

Constitution of India, 1950 — Article 226, 311, 314

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High Courts13 Dec 1965Partly Allowed

Nair Service Society, Changanacherry Vs R.M. Palat and Others

High Court Of Kerala · AIR 1966 Ker 311

Contract Act, 1872 — Section 29Specific Relief Act, 1877 — Section 12, 21Specific Relief Act, 1963 — Section 10, 9

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High Courts13 Dec 1965Allowed

Chinna Kunji, Kadukayil Vilakathu Veedu and Others Vs Kesavan Kochukrishnan and Others

High Court Of Kerala · AIR 1966 Ker 260

Transfer of Property Act, 1882 — Section 54

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High Courts10 Dec 1965

Narayana Pillai Parameswaran Pillai and Others Vs Kudamaloor Regional Service Co-operative Society Ltd. and Others

High Court Of Kerala · AIR 1967 Ker 51

Arbitration Act, 1940 — Section 11Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23

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High Courts08 Dec 1965

Karunakaran Nambiar Vs Director of Public Instructions and Another

High Court Of Kerala · (1966) KLJ 454

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High Courts08 Dec 1965

Hamsa and Another Vs State of Kerala

High Court Of Kerala · (1966) KLJ 184

Penal Code, 1860 (IPC) — Section 304, 323, 324, 341

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High Courts07 Dec 1965Dismissed

Ouseph Thomman Vs Devasia Ouseph and Another

High Court Of Kerala · AIR 1967 Ker 48 : (1966) 10 KLJ 465

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts06 Dec 1965

Smt. Jayanthi Bai and Others Vs Popular Bank Ltd.

High Court Of Kerala · AIR 1966 Ker 296 : (1966) 36 CompCas 854

Civil Procedure Code, 1908 (CPC) — Section 11Companies Act, 1956 — Section 529, 531, 542

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High Courts03 Dec 1965

Thazhathethil Hamsa and Another Vs State of Kerala

High Court Of Kerala · AIR 1967 Ker 16 : (1967) CriLJ 73

Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 137, 138

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High Courts03 Dec 1965Dismissed

Varkey Devassy Vs State of Kerala and Others

High Court Of Kerala · (1966) KLJ 712

Constitution of India, 1950 — Article 27, 31Kerala Land Acquisition Act, 1961 — Section 3, 3(2), 4, 43(1), 5Land Acquisition Act, 1894 — Section 3(1), 3(1)

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High Courts01 Dec 1965Allowed

Gopalakrishnan Embrandiri Vs Krishnankutty and Others

High Court Of Kerala · (1966) ACJ 262 : AIR 1967 Ker 19 : (1966) 10 KLJ 607

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