Criminal Procedure Code, 1898 (CrPC) — Section 195, 196, 197, 198, 199Penal Code, 1860 (IPC) — Section 22, 378, 379Transfer of Property Act, 1882 — Section 22

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High Courts18 Dec 1964

Rajasekharan Nair, Trivandrum Vs City Corporation of Trivandrum and Another

High Court Of Kerala · AIR 1966 Ker 184 : (1966) CriLJ 757

Prevention of Food Adulteration Act, 1954 — Section 23, 23(1), 3Prevention of Food Adulteration Rules, 1955 — Rule 50(1)

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High Courts18 Dec 1964Dismissed

Karthiayani and Another Vs Raghavan Pillai

High Court Of Kerala · (1965) KLJ 204

Transfer of Property Act, 1882 — Section 10, 11

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High Courts17 Dec 1964Allowed

Khalid Vs Lakshmi

High Court Of Kerala · (1965) KLJ 758

Constitution of India, 1950 — Article 19

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High Courts17 Dec 1964Dismissed

K. Gopala Pillai and Others Vs State of Kerala and Others

High Court Of Kerala · AIR 1966 Ker 262

Constitution of India, 1950 — Article 16, 309, 311Kerala State and Subordinate Services Rules, 1958 — Rule 28, 31

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High Courts17 Dec 1964Dismissed

Been and Another Vs Pareed

High Court Of Kerala · (1965) KLJ 333

Transfer of Property Act, 1882 — Section 2(c), 55(4)(b)

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High Courts15 Dec 1964Allowed

Markose Vs State of Kerala and Others

High Court Of Kerala · (1965) KLJ 186

Land Acquisition Act, 1894 — Section 49(1)

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High Courts15 Dec 1964Dismissed

Narayana Pillai Vs State of Kerala and Others

High Court Of Kerala · (1965) KLJ 600

Constitution of India, 1950 — Article 16, 226, 309

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High Courts14 Dec 1964Allowed

Parvathi Antharjanam Vs Parameswaran Namboori

High Court Of Kerala · (1965) KLJ 244

Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 10, 10(1), 10(1)(a)

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High Courts11 Dec 1964Dismissed

Abdulla Musaliar and Others Vs Kunhipakki Alias Siddique Ami Ali and Another

High Court Of Kerala · (1965) KLJ 75

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(6)

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