Food Inspector of Cannanore Municipality Vs C. Mohan
.... ows that the sample received bore the same number, that is No. 99. These items of evidence unmistakably show that all the provisions in Rule 18 had really been complied with in the instant case. The lower appellate court was in such circumstances not right in acquitting the first accused ''on the gr ...
High Court Of Kerala
M.C. Sekharan and Others Vs State of Kerala
.... by the accused persons. On the way back when the car started from Noor Lodge P. W. 3 enquired with the second accused as to whose dead body really it was that had been thrown out into the gully from the top of the hill. At that time the second accused is said to have told him that it was really tha ...
High Court Of Kerala
M.C. Sekharan and Others Vs State of Kerala
.... ersons. On the way back when the car started from Noor Lodge P.W.3 enquired with the second accused as to whose dead body really it was that that had been thrown out into the gully from the top of the hill. At that time the second accused is said to have told him that it was really that of Pylee who ...
High Court Of Kerala
Mathevankochu Kunju Vs Madhavan Chandrasekharan and Others
.... rlal Aggarwal and Others Vs. Shankarlal Poddar and Others, . In the Central Bank of India Vs. Shri Gokal Chand, the question that arose for consideration was whether an order refusing to issue a commission to inspect the suit property and prepare a plan of the same was appealable or not. It was ...
High Court Of Kerala
Income Tax Officer Vs Official Liquidator, Swaraj Motors (P.) Ltd. (In Liquidation)
.... td. Vs. V.M. Deshpande, Income Tax Officer, Companies Circle I(8), Bombay and Another, . 6. In 5. V. Kondaskar v. V. M. Deshpande, the decision followed by the learned single judge, the power of an ITO to commence reassessment proceedings against a company after the making of an order of windin ...
High Court Of Kerala
Vijaya Oil Mills Vs State of Kerala
.... ssessee asked the department to apply it towards payment of the tax due under the Kerala Act there was no option left with it but to apply it accordingly. Therefore, even if the liabilities under the two assessment orders are considered as distinct and separate the assessee was not a defaulter up to ...
High Court Of Kerala
Kunchali Rudrani Vs Baby
.... "encountered by such evidence as proves to the satisfaction of those who are to decide the question, that such sexual intercourse (between the husband and the wife) did not take place at any time, when, by such intercourse, the husband could, according to the laws of nature, be the father of such c ...
High Court Of Kerala
Mohanan Vs Vakil Chand Johr and Others
.... decision. 5. In the instant case issues were framed and evidence was let in by both parties. One issue raised was about limitation. That issue was preliminarily considered. The Commissioner decided that against the Appellant and refused to go into the merits of the claim. 6. Mr. K. Janardhanan ...
High Court Of Kerala
George Mathew and Another Vs Regional Director, Employees'' Insurance Corporation
.... ring'' like motion-picture, textile and leather or ''non-manufacturing'' like agriculture, forestry and fishing are production and consumption. In between comes distribution. That is the economic activity by which goods and services are readily made available to the consumers. 7. Traders, interme ...
High Court Of Kerala
United India Fire and General Insurance Co. Ltd. Vs P.M. Ishammal and Others
.... n which met with the accident. It is this last mentioned finding that is impugned before us by the Appellant company. 3. u/s 14 of the Workmen''s Compensation Act, 1923, an insurer in respect of any liability under the said Act to any workman is liable as if the insurer was the employer in the ev ...
High Court Of Kerala
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