Contract Act, 1872 — Section 2, 62Essential Goods (Declaration and Regulation of Tax on Sale and Purchase) Act, 1952 — Section 2Essential Supplies (Temporary Powers) Act, 1946 — Section 17, 3

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High Courts15 Nov 1957Dismissed

Kuruvila Vs Devassia and Another

High Court Of Kerala · (1958) KLJ 85

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High Courts15 Nov 1957

Krishnan Balakrishnan and Others Vs State of Kerala

High Court Of Kerala · AIR 1958 Ker 94 : (1958) CriLJ 516 : (1958) 2 KLJ 115

Criminal Procedure Code, 1898 (CrPC) — Section 221, 222, 223, 224, 232(1)Penal Code, 1860 (IPC) — Section 149, 302, 34

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High Courts14 Nov 1957

Abraham Vs Kozhi and Others

High Court Of Kerala · (1958) KLJ 83

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High Courts13 Nov 1957Dismissed

Padmanabha Pillai Govinda Pillai Vs Padmanabha Pillai Raman Pillai and Another

High Court Of Kerala · AIR 1959 Ker 401

Civil Procedure Code, 1908 (CPC) — Section 151, 47Limitation Act, 1908 — Article 181

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High Courts11 Nov 1957Dismissed

Yohanan Vs Ummen

High Court Of Kerala · (1957) KLJ 1196

Travancore Limitation Act, 1100 — Article 122

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High Courts08 Nov 1957Dismissed

Abdul Kader Vs State of Kerala

High Court Of Kerala · (1957) KLJ 1177

Constitution of India, 1950 — Article 14

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High Courts08 Nov 1957Dismissed

T.K. Abraham and Others Vs State of Travancore-Cochin

High Court Of Kerala · AIR 1958 Ker 129

Constitution of India, 1950 — Article 14, 19, 19(1), 245, 276(2)

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High Courts07 Nov 1957Dismissed

Kunji Amma Madhavikutti Amma Vs Krishna Pillai Raman Pillai

High Court Of Kerala · AIR 1958 Ker 119

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Limitation Act, 1908 — Article 166

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High Courts05 Nov 1957

Devadasan and Others Vs Parvathi Pillai and Others

High Court Of Kerala · (1958) KLJ 182

Travancore Limitation Act, 1100 — Article 122

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High Courts05 Nov 1957

Malabar Industrial Co. Ltd. Vs Industrial Tribunal, Trivandrum

High Court Of Kerala · AIR 1958 Ker 202 : (1958) 2 LLJ 722

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 15, 2(5)

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High Courts04 Nov 1957Dismissed

Kumaran Unni and Others Vs Muhammad Kani and Another

High Court Of Kerala · (1957) KLJ 1143

Transfer of Property Act, 1882 — Section 43, 52, 54

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High Courts01 Nov 1957

M. Kumaran Vs First Additional Income Tax Officer, Kozhikode

High Court Of Kerala · (1958) 33 ITR 290 : (1957) 1 KLJ 1063

Income Tax Act, 1922 — Section 18, 35, 35(1)

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High Courts31 Oct 1957Dismissed

C.A. Abraham Vs Income Tax Officer, Kottayam

High Court Of Kerala · AIR 1958 Ker 93

Income Tax Act, 1922 — Section 28, 28(1), 44

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High Courts31 Oct 1957Dismissed

Raman Vs Sankaran Nair

High Court Of Kerala · AIR 1958 Ker 107 : (1957) 1 KLJ 1116

Malabar Tenancy (Amendment) Act, 1954 — Section 25(3), 34

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High Courts31 Oct 1957

C. A. Abraham Vs Income Tax Officer, Kottayam and Another

High Court Of Kerala · (1958) 33 ITR 287 : (1957) 1 KLJ 1079

Income Tax Act, 1922 — Section 22, 23, 28, 28(1), 28(1)(c)

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High Courts29 Oct 1957Dismissed

Savithri Anderjenam and Others Vs Valapad Nair Bank, Ltd., (in liquidation) and Others

High Court Of Kerala · (1957) KLJ 1157

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 32 Rule 7

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