COURT ARCHIVE

High Court Of Kerala judgments, 1961

365 judgments · page 7 of 19

High Courts19 Sept 1961

Srimathi Cheriathoppilakath Kunhibi Vs The Land Acquisition Officer, Kozhikode

High Court Of Kerala · AIR 1962 Ker 266

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2, Order 3 Rule 6(1), Order 3 Rule 6(2)Land Acquisition Act, 1894 — Section 12(2), 45(3)

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High Courts15 Sept 1961

Damodaran Namboodiri Vs Ulahannan and Others

High Court Of Kerala · (1961) KLJ 1091

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High Courts15 Sept 1961Dismissed

Sreedhara Menon Vs Karappan

High Court Of Kerala · (1962) KLJ 34

Travancore-Cochin Indebted Agriculturists Relief Act, 1956 — Section 3

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High Courts11 Sept 1961

D.M.S. Rao and Others Vs The State of Kerala and Another

High Court Of Kerala · AIR 1963 Ker 115 : (1963) 1 LLJ 176

Constitution of India, 1950 — Article 19(1), 19(6), 43Industrial Disputes Act, 1947 — Section 2Minimum Wages Act, 1948 — Section 27, 3, 3(1), 9

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High Courts11 Sept 1961Allowed

Kunhi Mammad Vs Ibrayankutty and Others

High Court Of Kerala · (1961) KLJ 1367

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1(u), Order 41 Rule 23, 105, 105(2), 97

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High Courts08 Sept 1961Dismissed

Poulose Vs Pappipilla Amma

High Court Of Kerala · (1961) KLJ 1313

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High Courts08 Sept 1961Dismissed

Krishnan Vs Padmanabhan

High Court Of Kerala · (1961) KLJ 1364

Kerala Agrarian Relations Act, 1961 — Section 20

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High Courts07 Sept 1961

KAMALAMMAL Vs GIFT-TAX OFFICER, ALLEPPEY.

High Court Of Kerala · (1962) 45 ITR 80

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High Courts07 Sept 1961Allowed

Kamalammal Vs Gift Tax Officer (Income Tax Officer), Alleppey

High Court Of Kerala · AIR 1962 Ker 287 : (1961) 5 KLJ 1356

Gift Tax Act, 1958 — Section 29, 30, 31, 32

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High Courts07 Sept 1961Dismissed

M. Sankunny Nair Vs The State of Kerala

High Court Of Kerala · (1961) 12 STC 758

Income Tax Act, 1961 — Section 23

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High Courts07 Sept 1961

Subhadra and Others Vs Kesavan and Others

High Court Of Kerala · (1962) KLJ 938

Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 55(1)(g)

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High Courts06 Sept 1961Dismissed

Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs A.M. Abdul Wasigh and Bros.

High Court Of Kerala · (1962) 13 STC 295

Central Sales Tax Act, 1956 — Section 7, 8

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High Courts04 Sept 1961Dismissed

Veerabhadra Devaswom Vs Kunhi Raman Nambiar and Another

High Court Of Kerala · (1961) KLJ 1198

Limitation Act, 1908 — Article 85

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High Courts04 Sept 1961

Govindan Nambiar Vs Chidamberaswara Iyer

High Court Of Kerala · (1962) CriLJ 547

Criminal Procedure Code, 1898 (CrPC) — Section 247

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High Courts04 Sept 1961

Nanu Vydiar Vs Lakshmikutty Amma and Others

High Court Of Kerala · (1962) KLJ 314

Transfer of Property Act, 1882 — Section 76(a)

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High Courts31 Aug 1961Allowed

Rama Iyer Vs Parvathi Ammal

High Court Of Kerala · (1961) KLJ 995

Kerala Compensation for Tenants Improvements Act, 1958 — Section 4(1)

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High Courts30 Aug 1961

Joseph Vs Regional Provident Fund Commissioner

High Court Of Kerala · (1961) 5 KLJ 1203 : (1962) 1 LLJ 745

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 12, 14B, 16, 17

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High Courts30 Aug 1961Allowed

Parvathi Amma Vs Makki Amma

High Court Of Kerala · AIR 1962 Ker 85

Kerala Agrlculturists Debt Relief Act, 1958 — Section 2Transfer of Property Act, 1882 — Section 55(4)

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High Courts30 Aug 1961

Kesava Panicker and Others Vs State of Kerala and Another

High Court Of Kerala · (1961) 5 KLJ 1351 : (1962) 13 STC 170

General Sales Tax Act — Section 16A(1), 16A(5), 16A(6)

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High Courts30 Aug 1961Allowed

V.V. Gupta Vs The Western India Plywood Co. Ltd. and Another

High Court Of Kerala · (1962) KLJ 424

Civil Procedure Code, 1908 (CPC) — Order 35 Rule 4, 23(3)

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