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High Court Of Kerala judgments, 1965

300 judgments · page 8 of 15

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High Courts06 Aug 1965Dismissed

Pangelan Vs The Regional Transport Authority, Trichur and two others

High Court Of Kerala · (1966) KLJ 837

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High Courts06 Aug 1965

Daniel and Others Vs State of Kerala

High Court Of Kerala · (1965) KLJ 1023

Criminal Procedure Code, 1898 (CrPC) — Section 428Prevention of Food Adulteration Act, 1954 — Section 17
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High Courts06 Aug 1965

State of Kerala Vs Antony D''Cruz

High Court Of Kerala · (1966) 1 LLJ 373

Industrial Disputes Act, 1947 — Section 12, 19, 22, 23, 24Probation of Offenders Act, 1958 — Section 4
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High Courts06 Aug 1965Dismissed

E.J. Mathew Vs State of Kerala

High Court Of Kerala · (1966) 17 STC 25

Constitution of India, 1950 — Article 286
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High Courts04 Aug 1965

Madhavan Pillai Somanatha Pillai and Another Vs State of Kerala and Others

High Court Of Kerala · (1966) CriLJ 913

Civil Procedure Code, 1908 (CPC) — Section 107, 115, 2, 94Criminal Procedure Code, 1898 (CrPC) — Section 203Limitation Act, 1963 — Section 3
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High Courts02 Aug 1965

Canara Bank Ltd. and Another Vs Dy. Tahsildar, Revenue Recovery, Kottayam and Others

High Court Of Kerala · (1965) KLJ 1051

Travancore-Cochin Vehicles Taxation Act, 1950 — Section 2(8), 4
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High Courts30 Jul 1965Dismissed

Essa Ismail alias Babu Vs State of Kerala

High Court Of Kerala · (1965) KLJ 915

Constitution of India, 1950 — Article 14, 31A, 31B
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High Courts30 Jul 1965Dismissed

State of Kerala Vs Gopalan and Another

High Court Of Kerala · (1965) KLJ 1068

Criminal Procedure Code, 1898 (CrPC) — Section 342
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High Courts29 Jul 1965Allowed

Mammoo Alias Kunhammed Keyi Vs Cheria Kaderkutty Keyi

High Court Of Kerala · (1965) KLJ 821

Arbitration Act, 1940 — Section 14, 15, 16, 17, 2(c)
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High Courts29 Jul 1965

Trivandrum Tobacco Combines Vs Commr. of Income Tax, Kerala

High Court Of Kerala · (1965) KLJ 836

Income Tax Act, 1922 — Section 23(4), 26A
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High Courts29 Jul 1965

Catholic Bank of India Ltd., (In Liquidation) Vs Commissioner of Income Tax, Kerala

High Court Of Kerala · (1965) KLJ 802

Income Tax Act, 1922 — Section 10(2)(x), 10(2)(xv)
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High Courts27 Jul 1965

Commissioner of Income Tax, Kerala Vs Mackar Pillai Respondent

High Court Of Kerala · (1965) KLJ 788

Income Tax Act, 1922 — Section 16(3), 23A
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High Courts26 Jul 1965

Jose Vs Commissioner of Income Tax, Kerala

High Court Of Kerala · (1965) KLJ 803

Income Tax Act, 1922 — Section 16(3)(a)(iii)
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High Courts26 Jul 1965Dismissed

Alberi Vs State of Kerala and Another

High Court Of Kerala · (1965) 07 KL CK 0021

Criminal Procedure Code, 1898 (CrPC) — Section 173, 4(1)(I)Penal Code, 1860 (IPC) — Section 211
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High Courts26 Jul 1965

The Commissioner of Wealth Tax, Kerala, Ernakulam Vs Puthiya Ponmanichintakam Wakf

High Court Of Kerala · AIR 1966 Ker 108 : (1967) 63 ITR 787

Wealth Tax Act, 1957 — Section 21(1), 3
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High Courts23 Jul 1965Allowed

Abubacker Keyi Vs Mathew and Others

High Court Of Kerala · (1965) KLJ 1189

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 20
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High Courts22 Jul 1965Allowed

Laxmi Starch Factory Ltd. Vs State of Kerala

High Court Of Kerala · AIR 1966 Ker 60 : (1965) 16 STC 794

Central Sales Tax Act, 1956 — Section 6, 9Kerala General Sales Tax Act, 1963 — Section 6
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High Courts21 Jul 1965Dismissed

Ganapathi Bhatta and Others Vs Ummake Alia Umavathi

High Court Of Kerala · (1965) KLJ 770

Kerala Land Reforms Act, 1963 — Section 10(v), 13, 13(2)Transfer of Property Act, 1882 — Section 58(d), 62, 63(a), 67, 69
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High Courts20 Jul 1965

Veeraraghavan Vs Commissioner of Income Tax, Kerala

High Court Of Kerala · (1965) KLJ 857

Income Tax Act, 1961 — Section 10
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High Courts20 Jul 1965

Arathan Sadasivan Vs State of Kerala

High Court Of Kerala · (1966) CriLJ 210

Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 363, 366, 375, 376, 386
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