High Court Of Kerala Judgments 1969

Constitution of India, 1950 — Article 14, 141, 19, 19(1)(a), 227Criminal Procedure Code, 1898 (CrPC) — Section 356, 360, 361, 366, 439Land Acquisition Act, 1894 — Section 12, 18, 18(2)

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High Courts18 Dec 1969

Vijayamohini Mills Ltd., Trivandrum Vs Commissioner, Corporation of Trivandrum and Another

High Court Of Kerala · AIR 1971 Ker 7

Kerala Municipal Corporation Act, 1961 — Section 299

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High Courts18 Dec 1969

COMMISSIONER OF AGRICULTURAL Income Tax, KERALA Vs ABDUL SATHAR HAJI MOOSA SAIT.

High Court Of Kerala · (1971) 81 ITR 230

Kerala Agricultural Income Tax Act, 1950 — Section 4(b)

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High Courts18 Dec 1969

Commissioner of Agricultural Income Tax Vs Abdul Sathar Haji Moosa Sait

High Court Of Kerala · (1971) 81 ITR 230

Income Tax Act, 1922 — Section 4(3)

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High Courts18 Dec 1969Dismissed

Easwari Amma Gouri Amma Vs Narayani Amma Kochali Amma and others

High Court Of Kerala · (1970) KLJ 605

Criminal Procedure Code, 1898 (CrPC) — Section 145

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High Courts18 Dec 1969Dismissed

The State of Kerala Vs C. Chacko

High Court Of Kerala · (1970) KLJ 455

Prevention of Food Adulteration Act, 1954 — Section 13(2), 15(2), 2(xiii)

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High Courts16 Dec 1969Allowed

P.M. Kuttikrishnan Nambiar Vs M.K. Lakshmi Amma and others

High Court Of Kerala · (1970) KLJ 754

Transfer of Property Act, 1882 — Section 65A, 65A(1), 66

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High Courts15 Dec 1969Dismissed

Lakshmana Prabhu Vs Vidyasagaran and others

High Court Of Kerala · (1970) KLJ 583

Criminal Procedure Code, 1898 (CrPC) — Section 439, 459Penal Code, 1860 (IPC) — Section 143, 304, 342, 506, 506(ii)

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High Courts10 Dec 1969Dismissed

Ummini Vasavan Vs Vairavan Saraswathi

High Court Of Kerala · (1969) KLJ 440

Kerala Compensation for Tenants Improvements Act, 1958 — Section 11, 13, 13(1)(a), 13(1)(b)(iii), 2(b)Transfer of Property Act, 1882 — Section 76

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High Courts09 Dec 1969Dismissed

K. Gopalan Thanthri Vs Ittira Kelan and Others

High Court Of Kerala · AIR 1970 Ker 305

Limitation Act, 1963 — Article 61Travancore Ezhava Act, 1100 — Section 21Travancore Nair Act, 1100 — Section 25

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High Courts05 Dec 1969

The Special Tahsildar for Land Acquisition, Kozhikode-I and Others Vs F. Shamsudin and Bros.

High Court Of Kerala · AIR 1970 Ker 301

Kerala Land Acquisition Act, 1961 — Section 62Travancore-Cochin Interpretation and General Clauses Act, 1125 — Section 2(2), 23, 4

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High Courts04 Dec 1969

A. Sabhapathy Pillai and others Vs The Special Tahsildar for Land Acquisition and another

High Court Of Kerala · (1970) KLJ 1008

Kerala Court Fees and Suits Valuation Act, 1959 — Section 51

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High Courts03 Dec 1969

Bharat Plywood and Timber Products Private Ltd. Vs Kerala State Electricity Board Trivandrum and Others

High Court Of Kerala · AIR 1972 Ker 47

Constitution of India, 1950 — Article 14, 19(1), 226, 245Electricity Act, 1910 — Section 12, 16, 16(1), 51Telegraph Act, 1885 — Section 10

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High Courts03 Dec 1969

The Bharat Plywood and Timber Products Private Ltd. Vs The Kerala State Electricity Board and others

High Court Of Kerala · (1970) KLJ 941

Constitution of India, 1950 — Article 19(1)(f)Electricity Act, 1910 — Section 12, 12, 12(2), 13, 14Penal Code, 1860 (IPC) — Section 138, 186, 188

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High Courts03 Dec 1969Allowed

Maheswaradhathan Nambudiri Vs Narayanan Nambudiri and others

High Court Of Kerala · (1970) KLJ 467

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, Order 34 Rule 1, Order 44 Rule 1Kerala High Court Act, 1958 — Section 5(iii)Transfer of Property Act, 1882 — Section 130, 3, 59A, 92

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High Courts03 Dec 1969Allowed

Thamattoor Chelamanna and Another Vs Thamattoor Kurumbikkat Pare Manakkal Parameswaran and Others

High Court Of Kerala · AIR 1971 Ker 3

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Transfer of Property Act, 1882 — Section 60, 92

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High Court Of Kerala judgments, 1969