COURT ARCHIVE

High Court Of Kerala judgments, 1970

221 judgments · page 9 of 12

High Courts24 Mar 1970Dismissed

Sathiarthy Vs New Era Manufacturing Company Limited, Palghat

High Court Of Kerala · (1970) KLJ 885

Companies Act, 1956 — Section 445(3)Industrial Disputes Act, 1947 — Section 25 FFF(1), 25F, 25F, 25FF, 25FFFPayment of Wages Act, 1936 — Section 15(2), 2(vi)(d)

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High Courts24 Mar 1970

Kerala Financial Corporation Vs Wealth-tax Officer

High Court Of Kerala · (1971) 82 ITR 477

Wealth Tax Act, 1957 — Section 3

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High Courts24 Mar 1970

C.K. Raghavan Vs Bhaskaran Nair and others

High Court Of Kerala · (1970) KLJ 385

Constitution of India, 1950 — Article 311Criminal Procedure Code, 1898 (CrPC) — Section 197, 197(1), 200, 342, 438Penal Code, 1860 (IPC) — Section 120B, 161, 197, 323, 506(2)

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High Courts19 Mar 1970

Chekkutty Vs Kunhavulla

High Court Of Kerala · (1971) KLJ 103

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High Courts17 Mar 1970Allowed

Rev. Mother Alexius Vs State of Kerala and others

High Court Of Kerala · (1970) KLJ 392

Constitution of India, 1950 — Article 226

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High Courts16 Mar 1970Allowed

Narayanan Sankaran Mooss Vs National Tyre and Rubber Co. of India Limited

High Court Of Kerala · (1970) KLJ 419

Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 24, 24(1), 24(2), 24(l), 36

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High Courts11 Mar 1970

E. Lekshmi Amma Vs M. Karunakarn Nair

High Court Of Kerala · (1970) KLJ 725

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 26 Rule 1Evidence Act, 1872 — Section 114

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High Courts10 Mar 1970

Commissioner of Income Tax Vs P.C. Vareedkutty

High Court Of Kerala · (1970) KLJ 928

Income Tax Act, 1922 — Section 66(1)Limitation Act, 1963 — Section 5

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High Courts04 Mar 1970Partly Allowed

V. Madhavan Thampi Vs State of Kerala

High Court Of Kerala · AIR 1971 Ker 10

Land Acquisition Act, 1894 — Section 23(2)Trivandrum City Improvement Trust Act, 1960 — Section 73

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High Courts04 Mar 1970Dismissed

Parappur Church, Parappur Vs Lonappan and 5 others

High Court Of Kerala · (1970) KLJ 355

Travancore-Cochin Kanam Tenancy Act, 1955 — Section 16(5), 2

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High Courts04 Mar 1970Dismissed

Parappur Church, Parappur and Another Vs Lonappan and Others

High Court Of Kerala · AIR 1970 Ker 288

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High Courts04 Mar 1970

S. Mukundan Menon, Manager, City Rationing Officer Vs The State of Kerala and Others

High Court Of Kerala · (1970) 2 LLJ 346

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High Courts03 Mar 1970

C.P. Joseph, Junior Superintendent, Office of R.D.D. of Public Instruction and Another Vs The State of Kerala and Others

High Court Of Kerala · (1970) 2 LLJ 456

States Reorganisation Act, 1956 — Section 115

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High Courts03 Mar 1970Allowed

K.P. Varghese Vs Income Tax Officer and others

High Court Of Kerala · (1970) KLJ 622

Constitution of India, 1950 — Article 19(1)(f), 226, 265Income Tax Act, 1961 — Section 14, 14, 147, 148, 15Transfer of Property Act, 1882 — Section 122

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High Courts27 Feb 1970Allowed