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High Court Of Kerala judgments, 1975

163 judgments · page 3 of 9

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High Courts01 Oct 1975

Income Tax Officer and Another Vs M. Shajahan and Another

High Court Of Kerala · (1976) 46 CompCas 524 : (1976) 104 ITR 347

Income Tax Act, 1961 — Section 132(3)
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High Courts25 Sept 1975

General Secretary, McDowell Employees Association Vs McDowell and Co. Limited and Others

High Court Of Kerala · (1977) 1 LLJ 46

Industrial Disputes Act, 1947 — Section 11A
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High Courts23 Sept 1975

Bhaskaran Nair Vs Management, Premier Tyres Limited and Another

High Court Of Kerala · (1976) 2 LLJ 101

Industrial Disputes Act, 1947 — Section 18, 33, 33A
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High Courts19 Sept 1975Dismissed

Paul Vs Sales Tax Officer

High Court Of Kerala · (1976) 37 STC 330

Criminal Procedure Code, 1973 (CrPC) — Section 3, 386, 435, 436, 438
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High Courts19 Sept 1975

PAUL Vs SALES TAX OFFICER.

High Court Of Kerala · (1976) 5 CTR 31

Criminal Procedure Code, 1973 (CrPC) — Section 3, 32, 386, 435, 436
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High Courts17 Sept 1975Allowed

Regional Director, E.S.I. Corporation Vs K. Krishaan

High Court Of Kerala · (1975) 09 KL CK 0013

Employees State Insurance Act, 1948 — Section 2(8), 82
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High Courts17 Sept 1975

Commissioner of Agrl. Income Tax Vs Vellimala Estate

High Court Of Kerala · (1977) 110 ITR 372

Kerala Agricultural Income Tax Act, 1950 — Section 60(6)
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High Courts17 Sept 1975Allowed

Raman Pillai Balkrishna Pillai Vs P. Vasudevan

High Court Of Kerala · AIR 1976 Ker 133

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Kerala Agriculturists Debt Relief Act, 1970 — Section 10, 14, 14(4), 20(8), 4
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High Courts16 Sept 1975Allowed

Aluminium Industries Ltd. Vs Assistant Collector of Central Excise and Others

High Court Of Kerala · (1979) 4 ELT 27

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High Courts11 Sept 1975

Commissioner of Agricultural Income Tax Vs Smt. P. Parukutti Amma

High Court Of Kerala · (1976) 105 ITR 79

Kerala Agricultural Income Tax Act, 1950 — Section 40, 41, 41(1)
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High Courts10 Sept 1975Allowed

P.T. Varghese Vs State of Kerala

High Court Of Kerala · (1976) 37 STC 171

Kerala General Sales Tax Act, 1963 — Item 42
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High Courts10 Sept 1975

Asst. Security Officer, Railway Protection Force, Southern Railway, Olavakkot Division and Others Vs K. Kullinga Gounder and Another

High Court Of Kerala · (1978) 1 LLJ 117

Constitution of India, 1950 — Article 226
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High Courts10 Sept 1975

P.T. Varghese, St. George Press, Irinjalakuda Vs State of Kerala

High Court Of Kerala · (1976) 5 CTR 120(1)

Kerala General Sales Tax Act, 1963 — Item 42
Read judgment
High Courts04 Sept 1975

M.G. Venugopalan Vs Edayil Veettil Govindan and Another

High Court Of Kerala · (1976) CriLJ 165

Criminal Procedure Code, 1973 (CrPC) — Section 173, 342Customs Act, 1962 — Section 112, 123, 135Evidence Act, 1872 — Section 25, 45
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High Courts04 Sept 1975

Commissioner of Agrl. Income Tax Vs K.N. Krishnan Nair

High Court Of Kerala · (1976) 104 ITR 408

Kerala Agricultural Income Tax Act, 1950 — Section 2, 3, 9(2)
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High Courts01 Sept 1975Allowed

V.J. Mathukutty Vs Ouseph Thomas and Others

High Court Of Kerala · AIR 1976 Ker 115

Kerala Land Reforms Act, 1963 — Section 75(1)
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High Courts01 Sept 1975Dismissed

The Regional Engineering College (Kozhikode) Society, Calicut Vs The Vice-Chancellor, University of Calicut and Another

High Court Of Kerala · AIR 1976 Ker 65

Calicut University (Amendment) Act, 1975 — Section 2(11), 2(16)Calicut University Act, 1968 — Section 2
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High Courts28 Aug 1975Allowed

Chandrasekhara Prabhu and Others Vs State of Kerala

High Court Of Kerala · AIR 1976 Ker 99

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High Courts28 Aug 1975

Mookken Devassy Ouseph and Sons Vs State of Kerala

High Court Of Kerala · (1976) 5 CTR 48

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High Courts28 Aug 1975

Hindustan Insecticides Ltd. Vs Industrial Tribunal and Others

High Court Of Kerala · (1976) 2 LLJ 371

Industrial Disputes Act, 1947 — Section 18
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