COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,316 of 2,714

High Courts17 Jul 1984Allowed

State of Kerala Vs Special Tahsildar and Land Acquisition Officer, Chittur and Others

High Court Of Kerala · (1984) KLJ 572

Kerala Land Acquisition Act, 1961 — Section 3(1), 32Kerala Land Reforms Act, 1963 — Section 65, 66, 72, 72F, 72N

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High Courts16 Jul 1984Dismissed

P.V. Chandran Vs Malabar and Pioneer Hosiery P. Ltd. and Another

High Court Of Kerala · (1985) 57 CompCas 570

Companies Act, 1956 — Section 108, 155(2)

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High Courts16 Jul 1984

Hindustan Insecticides Ltd. Vs T.M. Jaleel and Others

High Court Of Kerala · (1985) 1 LLJ 176

Employees State Insurance Act, 1948 — Section 38, 39, 40, 41, 42

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High Courts13 Jul 1984

M. George Bros. Chitty Fund Vs Commissioner of Income Tax

High Court Of Kerala · (1984) 150 ITR 333

Income Tax Act, 1961 — Section 2(24)Travancore Chitties Act, 1120 — Section 3(15), 3(2), 3(4)

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High Courts13 Jul 1984

M/s. M. George Bros. Vs The Commissioner of Income Tax, Kerala I Ernakulam

High Court Of Kerala · (1984) KLJ 536

Income Tax Act, 1961 — Section 10(3), 2(24), 2(6C), 21, 256(1)

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High Courts12 Jul 1984Dismissed

Gopalan alias Sathyanesan Vs State of Kerala

High Court Of Kerala · (1984) KLJ 550

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 392

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High Courts12 Jul 1984Allowed

Canara Bank Vs Brunton and Company Engineers Ltd.

High Court Of Kerala · (1984) 07 KL CK 0024

Companies (Court) Rules, 1959 — Rule 106Companies Act, 1956 — Section 450

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High Courts10 Jul 1984

Tessy Kuruvilla Vs Agricultural Income Tax Officer

High Court Of Kerala · (1987) 163 ITR 240

Constitution of India, 1950 — Article 14Kerala Agricultural Income Tax Act, 1950 — Section 34, 34(1), 60(2)

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High Courts10 Jul 1984Dismissed

Kochu Pennu Appi Pennu and Others Vs Kalyambi Nanan and Others

High Court Of Kerala · AIR 1985 Ker 66

Civil Procedure Code, 1908 (CPC) — Section 11Kerala Land Reforms Act, 1963 — Section 125(3), 72(B)

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High Courts09 Jul 1984Allowed

Smt. K. Pappamal Vs Bhagavathy Appan

High Court Of Kerala · (1984) KLJ 750

Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 21

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High Courts09 Jul 1984

Kalpaka Oil Mills (In liquidation) Vs Commissioner of Income Tax

High Court Of Kerala · (1985) 44 CTR 68 : (1986) 160 ITR 604

Income Tax Act, 1961 — Section 2(14), 45

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High Courts09 Jul 1984Allowed

Smt. K. Pappamal Vs S. Bhagavathy Appan

High Court Of Kerala · AIR 1985 Ker 91

Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13, 21, 9

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High Courts09 Jul 1984

Thankamma alias Panchali Vs Kuttan alias Shankaranarayanan

High Court Of Kerala · (1984) KLJ 548

Hindu Marriage Act, 1955 — Section 24, 9

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High Courts09 Jul 1984Dismissed

C.M. Krishnankutty Nair Vs The Joint Registrar of Co-operative Societies and another

High Court Of Kerala · (1984) KLJ 614

Kerala Co-operative Societies Rules, 1969 — Rule 186

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High Courts06 Jul 1984

Commissioner of Income Tax Vs Mittal Steel Re-Rolling and Allied Industries (P.) Ltd.

High Court Of Kerala · (1985) 155 ITR 1

Income Tax Act, 1961 — Section 36(1)

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High Courts06 Jul 1984Dismissed

Income Tax Officer Vs A.V. Thomas and Co. Ltd.

High Court Of Kerala · (1985) 21 TAXMAN 292

Income Tax Act, 1961 — Section 154, 155, 156, 215, 216

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High Courts06 Jul 1984

Josna Bank Limited Vs Commissioner of Income Tax

High Court Of Kerala · (1985) 46 CTR 136 : (1985) 151 ITR 473

Banking Regulation Act, 1949 — Section 5, 6(1)(a)Companies Act, 1956 — Section 159, 218, 285, 516Income Tax Act, 1961 — Section 37

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High Courts06 Jul 1984

The Josna Bank Limited Vs The Commissioner of Income Tax Kerala I Ernakulam

High Court Of Kerala · (1984) KLJ 688

Banking Regulation Act, 1949 — Section 22, 45, 45(1), 45(14), 5(b)Companies Act, 1956 — Section 159, 516Income Tax Act, 1961 — Section 256(1), 285

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High Courts05 Jul 1984

Co-operative Tea Society Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (1985) 154 ITR 405

Income Tax Act, 1961 — Section 32(1), 37

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High Courts05 Jul 1984

Income Tax Officer Vs A.V. Thomas and Company

High Court Of Kerala · (1985) 44 CTR 77 : (1986) 160 ITR 818

Income Tax Act, 1961 — Section 156, 220(2)

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