COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,361 of 2,714

High Courts14 Jan 1981Dismissed

C.K. Kuttappan and Another Vs Karthiyayani and Others

High Court Of Kerala · AIR 1981 Ker 107

Kerala Agriculturists Debt Relief Act, 1970 — Section 11, 11(6)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 2(3)Transfer of Property Act, 1882 — Section 111, 76

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High Courts13 Jan 1981

KRISHNA BHATTA Vs AGRL. Income Tax OFFICER AND OTHERS.

High Court Of Kerala · (1981) 23 CTR 142 : (1981) 132 ITR 21

Kerala Agricultural Income Tax Act, 1950 — Section 41(1)

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High Courts13 Jan 1981

Krishna Bhatta Vs Agrl. Income Tax Officer and Others

High Court Of Kerala · (1981) 2 ILR (Ker) 16

Constitution of India, 1950 — Article 226Kerala Agricultural Income Tax Act, 1950 — Section 41(1)

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High Courts02 Jan 1981Dismissed

Mrs. Kamala Bai Nelson Vs Sam Vedaraj

High Court Of Kerala · (1981) 01 KL CK 0021

Succession Act, 1925 — Section 264, 268, 273, 278, 284

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High Courts01 Jan 1981Dismissed

P.C. Cherian Vs State of Kerala

High Court Of Kerala · (1981) 01 KL CK 0014

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 133, 138(1), 2, 268, 301

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High Courts01 Jan 1981Dismissed

The Asstt. Collector of Central Excise and Customs Vs Kallada Haji

High Court Of Kerala · (1981) ECR 219

Constitution of India, 1950 — Article 134ACriminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 100, 101, 102, 104, 106

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High Courts29 Dec 1980

The Commissioner of Wealth Tax Vs Subbarama Sastrigal

High Court Of Kerala · (1980) 12 KL CK 0026

Wealth Tax Act, 1957 — Section 27(3), 7(1)

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High Courts19 Dec 1980Allowed

Raghavan Nair Vs Velayudhan Nair

High Court Of Kerala · AIR 1981 Ker 35

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts18 Dec 1980Allowed

Mariamma Vs Kurien

High Court Of Kerala · (1980) 12 KL CK 0027

Divorce Act, 1869 — Section 17, 18, 19, 7

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High Courts18 Dec 1980

Commissioner of Income Tax Vs Travancore Chemical Mfg. Co.

High Court Of Kerala · (1981) 23 CTR 44 : (1981) 2 ILR (Ker) 591 : (1982) 133 ITR 818

Income Tax Act, 1961 — Section 40A(5)

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High Courts17 Dec 1980Allowed

Kora Kurian Vs Deputy Registrar of Co-operative Societies and Others

High Court Of Kerala · (1980) 12 KL CK 0005

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High Courts17 Dec 1980

H.S. Shivakantappa Vs Commissioner of Agricultural Income Tax

High Court Of Kerala · (1982) 134 ITR 481

Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 37Kerala Agricultural Income Tax Act, 1950 — Section 5

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High Courts12 Dec 1980Allowed

Kunju Narayanan Vs Kochu Velayudhan and Others

High Court Of Kerala · (1980) 12 KL CK 0004

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High Courts11 Dec 1980Dismissed

Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Burmah Shell Oil Storage and Distributing Company Limited

High Court Of Kerala · (1981) 48 STC 37

Constitution of India, 1950 — Article 133, 134A

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High Courts11 Dec 1980Dismissed

V.P. Antony Vs Licensing Authority and Another

High Court Of Kerala · AIR 1981 Ker 116

Kerala Motor Vehicles Rules, 1989 — Rule 10Motor Vehicles Act, 1939 — Section 14, 21(1), 21(2), 4, 4(2)

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High Courts10 Dec 1980

C. Janardhanan Nair Vs A. Mohammadkunju

High Court Of Kerala · (1981) CriLJ 528 : (1981) 1 ILR (Ker) 502

Prevention of Food Adulteration Act, 1954 — Section 10, 11, 16, 19, 2

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High Courts10 Dec 1980

Deputy Commissioner of Agrl. Income Tax and Sales Tax Vs P.S.B. Paul Pandian

High Court Of Kerala · (1981) 128 ITR 809

Kerala Agricultural Income Tax Act, 1950 — Section 34

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High Courts10 Dec 1980Allowed

Manikantan Nair Vs The Kerala Co-operative Tribunal and Others

High Court Of Kerala · (1980) 12 KL CK 0018

Constitution of India, 1950 — Article 226

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High Courts10 Dec 1980Dismissed

Madhavan Ezhuthasan Vs Vellayyappan

High Court Of Kerala · (1980) 12 KL CK 0009

General Clauses Act, 1897 — Section 13(2)Hindu Succession Act, 1956 — Section 22, 23Transfer of Property Act, 1882 — Section 44

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High Courts10 Dec 1980

Commissioner of Income Tax Vs Haji P. Mohammed

High Court Of Kerala · (1981) 23 CTR 39 : (1981) 132 ITR 623

Income Tax Act, 1961 — Section 139(5), 271(1)

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