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High Court Of Kerala judgments

54,272 judgments · page 2,423 of 2,714

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High Courts27 Jun 1975

K.C. Luckose Vs Income Tax Officer, B-Ward and Another

High Court Of Kerala · (1976) 105 ITR 418

Income Tax Act, 1922 — Section 33Income Tax Act, 1961 — Section 263, 264, 264(1)
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High Courts25 Jun 1975Dismissed

Kallianikutty Amma Vs Velayudhan and Others

High Court Of Kerala · AIR 1976 Ker 102

Constitution of India, 1950 — Article 226, 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 18
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High Courts24 Jun 1975Dismissed

The District Collector, Ernakulam Vs Ittiavira John and Another

High Court Of Kerala · AIR 1976 Ker 97

Kerala Stamp Act, 1959 — Article 21, 45A(2)
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High Courts23 Jun 1975

Krishnankutty Vs Senior Supt. of Post Offices and Others

High Court Of Kerala · (1976) 1 LLJ 175

Constitution of India, 1950 — Article 311Penal Code, 1860 (IPC) — Section 323, 326
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High Courts20 Jun 1975

Chairman, Cochin Dock Labour Board Vs P.J. George and Another

High Court Of Kerala · (1979) 1 ILR (Ker) 396 : (1976) 2 LLJ 65

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High Courts20 Jun 1975Dismissed

M.M. Nagalinga Nadar and Sons Vs State of Kerala

High Court Of Kerala · (1975) 36 STC 177

Central Sales Tax Act, 1956 — Section 10, 6
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High Courts17 Jun 1975Dismissed

P. Mulji and Sons, Africa Vs Kerala Produce Exporting Co. and Another

High Court Of Kerala · AIR 1976 Ker 3

Arbitration Act, 1940 — Section 17, 39(1), 9
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High Courts17 Jun 1975

Western India Cotton Limited Vs N. Raghavan and Others

High Court Of Kerala · (1977) 1 LLJ 284

Civil Procedure Code, 1908 (CPC) — Section 60Payment of Bonus Act, 1965 — Section 10, 2, 34
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High Courts17 Jun 1975Dismissed

Sarabai Dorabai and Another Vs Raman Pillai Kumaran Nair

High Court Of Kerala · AIR 1976 Ker 43

Kerala Agriculturists Debt Relief Act, 1970 — Section 11
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High Courts17 Jun 1975Allowed

Koshy Koshy Vs State of Kerala

High Court Of Kerala · AIR 1976 Ker 103

Civil Procedure Code, 1908 (CPC) — Section 145Kerala Land Reforms Act, 1963 — Section 29A
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High Courts16 Jun 1975Allowed

Mohammad Haji Vs Umananda Kamath

High Court Of Kerala · AIR 1976 Ker 26

Transfer of Property Act, 1882 — Section 106
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High Courts16 Jun 1975

Alleppy Co. Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (1979) 116 ITR 169

Finance Act, 1965 — Section 147
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High Courts09 Jun 1975Allowed

Federal Bank Ltd. Vs P.S.P. Panicker Simon Carves India Ltd.

High Court Of Kerala · AIR 1976 Ker 5

Negotiable Instruments Act, 1881 (NI) — Section 36, 43, 59
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High Courts05 Jun 1975Dismissed

Gwalior Rayon Silk Mfg. (Wvg.) Co. Ltd. Vs The Union of India (UOI) and Another

High Court Of Kerala · AIR 1976 Ker 68

Emergency Risks (Goods) Insurance Act, 1962 — Section 1(3), 7, 7(2), 8(1)General Clauses Act, 1897 — Section 6
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High Courts03 Jun 1975Allowed

State of Kerala and Others Vs M.C. Joseph

High Court Of Kerala · AIR 1975 Ker 189

Constitution of India, 1950 — Article 226
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High Courts29 May 1975Allowed

Lookose Jose Vs Chandy Skariah and Others

High Court Of Kerala · AIR 1975 Ker 206

Constitution of India, 1950 — Article 226Kerala Rationing Order, 1966 — Section 45(11)
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High Courts29 May 1975Dismissed

M.J. Thomas, Prop., Current Book House, Trichur Vs The District Collector, Kozhikode and Others

High Court Of Kerala · AIR 1976 Ker 28

Constitution of India, 1950 — Article 226Kerala Abkari Act, 1077 — Section 18A, 29Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 3, 5, 5(5)
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High Courts26 May 1975Allowed

Paily Paily and Another Vs Revenue Divisional Officer, Muvattupuzha (L.A. Officer) and Others

High Court Of Kerala · AIR 1976 Ker 44

Kerala Land Acquisition Act, 1961 — Section 19(4)
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High Courts26 May 1975

The Sales Tax Officer, I Circle, Alleppey and Another Vs Modern Plastic Industries, Neerkunan, Alleppey-5. S.V. Pai Vs Sales Tax Officer, I Circle, Ernakulam and Others

High Court Of Kerala · (1976) 5 CTR 108B

Central Sales Tax Act, 1956 — Section 7, 8
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High Courts13 May 1975

T. Ramachandran Vs V.K. Kuttan and Others

High Court Of Kerala · (1975) CriLJ 1531

Criminal Procedure Code, 1973 (CrPC) — Section 100, 97, 98Penal Code, 1860 (IPC) — Section 342
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