COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,443 of 2,714

High Courts06 Apr 1973

Official Liquidator, Palai Central Bank Ltd. Vs Land Tribunal, Mukathala and Others

High Court Of Kerala · (1973) KLJ 471

Banking Regulation Act, 1949 — Section 45B, 45CCompanies Act, 1956 — Section 391, 446, 446(1)Kerala Land Reforms Act, 1963 — Section 125, 80A, 80B, 80C(2), 99

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High Courts06 Apr 1973Allowed

Varghese and Others Vs Iype Kuriakose and Others

High Court Of Kerala · AIR 1973 Ker 267

Specific Relief Act, 1963 — Section 33

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High Courts04 Apr 1973

State of Kerala Vs P.T. Mathew

High Court Of Kerala · (1973) CriLJ 1721

Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7

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High Courts03 Apr 1973Dismissed

Raja Rice And Flower Mills And Others Vs Inspecting Assistant Commissioner, Agricultural Income Tax and Sales-tax (Intelligence) and Another

High Court Of Kerala · (1973) 32 STC 131

Constitution of India, 1950 — Article 14, 19(1)(f)Kerala General Sales Tax Act, 1963 — Section 17(2)(a), 28(3)(a), 46

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High Courts03 Apr 1973Dismissed

Raja Rice and Flour Mills and Others Vs Inspecting Assistant Commissioner, Agricultural Income Tax and Sales Tax (Intelligence) and Another

High Court Of Kerala · (1973) 32 STC 131

Constitution of India, 1950 — Article 14, 19

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High Courts02 Apr 1973

Jayadev and others Vs Kerala Public Service Commission

High Court Of Kerala · (1973) KLJ 915

Kerala State and Subordinate Services Rules, 1958 — Rule 3(c)

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High Courts02 Apr 1973Dismissed

Mathai Vs Varkey

High Court Of Kerala · (1973) KLJ 694

Contract Act, 1872 — Section 16

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High Courts28 Mar 1973Allowed

K.K. Moidu Vs State of Kerala and Others

High Court Of Kerala · (1973) KLJ 591

Constitution of India, 1950 — Article 14

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High Courts27 Mar 1973Dismissed

Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs Smt. L. Yogeswari Ammal and Others

High Court Of Kerala · (1973) 32 STC 164

Kerala General Sales Tax Act, 1963 — Section 77A

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High Courts23 Mar 1973Dismissed

Mathew Mathew Vs Alexander Muthalali

High Court Of Kerala · AIR 1973 Ker 270

Limitation Act, 1908 — Article 116Limitation Act, 1963 — Article 55, 30Transfer of Property Act, 1882 — Section 98

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High Courts23 Mar 1973Dismissed

N. Gopinathan Nair and Another Vs Neyyattinkara Housing Co-operative Society Ltd. and Another

High Court Of Kerala · AIR 1974 Ker 115

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High Courts22 Mar 1973Dismissed

K.G. Prakasan and Others Vs State of Kerala and Others

High Court Of Kerala · (1973) 03 KL CK 0020

Constitution of India, 1950 — Article 14, 19, 246, 254, 266Kerala Municipalities Act, 1960 — Section 110Kerala Tax on Employment Act, 1976 — Section 26, 29, 30, 4, 5

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High Courts21 Mar 1973