COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,467 of 2,714

High Courts30 Jun 1971Dismissed

Official Liquidator, Swaraj Motors (P.) Ltd. (In Liquidation) Vs Income Tax Officer

High Court Of Kerala · (1972) 84 ITR 363 : (1971) KLJ 523

Companies Act, 1956 — Section 446(1), 446(2)Income Tax Act, 1961 — Section 148, 156, 271, 273, 274

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High Courts30 Jun 1971

Official Liquidator, Swaraj Motors (P) Ltd. (in Liquidation) Vs Income Tax Officer, Company Circle

High Court Of Kerala · (1972) 84 ITR 363 : (1971) KLJ 523

COMPANIES ACT, 1956 — Section 148, 156, 211, 271, 273Industrial Disputes Act, 1947 — Section 10Life Insurance (Emergency Provisions) Act, 1956 — Section 15

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High Courts29 Jun 1971

V. Kamalaksha Pai Vs Keshava Bhatta

High Court Of Kerala · AIR 1972 Ker 110

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Transfer of Property Act, 1882 — Section 106

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High Courts29 Jun 1971

Govinda Marar Vs Sivarama Kurup

High Court Of Kerala · AIR 1972 Ker 68

Transfer of Property Act, 1882 — Section 52, 53

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High Courts25 Jun 1971Allowed

Madhavi Amma Vs Joseph Nadar

High Court Of Kerala · AIR 1972 Ker 133

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High Courts22 Jun 1971Allowed

John J. Jacob and others Vs The State

High Court Of Kerala · (1971) KLJ 516

Civil Procedure Code, 1908 (CPC) — Section 112, 113, 114, 115, 116Criminal Procedure Code, 1898 (CrPC) — Section 107, 151

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High Courts22 Jun 1971

The Vadakkekara Karshaka Samajom and Others, The Anthicaud Furka Cherukida Kera Karshaka Sangom, Ezhupunna Service Co-operative Society and The Malankara Rubber and Produce Co. Ltd. Vs The State of Kerala

High Court Of Kerala · (1971) 2 LLJ 252

Minimum Wages Act, 1948 — Section 3, 5, 7

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High Courts22 Jun 1971Dismissed

Harrisons and Crosfield Ltd. Vs Kerala State

High Court Of Kerala · AIR 1971 Ker 329

Motor Vehicles Act, 1939 — Section 2(18)

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High Courts21 Jun 1971Dismissed

Krishnan and Others Vs Ammalu and Others

High Court Of Kerala · AIR 1972 Ker 91 : (1971) KLJ 572

Hindu Womens Right to Property Act, 1937 — Section 3(2)

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High Courts21 Jun 1971Dismissed

Adimali St. Paula Yakkobaya Suriyani Church Vs Ithappiri Paily

High Court Of Kerala · AIR 1972 Ker 180

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

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High Courts18 Jun 1971Dismissed

Idyala Govinda Bhatta Vs Parvathi Amma

High Court Of Kerala · (1971) KLJ 535

Transfer of Property Act, 1882 — Section 39

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High Courts18 Jun 1971

Saraswathi Ammal Vs Harihara Serva and another

High Court Of Kerala · (1971) KLJ 521

Criminal Procedure Code, 1898 (CrPC) — Section 488

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High Courts17 Jun 1971Dismissed

Krishna Iyer Vs Krishna Iyer

High Court Of Kerala · AIR 1972 Ker 216

Transfer of Property Act, 1882 — Section 105

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High Courts17 Jun 1971Dismissed

Gopalakrishnan Iyer Vs Padmanabhan

High Court Of Kerala · AIR 1972 Ker 96 : (1971) KLJ 581

Provincial Insolvency Act, 1920 — Section 10(2)

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High Courts15 Jun 1971Dismissed

Narayani Amma Karthiyayani Amma and Another Vs The State of Kerala and Others

High Court Of Kerala · AIR 1972 Ker 93

Constitution of India, 1950 — Article 14

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High Courts15 Jun 1971Dismissed

P.V. George Tharakan Vs Kochappin Narayanan and Others

High Court Of Kerala · AIR 1972 Ker 159

Fatal Accidents Act, 1855 — Section 1Motor Vehicles Act, 1939 — Section 116

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High Courts14 Jun 1971Dismissed

Subramaniyan Vs Lakshmi Amma

High Court Of Kerala · AIR 1972 Ker 194

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12

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High Courts10 Jun 1971

Workmen of Blundell Eomite Paints Ltd. Vs Blundell Eomite Paints Ltd. and Others

High Court Of Kerala · (1971) 2 LLJ 265

Industrial Disputes Act, 1947 — Section 25G

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High Courts10 Jun 1971

Abdul Karim Vs Receiver, T.M. Muhammad Shaffee and Another

High Court Of Kerala · AIR 1972 Ker 95 : (1971) KLJ 483

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 43 Rule 2

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High Courts09 Jun 1971

P.T. Ramanujan and others Vs Devar Madathi Bhaskaran

High Court Of Kerala · (1971) KLJ 552

Partnership Act, 1932 — Section 69, 69(2), 69(2)(a)

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