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High Court Of Kerala judgments

54,272 judgments · page 2,490 of 2,714

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High Courts06 Mar 1969Dismissed

G. Appukkuttan Pillai Vs Government of India and Others

High Court Of Kerala · AIR 1970 Ker 110

Constitution of India, 1950 — Article 162, 226, 245, 246, 256States Reorganisation Act, 1956 — Section 115, 115(5), 115(7)
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High Courts05 Mar 1969Dismissed

State of Kerala Vs K.C. Narayanan Nair

High Court Of Kerala · (1969) KLJ 464

Prevention of Food Adulteration Act, 1954 — Section 13, 13(3), 16(1), 2, 7
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High Courts04 Mar 1969Dismissed

Cherla Poulose Koovapally Kattavil Vs K.P. Sathiavan Nair and Another

High Court Of Kerala · AIR 1970 Ker 94

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
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High Courts04 Mar 1969

Cheria Poulose Vs Sathiavan Nair and another

High Court Of Kerala · (1969) KLJ 591

Civil Procedure Code, 1908 (CPC) — Section 151
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High Courts25 Feb 1969Dismissed

C. Upperi Haji and N.V.C. Ebrahim Haji and Co. Vs The Sales Tax Officer, Badagara and another

High Court Of Kerala · (1970) KLJ 54

Central Sales Tax Act, 1956 — Section 15, 15(b), 6, 8Constitution of India, 1950 — Article 286
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High Courts24 Feb 1969Dismissed

V. Cheriya Bappu Haji Vs The Sales Tax Officer, Ottapalam and another

High Court Of Kerala · (1971) KLJ 321

Constitution of India, 1950 — Article 226, 265Kerala General Sales Tax Act, 1963 — Section 35, 43
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High Courts24 Feb 1969Allowed

Kottoor Mariam Vs The Tahsildar North Wynad Taluk

High Court Of Kerala · (1969) KLJ 682

Travancore-Cochin Revenue Recovery Act, 1951 — Section 24
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High Courts24 Feb 1969Allowed

Krishna Menon Vs Kunhippa Haji

High Court Of Kerala · (1969) KLJ 507

Kerala Land Reforms Act, 1963 — Section 31, 33, 36(1), 43, 7(1)(a)(ii)
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High Courts20 Feb 1969Allowed

J. Dewet van Ingen and another Vs Land Tribunal, Tellicherry and others

High Court Of Kerala · (1970) KLJ 481

Kerala Land Reforms Act, 1963 — Section 2, 2(17), 2(57), 2(b), 29
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High Courts19 Feb 1969Partly Allowed

A. Ibrahim Kunju Vs State of Kerala and Others

High Court Of Kerala · AIR 1970 Ker 65

Constitution of India, 1950 — Article 14, 19, 226
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High Courts18 Feb 1969

Chandu Vs Kunhamma Amma

High Court Of Kerala · (1969) KLJ 739

Kerala Land Reforms Act, 1963 — Section 132, 132(3)(c)(i), 132(3)(c)(ii), 14, 15
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High Courts17 Feb 1969

K. Kunhambu Vs Registrar of Co-operative Societies and others

High Court Of Kerala · (1969) KLJ 844

Constitution of India, 1950 — Article 359
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High Courts14 Feb 1969

Provident Fund Inspector Vs Venkatachalam Chettiar (Receiver)

High Court Of Kerala · (1969) KLJ 605 : (1970) 1 LLJ 455

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14A, 2
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High Courts12 Feb 1969

Cochin Malleables (Private) Ltd. Vs Its workmen and Others

High Court Of Kerala · (1970) 1 LLJ 122

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High Courts12 Feb 1969

Mahalinga Bhatta Vs State of Kerala and others

High Court Of Kerala · (1970) KLJ 25

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High Courts11 Feb 1969Allowed

K.V. Gopinath, Sorter, RMS, Ernakulam Vs Senior Superintendent, R.M.S. and another

High Court Of Kerala · (1969) KLJ 560

Industrial Disputes Act, 1947 — Section 25F
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High Courts10 Feb 1969Allowed

M/s. F. Shamsuddin and Brothers Vs The Special Tahsildar for Land Acquisition

High Court Of Kerala · (1969) KLJ 677

Kerala Land Acquisition Act, 1961 — Section 10, 11, 11, 12, 13Land Acquisition Act, 1894 — Section 17, 17(1), 17(4)
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High Courts07 Feb 1969Allowed

C. Arunachalam Vanamoorthi Konar Vs Kochummen Geevarghese and others

High Court Of Kerala · (1970) KLJ 10

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 98Limitation Act, 1963 — Section 28
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High Courts07 Feb 1969Allowed

Chacko Mathew, Mavelikara Vs State of Kerala

High Court Of Kerala · (1969) KLJ 618

Criminal Procedure Code, 1898 (CrPC) — Section 342Essential Commodities Act, 1955 — Section 3, 7
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High Courts06 Feb 1969

Dr. M. Narayanan Vs Sales Tax Officer, Tellicherry and Others

High Court Of Kerala · (1969) KLJ 311

Kerala General Sales Tax Act, 1963 — Section 10, 2(d), 2(g), 2(viii), 2(xxi)Sales of Goods Act, 1930 — Section 4
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