COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,498 of 2,714

High Courts26 Jul 1968

Sundaram (K.C.) Vs Authority under Payment of Wages Act and Others

High Court Of Kerala · (1969) 1 LLJ 58

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136, 226, 227Minimum Wages Act, 1948 — Section 20

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High Courts26 Jul 1968Allowed

K.C. Pazhanimala and Others Vs State of Kerala and Others

High Court Of Kerala · AIR 1969 Ker 154

Constitution of India, 1950 — Article 226, 245Essential Commodities Act, 1955 — Section 3(2), 3(6), 5

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High Courts26 Jul 1968Allowed

R. Raman Unnithan Vs State of Kerala and Others

High Court Of Kerala · AIR 1969 Ker 243

Constitution of India, 1950 — Article 226Rice Milling Industry (Regulation) Act, 1958 — Section 12, 7

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High Courts26 Jul 1968Dismissed

Sundaram Vs The Authority under the payment of wages Act and Others

High Court Of Kerala · (1968) KLJ 586

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136(2), 226, 227Minimum Wages Act, 1948 — Section 15, 20

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High Courts25 Jul 1968

United Mercantile Co. (P) Ltd., Calicut Vs Commissioner of Income Tax, Kerala

High Court Of Kerala · AIR 1969 Ker 227

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5Income Tax Act, 1961 — Section 37(1)Trusts Act, 1882 — Section 3

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High Courts24 Jul 1968Dismissed

Hameed Haji Vs Appukutti

High Court Of Kerala · (1968) KLJ 783

Negotiable Instruments Act, 1881 (NI) — Section 13, 13(1), 35, 4Stamp Act, 1899 — Section 2, 35

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High Courts24 Jul 1968Allowed

Kuruppath Ummer''s son Arakkal Kuruppath Hameed Haji Vs Keezhepadath Ramandi''s son Appukutti and Another

High Court Of Kerala · AIR 1969 Ker 189

Negotiable Instruments Act, 1881 (NI) — Section 13(1), 4

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High Courts23 Jul 1968

V. Subash Chandra Das Vs The Inspector of Post Offices, Trivandrum, North Sub Division and Another

High Court Of Kerala · AIR 1969 Ker 244 : (1971) 21 FLR 119 : (1970) 1 LLJ 517

Constitution of India, 1950 — Article 311, 311(2)

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High Courts23 Jul 1968Dismissed

Deputy Commissioner of Agricultural Income Tax and Sales Tax, South Zone, Quilon Vs Aluminium Industries Ltd. Kundara

High Court Of Kerala · (1968) KLJ 862

Central Sales Tax Act, 1956 — Section 15, 3, 5, 6, 9Kerala General Sales Tax Act, 1963 — Section 41(1)

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High Courts23 Jul 1968Dismissed

Deputy Commissioner of Agricultural Income Tax and Sales-tax South Zone, Quilon Vs Aluminium Industries Ltd., Kundara

High Court Of Kerala · AIR 1969 Ker 205 : (1969) 23 STC 434

Central Sales Tax Act, 1956 — Section 2(4)Kerala General Sales Tax Rules, 1963 — Rule 7(1)

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High Courts23 Jul 1968Dismissed

Subash Chandra Das Vs The Inspector of Post Offices Trivandrum and others

High Court Of Kerala · (1968) KLJ 794

Constitution of India, 1950 — Article 311Government of India Act, 1935 — Section 240

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High Courts22 Jul 1968

Sankaranarayanan (C.) and Others Vs State of Kerala

High Court Of Kerala · (1970) 1 LLJ 263

Constitution of India, 1950 — Article 309, 310

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High Courts19 Jul 1968Dismissed

Sreedhara Kurup Vs Outhakutty Mickel

High Court Of Kerala · (1968) KLJ 574

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9

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High Courts19 Jul 1968Dismissed

Sekhara Menon Vs Ismail Sait Ummar Sait and Others

High Court Of Kerala · (1968) KLJ 576

Court Fees and Suits Valuation Act, 1955 — Section 30, 43

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High Courts18 Jul 1968Allowed

E. Ramavarama Raja Vs State of Kerala and Another

High Court Of Kerala · AIR 1969 Ker 317 : (1970) 1 LLJ 526

Constitution of India, 1950 — Article 226, 309, 311Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 352F, 60

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High Courts17 Jul 1968

Ahamad Thomman Thodi Vs State of Kerala and Others

High Court Of Kerala · (1969) 1 LLJ 215

Constitution of India, 1950 — Article 16Evidence Act, 1872 — Section 115

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High Courts17 Jul 1968Allowed

K.O. Varkey Vs State of Kerala

High Court Of Kerala · AIR 1969 Ker 191

Constitution of India, 1950 — Article 13(2), 30Evidence Act, 1872 — Section 115Kerala Education Rules, 1959 — Rule 6, 7, 8

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High Courts17 Jul 1968Allowed

K.O. Varkey Vs The State of Kerala

High Court Of Kerala · (1968) KLJ 799

Constitution of India, 1950 — Article 13(1), 13(2), 14, 19, 23

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High Courts16 Jul 1968

State Vs Gopala Pillai Sadasivan Pillai

High Court Of Kerala · AIR 1969 Ker 250 : (1969) CriLJ 1142 : (1968) KLJ 853

Criminal Procedure Code, 1898 (CrPC) — Section 422, 68, 69, 70, 71

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High Courts15 Jul 1968Allowed

Arya Vaidya Pharmacy Vs The Health Officer, Ernakulam Municipality and others

High Court Of Kerala · (1969) KLJ 220

Kerala Municipalities Act, 1960 — Section 284, 363(3)

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