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High Court Of Kerala judgments

54,272 judgments · page 2,568 of 2,714

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High Courts05 Aug 1963Dismissed

Avanthika and Another Vs Sita Bai and Others

High Court Of Kerala · (1963) KLJ 1164

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High Courts02 Aug 1963

Provident Fund Inspector, Kozhikode Vs Mohammed

High Court Of Kerala · (1963) KLJ 712

Employees Provident Fund Scheme, 1952 — Paragraph 76(a), Paragraph 76(c)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14
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High Courts02 Aug 1963Dismissed

A.M. Kuttysankaran Nair Vs P.V. Kumaran Nair and Others

High Court Of Kerala · AIR 1965 Ker 161 : (1965) CriLJ 699

Criminal Procedure Code, 1898 (CrPC) — Section 342, 423Evidence Act, 1872 — Section 105, 3Penal Code, 1860 (IPC) — Section 499
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High Courts02 Aug 1963Dismissed

Devassia Vs Changanacherry Municipality

High Court Of Kerala · (1963) KLJ 949

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High Courts01 Aug 1963

Forest Industries Travancore Ltd. Vs Commissioner of Income Tax, Kerala

High Court Of Kerala · (1964) 51 ITR 329 : (1963) 7 KLJ 740

Income Tax Act, 1922 — Section 10(2)(vii), 13, 66, 66(1)
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High Courts01 Aug 1963Dismissed

Varghese Mechery Vs Director of Local Bodies and Others

High Court Of Kerala · (1964) KLJ 814

Representation of the People Act, 1950 — Section 14, 23Representation of the People Act, 1951 — Section 21, 21(1), 21(2), 22, 23
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High Courts31 Jul 1963Dismissed

Ramakrishnan and Others Vs Executive District Magistrate, Trichur and Another

High Court Of Kerala · (1964) KLJ 292

Kerala Police Act, 1960 — Section 18Motor Vehicles Act, 1988 — Section 74
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High Courts31 Jul 1963

Abdur Rehuman Vaidyan Vs Abubaker Kunju

High Court Of Kerala · (1963) KLJ 1133

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High Courts30 Jul 1963

Annamalai Reddiar Vs Commissioner of Income Tax, Kerala

High Court Of Kerala · (1963) KLJ 733

Income Tax Act, 1922 — Section 66
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High Courts29 Jul 1963

Karimtharuvi Tea Estates Ltd. Vs Commr. of Income Tax, Kerala

High Court Of Kerala · (1963) KLJ 745

Income Tax Act, 1922 — Section 10(2)(xv)
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High Courts26 Jul 1963Allowed

Kalliyani Amma Bhavani Amma Vs Narayani Amma Madhavi Amma and Another

High Court Of Kerala · AIR 1963 Ker 358

Travancore Nair Act, 1100 — Section 39
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High Courts25 Jul 1963Dismissed

Parukutty Amma Parvathi Amma and Others Vs Sankara Kurup Rama Kurup and Others

High Court Of Kerala · AIR 1964 Ker 4 : (1963) 7 KLJ 697

Evidence Act, 1872 — Section 101, 102, 103
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High Courts25 Jul 1963

State of Kerala Vs Karimtharuvi Tea Estate Ltd.

High Court Of Kerala · (1963) KLJ 743

Kerala Agricultural Income Tax Act, 1950 — Section 60(1), 60(6)
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High Courts25 Jul 1963

Raghavanunni Moopil Nayar Vs Agricultural Income Tax Officer

High Court Of Kerala · (1964) KLJ 362

Kerala Agricultural Income Tax Act, 1950 — Section 29, 3(5)
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High Courts24 Jul 1963Allowed

Kuppathode Madhavan Nair and Others Vs The State of Kerala and Others

High Court Of Kerala · AIR 1964 Ker 287

Constitution of India, 1950 — Article 13, 13(2), 19, 19(1), 31Kerala Forest Act, 1961 — Section 48, 49, 50, 51
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High Courts24 Jul 1963Allowed

Haji Mammu Keye Vs The Thirurangadi P.C.C. Society

High Court Of Kerala · (1963) KLJ 806

Arbitration Act, 1940 — Section 34, 39, 46Transfer of Property Act, 1882 — Section 106
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High Courts23 Jul 1963Dismissed

Kavalappara Kottarathil Kochunni Vs Kavalappara Kottarathil Kunnukuttanunni and Others

High Court Of Kerala · AIR 1964 Ker 86

Specific Relief Act, 1877 — Section 5
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High Courts22 Jul 1963Dismissed

Mohamed Rowther Vs Velayudhan

High Court Of Kerala · (1963) KLJ 812

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
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High Courts19 Jul 1963

Mathen Simon of Mukalal Vs Ouseph Looka of Makkiyil and Others

High Court Of Kerala · AIR 1964 Ker 88

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 66, Order 21 Rule 90Limitation Act, 1908 — Article 165, 166, 18
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High Courts18 Jul 1963Dismissed

Thuttampara Planting Co. Vs Tahsildar, Chittur and Another

High Court Of Kerala · AIR 1964 Ker 141

Constitution of India, 1950 — Article 14, 226Kerala Plantations (Additional Tax) Act, 1960 — Section 2(6), 3
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