COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,604 of 2,714

High Courts14 Feb 1961

Mohammed Abdul Kader Vs Commissioner of Income Tax

High Court Of Kerala · AIR 1962 Ker 38

Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 23(3), 34Opium and Revenue Laws (Extension of Application) Act, 1950 — Section 3

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High Courts14 Feb 1961Dismissed

State of Kerala Vs Gopalakrishna Pillai

High Court Of Kerala · (1961) KLJ 338

Travancore Sea Customs Act, 1088 — Section 170

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High Courts14 Feb 1961Dismissed

Kesava Pillai Vs Narayana Pillai

High Court Of Kerala · (1961) KLJ 225

Kerala Agrlculturists Debt Relief Act, 1958 — Section 2(c)

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High Courts13 Feb 1961Allowed

Venkitasubramonia Iyer Vs Bharathan

High Court Of Kerala · (1961) KLJ 794

Civil Procedure Code, 1908 (CPC) — Section 115, 115(a)

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High Courts10 Feb 1961Dismissed

State of Kerala Vs Madhavan

High Court Of Kerala · AIR 1962 Ker 50 : (1961) 2 LLJ 484

Constitution of India, 1950 — Article 226, 311, 311(1)Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 6, 6(1), 6(2)

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High Courts10 Feb 1961Allowed

K.M. Alikoya and Co. Vs The State of Kerala

High Court Of Kerala · (1961) 5 KLJ 553 : (1961) 12 STC 567

Central Sales Tax Act, 1956 — Section 2

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High Courts09 Feb 1961Dismissed

Kesava Pillai Vs Ramakrishna Panicker and Others

High Court Of Kerala · (1961) KLJ 380

Limitation Act, 1963 — Section 14Provincial Insolvency Act, 1920 — Section 14, 18, 28, 78

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High Courts08 Feb 1961

In Re: an Advocate

High Court Of Kerala · AIR 1961 Ker 209

Bar Councils Act, 1926 — Section 10

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High Courts08 Feb 1961Dismissed

Commr. of Income Tax Vs M/s. K.P. Mohammed and Others

High Court Of Kerala · (1961) KLJ 621

Income Tax Act, 1961 — Section 3

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High Courts07 Feb 1961Dismissed

Iyyappan Mills Ltd. Vs Iyyappan Mills Workers Union and Others

High Court Of Kerala · AIR 1962 Ker 11 : (1962) 2 LLJ 84

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F

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High Courts03 Feb 1961Dismissed

South India Corporation (Private) Ltd. Vs Secretary, Board of Revenue, Trivandrum

High Court Of Kerala · AIR 1962 Ker 72 : (1961) 12 STC 344

Constitution of India, 1950 — Article 14, 162, 277, 372Travancore-Cochin General Sales Tax Act, 1125 — Section 2, 24, 3Travancore-Cochin General Sales Tax Rules, 1950 — Rule 4(3)

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High Courts03 Feb 1961Allowed