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High Court Of Kerala judgments

54,272 judgments · page 2,626 of 2,714

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High Courts04 Jan 1960Dismissed

Dumban Vayyapuri Vs State of Kerala

High Court Of Kerala · (1960) KLJ 618

Penal Code, 1860 (IPC) — Section 302
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High Courts04 Jan 1960

S. R. VENGOO IYER Vs COMMISSIONER OF Income Tax, BANGALORE.

High Court Of Kerala · (1961) 42 ITR 494 : (1960) 4 KLJ 859

Income Tax Act, 1961 — Section 2, 22
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High Courts04 Jan 1960

Francis Vs State of Kerala

High Court Of Kerala · (1960) KLJ 149

Penal Code, 1860 (IPC) — Section 302, 323, 34, 341
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High Courts04 Jan 1960

Ittyathi Vaidyan Vs Antony

High Court Of Kerala · (1960) KLJ 160

Criminal Procedure Code, 1898 (CrPC) — Section 133, 137
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High Courts04 Jan 1960Allowed

Vasu Vs State of Kerala

High Court Of Kerala · (1960) KLJ 137

Penal Code, 1860 (IPC) — Section 302, 457
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High Courts01 Jan 1960Allowed

Elizabeta Vs Giri Naicken

High Court Of Kerala · (1960) KLJ 237

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High Courts23 Dec 1959

Commissioner of Income Tax, Kerala Vs Calicut Wynad Motor Service (Private) Ltd., Kozhikode

High Court Of Kerala · AIR 1960 Ker 237

Income Tax Act, 1922 — Section 10(2)
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High Courts23 Dec 1959

Haji Abdul Kader Sahib Vs Commissioner of Income Tax, Madras

High Court Of Kerala · AIR 1960 Ker 317 : (1961) 42 ITR 296

Income Tax Act, 1922 — Section 12B, 2(4A), 66(1), 66(2), 66(4)
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High Courts23 Dec 1959

COMMISSIONER OF Income Tax, KERALA Vs CALICUT WYANAD MOTOR SERVICE PRIVATE LTD.

High Court Of Kerala · (1960) 38 ITR 479

Income Tax Act, 1961 — Section 10(2)(vib)
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High Courts22 Dec 1959Dismissed

Parameswaran Pillai and Another Vs State of Kerala and Others

High Court Of Kerala · (1960) KLJ 266

Constitution of India, 1950 — Article 226
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High Courts22 Dec 1959Dismissed

Karthiyayani and Others Vs Govindan and Others

High Court Of Kerala · (1960) KLJ 250

Limitation Act, 1963 — Article 57, 61
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High Courts22 Dec 1959

Achuthan and Others Vs State of Kerala and Others

High Court Of Kerala · (1960) KLJ 192

Constitution of India, 1950 — Article 226
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High Courts22 Dec 1959Dismissed

Sadhoo Beedi Depot Vs State of Kerala

High Court Of Kerala · (1960) 11 STC 289

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High Courts18 Dec 1959Dismissed

Gopalakrishna Panicker Vs Govinda Menon

High Court Of Kerala · (1960) KLJ 213

Kerala Agriculturists Debt Relief Act, 1958 — Section 7, 8
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High Courts18 Dec 1959Dismissed

P.M. John Vs Divisional Manager, Life Insurance Corporation of India and Others

High Court Of Kerala · AIR 1960 Ker 251

Constitution of India, 1950 — Article 226Life Insurance Corporation Act, 1956 — Section 11(1)
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High Courts18 Dec 1959Allowed

Thankamma Vs Chacki Amma alias Kutty Amma

High Court Of Kerala · (1960) KLJ 256

Kerala Stay of Eviction Proceedings Act, 1957 — Section 4
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High Courts18 Dec 1959Dismissed

Ummini and Others Vs Sariba

High Court Of Kerala · (1960) KLJ 236

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High Courts18 Dec 1959Dismissed

Panchayat Officer; Thodupuzha Vs Kuriakose and Others

High Court Of Kerala · (1960) KLJ 607

Travancore-Cochin Local Authorities Entertainments Tax Act, 1951 — Section 10, 5
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High Courts18 Dec 1959

State of Kerala Vs Subbalak Shmi

High Court Of Kerala · (1960) KLJ 340

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High Courts16 Dec 1959Dismissed

Thomas Vs State of Kerala and Another

High Court Of Kerala · (1960) KLJ 169

Kerala Surcharge on Taxes Act, 1957 — Section 3(1)
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