High Courts18 Jul 1966
V.S. Ayyappan Vs The State of Kerala
High Court Of Kerala · (1966) 18 STC 474
Kerala General Sales Tax Act, 1963 — Section 46(1)(f), 46(2)(c)
COURT ARCHIVE
High Court Of Kerala judgments, 1966
292 judgments · page 9 of 15
High Courts15 Jul 1966Dismissed
Chacko Vs Ganapathy Iyer
High Court Of Kerala · (1966) KLJ 973
Kerala Agriculturists Debt Relief Act, 1958 — Section 8
High Courts14 Jul 1966Dismissed
Nechupadam Construction Engineering Contractors Vs The Executive Engineer and Another
High Court Of Kerala · (1967) 20 STC 82
Central Sales Tax Act, 1956 — Section 5
High Courts14 Jul 1966
Babu Ahamad Kabir Vs The Principal, Medical College, Kozhikode and Another
High Court Of Kerala · AIR 1967 Ker 121
Constitution of India, 1950 — Article 226
High Courts14 Jul 1966
Assistant Educational Officer Vs Mohammed
High Court Of Kerala · (1969) 1 LLJ 321
High Courts13 Jul 1966Allowed
Sree Devi Amma Vs Rugmini Amma
High Court Of Kerala · (1966) KLJ 844
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, 144, 2
High Courts13 Jul 1966Dismissed
P.P. Looke Vs N.J. Mathew and Others
High Court Of Kerala · (1967) 37 CompCas 790
Companies Act, 1956 — Section 628
High Courts13 Jul 1966Dismissed
Appakannu Muhammed Haneefa and Another Vs Narayani Pilla Thankamma Pilla and Others
High Court Of Kerala · AIR 1967 Ker 190 : (1966) 10 KLJ 996
Contract Act, 1872 — Section 21, 72Transfer of Property Act, 1882 — Section 35
High Courts13 Jul 1966
Commissioner of Income Tax, Kerala, Ernakulam Vs Devadasan and others
High Court Of Kerala · (1966) KLJ 1107
Income Tax Act, 1922 — Section 66, 66(4)
High Courts12 Jul 1966
M/s. V.K. Kurien and K.P. George Vs Commissioner of Income Tax, Ernakulam
High Court Of Kerala · (1966) KLJ 791
Income Tax Act, 1961 — Section 23, 26, 26A, 59, 66
High Courts12 Jul 1966
Iype Ulahannan Vs The Panchayat Board, Manjalur and Others
High Court Of Kerala · (1966) KLJ 955
Kerala Panchayat (Public and Private Markets) Rules, 1964 — Rule 3Kerala Panchayat Act, 1960 — Section 143(1), 85(1)
High Courts10 Jul 1966
M.P. Alexander and Co. Vs Commissioner of Income Tax
High Court Of Kerala · (1973) 92 ITR 92
Income Tax Act, 1922 — Section 66(1)
High Courts08 Jul 1966Allowed
Cheru and another Vs The Sales Tax Officer, Ponnani
High Court Of Kerala · (1966) KLJ 1027
Income Tax Act, 1961 — Section 34, 35Kerala General Sales Tax Act, 1963 — Section 19, 2, 51, 61
High Courts07 Jul 1966Dismissed
The State of Kerala and Others Vs Haji K. Haji K. Kunhippokker Kutty Naha and Others
High Court Of Kerala · AIR 1967 Ker 114
Constitution of India, 1950 — Article 14, 265Kerala Building Tax Act, 1975 — Section 1
High Courts04 Jul 1966
Ouseph and Sons Vs The Commissioner of Income Tax, Kerala
High Court Of Kerala · (1967) KLJ 13
Income Tax Act, 1922 — Section 26A
High Courts30 Jun 1966Dismissed
Mohammed Vs Narayanan Nair
High Court Of Kerala · (1966) KLJ 840
Kerala Land Reforms Act, 1963 — Section 3(8)
High Courts30 Jun 1966
Raja Gopalan Vs Rajamma
High Court Of Kerala · AIR 1967 Ker 181
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 25(1), 25(3)
High Courts29 Jun 1966Dismissed
Ahammad Kanna and another Vs Muhammed Haneef and Others
High Court Of Kerala · (1966) KLJ 941
High Courts29 Jun 1966Allowed
Krishnan Neelakantan and Others Vs Krishnan Kochukannan
High Court Of Kerala · AIR 1967 Ker 96
Partnership Act, 1932 — Section 42, 69(3)
High Courts28 Jun 1966
Madhavan (K.) Vs Directorate of Plant Protection, Quarantine and Storage and Others
High Court Of Kerala · (1968) 1 LLJ 51
Constitution of India, 1950 — Article 311