High Courts09 Oct 1967
COMMISSIONER OF GIFT-TAX, KERALA Vs P. GHEEVARGHESE, TRAVANCORE TIMBERS and PRODUCTS.
High Court Of Kerala · (1968) 68 ITR 132
COURT ARCHIVE
High Court Of Kerala judgments, 1967
203 judgments · page 3 of 11
High Courts05 Oct 1967Allowed
Chithalan Vs C. Ammu Amma and Others
High Court Of Kerala · (1968) KLJ 123
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1(5), Order 18 Rule 12, Order 41 Rule 25, 99Evidence Act, 1872 — Section 68, 71Succession Act, 1925 — Section 237, 238, 239, 263, 264
High Courts04 Oct 1967Dismissed
Sankara Narayana Transports Vs Chandran and Another.
High Court Of Kerala · (1968) KLJ 295
Motor Vehicles Act, 1988 — Section 62, 62(d), 64(2)
High Courts23 Sept 1967
Haji K. Assainar Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1968) 69 ITR 154
Income Tax Act, 1922 — Section 10(2)(xv), 66(1)
High Courts23 Sept 1967
Haji K. Assainar Vs The Commissioner of Income Tax, Kerala
High Court Of Kerala · (1968) KLJ 21
Income Tax Act, 1922 — Section 10(2)(XV)
High Courts08 Sept 1967
P.K. Subramania Iyer Vs Commissioner of Gift Tax, Kerala, Ernakulam
High Court Of Kerala · (1968) 67 ITR 612
High Courts07 Sept 1967
Aluminium Industries Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1968) 68 ITR 125
Companies Super Profits Tax Act, 1963 — Section 4Companies Super Profits Tax Rules, 1963 — Rule 1
High Courts06 Sept 1967
JOSEPH THOMAS and BROS. Vs COMMISSIONER OF Income Tax KERALA.
High Court Of Kerala · (1968) 68 ITR 796
Income Tax Act, 1961 — Section 142, 143, 144, 256, 260
High Courts06 Sept 1967
Provident Fund Inspector Vs N.S.S. Co-operative Society
High Court Of Kerala · (1967) 2 LLJ 821
Employees Provident Fund Act, 1962 — Section 14, 14A
High Courts05 Sept 1967Allowed
Govinda Bhatta Vs Krishna Bhatta
High Court Of Kerala · AIR 1968 Ker 250 : (1967) 11 KLJ 910
Limitation Act, 1908 — Article 182Transfer of Property Act, 1882 — Section 53
High Courts05 Sept 1967
Padmanabhan Menon (T.K.) and Others Vs Indian Aluminium Company Ltd. and Others
High Court Of Kerala · (1968) 2 LLJ 225
Industrial Disputes Act, 1947 — Section 10, 12, 13, 17, 18
High Courts05 Sept 1967Allowed
South India Corporation Private Ltd., Cochin Vs State of Kerala and Others
High Court Of Kerala · (1967) 09 KL CK 0001
Constitution of India, 1950 — Article 14, 277, 278, 278(2), 291
High Courts04 Sept 1967
Commissioner Of Income Tax, Kerala Vs Ramakrishnan
High Court Of Kerala · (1969) 73 ITR 356
Income Tax Act, 1922 — Section 10(2)(vii), 66, 66(2)
High Courts04 Sept 1967
The Commissioner of Income Tax, Kerala, Ernakulam Vs V.K. Ramakrishnan
High Court Of Kerala · AIR 1968 Ker 156 : (1967) 11 KLJ 863
Income Tax Act, 1922 — Section 10(2), 12B
High Courts01 Sept 1967Dismissed
Pappu Vs Damodaran and Others
High Court Of Kerala · AIR 1968 Ker 126 : (1968) CriLJ 625
Penal Code, 1860 (IPC) — Section 76
High Courts01 Sept 1967
Commissioner of Gift-tax, Kerala, Ernakulam Vs Dr. V. Madhavan Valiathan
High Court Of Kerala · AIR 1968 Ker 80 : (1968) 68 ITR 729
Gift Tax Act, 1958 — Section 26(1)Income Tax Act, 1922 — Section 66(1)
High Courts31 Aug 1967Dismissed
T.P. Seetharaman Vs K. Sekharan Nair and Others
High Court Of Kerala · (1967) 08 KL CK 0015
Constitution of India, 1950 — Article 326Representation of the People Act, 1951 — Section 100(1), 64, 83, 86, 92
High Courts30 Aug 1967
Pathumma Beevi (P.K.) and Others Vs Chief Secretary to Government of Kerala and Others
High Court Of Kerala · (1968) 1 LLJ 400
Civil Procedure Code, 1908 (CPC) — Section 9Industrial Disputes Act, 1947 — Section 10, 17, 17A, 33C, 38
High Courts30 Aug 1967
The Commissioner of Income Tax, Kerala, Ernakulam Vs Saraf Trading Corporation, Cochin
High Court Of Kerala · AIR 1968 Ker 292 : (1968) 69 ITR 62
Finance Act, 1963 — Section 2(5)
High Courts30 Aug 1967
Achamma Thomas and others Vs Aliyamma Thomas
High Court Of Kerala · (1967) KLJ 964