High Courts22 May 1968Allowed
Mather and Co. Vs The Income Tax Officer, Companies Circle, Ernakulam
High Court Of Kerala · (1968) KLJ 557
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 152, 154, 154(1)(a), 154(1)(b), 155
COURT ARCHIVE
High Court Of Kerala judgments, 1968
281 judgments · page 11 of 15
High Courts21 May 1968
MATHER AND CO. (PRIVATE) LTD. Vs Income Tax OFFICER, COMPANIES CIRCLE, ERNAKULAM.
High Court Of Kerala · (1969) 71 ITR 247
Civil Procedure Code, 1908 (CPC) — Section 152Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154
High Courts20 May 1968
Vareed Vs Mary
High Court Of Kerala · (1968) KLJ 579
Civil Procedure Code, 1908 (CPC) — Section 115, 20Constitution of India, 1950 — Article 136Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 10, 11, 13, 18, 18(5)
High Courts20 May 1968
Velliyottummel Sooppi and Others Vs Nadukandy Moossa and Others
High Court Of Kerala · AIR 1969 Ker 222
Civil Procedure Code, 1908 (CPC) — Section 100, 101Limitation Act, 1963 — Article 64, 65
High Courts01 May 1968Dismissed
Pokkoya Thangal Vs The Additional District Magistrate and Others
High Court Of Kerala · (1968) KLJ 427
Constitution of India, 1950 — Article 22, 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 107, 446
High Courts05 Apr 1968Dismissed
Chori Ouso and others Vs Sasoon Helegua and others
High Court Of Kerala · (1968) KLJ 397
Constitution of India, 1950 — Article 227Kerala Land Reforms Act, 1963 — Section 2, 2(38), 2(60), 31, 31(1)Transfer of Property Act, 1882 — Section 10, 10(iii), 105, 108(b), 108(b)
High Courts05 Apr 1968Dismissed
Karthyayani Vs Raman and Others
High Court Of Kerala · AIR 1969 Ker 213 : (1968) KLJ 768
Evidence Act, 1872 — Section 108
High Courts05 Apr 1968
Chori Ouso Vs Sasoon Helegua and Another
High Court Of Kerala · AIR 1969 Ker 11
Kerala Land Reforms Act, 1963 — Section 10, 10(3), 13(1), 2(45), 2(60)Transfer of Property Act, 1882 — Section 105
High Courts05 Apr 1968
Commissioner of Income Tax, Kerala, Ernakulam Vs Travancore Sugars and Chemicals Ltd., Pulikeezh, Tiruvalla
High Court Of Kerala · AIR 1969 Ker 196
Income Tax Act, 1922 — Section 10(2), 10(4A), 12(2), 4(3), 66A
High Courts05 Apr 1968
In Re: State of Kerala, P. Komu and Mammootty
High Court Of Kerala · AIR 1969 Ker 111 : (1969) CriLJ 486
Constitution of India, 1950 — Article 254(2)Criminal Procedure Code, 1898 (CrPC) — Section 190, 190(1), 191, 192, 28Kerala Panchayat (Trial of Offences by Magistrates) Rules, 1964 — Rule 3
High Courts05 Apr 1968
State of Kerala Vs Kundumkara Govindan and Another
High Court Of Kerala · (1969) CriLJ 818
Criminal Procedure Code, 1898 (CrPC) — Section 162, 342Penal Code, 1860 (IPC) — Section 376, 377
High Courts05 Apr 1968Allowed
Aypu Kuncheria Vs Ramachandra Iyer
High Court Of Kerala · (1968) KLJ 539
Kerala Land Reforms Act, 1963 — Section 13, 5
High Courts05 Apr 1968Allowed
Thottoli Raman Vs Moosa
High Court Of Kerala · (1968) KLJ 769
Contract Act, 1872 — Section 23
High Courts05 Apr 1968Allowed
Commissioner of Income Tax, Kerala Vs The Travancore Sugars and Chemicals Ltd.
High Court Of Kerala · (1968) KLJ 499
Income Tax Act, 1961 — Section 10, 10(1), 10(2)(xv), 10(4A), 12(2)Partnership Act, 1932 — Section 29
High Courts05 Apr 1968
Commissioner of Income Tax, Kerala Vs Travancore Sugars and Chemicals Ltd.
High Court Of Kerala · (1969) 71 ITR 385
Income Tax Act, 1961 — Section 10, 10(1), 10(2)(xii), 10(2)(xv), 10(4A)
High Courts03 Apr 1968Dismissed
Mathai Vs The Asst. Educational Officer, Ranny
High Court Of Kerala · (1968) KLJ 533
Kerala Education Rules, 1959 — Rule 62
High Courts03 Apr 1968
Ittyanath Madathil Madhavi Vs Sree Rama Varma
High Court Of Kerala · AIR 1969 Ker 256
Succession Act, 1925 — Section 278, 284, 295
High Courts03 Apr 1968
Mathai Vs Assistant Educational Officer
High Court Of Kerala · (1969) 1 LLJ 220
High Courts03 Apr 1968
Stanley Mendex Vs Glovanola Binny Ltd. and Others
High Court Of Kerala · (1968) 2 LLJ 470
Industrial Disputes Act, 1947 — Section 33, 33A
High Courts03 Apr 1968Dismissed
Stanley Kendez Vs Giovanola Binny Ltd.
High Court Of Kerala · (1968) KLJ 537
Industrial Disputes Act, 1947 — Section 33, 33A