High Courts29 Oct 1968
K. Kuttappan Nair Vs Commissioner of Wealth-tax
High Court Of Kerala · (1969) 72 ITR 426
Wealth Tax Act, 1957 — Section 4(4)
COURT ARCHIVE
High Court Of Kerala judgments, 1968
281 judgments · page 3 of 15
High Courts29 Oct 1968Dismissed
In Re: Popular Bank Ltd. (In Liquidation)
High Court Of Kerala · AIR 1970 Ker 120
Companies Act, 1956 — Section 542
High Courts29 Oct 1968
K. Nagendra Prabhu and Others Vs Popular Bank Ltd. and Others
High Court Of Kerala · AIR 1970 Ker 120
Banking Regulation Act, 1949 — Section 45UCivil Procedure Code, 1908 (CPC) — Order 22 Rule 6Companies (Court) Rules, 1959 — Rule 44, 6
High Courts29 Oct 1968
K. Madhava Nayak Vs Popular Bank Ltd. (In Liquidation)
High Court Of Kerala · (1969) 39 CompCas 711
Banking Companies Act, 1949 — Section 45HCompanies Act, 1956 — Section 543, 543(1)
High Courts29 Oct 1968
K. Madhava Nayak and Others Vs Popular Bank Ltd.
High Court Of Kerala · AIR 1970 Ker 131
Banking Companies Act, 1949 — Section 45HCompanies Act, 1956 — Section 543, 543(1)Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts28 Oct 1968Dismissed
Kerala State Road Transport Corporation Vs State Transport Authority, Trivandrum and Others
High Court Of Kerala · (1969) KLJ 552
Constitution of India, 1950 — Article 226
High Courts24 Oct 1968
Nittur Veettil Cheriyamammu Haji Vs Nallapurayil Puthiya Valappil Mohammed and others.. Respondents
High Court Of Kerala · (1968) KLJ 882
Constitution of India, 1950 — Article 134Transfer of Property Act, 1882 — Section 108, 108(o), 108(p)
High Courts24 Oct 1968
Miss Thressia C. Nidhiyiri Joint Proprietor, Nidhiyiri Estate and Another Vs Kurian (A.P.), President, Ezhattumugham Rubber Thozhilali Union and Others
High Court Of Kerala · (1970) 1 LLJ 511
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25G
High Courts23 Oct 1968Dismissed
Central Bank of India Ltd. Vs Gopinathan Nair and 2 others
High Court Of Kerala · (1969) KLJ 267
Negotiable Instruments Act, 1881 (NI) — Section 131, 131A, 82, 85, 85A
High Courts23 Oct 1968Dismissed
Central Bank of India Ltd., Bombay Vs V. Gopinathan Nair and Others
High Court Of Kerala · AIR 1970 Ker 74
Civil Procedure Code, 1908 (CPC) — Section 100Negotiable Instruments Act, 1881 (NI) — Section 131, 131A, 85, 85A
High Courts22 Oct 1968
The Deputy Commissioner of Agrl. Income Tax and Sales Tax Vs Mammootty
High Court Of Kerala · (1970) KLJ 3
Kerala General Sales Tax Act, 1963 — Section 9
High Courts22 Oct 1968
C.T. Palu and Sons Vs Commissioner of Income Tax
High Court Of Kerala · (1969) 72 ITR 641
Income Tax Act, 1961 — Section 184(7)
High Courts20 Oct 1968Dismissed
Geevarghese George Vs K.P. Abraham
High Court Of Kerala · AIR 1979 Ker 237
Civil Procedure Code, 1908 (CPC) — Order 46 Rule 1, 113Constitution of India, 1950 — Article 14, 19(1), 20, 31Kerala Debt Relief Act, 1977 — Section 13(2), 2(4), 3, 4(2)
High Courts18 Oct 1968
Commissioner of Income Tax Vs Managing Trustee, Jalakhabai Trust
High Court Of Kerala · (1969) 72 ITR 733
Income Tax Act, 1922 — Section 4(3)
High Courts17 Oct 1968
Traco Cable Company Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1969) 72 ITR 503
Income Tax Act, 1961 — Section 57
High Courts17 Oct 1968
V. Venugopala Varma Rajah, Kollengode, Palghat Vs Controller of Estate Duty, Kerala, Ernakulam
High Court Of Kerala · AIR 1969 Ker 304 : (1969) 72 ITR 226
Estate Duty Act, 1953 — Section 5, 5(1)
High Courts16 Oct 1968Dismissed
Thanka Vs Balarama Iyer
High Court Of Kerala · (1969) KLJ 331
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 1(d)Kerala Land Reforms Act, 1963 — Section 13, 14, 15, 16, 17
High Courts16 Oct 1968
Commissioner of Income Tax Vs A.D. Cotton Mills (P.) Ltd.
High Court Of Kerala · (1969) 72 ITR 421
Contract Act, 1872 — Section 85Income Tax Act, 1922 — Section 10(2)Sales of Goods Act, 1930 — Section 20, 21, 22, 23, 24
High Courts15 Oct 1968
Manomani (S.) Vs Labour Court and Another
High Court Of Kerala · (1969) KLJ 515 : (1969) 2 LLJ 536
Industrial Disputes Act, 1947 — Section 10, 33C
High Courts10 Oct 1968Dismissed
Mariyakutty Umma Vs Paloontakath Moosakutty Haji and another
High Court Of Kerala · (1969) KLJ 424
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 13