High Courts08 Oct 1968
Nelliyil Ummer Kutty Vs State of Kerala and Another
High Court Of Kerala · (1970) 77 ITR 489
Income Tax Act, 1922 — Section 4(3)Kerala Agricultural Income Tax Act, 1950 — Section 4, 9(2)
COURT ARCHIVE
High Court Of Kerala judgments, 1968
281 judgments · page 4 of 15
High Courts04 Oct 1968
R. Valsala Amma Vs Commissioner of Gift Tax
High Court Of Kerala · (1968) KLJ 806
Gift Tax Act, 1958 — Section 2(ix), 2(xviii), 26(1), 26(6), 29Income Tax Act, 1961 — Section 2(31), 3
High Courts04 Oct 1968
L. Jose Kannampilly Vs The Controller of Estate Duty Kerala, Ernakulam
High Court Of Kerala · (1969) KLJ 90
Estate Duty Act, 1953 — Section 10, 64(1), 64(6)
High Courts04 Oct 1968
Chacko Kochuvarghese died through L.R.K. Jacob George Vs Narayani Amma, Gouri Amma and Others
High Court Of Kerala · AIR 1970 Ker 267
Transfer of Property Act, 1882 — Section 105, 58, 8
High Courts04 Oct 1968
L. Jose Kannampilly Vs Controller of Estate Duty, Kerala, Ernakulam
High Court Of Kerala · AIR 1970 Ker 36 : (1969) 72 ITR 572
Estate Duty Act, 1953 — Section 10
High Courts04 Oct 1968
C.M. Francis and Co. (P.) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1970) 77 ITR 449
Income Tax Act, 1922 — Section 13Income Tax Act, 1961 — Section 145
High Courts04 Oct 1968
Smt. R. Valsala Amma Vs Commissioner of Gift-tax, Kerala
High Court Of Kerala · AIR 1969 Ker 252 : (1969) 72 ITR 579
High Courts04 Oct 1968Dismissed
Thankappan Vs Mohammadkutty and Others
High Court Of Kerala · (1968) KLJ 926
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 2, Order 9 Rule 4, Order 9 Rule 8
High Courts04 Oct 1968Dismissed
Chacko Kochuvarghese (died) K. Jacob George Vs Narayani Amma Gowri Amma and others
High Court Of Kerala · (1968) KLJ 895
Kerala Land Reforms Act, 1963 — Section 12, 2(22), 2(57), 3(25), 3(8)
High Courts03 Oct 1968
Rohini Amma Vs Asst. Educational Officer, Cannanore and others
High Court Of Kerala · (1969) KLJ 121
High Courts29 Sept 1968
K. Gopinatha Pillai Vs P. V. Pappachan and 2 others
High Court Of Kerala · (1968) KLJ 725
Criminal Procedure Code, 1898 (CrPC) — Section 260, 403, 438Penal Code, 1860 (IPC) — Section 323, 342
High Courts27 Sept 1968
Kurian Vs Raghavan and others
High Court Of Kerala · (1969) KLJ 243
Constitution of India, 1950 — Article 14, 19, 226, 311
High Courts27 Sept 1968Dismissed
P.M. Kurien Vs P.S. Raghavan and Others
High Court Of Kerala · AIR 1970 Ker 142
Constitution of India, 1950 — Article 14, 226, 311Kerala University Act, 1957 — Section 19, 26
High Courts27 Sept 1968Dismissed
State of Kerala Vs Mariamma Abraham and Another
High Court Of Kerala · AIR 1969 Ker 265
Evidence Act, 1872 — Section 11, 114, 115, 32, 45Land Acquisition Act, 1894 — Section 19, 19(1), 19(2), 23(1)
High Courts26 Sept 1968
Thottoli Kelu Gurukkal Vs Thottoli Meenakshi Amma and others
High Court Of Kerala · (1968) KLJ 856
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 43 Rule 1(u), 104, 151
High Courts25 Sept 1968
K. Iswara Wariyar Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1969) 72 ITR 722
Hindu Succession Act, 1956 — Section 7(3)Kerala Agricultural Income Tax Act, 1950 — Section 2, 41(3)
High Courts25 Sept 1968
Pakrutheen Vava Rawther Abdul Hameed Rawther Vs Raman Pillai Balakrishna Pillai and Others
High Court Of Kerala · AIR 1970 Ker 40
Transfer of Property Act, 1882 — Section 106, 116
High Courts25 Sept 1968
Kurian Chacko Vs Varkey Ouseph
High Court Of Kerala · AIR 1969 Ker 316
Civil Procedure Code, 1908 (CPC) — Section 107, 96
High Courts25 Sept 1968
Pakrutheen Vava Rawther Abdul Hameed Rawther Vs Raman Pillai Ramakrishna Pillai and others
High Court Of Kerala · (1969) KLJ 67
Transfer of Property Act, 1882 — Section 106, 116
High Courts24 Sept 1968Allowed
Abu Vs The Sales Tax Officer, Badagara
High Court Of Kerala · (1969) KLJ 636
Constitution of India, 1950 — Article 226Kerala General Sales Tax Act, 1963 — Section 21