High Courts21 Aug 1968
A.K.T.M. Vishnudatta Antharjanam Vs The Commissioner of Agricultural Income Tax, Trivandrum
High Court Of Kerala · (1968) KLJ 876
Kerala Agricultural Income Tax Act, 1950 — Section 5(j)
COURT ARCHIVE
High Court Of Kerala judgments, 1968
281 judgments · page 6 of 15
High Courts21 Aug 1968
Manoli Pathayi Vs Karakunnumal Moideen
High Court Of Kerala · (1968) KLJ 851
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts21 Aug 1968
A.K.T.K.M. Vishnudatta Antharjanam Vs Commissioner of Agricultural Income Tax, Trivandrum
High Court Of Kerala · (1969) 71 ITR 733
Income Tax Act, 1922 — Section 10, 10(2)
High Courts20 Aug 1968
Commissioner of Agricultural Income Tax, Trivandrum Vs The Nilambur Rubber Co. Ltd., Kozhikode
High Court Of Kerala · (1968) KLJ 865
Income Tax Act, 1961 — Section 87
High Courts20 Aug 1968Allowed
Harihara Iyer Vs Augusthi Devasia
High Court Of Kerala · AIR 1969 Ker 237
Kerala Agrlculturists Debt Relief Act, 1958 — Section 2
High Courts20 Aug 1968Dismissed
Kanakku Karthiayani Pillai Narayani Pillai and Others Vs Neelacanta Pillai Raman Pillai and Another
High Court Of Kerala · AIR 1969 Ker 280
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 63, 80Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115, 116
High Courts20 Aug 1968
Commissioner of Agrl. Income Tax, Kerala State, Trivandrum Vs Nilambur Rubber Co. Ltd., Kozhikode
High Court Of Kerala · AIR 1969 Ker 238
Income Tax Act, 1922 — Section 10(2)Kerala Agricultural Income Tax Act, 1950 — Section 5
High Courts20 Aug 1968
P. P. KURIAKOSE AND P. P. VARGHESE Vs COMMISSIONER OF Income Tax, KERALA.
High Court Of Kerala · (1969) 71 ITR 109
Income Tax Act, 1922 — Section 26A
High Courts20 Aug 1968
COMMISSIONER OF AGRICULTURAL Income Tax, KERALA Vs NILAMBUR RUBBER CO. LTD.
High Court Of Kerala · (1969) 71 ITR 686
Income Tax Act, 1961 — Section 37, 5
High Courts19 Aug 1968Dismissed
Bhagavadas Krishnadas and Another Vs P.S. Soma Iyer and Others
High Court Of Kerala · AIR 1969 Ker 263
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, Order 21 Rule 96, 65, 68Contract Act, 1872 — Section 70Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts18 Aug 1968Dismissed
Kanakku Karthiayani Pillai Vs Neelacanta Pillai Raman Pillai and another
High Court Of Kerala · (1969) KLJ 59
Civil Procedure Code, 1908 (CPC) — Section 152, 21, 80Suits Valuation Act, 1887 — Section 11
High Courts16 Aug 1968
S.A. Ramaraj Vs Commissioner of Agricultural Income Tax, Kerala
High Court Of Kerala · (1969) 71 ITR 108 : (1969) KLJ 120
Kerala Agricultural Income Tax Act, 1950 — Section 60(1)
High Courts14 Aug 1968
Commissioner of Income Tax Vs Veeriah Reddiar
High Court Of Kerala · (1969) 73 ITR 162
Income Tax Act, 1922 — Section 10(4)
High Courts14 Aug 1968Dismissed
Lekshmikutty Amma Vs Bathu Kudimi Mathu
High Court Of Kerala · AIR 1969 Ker 234 : (1968) KLJ 762
Kerala Agrlculturists Debt Relief Act, 1958 — Section 2, 6Transfer of Property Act, 1882 — Section 56(4)
High Courts14 Aug 1968Allowed
M/s The National Nut Company Cashew Exporter Vs M/s. Haridas Damodar Anandji Filhos Ltd. and another
High Court Of Kerala · (1969) KLJ 661
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 230, 28
High Courts09 Aug 1968Dismissed
Sreedharan Nair Vs Sanku Sreedharan and others
High Court Of Kerala · (1968) KLJ 727
Civil Procedure Code, 1908 (CPC) — Section 115Payment of Wages Act, 1936 — Section 15, 2(vi), 2(vi)(a)
High Courts09 Aug 1968
Sreedharan Nair Vs Sanku Sreedharan and Others
High Court Of Kerala · (1969) 1 LLJ 627
Civil Procedure Code, 1908 (CPC) — Section 115Industrial Disputes Act, 1947 — Section 10Payment of Wages Act, 1936 — Section 15, 2
High Courts06 Aug 1968Dismissed
Kaniyankandiyil Kunhiraman Nambiar Vs Pairu Kurup of Mannukandiyil Tarwad and Another
High Court Of Kerala · AIR 1970 Ker 16
Evidence Act, 1872 — Section 91, 92Kerala Land Reforms Act, 1963 — Section 2(22)Transfer of Property Act, 1882 — Section 105, 58, 8, 98
High Courts06 Aug 1968Dismissed
Kaniyankandiyil Kunhiraman Nambiar Vs Pairu Kurup and another
High Court Of Kerala · (1969) KLJ 181
Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 66, 98
High Courts02 Aug 1968Allowed
Lakshmi Starch Factory Ltd. Vs MuhamedAbdul Kathir Muhammed Ismail and another.
High Court Of Kerala · (1968) KLJ 757
Contract Act, 1872 — Section 74