COURT ARCHIVE

High Court Of Kerala judgments, 1968

281 judgments · page 7 of 15

High Courts02 Aug 1968Dismissed

Thanuvan Appukuttan Vs P.N. Gopala Pillai and Another

High Court Of Kerala · AIR 1969 Ker 183

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7, 151, 152Limitation Act, 1908 — Article 156, 5Limitation Act, 1963 — Article 116

Read judgment

High Courts01 Aug 1968

Plantation Corporation of Kerala Vs Commissioner of Agricultural Income Tax

High Court Of Kerala · (1969) 73 ITR 23

Kerala Agricultural Income Tax Act, 1950 — Section 12, 5

Read judgment

High Courts01 Aug 1968

M.N. Ramaswamy Iyer (By His Legal Representative) Vs Commissioner of Income Tax, Kerala

High Court Of Kerala · (1969) 71 ITR 218 : (1969) KLJ 71

Income Tax Act, 1922 — Section 10(2), 10(2)(iii), 10(2)(xv), 12, 12(2)

Read judgment

High Courts01 Aug 1968Dismissed

M. C. Chacko Vs Vala Samudayodharani Co-Operative Society and Others

High Court Of Kerala · (1968) KLJ 906

Kerala Land Reforms Act, 1963 — Section 2(57)Travancore-Cochin Co-operative Societies Act, 1951 — Section 51(1)

Read judgment

High Courts31 Jul 1968

Appukuttan Nayar Vs State of Kerala and Others

High Court Of Kerala · (1970) 1 LLJ 103

Constitution of India, 1950 — Article 14, 16, 19, 299, 309Evidence Act, 1872 — Section 115

Read judgment

High Courts29 Jul 1968Allowed

Cochin Company Private Ltd. Vs State of Kerala

High Court Of Kerala · (1969) 24 STC 295

Kerala General Sales Tax Act, 1963 — Section 29, 29(2)Kerala General Sales Tax Rules, 1963 — Rule 32

Read judgment

High Courts29 Jul 1968

Commissioner of Income Tax Vs P.P. Johny and Another

High Court Of Kerala · (1969) 73 ITR 459

Income Tax Act, 1922 — Section 3Income Tax Act, 1961 — Section 260

Read judgment

High Courts26 Jul 1968

Sundaram (K.C.) Vs Authority under Payment of Wages Act and Others

High Court Of Kerala · (1969) 1 LLJ 58

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136, 226, 227Minimum Wages Act, 1948 — Section 20

Read judgment

High Courts26 Jul 1968Allowed

K.C. Pazhanimala and Others Vs State of Kerala and Others

High Court Of Kerala · AIR 1969 Ker 154

Constitution of India, 1950 — Article 226, 245Essential Commodities Act, 1955 — Section 3(2), 3(6), 5

Read judgment

High Courts26 Jul 1968Allowed

R. Raman Unnithan Vs State of Kerala and Others

High Court Of Kerala · AIR 1969 Ker 243

Constitution of India, 1950 — Article 226Rice Milling Industry (Regulation) Act, 1958 — Section 12, 7

Read judgment

High Courts26 Jul 1968Dismissed

Sundaram Vs The Authority under the payment of wages Act and Others

High Court Of Kerala · (1968) KLJ 586

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136(2), 226, 227Minimum Wages Act, 1948 — Section 15, 20

Read judgment

High Courts25 Jul 1968

United Mercantile Co. (P) Ltd., Calicut Vs Commissioner of Income Tax, Kerala

High Court Of Kerala · AIR 1969 Ker 227

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5Income Tax Act, 1961 — Section 37(1)Trusts Act, 1882 — Section 3

Read judgment

High Courts24 Jul 1968Dismissed

Hameed Haji Vs Appukutti

High Court Of Kerala · (1968) KLJ 783

Negotiable Instruments Act, 1881 (NI) — Section 13, 13(1), 35, 4Stamp Act, 1899 — Section 2, 35

Read judgment

High Courts24 Jul 1968Allowed

Kuruppath Ummer''s son Arakkal Kuruppath Hameed Haji Vs Keezhepadath Ramandi''s son Appukutti and Another

High Court Of Kerala · AIR 1969 Ker 189

Negotiable Instruments Act, 1881 (NI) — Section 13(1), 4

Read judgment

High Courts23 Jul 1968

V. Subash Chandra Das Vs The Inspector of Post Offices, Trivandrum, North Sub Division and Another

High Court Of Kerala · AIR 1969 Ker 244 : (1971) 21 FLR 119 : (1970) 1 LLJ 517

Constitution of India, 1950 — Article 311, 311(2)

Read judgment

High Courts23 Jul 1968Dismissed

Deputy Commissioner of Agricultural Income Tax and Sales Tax, South Zone, Quilon Vs Aluminium Industries Ltd. Kundara

High Court Of Kerala · (1968) KLJ 862

Central Sales Tax Act, 1956 — Section 15, 3, 5, 6, 9Kerala General Sales Tax Act, 1963 — Section 41(1)

Read judgment

High Courts23 Jul 1968Dismissed

Deputy Commissioner of Agricultural Income Tax and Sales-tax South Zone, Quilon Vs Aluminium Industries Ltd., Kundara

High Court Of Kerala · AIR 1969 Ker 205 : (1969) 23 STC 434

Central Sales Tax Act, 1956 — Section 2(4)Kerala General Sales Tax Rules, 1963 — Rule 7(1)

Read judgment

High Courts23 Jul 1968Dismissed

Subash Chandra Das Vs The Inspector of Post Offices Trivandrum and others

High Court Of Kerala · (1968) KLJ 794

Constitution of India, 1950 — Article 311Government of India Act, 1935 — Section 240

Read judgment

High Courts22 Jul 1968

Sankaranarayanan (C.) and Others Vs State of Kerala

High Court Of Kerala · (1970) 1 LLJ 263

Constitution of India, 1950 — Article 309, 310

Read judgment

High Courts19 Jul 1968Dismissed

Sreedhara Kurup Vs Outhakutty Mickel

High Court Of Kerala · (1968) KLJ 574

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9

Read judgment