High Courts22 Sept 1970Allowed
Vidyadaran Vs Narayanan and others
High Court Of Kerala · (1971) KLJ 77
Limitation Act, 1963 — Article 30, 60
COURT ARCHIVE
High Court Of Kerala judgments, 1970
221 judgments · page 5 of 12
High Courts15 Sept 1970
Commissioner of Income Tax Vs Malangadan Timber Traders
High Court Of Kerala · (1973) 88 ITR 215
Income Tax Act, 1922 — Section 22(1), 23(5), 26A, 28(1)
High Courts04 Sept 1970Allowed
Sankaran Nair Vs Vaniamkulam Panchayat
High Court Of Kerala · (1971) KLJ 171
Kerala Panchayat Act, 1960 — Section 86(1), 86(4)
High Courts04 Sept 1970
HAJEE K. ASSAINAR Vs COMMISSIONER OF Income Tax, KERALA.
High Court Of Kerala · (1971) 81 ITR 423
Income Tax Act, 1961 — Section 10, 11, 12, 13, 14
High Courts04 Sept 1970Dismissed
Kesavan Vaidiyan Vs Municipal Commissioner, Thiruvalla
High Court Of Kerala · (1970) KLJ 1054
Kerala Municipalities Act, 1960 — Section 284
High Courts04 Sept 1970
Hajee K. Assainar Vs Commissioner of Income Tax
High Court Of Kerala · (1971) 81 ITR 423
Income Tax Act, 1961 — Section 271(1), 68
High Courts04 Sept 1970
The Board of Trustees of the Coachin Port Trust Vs The Workmen of the Cochin Port Trust and Another
High Court Of Kerala · (1973) 1 LLJ 199
Constitution of India, 1950 — Article 136, 226, 25
High Courts04 Sept 1970Dismissed
Krishna Pillai Govinda Pillai Vs Govinda Pillai Madhavan Pillai and Others
High Court Of Kerala · AIR 1971 Ker 87
Limitation Act, 1908 — Article 142, 144
High Courts04 Sept 1970Allowed
Rev. Father Xavier and another Vs State of Kerala and others
High Court Of Kerala · (1970) KLJ 1001
Constitution of India, 1950 — Article 14, 19, 30Kerala Education Act, 1958 — Section 10, 11, 12
High Courts03 Sept 1970Dismissed
Gopalakrishnan Nair Vs Padmavathy Amma and another
High Court Of Kerala · (1970) KLJ 1015
Civil Procedure Code, 1908 (CPC) — Section 4, 9
High Courts03 Sept 1970Allowed
Krishnaswamy Vs Kanaran and another
High Court Of Kerala · (1970) KLJ 991
Penal Code, 1860 (IPC) — Section 499, 500, 501, 502
High Courts03 Sept 1970
Daveed Aseervadan Vs Govinda Pillai
High Court Of Kerala · (1971) KLJ 73
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 21Kerala Small Causes Courts Act, 1957 — Section 14
High Courts02 Sept 1970Allowed
Mathew Ouseph Vs Assima Kachamma
High Court Of Kerala · (1971) KLJ 340
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts02 Sept 1970Allowed
Narayanan Nair Vs State of Kerala and another
High Court Of Kerala · (1970) KLJ 1069
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15, 16
High Courts02 Sept 1970
P. Narayanan Nair Vs State of Kerala and Another
High Court Of Kerala · (1970) 2 LLJ 657
High Courts01 Sept 1970Dismissed
P.P. Varghese Vs The State of Kerala
High Court Of Kerala · AIR 1971 Ker 142 : (1971) 27 STC 459
Kerala General Sales Tax Act, 1963 — Section 12(2), 17(3)
High Courts28 Aug 1970Dismissed
Travancore Tea Estate Company Ltd. Vs The Executive Officer, Peermade Panchayat and others
High Court Of Kerala · (1971) KLJ 293
Constitution of India, 1950 — Article 226
High Courts28 Aug 1970
The Sales Tax Officer and Another Vs K.S.V. Gupta
High Court Of Kerala · (1971) 28 STC 722
Kerala General Sales Tax Act, 1963 — Section 61