High Courts23 Dec 1971
Commissioner of Income Tax Vs K. Ananthan Pillai
High Court Of Kerala · (1974) 94 ITR 122
Income Tax Act, 1922 — Section 12B, 2(4A)
COURT ARCHIVE
High Court Of Kerala judgments, 1971
263 judgments · page 1 of 14
High Courts23 Dec 1971
K.K. Bhaskaran and Others Vs State of Kerala and Others
High Court Of Kerala · (1973) 1 LLJ 204
Constitution of India, 1950 — Article 19, 254
High Courts22 Dec 1971
A. Davood Khan and Another Vs State of Kerala and Others K.R. Achutha Warrier Vs M.K. Ambujan and Others
High Court Of Kerala · (1972) 2 LLJ 110
Constitution of India, 1950 — Article 226Road Transport Corporations Act, 1950 — Section 3, 34, 45, 52
High Courts22 Dec 1971
Dr. K.P. Mohamed Babu Vs Controller of Estate Duty
High Court Of Kerala · (1973) 90 ITR 282
Estate Duty Act, 1953 — Section 10
High Courts22 Dec 1971
Yacob Yohannan and Another Vs Rebecca Maria and Others
High Court Of Kerala · AIR 1973 Ker 96
Transfer of Property Act, 1882 — Section 28
High Courts22 Dec 1971Allowed
Mayankutty and Others Vs Bappu
High Court Of Kerala · AIR 1972 Ker 164
Kerala Agriculturists Debt Relief Act, 1970 — Section 2Negotiable Instruments Act, 1881 (NI) — Section 16Transfer of Property Act, 1882 — Section 55(4)
High Courts21 Dec 1971
Chandrasekhara Mandian Vs Income Tax Officer
High Court Of Kerala · (1973) 87 ITR 564
Finance Act, 1964 — Section 32, 33General Clauses Act, 1897 — Section 6Income Tax Act, 1922 — Section 54
High Courts17 Dec 1971
Controller of Estate Duty Vs Harry Leslie and Others
High Court Of Kerala · (1973) 92 ITR 22
Estate Duty Act, 1953 — Section 10, 64(3)
High Courts17 Dec 1971Dismissed
Choyyeri Abdulla Vs Erancherry Illath Damodaran Namboodiri and Others
High Court Of Kerala · AIR 1972 Ker 116
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts16 Dec 1971
P.C. Velayudhan Vs The Authority under the Payment of Wages Act and Another
High Court Of Kerala · (1972) 2 LLJ 304
Payment of Wages Act, 1936 — Section 1, 15
High Courts16 Dec 1971Dismissed
Beera Koya Vs Ali Koya
High Court Of Kerala · AIR 1972 Ker 254
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 3(1)
High Courts14 Dec 1971Dismissed
P. Kochukrishna Pillai Vs Achi Ammal Ammalu Ammal
High Court Of Kerala · AIR 1972 Ker 257
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Transfer of Property Act, 1882 — Section 106
High Courts13 Dec 1971Allowed
Ganapathi Koundan and Others Vs Natarajan
High Court Of Kerala · AIR 1972 Ker 168
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 100(1)
High Courts13 Dec 1971Allowed
Bhagwandas Krishnadas and Another Vs P.S. Sama Iyer and Others
High Court Of Kerala · AIR 1972 Ker 259
Civil Procedure Code, 1908 (CPC) — Section 65Contract Act, 1872 — Section 70
High Courts13 Dec 1971
Padinjarekkara Punnen Kurien and Sons (P.) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1973) 87 ITR 284
Income Tax Act, 1922 — Section 23A, 23A(1)
High Courts10 Dec 1971
Commissioner of Gift-tax Vs Mary Antony (Legal heir of late Dr. C.J. Antony)
High Court Of Kerala · (1972) 86 ITR 469
Gift Tax Act, 1958 — Section 5(1)
High Courts09 Dec 1971
Joseph Abraham Vs State and Others
High Court Of Kerala · (1972) CriLJ 1459
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 138
High Courts09 Dec 1971
Commissioner of Income Tax Vs Periyar and Pareekanni Rubbers Ltd.
High Court Of Kerala · (1973) 87 ITR 666
Land Acquisition Act, 1894 — Section 16, 17
High Courts08 Dec 1971Allowed
K.S. Abdulla Vs District Collector and Others
High Court Of Kerala · AIR 1972 Ker 202
Arms Act, 1959 — Section 14, 14(1), 18, 2Arms Rules, 1962 — Rule 5
High Courts07 Dec 1971Dismissed
C.V. Xavier Vs J. and J. De Chane
High Court Of Kerala · AIR 1972 Ker 263
Civil Procedure Code, 1908 (CPC) — Section 24