High Courts01 Jun 1971Dismissed
Income Tax Officer Vs Joseph and Others
High Court Of Kerala · (1972) 83 ITR 362
Companies Act, 1956 — Section 205(3)Constitution of India, 1950 — Article 20(1)Income Tax Act, 1922 — Section 18(3D), 18(6), 51
COURT ARCHIVE
High Court Of Kerala judgments, 1971
263 judgments · page 10 of 14
High Courts28 May 1971Allowed
Ivan Henry Fernandez Vs State
High Court Of Kerala · (1971) KLJ 489
Criminal Procedure Code, 1898 (CrPC) — Section 222, 222(2), 233, 234, 234(1)
High Courts28 May 1971
K. Kochupadmanabhan Vs The State of Kerala and Others
High Court Of Kerala · (1971) 2 LLJ 257
Constitution of India, 1950 — Article 16, 226
High Courts25 May 1971
C.K. Babu Naidu and C.K. Sundara Raja Naidu Vs Wealth-tax Officer and Another
High Court Of Kerala · (1971) 82 ITR 410
Finance Act, 1965 — Section 68Wealth Tax Act, 1957 — Section 17, 2, 3
High Courts24 May 1971
Joc Lopez Vs American Export Co.,
High Court Of Kerala · (1971) KLJ 625
Carriage of Goods by Sea Act, 1925 — Article 3
High Courts03 May 1971Dismissed
Neelakanta Pillai Gopinathan Nair and another Vs State of Kerala
High Court Of Kerala · (1971) KLJ 559
Constitution of India, 1950 — Article 133(1), 134, 134(1), 134(1)(a), 134(1)(c)Criminal Procedure Code, 1898 (CrPC) — Section 439(4)Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
High Courts08 Apr 1971Allowed
Bhagwan Ganesh Pai Company Vs State of Kerala
High Court Of Kerala · (1971) KLJ 493 : (1971) 28 STC 460
Kerala General Sales Tax Act, 1963 — Section 10
High Courts08 Apr 1971Allowed
Clemend V. Fernandez Vs Giovanola Binny Co., Ltd.
High Court Of Kerala · (1971) KLJ 447
Industrial Disputes Act, 1947 — Section 10, 33, 33(1)(a), 33(1)(b), 33(2)(b)
High Courts07 Apr 1971
T.R. Jayasankar Vs Assistant Controller of Estate Duty
High Court Of Kerala · (1972) 83 ITR 445
Constitution of India, 1950 — Article 14, 19, 31Estate Duty Act, 1953 — Section 34(1), 34(2), 35, 5
High Courts06 Apr 1971Allowed
T.R. Nair and another Vs The Regional Deputy Director of Public Instruction and two others
High Court Of Kerala · (1971) KLJ 579
High Courts06 Apr 1971Allowed
Tushar Trading Co. Vs State of Kerala
High Court Of Kerala · (1971) 28 STC 214
Central Sales Tax Act, 1956 — Section 2
High Courts06 Apr 1971
M. Durairaj Reddiar Vs Commissioner of Income Tax
High Court Of Kerala · (1971) KLJ 528
Income Tax Act, 1961 — Section 10, 12, 13, 144, 145
High Courts01 Apr 1971
Clemend V. Fernandez Vs Giovanola Binny Co. Ltd.
High Court Of Kerala · (1971) 2 LLJ 174
Industrial Disputes Act, 1947 — Section 10, 33, 33A
High Courts01 Apr 1971Dismissed
Cherppan Nadar Narayanan Nadar Vs Kumaran Kochummini and Others
High Court Of Kerala · AIR 1972 Ker 37
Assignment on Registry of Kandukrishy lands framed Rules — Rule 6(2)Kerala Land Reforms Act, 1963 — Section 2(39A)Transfer of Property Act, 1882 — Section 60
High Courts01 Apr 1971Allowed
K.P. Aboobacker Vs State of Kerala and others
High Court Of Kerala · (1971) KLJ 586
Constitution of India, 1950 — Article 226
High Courts31 Mar 1971Dismissed
Mathai Thomas and another Vs Yohannan Kunjamma and others
High Court Of Kerala · (1971) KLJ 427
Kerala Land Reforms Act, 1963 — Section 13
High Courts31 Mar 1971
Velayudhan Vs Sukumari
High Court Of Kerala · (1971) KLJ 399
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(3)
High Courts29 Mar 1971Dismissed
Kadru Kunhu Abdul Karim Vs Narayana Pillai Raghavan Pillai
High Court Of Kerala · (1971) KLJ 403
Civil Procedure Code, 1908 (CPC) — Section 51
High Courts24 Mar 1971Dismissed
Kerala Financial Corporation, Trivandrum Vs The Wealth Tax Officer, Company Circle, Trivandrum
High Court Of Kerala · (1971) KLJ 356
Income Tax Act, 1961 — Section 16(3)Wealth Tax Act, 1957 — Section 2(h), 2(h)(iia), 3, 4(1)(a), 4(1)(a)(i)
High Courts23 Mar 1971Allowed
Joseph Abraham Vs The Tahsildar, Meenachil and Another
High Court Of Kerala · AIR 1971 Ker 334
Contract Act, 1872 — Section 126