High Courts08 Feb 1971
K.T. Harindranath Vs Agricultural Income Tax Officer and Another
High Court Of Kerala · (1971) KLJ 359
Kerala Agricultural Income Tax Act, 1950 — Section 2Kerala Land Tax Act, 1961 — Section 5, 6
COURT ARCHIVE
High Court Of Kerala judgments, 1971
263 judgments · page 13 of 14
High Courts05 Feb 1971
PONKUNNAM TRADERS Vs ADDITIONAL Income Tax OFFICER, KOTTAYAM, AND ANOTHER.
High Court Of Kerala · (1972) 83 ITR 519 : (1972) 83 ITR 508
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 142, 143, 144
High Courts05 Feb 1971
Ponkunnam Traders Vs Additional Income Tax Officer and Another
High Court Of Kerala · (1972) 83 ITR 519 : (1972) 83 ITR 508
Income Tax Act, 1961 — Section 142(3), 143(3)
High Courts04 Feb 1971Allowed
B.K. Mammu, Shahimsha Hotel, Calicut Vs The Regional Transport Officer, Kozhikode and another
High Court Of Kerala · (1971) KLJ 752
Motor Vehicles Act, 1939 — Section 33(1)(b)
High Courts02 Feb 1971
State Vs T.A. Baby and Another
High Court Of Kerala · (1971) CriLJ 867
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts02 Feb 1971
State of Kerala Vs Ayyathayil Kaleed
High Court Of Kerala · (1971) 02 KL CK 0005
Citizenship Act, 1955 — Section 9Foreigners Act, 1946 — Section 14, 3
High Courts02 Feb 1971Dismissed
Saramma Varghese and Others Vs George
High Court Of Kerala · AIR 1972 Ker 13 : (1971) KLJ 410
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)
High Courts29 Jan 1971
Enforcement Officer Vs Sub Inspector of Public and Another
High Court Of Kerala · (1971) CriLJ 1019
Criminal Procedure Code, 1898 (CrPC) — Section 54
High Courts29 Jan 1971Allowed
Padmanabha Pillai Madhavan Nair Vs Chinna Kunji and Others
High Court Of Kerala · AIR 1972 Ker 17
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 88
High Courts29 Jan 1971Dismissed
State Vs The Midland Rubber and Produce Co.
High Court Of Kerala · AIR 1971 Ker 228 : (1971) KLJ 278
Evidence Act, 1872 — Section 124
High Courts28 Jan 1971Dismissed
Pappu Vs Board of Trustees of the Ramakrishna Mutt, Belur and others
High Court Of Kerala · (1971) KLJ 296
High Courts22 Jan 1971
The Secretary to Government Vs The Gwalior Rayon Silk Mfg. (Wvg.) Co. Ltd. and Another
High Court Of Kerala · AIR 1973 Ker 69
Constitution of India, 1950 — Article 226Kerala Stamp Act, 1959 — Section 31, 54, 55, 55(1), 57Stamp Act, 1899 — Section 56, 57, 59
High Courts21 Jan 1971
Board of Revenue Vs Managing Director, Santhi Plantations (P.) Ltd.
High Court Of Kerala · AIR 1973 Ker 82 : (1971) KLJ 300
Kerala Stamp Act, 1959 — Section 9(1)Travancore-Cochin Interpretation and General Clauses Act, 1125 — Section 3(23)
High Courts18 Jan 1971
Chacko Vs State of Kerala
High Court Of Kerala · (1971) CriLJ 1251
Penal Code, 1860 (IPC) — Section 304, 348, 379, 75
High Courts15 Jan 1971Allowed
Rev. Fr. Victor Fernandez Vs Albert Fernandez
High Court Of Kerala · AIR 1973 Ker 55
Kerala Land Reforms Act, 1963 — Section 2(39A)
High Courts15 Jan 1971Allowed
Ouseph Lonan Vs Kochunarayana Pisharady
High Court Of Kerala · AIR 1973 Ker 76 : (1971) KLJ 326
Kerala Land Reforms Act, 1963 — Section 13Transfer of Property Act, 1882 — Section 111
High Courts12 Jan 1971Allowed
Union of India Vs S.R.A. Reddiar and Company
High Court Of Kerala · (1971) KLJ 255
High Courts11 Jan 1971Allowed
Srinivasan Vs The State
High Court Of Kerala · (1971) 01 KL CK 0014
Electricity Act, 1910 — Section 39, 40, 41, 42, 43Penal Code, 1860 (IPC) — Section 279, 304A, 338
High Courts11 Jan 1971Allowed
Kadavannoor Illath Subramanian Nambudiri Vs Kallu Veettil Present Karanavan Madhavan Nair and Others
High Court Of Kerala · AIR 1971 Ker 333
Evidence Act, 1872 — Section 92
High Courts06 Jan 1971
Chellappan and Others Vs State of Kerala
High Court Of Kerala · (1971) CriLJ 1021 : (1971) KLJ 543
Penal Code, 1860 (IPC) — Section 302, 323, 325, 439