High Courts06 Dec 1971
P.K. Rajappan and Others Vs State of Kerala and Others
High Court Of Kerala · (1972) 2 LLJ 105
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
High Court Of Kerala judgments, 1971
263 judgments · page 2 of 14
High Courts06 Dec 1971Allowed
M.T. Cherian Vs The Pankal Vittal Naik and Co. (P) Ltd., Mattancherry and Another
High Court Of Kerala · AIR 1972 Ker 117
Limitation Act, 1963 — Section 5
High Courts03 Dec 1971Allowed
V.S. Mani Iyer and Others Vs Azhakan and Another
High Court Of Kerala · AIR 1972 Ker 135
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts03 Dec 1971Dismissed
Raman Ayyappan Malappurath and Another Vs Vadakke Madom Brahmaswam and Others
High Court Of Kerala · AIR 1972 Ker 201 : (1972) KLJ 183
Kanam Tenancy Act, 1955 — Section 2(13)Kerala Cultivators and Tenants (Temporary Protection ) Act, 1970 — Section 4Kerala Land Reforms Act, 1963 — Section 2(49)
High Courts03 Dec 1971
S. Krishnan Nair Vs The Divisional Superintendent (P.B.), Southern Railway and Others
High Court Of Kerala · (1972) 2 LLJ 288
Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 9
High Courts02 Dec 1971Dismissed
Mrs. Rachel Phillip Vs State of Kerala and Others
High Court Of Kerala · AIR 1972 Ker 238
Constitution of India, 1950 — Article 30(1)Kerala Education Act, 1958 — Section 11Kerala Education Rules, 1959 — Rule 51A, 7, 8
High Courts02 Dec 1971
Abdul Rahim Haji Jacob Sait Vs Commissioner of Income Tax
High Court Of Kerala · (1973) 87 ITR 183
Income Tax Act, 1922 — Section 12BIncome Tax Act, 1961 — Section 154, 45, 54
High Courts01 Dec 1971
Ambat Echukutty Menon Vs Commissioner of Income Tax
High Court Of Kerala · (1973) 87 ITR 129
Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 10(3), 256(1)
High Courts26 Nov 1971
State of Kerala Vs C. Moidoo
High Court Of Kerala · (1972) 29 STC 373
Central Sales Tax Act, 1956 — Section 14, 15, 5
High Courts26 Nov 1971
Mrs. Kunjharam Joseph Vs Commissioner of Gift-tax
High Court Of Kerala · (1973) 88 ITR 207
Gift Tax Act, 1958 — Section 26(1)
High Courts25 Nov 1971
Mathew Muthalali, Sub-Inspector of Police Vs Revenue Divisional Officer and Others
High Court Of Kerala · (1972) 2 LLJ 98
Constitution of India, 1950 — Article 226, 311
High Courts24 Nov 1971Dismissed
K.G. Bhaskaran Vs K.A. Thankamma and Others
High Court Of Kerala · (1971) 11 KL CK 0011
High Courts24 Nov 1971Allowed
State Bank of Travancore Vs K.P. Vasudevan Pillai alias Govinda Pillai Vasudevan Pillai
High Court Of Kerala · (1972) 42 CompCas 366
Banking Regulation Act, 1949 — Section 45, 45(4), 45(9)Kerala Agriculturists Debt Relief Act, 1970 — Section 11, 2(4)
High Courts23 Nov 1971
Sankara Pillai Vs State and Others
High Court Of Kerala · (1972) CriLJ 1666
Criminal Procedure Code, 1898 (CrPC) — Section 107, 145
High Courts22 Nov 1971Dismissed
State of Kerala Vs Official Liquidator, Sitaram Spinning and Weaving Mills Ltd. (In Liquidation)
High Court Of Kerala · (1972) 42 CompCas 628
Companies Act, 1913 — Section 185
High Courts22 Nov 1971Dismissed
Travancore Electro Chemical Industries Ltd. Vs Alagappa Textiles (Cochin) Ltd.
High Court Of Kerala · (1972) 42 CompCas 569
Companies Act, 1862 — Section 16Companies Act, 1956 — Section 155, 82
High Courts19 Nov 1971
P. Chandrasekhara Pillai Vs The Accountant-General and Others
High Court Of Kerala · (1972) 2 LLJ 86
High Courts19 Nov 1971
Commissioner of Gift-tax Vs Late M. Sankaran Nair (by legal heir P.V. Narayani Amma)
High Court Of Kerala · (1972) 85 ITR 396
Gift Tax Act, 1958 — Section 5(1)
High Courts19 Nov 1971
Commissioner of Income Tax Vs Hajee Hassan Yacoob Sait and Sons
High Court Of Kerala · (1975) 101 ITR 11
Income Tax Act, 1922 — Section 28(1)
High Courts19 Nov 1971
Commissioner of Income Tax Vs Indo-Marine Agencies
High Court Of Kerala · (1973) 87 ITR 41
Finance Act, 1963 — Section 2(5)