High Courts19 Nov 1971Allowed
Tata Iron and Steel Company Ltd. Vs The State of Kerala and Another
High Court Of Kerala · AIR 1972 Ker 97
Essential Commodities Act, 1955 — Section 3, 5
COURT ARCHIVE
High Court Of Kerala judgments, 1971
263 judgments · page 3 of 14
High Courts19 Nov 1971
Kali Pennamma Vs St. Paul''s Convent in Palluruthy Vadakkummuri
High Court Of Kerala · AIR 1972 Ker 185
Kerala Land Reforms Act, 1963 — Section 2(25)
High Courts18 Nov 1971
Kerala Coir Works Vs The Regional Provident Fund Commissioner and Another
High Court Of Kerala · (1972) 2 LLJ 82
High Courts18 Nov 1971
Chembra Peak Estates Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1972) 85 ITR 401
Income Tax Act, 1961 — Section 84(1)
High Courts17 Nov 1971
State Vs Halley Mathew
High Court Of Kerala · (1971) 11 KL CK 0030
Income Tax Act, 1922 — Section 51Income Tax Act, 1961 — Section 276, 276BIncome Tax Rules, 1922 — Rule 10
High Courts17 Nov 1971
Commissioner of Income Tax Vs Ithappiri and George
High Court Of Kerala · (1973) 88 ITR 332
Income Tax Act, 1922 — Section 26AIncome Tax Act, 1961 — Section 184
High Courts17 Nov 1971
T.K. Joseph and Another Vs State of Kerala and Others
High Court Of Kerala · (1972) 2 LLJ 76
Constitution of India, 1950 — Article 166
High Courts16 Nov 1971
Alagappa Textiles (Cochin) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1974) 93 ITR 406
Companies Act, 1956 — Section 2(24), 384Income Tax Act, 1922 — Section 10(2), 66(1)
High Courts15 Nov 1971
A.D.M. Stubbings Vs Shellamuthu
High Court Of Kerala · (1972) 2 LLJ 285
Criminal Procedure Code, 1898 (CrPC) — Section 253Penal Code, 1860 (IPC) — Section 499, 500
High Courts11 Nov 1971
Commissioner of Income Tax Vs P.M. Paily Pillai
High Court Of Kerala · (1972) 86 ITR 516
Income Tax Act, 1961 — Section 64
High Courts10 Nov 1971Dismissed
Mathai Thomas and Another Vs Yohannan Kunjamma and Others
High Court Of Kerala · AIR 1972 Ker 130
Kerala Land Reforms Act, 1963 — Section 13, 2(28), 2(39A), 2(57)
High Courts10 Nov 1971Dismissed
Radhakrishna Films (P) Ltd. Vs Chandy Varughese and Others
High Court Of Kerala · AIR 1972 Ker 122
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5Provincial Insolvency Act, 1920 — Section 75(1)
High Courts10 Nov 1971Allowed
Collector of Customs and Central Excise, Cochin and Another Vs Kesava Reddiar
High Court Of Kerala · AIR 1972 Ker 120 : (1972) KLJ 544
Gold (Control) Rules, 1963 — Rule 126C(1), 126F, 126G(1), 126H(1)
High Courts10 Nov 1971
Annamma Paul Perincherry Vs Commissioner of Wealth-tax
High Court Of Kerala · (1973) 88 ITR 204
Wealth Tax Act, 1957 — Section 2
High Courts09 Nov 1971
Commissioner of Income Tax Vs Shri Shaila Industrial and Spiritual Colony Charities
High Court Of Kerala · (1973) 87 ITR 175
Income Tax Act, 1922 — Section 4(3)
High Courts09 Nov 1971
A.D.M. Stubbings and Another Vs Shellamuthu and Another
High Court Of Kerala · (1972) CriLJ 968
Criminal Procedure Code, 1898 (CrPC) — Section 253Penal Code, 1860 (IPC) — Section 499, 500
High Courts09 Nov 1971
N.K. Sarada Thampatty Nilambur Vs ITO
High Court Of Kerala · (1973) KLJ 360
Income Tax Act, 1961 — Section 10, 143, 144, 171, 171(3)
High Courts08 Nov 1971
S. Narayanaswami Vs Padma and Another
High Court Of Kerala · (1972) CriLJ 985
KERALA HIGH COURT ACT, 1958 — Section 5
High Courts08 Nov 1971
T.A. Kamaluddin Vs T.N. Abdul Salim and Another
High Court Of Kerala · (1972) CriLJ 1160
Criminal Procedure Code, 1898 (CrPC) — Section 155, 51Penal Code, 1860 (IPC) — Section 406, 419, 420, 465, 468
High Courts05 Nov 1971
K.V. Sahadeva Kurup Vs State of Kerala and Others S. Ramachandran and Others Vs The State of Kerala and Another
High Court Of Kerala · (1972) 2 LLJ 68