High Courts17 Sept 1971Dismissed
Ouseph Vs Govindankutty Menon and Others
High Court Of Kerala · AIR 1972 Ker 176
Transfer of Property Act, 1882 — Section 43
COURT ARCHIVE
High Court Of Kerala judgments, 1971
263 judgments · page 5 of 14
High Courts15 Sept 1971Dismissed
Special Tahsildar for Land Acquisition, Kozhikode and another Vs P. Karthiayani Amma
High Court Of Kerala · (1971) KLJ 719
Kerala Land Acquisition Act, 1961 — Section 11, 12(2), 18(2), 18(2)(b), 20
High Courts14 Sept 1971
Commissioner of Income Tax Vs Nataraj Motor Service
High Court Of Kerala · (1972) 86 ITR 109
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 2(31), 2(47)
High Courts31 Aug 1971Dismissed
Narayani Kamalakshi and Others Vs Kunchiyan Bahulayan and Others
High Court Of Kerala · AIR 1972 Ker 269
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts30 Aug 1971Dismissed
Thomas Vs Thomman
High Court Of Kerala · (1971) KLJ 751
Kerala Land Reforms Act, 1963 — Section 108, 108(3), 32
High Courts26 Aug 1971Allowed
K. Parvathi alias Leela Vs K.V. Radhakrishnan
High Court Of Kerala · (1971) KLJ 729
Guardians and Wards Act, 1890 — Section 17, 25, 25(1), 5, 5(b)Hindu Minority and Guardianship Act, 1956 — Section 13, 6, 6(a), 7
High Courts26 Aug 1971Dismissed
T.K. Mahin Vs Commissioner for Workmen''s Compensation and Another
High Court Of Kerala · (1972) ACJ 67
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Workmens Compensation Act, 1923 — Section 10, 10(1), 10A, 19
High Courts26 Aug 1971Allowed
Lakshminarayana Shetty Vs Andunhi Beary
High Court Of Kerala · (1971) KLJ 721
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts25 Aug 1971Dismissed
Janatha Talkies, Meppayur Vs The Executive Officer, Meppayur Panchayat and another
High Court Of Kerala · (1971) KLJ 791
Kerala Local Authorities Entertainments Tax Act, 1961 — Section 3
High Courts24 Aug 1971Partly Allowed
Karthiyayani Vs Ulv Kallyani and Others
High Court Of Kerala · AIR 1972 Ker 229
Limitation Act, 1908 — Article 142, 144
High Courts24 Aug 1971
Commissioner of Income Tax Vs Sankarsons and Company
High Court Of Kerala · (1972) 85 ITR 627 : (1971) KLJ 740 : (1971) KLJ 689
Income Tax Act, 1961 — Section 271(1)
High Courts24 Aug 1971
Apren Joseph and Others Vs State of Kerala
High Court Of Kerala · (1972) CriLJ 1162
Penal Code, 1860 (IPC) — Section 141, 142, 143, 148, 149
High Courts20 Aug 1971
P. Vs Devassy V. Commissioner of Income Tax
High Court Of Kerala · (1972) 84 ITR 502
Income Tax Act, 1961 — Section 139, 148, 256, 271
High Courts20 Aug 1971
V.P. Manuel Puthuppalli Amsom Vs Kollekkat Parangodan of Putupalli Amsom and Others
High Court Of Kerala · (1972) CriLJ 1421 : (1972) KLJ 215
Criminal Procedure Code, 1898 (CrPC) — Section 195, 439, 476
High Courts20 Aug 1971
Commissioner of Income Tax Vs C.W. Steel (No. 1)
High Court Of Kerala · (1972) 86 ITR 817
Income Tax Rules, 1922 — Rule 24A
High Courts20 Aug 1971
Commissioner of Income Tax Vs T.C.C. Ltd.
High Court Of Kerala · (1973) 87 ITR 66
Income Tax Act, 1961 — Section 37(1)
High Courts20 Aug 1971
P.C. Unnikrishna Menon and Others Vs Kozhikkott Narayana Menon
High Court Of Kerala · AIR 1972 Ker 198
Hindu Succession Act, 1956 — Section 6, 7
High Courts20 Aug 1971
P.V. Devassy Vs Commissioner of Income Tax
High Court Of Kerala · AIR 1974 Ker 95
Income Tax Act, 1961 — Section 271(1)
High Courts20 Aug 1971
Commissioner of Gift-tax Vs Ganapathy Moothan
High Court Of Kerala · (1972) 84 ITR 758
Gift Tax Act, 1958 — Section 2, 5(1)
High Courts20 Aug 1971
Commissioner of Income Tax Vs C.W. Steel (No. 2)
High Court Of Kerala · (1972) 86 ITR 821 : (1971) KLJ 715
Income Tax Rules, 1922 — Rule 24AIncome Tax Rules, 1962 — Rule 3