High Courts20 Aug 1971
Commissioner of Income Tax Vs Mohammed Kunhi
High Court Of Kerala · (1973) 87 ITR 189
Income Tax Act, 1961 — Section 271(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1971
263 judgments · page 6 of 14
High Courts20 Aug 1971Allowed
Iruppakkatt Veettil Viswanathan''s wife Santha Vs Deceased Kandan''s L.Rs. Wife Cherukutty and Others
High Court Of Kerala · AIR 1972 Ker 71
Hindu Minority and Guardianship Act, 1956 — Section 8
High Courts19 Aug 1971
N.P. Lalan Vs V.A. John
High Court Of Kerala · (1972) ACJ 248 : (1972) 2 LLJ 273
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133, 42, 43Employees Compensation Act, 1923 — Section 12, 3, 30, 4
High Courts19 Aug 1971Dismissed
Indian Aluminum Co. Ltd. and Others Vs Kerala State Electricity Board and Others
High Court Of Kerala · AIR 1972 Ker 206
Constitution of India, 1950 — Article 19(1)Electricity (Supply) Act, 1948 — Section 49, 49(1), 49(3), 49(4), 57
High Courts18 Aug 1971Allowed
P.P. Abubacker Vs The Union of India (UOI)
High Court Of Kerala · AIR 1972 Ker 103
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, 100, 80
High Courts17 Aug 1971Dismissed
State of Kerala Vs Cochin State Power and light Corporation Ltd. and another
High Court Of Kerala · (1971) KLJ 770
Constitution of India, 1950 — Article 286Electricity Act, 1910 — Section 28
High Courts17 Aug 1971
Karim Kunju Vs State
High Court Of Kerala · (1972) CriLJ 292
Penal Code, 1860 (IPC) — Section 120B, 420, 489B, 489C, 511
High Courts17 Aug 1971
Dawn and Co. Vs Commissioner of Income Tax
High Court Of Kerala · (1973) 87 ITR 71
Income Tax Act, 1961 — Section 139(1), 139(2), 271(1)
High Courts13 Aug 1971Allowed
The Forane Church Vs The State of Kerala and Others
High Court Of Kerala · AIR 1972 Ker 143
Kerala Land Acquisition Act, 1961 — Section 3, 5Land Acquisition Act, 1894 — Section 3
High Courts12 Aug 1971
P. Kunhammad and Others Vs V. Moosankutty and Others
High Court Of Kerala · AIR 1972 Ker 76
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Evidence Act, 1872 — Section 65
High Courts12 Aug 1971
Commissioner of Gift Tax Vs Ganapathy Moothan
High Court Of Kerala · (1971) KLJ 743
Gift Tax Act, 1958 — Section 2(xii), 2(xxiv), 2(xxiv)(b), 26(1), 4
High Courts12 Aug 1971
D. Arjuna Reddiar and another Vs State of Kerala and another
High Court Of Kerala · (1971) KLJ 821
Kerala Shops and Commercial Establishment Act, 1960 — Section 11, 11(1), 2(11)
High Courts10 Aug 1971
The Commissioner of Income Tax Vs M/s. Kelukutty, Calicut
High Court Of Kerala · (1971) KLJ 654
Income Tax Act, 1961 — Section 147(b), 148, 148, 149, 150
High Courts09 Aug 1971
Commissioner of Income Tax Vs Kelukutty
High Court Of Kerala · (1972) 85 ITR 102
Income Tax Act, 1961 — Section 147, 148
High Courts09 Aug 1971
Commissioner of Income Tax Vs Kerala Financial Corporation
High Court Of Kerala · (1972) 84 ITR 30 : (1971) KLJ 646
Finance Act, 1964 — Section 2(1)Income Tax Act, 1961 — Section 4, 95, 96State Financial Corporations Act, 1951 — Section 43, 6
High Courts09 Aug 1971
Nainan Valappil Sunne Aboobacker Haji Vs Cheria Chakkala Thoppil C.T. Mammu Koya
High Court Of Kerala · (1971) KLJ 754
Dissolution of Muslim Marriages Act, 1939 — Section 2, 2(ix), 2(viii)(e)Hindu Marriage Act, 1955 — Section 23(2)
High Courts09 Aug 1971
Commissioner of Gift-tax Vs R. Narasimhan Potti
High Court Of Kerala · (1972) 83 ITR 296
Gift Tax Act, 1958 — Section 5(1)
High Courts06 Aug 1971Dismissed
Parmeswaran Nair Vs Janaki Amma and Another
High Court Of Kerala · AIR 1972 Ker 80
Evidence Act, 1872 — Section 112
High Courts06 Aug 1971Dismissed
P.A. Seyed Mohamed Koya and Another Vs The Union of India (UOI) and Others
High Court Of Kerala · AIR 1972 Ker 85
Constitution of India, 1950 — Article 14, 19(1), 226, 31(1)Laccadive Minicoy and Amindivi Islands (Debt Conciliation and Grant of Loans) (Amendment) Regulations, 1970 — Regulation 3Laccadive Minicoy and Amindivi Islands (Debt Conciliation and Grant of Loans) Regulations, 1964 — Section 2, 9(2)
High Courts05 Aug 1971Dismissed
Subbaya Pillai Lekshmanan Pillai Vs Narayani Subhashini
High Court Of Kerala · AIR 1972 Ker 162
Civil Procedure Code, 1908 (CPC) — Section 47