High Courts19 Jul 1971Allowed
Choyi Vs Kunhiraman and another
High Court Of Kerala · (1971) KLJ 509
Kerala Land Reforms Act, 1963 — Section 3(1), 7B, 7B(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1971
263 judgments · page 8 of 14
High Courts14 Jul 1971Dismissed
K. Mohammadkutty Vs The Gwalior Rayons Silk Mfg. (Wvg.) Co. Ltd.
High Court Of Kerala · AIR 1972 Ker 272 : (1972) KLJ 299
Arbitration Act, 1940 — Section 30
High Courts14 Jul 1971
Glen Leven Estates Ltd. Vs Income Tax Officer and Another
High Court Of Kerala · (1973) 88 ITR 39
Income Tax Act, 1961 — Section 147
High Courts13 Jul 1971Allowed
Sree Rama Trading Company Vs State of Kerala
High Court Of Kerala · (1971) 28 STC 469
Kerala General Sales Tax Act, 1963 — Section 5(1)(ii)
High Courts13 Jul 1971Dismissed
Varughese Varughese Vs Mathew Joseph and Others
High Court Of Kerala · AIR 1972 Ker 61
Court Fees Act, 1870 — Section 7(ivA)Kerala Court Fees and Suits Valuation Act, 1959 — Section 36
High Courts13 Jul 1971Allowed
K.T. Shaduli Vs State of Kerala
High Court Of Kerala · (1972) 29 STC 44
Income Tax Act, 1922 — Section 23(3)Kerala General Sales Tax Act, 1963 — Section 17(3)
High Courts09 Jul 1971Allowed
Khadiru Meera Rawther Vs Mytheenkunju Meerankunju
High Court Of Kerala · AIR 1972 Ker 63
Transfer of Property Act, 1882 — Section 116
High Courts08 Jul 1971
Executive Officer, Karukutty Panchayat Vs Devassy Joseph
High Court Of Kerala · (1972) CriLJ 801
COMPANIES ACT, 1956 — Section 159, 162, 223Criminal Procedure Code, 1898 (CrPC) — Section 247, 248, 249, 273, 403
High Courts06 Jul 1971Allowed
Aysha Beevi Mariya Ummal Kunju and Others Vs Abdul Karim Rahuma Beevi and Others
High Court Of Kerala · AIR 1972 Ker 64
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4Succession Act, 1925 — Section 214
High Courts06 Jul 1971
P.J. Alexander Vs State of Kerala and Another
High Court Of Kerala · (1971) 2 LLJ 261
All India Services Act, 1951 — Section 3Constitution of India, 1950 — Article 246Public Servants (Inquiries) Act, 1850 — Section 8, 9
High Courts01 Jul 1971Dismissed
M.G. Kumara Pillai Vs Kunjulekshmi Amma Bhavani Amma and Others
High Court Of Kerala · AIR 1972 Ker 66
Hindu Succession Act, 1956 — Section 11, 9
High Courts30 Jun 1971Dismissed
Official Liquidator, Swaraj Motors (P.) Ltd. (In Liquidation) Vs Income Tax Officer
High Court Of Kerala · (1972) 84 ITR 363 : (1971) KLJ 523
Companies Act, 1956 — Section 446(1), 446(2)Income Tax Act, 1961 — Section 148, 156, 271, 273, 274
High Courts30 Jun 1971
Official Liquidator, Swaraj Motors (P) Ltd. (in Liquidation) Vs Income Tax Officer, Company Circle
High Court Of Kerala · (1972) 84 ITR 363 : (1971) KLJ 523
COMPANIES ACT, 1956 — Section 148, 156, 211, 271, 273Industrial Disputes Act, 1947 — Section 10Life Insurance (Emergency Provisions) Act, 1956 — Section 15
High Courts29 Jun 1971
V. Kamalaksha Pai Vs Keshava Bhatta
High Court Of Kerala · AIR 1972 Ker 110
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Transfer of Property Act, 1882 — Section 106
High Courts29 Jun 1971
Govinda Marar Vs Sivarama Kurup
High Court Of Kerala · AIR 1972 Ker 68
Transfer of Property Act, 1882 — Section 52, 53
High Courts22 Jun 1971Allowed
John J. Jacob and others Vs The State
High Court Of Kerala · (1971) KLJ 516
Civil Procedure Code, 1908 (CPC) — Section 112, 113, 114, 115, 116Criminal Procedure Code, 1898 (CrPC) — Section 107, 151
High Courts22 Jun 1971
The Vadakkekara Karshaka Samajom and Others, The Anthicaud Furka Cherukida Kera Karshaka Sangom, Ezhupunna Service Co-operative Society and The Malankara Rubber and Produce Co. Ltd. Vs The State of Kerala
High Court Of Kerala · (1971) 2 LLJ 252
Minimum Wages Act, 1948 — Section 3, 5, 7
High Courts22 Jun 1971Dismissed
Harrisons and Crosfield Ltd. Vs Kerala State
High Court Of Kerala · AIR 1971 Ker 329
Motor Vehicles Act, 1939 — Section 2(18)