High Courts22 Dec 1972Allowed
Thomas Baby Vs Cherian Thressiamma
High Court Of Kerala · (1973) KLJ 460
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(4)(ii), 17, 20
COURT ARCHIVE
High Court Of Kerala judgments, 1972
242 judgments · page 1 of 13
High Courts21 Dec 1972
Sujir Ganesh Nayak and Co. Vs Income Tax Officer, A-Ward
High Court Of Kerala · (1974) 97 ITR 372
Income Tax Act, 1961 — Section 147, 149(1)
High Courts21 Dec 1972Dismissed
The Kannan Devan Hills Produce Co. Vs State of Kerala
High Court Of Kerala · (1973) 32 STC 42
Central Sales Tax Act, 1956 — Section 8
High Courts19 Dec 1972Allowed
The Kerala Transport Co. Vs The Industrial Tribunal, Calicut and Others
High Court Of Kerala · (1973) KLJ 229
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts18 Dec 1972Allowed
Parameswaran Pillai and Another Vs Krishna Pillai and Another
High Court Of Kerala · (1973) KLJ 147
Transfer of Property Act, 1882 — Section 10
High Courts15 Dec 1972
M. Sidhik Moulavi Vs Nabeesa Beevi and Another
High Court Of Kerala · (1973) CriLJ 1020
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts15 Dec 1972Dismissed
M.S. Sidhik Moulavi Vs Nabeesa Beevi And Another
High Court Of Kerala · (1973) CriLJ 1020
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts14 Dec 1972Allowed
Raman Sanku and Another Vs John Thommen and Another
High Court Of Kerala · AIR 1973 Ker 138
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 75(2)
High Courts14 Dec 1972
Kunnikkal Narayanan Vs The State of Kerala and Another
High Court Of Kerala · AIR 1973 Ker 97 : (1972) CriLJ 1637
Constitution of India, 1950 — Article 19(1), 245Maintenance of Internal Security Act, 1971 — Section 5
High Courts14 Dec 1972Allowed
T.C. Sreedharan Pillai and Others Vs State of Kerala and Others
High Court Of Kerala · (1973) KLJ 187
Constitution of India, 1950 — Article 12, 13, 14, 16, 305Kerala Public Services Act, 1968 — Section 2, 2(1), 3States Reorganisation Act, 1956 — Section 119, 2(h)
High Courts13 Dec 1972Allowed
P.A. Yoosuf Vs Kumaranelloor Panchayat
High Court Of Kerala · AIR 1973 Ker 167
Kerala Panchayat Act, 1960 — Section 74
High Courts11 Dec 1972Allowed
Manni Vs Moidu and Others
High Court Of Kerala · (1973) KLJ 79
Kerala Land Reforms Act, 1963 — Section 80B, 80B(1)
High Courts08 Dec 1972
Cochin State Power and Light Corporation Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1974) 93 ITR 582
Income Tax Act, 1922 — Section 10(2)
High Courts08 Dec 1972Allowed
Ambujam Vs State
High Court Of Kerala · (1973) KLJ 1
Penal Code, 1860 (IPC) — Section 34, 420
High Courts06 Dec 1972Allowed
C. Ahammadkutty Vs The Dy. Registrar of Co-operative Societies and Others
High Court Of Kerala · (1973) KLJ 129
High Courts06 Dec 1972
Sivaramakrishnan Vs State of Kerala and Others
High Court Of Kerala · (1973) KLJ 259
Kerala Land Reforms Act, 1963 — Section 16, 56, 72H, 81, 81(1)
High Courts06 Dec 1972Dismissed
K. Vidyadharan and Another Vs M.S. Narayana Pillai
High Court Of Kerala · (1973) KLJ 225
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 2, 2(1), 2(b)
High Courts06 Dec 1972
S. Sankarappa Gounder Vs K.C. Gopalan and Others
High Court Of Kerala · AIR 1973 Ker 149
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Hindu Succession Act, 1956 — Section 7(3)Kerala Compensation for Tenants Improvements Act, 1958 — Section 4
High Courts06 Dec 1972Allowed
Poonkakandi Puthiyaveettil Chandu Nair Vs Mundamkandi Kuttiambeth Abdurahiman
High Court Of Kerala · AIR 1974 Ker 17 : (1973) KLJ 317
Civil Procedure Code, 1908 (CPC) — Section 102Kerala Small Causes Courts Act, 1957 — Section 12
High Courts06 Dec 1972
Chandu Nair Vs Abdurahiman
High Court Of Kerala · (1972) 12 KL CK 0017
Civil Procedure Code, 1908 (CPC) — Section 102Kerala Small Causes Courts Act, 1957 — Section 12