High Courts08 Mar 1972
M. Ramkrishna Menon Vs Kerala State
High Court Of Kerala · (1973) CriLJ 394
Criminal Procedure Code, 1898 (CrPC) — Section 222, 233, 234, 235, 236Penal Code, 1860 (IPC) — Section 408, 477A
COURT ARCHIVE
High Court Of Kerala judgments, 1972
242 judgments · page 11 of 13
High Courts08 Mar 1972
Commissioner of Agricultural Income Tax Vs George Varghese and Co.
High Court Of Kerala · (1973) 90 ITR 496
Income Tax Act, 1922 — Section 2, 2(1)Kerala Agricultural Income Tax Act, 1950 — Section 60(1), 60(6)
High Courts03 Mar 1972
The Travancore Rayons Ltd. Vs The Textiles Committee
High Court Of Kerala · AIR 1972 Ker 278
Constitution of India, 1950 — Article 226Textiles Committee Act, 1963 — Section 12Textiles Committee Rules, 1965 — Rule 21
High Courts03 Mar 1972
Commissioner of Agricultural Income Tax Vs Kerala Estate Plantations
High Court Of Kerala · (1973) 89 ITR 167
Kerala Agricultural Income Tax Act, 1950 — Section 5
High Courts01 Mar 1972Dismissed
Purappuzha Panchayat Vs The State of Kerala and Others
High Court Of Kerala · AIR 1972 Ker 241 : (1972) KLJ 522
Kerala Panchayat Act, 1960 — Section 62
High Courts25 Feb 1972
Commissioner of Income Tax Vs Cochin Chamber of Commerce and Industry
High Court Of Kerala · (1973) 87 ITR 83
Income Tax Act, 1961 — Section 11, 11(1), 2(15)
High Courts22 Feb 1972
K.V. George Vs State of Kerala
High Court Of Kerala · (1972) CriLJ 1095
Prisons Act, 1894 — Section 45
High Courts19 Feb 1972
Kunnikkal Narayanan Vs State of Kerala
High Court Of Kerala · (1972) 02 KL CK 0011
High Courts17 Feb 1972
Arayakandy Achuthan Vs Superintendent Central Jail and Another
High Court Of Kerala · (1973) CriLJ 998
High Courts17 Feb 1972
Arayakandy Achuthan Vs Superintendent, Central Jail, Cannanore and Another
High Court Of Kerala · AIR 1973 Ker 113
Kerala Prisons Rules, 1958 — Rule 376
High Courts16 Feb 1972Dismissed
Maluk Mohammed Sainuddin Vs Municipal Commissioner, Attingal and Others
High Court Of Kerala · AIR 1973 Ker 12 : (1972) KLJ 384
Kerala Panchayat (Public and Private Markets) Rules, 1964 — Rule 6
High Courts15 Feb 1972Allowed
T.P. Govindan Vs The Regional Transport Authority, Cannanore and Others
High Court Of Kerala · AIR 1972 Ker 243
Motor Vehicles Act, 1939 — Section 46, 54, 62, 62(1)
High Courts11 Feb 1972Dismissed
K. Reghunath Vs State of Kerala and Another
High Court Of Kerala · AIR 1974 Ker 48
Constitution of India, 1950 — Article 27
High Courts10 Feb 1972
M. Thankappan Achari Vs Union of India (UOI) and Others
High Court Of Kerala · (1972) CriLJ 1460
General Clauses Act, 1897 — Section 15
High Courts09 Feb 1972
Assistant Collector of Customs Vs Pratap Rao Sait and Another
High Court Of Kerala · (1972) CriLJ 1135
Criminal Procedure Code, 1898 (CrPC) — Section 103Customs Act, 1962 — Section 105, 111, 123, 135Income Tax Act, 1961 — Section 132
High Courts08 Feb 1972Dismissed
Kothamma Vs Kunjihetti
High Court Of Kerala · (1973) KLJ 275
Kerala Land Reforms Act, 1963 — Section 103(1), 103(1)(i)
High Courts04 Feb 1972Dismissed
Kochummini Kassinkunju Vs Sankara Pillai, Velayudhan Pillai and Another
High Court Of Kerala · AIR 1973 Ker 190
Transfer of Property Act, 1882 — Section 51
High Courts02 Feb 1972Allowed
Kerala State Electricity Board Vs P.M. Maitheyan
High Court Of Kerala · AIR 1973 Ker 95
Electricity Act, 1910 — Section 51
High Courts01 Feb 1972
P. Narayan Nair Vs The Regional Provident Fund Commissioner
High Court Of Kerala · (1973) 1 LLJ 236
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16
High Courts31 Jan 1972Dismissed
Sivarama Menon Vs Raghavan and Others
High Court Of Kerala · AIR 1972 Ker 166
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(1)