COURT ARCHIVE

High Court Of Kerala judgments, 1972

242 judgments · page 2 of 13

High Courts06 Dec 1972

Sankarappa Gounder Vs Gopalanunni and Others

High Court Of Kerala · (1974) KLJ 9

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Hindu Succession Act, 1956 — Section 14(1), 2(d)(i), 4, 7, 7(3)Transfer of Property Act, 1882 — Section 51

High Courts06 Dec 1972

H.A. Mohammed Haneef Vs ITO, Quilon

High Court Of Kerala · (1973) KLJ 219

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 264, 264(4)

High Courts05 Dec 1972Dismissed

Thomas George Vs Skariah Joseph and Another

High Court Of Kerala · AIR 1973 Ker 140

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(1)

High Courts01 Dec 1972

Commissioner of Income Tax Vs Mosanobu Nakai, (by Blue Bay Fisheries Ltd.)

High Court Of Kerala · (1974) 93 ITR 414

Income Tax Act, 1961 — Section 10(6)

High Courts01 Dec 1972

State of Kerala Vs M.K. Pyloth

High Court Of Kerala · (1973) CriLJ 869

Criminal Procedure Code, 1898 (CrPC) — Section 161, 164, 167, 172, 173Official Secrets Act, 1923 — Section 3, 5Penal Code, 1860 (IPC) — Section 120B, 149, 302

High Courts01 Dec 1972

CIT Vs Mosanobu Nakai

High Court Of Kerala · (1973) KLJ 286

Income Tax Act, 1961 — Section 10(6)(vii), 10(6)(vii)(a), 10(6)(vii)(a)(i)

High Courts01 Dec 1972Dismissed

Vikraman Nair Vs State of Kerala and Others

High Court Of Kerala · (1973) KLJ 466

Constitution of India, 1950 — Article 311, 311(2)Penal Code, 1860 (IPC) — Section 323

High Courts01 Dec 1972Dismissed

Kaloor Vadakkummury Service Co-Operative Society Vs The Assistant Registrar of Co-Operative Societies, Mukundapuram and Another

High Court Of Kerala · (1973) KLJ 510

Kerala Co-operative Societies Act, 1969 — Section 109, 2(i), 61, 69

High Courts30 Nov 1972

P.K. Paran Vs Smt. Achamma

High Court Of Kerala · AIR 1973 Ker 128 : (1973) KLJ 151

Kerala Land Reforms (Tenancy) Rules, 1970 — Rule 77

High Courts30 Nov 1972

P.K. Paran Vs Achamma

High Court Of Kerala · AIR 1973 Ker 128 : (1973) KLJ 151

High Courts29 Nov 1972

Kunjan Vava Vs Pappy Amma Ammukutty Amma and Others

High Court Of Kerala · AIR 1973 Ker 169 : (1973) KLJ 133

Kerala Land Reforms Act, 1963 — Section 75(3), 80A, 80A(2)

High Courts29 Nov 1972

S. Anthony Muthu and Another Vs State of Kerala and Others

High Court Of Kerala · AIR 1973 Ker 141

Essential Commodities Act, 1955 — Section 3

High Courts29 Nov 1972

Smt. Sulekha Bai Vs Commissioner of Gift Tax

High Court Of Kerala · (1973) 92 ITR 128 : (1973) KLJ 385

Gift Tax Act, 1958 — Section 5(1), 5(3)

High Courts29 Nov 1972

Sulekha Bai Vs The Commissioner of Gift Tax

High Court Of Kerala · (1973) 92 ITR 128 : (1973) KLJ 385

Gift Tax Act, 1958 — Section 5(1)(viii), 5(3)

High Courts29 Nov 1972

Kunjan Vawa Vs Pappy Ammukutty Amma and Other

High Court Of Kerala · AIR 1973 Ker 169 : (1973) KLJ 133

Land Reforms Act, 1964 — Section 75(3), 80A

High Courts28 Nov 1972Dismissed

Muthukaruppan Vs Chellayi

High Court Of Kerala · (1973) KLJ 256

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(1)Limitation Act, 1963 — Section 12, 12(3)

High Courts28 Nov 1972

The Commissioner of Income Tax Vs K. Ahamed

High Court Of Kerala · (1973) KLJ 422

Income Tax Act, 1961 — Section 271, 271(1), 271(1)(c)

High Courts28 Nov 1972Allowed

P.C. Aravindhan Vs M.A. Kesavan and Others

High Court Of Kerala · (1973) KLJ 341

Companies Act, 1956 — Section 11(2), 166, 167(1), 169(1), 169(4)

High Courts27 Nov 1972Allowed

Ponnalayimalayil Ariyayi and Others Vs Edakkat N.A. Karunakaran Vydiyar and Another

High Court Of Kerala · (1973) KLJ 293

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8

High Courts24 Nov 1972

Kerala State Electricity Board Vs C.G. Narayanan

High Court Of Kerala · AIR 1973 Ker 144

Civil Procedure Code, 1908 (CPC) — Section 115Telegraph Act, 1885 — Section 16(3)