High Courts24 Nov 1972Allowed
KSEB Vs C.G. Narayanan
High Court Of Kerala · AIR 1973 Ker 144
Electricity Act, 1910 — Section 51Telegraph Act, 1885 — Section 16
COURT ARCHIVE
High Court Of Kerala judgments, 1972
242 judgments · page 3 of 13
High Courts23 Nov 1972Dismissed
Narayanan Ezhuthassan Vs M. Parukutty
High Court Of Kerala · AIR 1973 Ker 171
Hindu Marriage Act, 1955 — Section 13(1)
High Courts23 Nov 1972Dismissed
Narayanan Ezhuthassan Vs Parukutty
High Court Of Kerala · (1973) KLJ 120
Hindu Marriage Act, 1955 — Section 13, 13(1)(i), 13(1)(i), 14, 23
High Courts22 Nov 1972
Cherian Dominic and Another Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1975) 98 ITR 283
Kerala Agricultural Income Tax Act, 1950 — Section 2, 60(1)
High Courts21 Nov 1972
T.T. Narayanan and Another Vs Kuttikrishnan and Others
High Court Of Kerala · AIR 1973 Ker 245
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 20, 23, 27, 34
High Courts21 Nov 1972
T.T. Narayanan and Others Vs Kuttikrishnan and Others
High Court Of Kerala · AIR 1973 Ker 245
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 20, 5
High Courts20 Nov 1972
Bhuvanendran Vs CAIT, Kerala
High Court Of Kerala · (1974) 94 ITR 139 : (1973) KLJ 279
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2
High Courts20 Nov 1972
Penakkot Ayisha Vs Kodachery Thazham Pottayil Kunhathutty
High Court Of Kerala · AIR 1973 Ker 130
Kerala Land Reforms (Tenancy) Rules, 1970 — Rule 137Kerala Land Reforms Act, 1963 — Section 105A, 80B
High Courts20 Nov 1972
Penakkot Ayisha Vs Kodachery Thazam Pottayil Kunhathuity
High Court Of Kerala · (1973) KLJ 327
Kerala Land Reforms Act, 1963 — Section 105A(2), 75(3), 80B
High Courts20 Nov 1972
Marikar (Motors) Limited Vs The Sales Tax Officer, and Another
High Court Of Kerala · (1973) 31 STC 201
Kerala General Sales Tax Act, 1963 — Section 2(27)
High Courts20 Nov 1972
K. Bhuvanendran and Others Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1974) 94 ITR 139 : (1973) KLJ 279
Civil Procedure Code, 1908 (CPC) — Order 31 Rule 2Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11Kerala Agricultural Income Tax Act, 1950 — Section 32(5)
High Courts17 Nov 1972Allowed
Balakrishnan and Others Vs Makkam and Others
High Court Of Kerala · AIR 1974 Ker 18 : (1973) KLJ 157
Transfer of Property Act, 1882 — Section 111, 47, 8, 90
High Courts16 Nov 1972
Ramco Cement Distribution Co. (P) Ltd. Vs The State of Kerala
High Court Of Kerala · (1973) 31 STC 226
Constitution of India, 1950 — Article 14
High Courts16 Nov 1972Allowed
Ramco Cement Distribution Co. (P.) Ltd. Vs The State of Kerala and Another
High Court Of Kerala · (1973) 31 STC 226
Kerala General Sales Tax Act, 1963 — Section 5(5)Kerala General Sales Tax Rules, 1963 — Rule 9(f)(ii)
High Courts15 Nov 1972
Dr. Chacko Pulparampil and Another Vs Margarete Maria Pulparampil and Another
High Court Of Kerala · AIR 1973 Ker 100
Guardians and Wards Act, 1890 — Section 25
High Courts14 Nov 1972Allowed
Mundavalappil Kunhikannan Vs The State of Kerala and Others
High Court Of Kerala · AIR 1974 Ker 21
Constitution of India, 1950 — Article 226
High Courts13 Nov 1972Dismissed
Sundaram Vs Gopalakrishna Menon
High Court Of Kerala · AIR 1973 Ker 147
Kerala Land Reforms Act, 1963 — Section 13(2)
High Courts09 Nov 1972Dismissed
Kunhi Moideen Haji Vs Andi And Another
High Court Of Kerala · (1974) KLJ 101 : (1974) KLJ 1
Kerala Land Reforms Act, 1963 — Section 103, 2, 2(25)
High Courts09 Nov 1972
Cherivan Vs State
High Court Of Kerala · (1973) CriLJ 839 : (1972) KLJ 996
Criminal Procedure Code, 1898 (CrPC) — Section 173
High Courts09 Nov 1972Dismissed
Kunhi Moideen Haji and Another Vs Mangatt Andi and Another
High Court Of Kerala · (1974) KLJ 125
Kerala Land Reforms Act, 1963 — Section 2, 2(25), 80B