High Courts07 Nov 1972
C.K. Kunhikannan Vs Nellikka Poovadan Janaki And Another
High Court Of Kerala · (1973) KLJ 568
Kerala Land Reforms Act, 1963 — Section 2(14), 75(2), 77
COURT ARCHIVE
High Court Of Kerala judgments, 1972
242 judgments · page 4 of 13
High Courts02 Nov 1972
Commissioner of Income Tax Vs P.N. Krishna Iyer
High Court Of Kerala · (1973) 91 ITR 434
Income Tax Act, 1922 — Section 10(2), 10(5), 5
High Courts02 Nov 1972
Sarojini Amma and Another Vs Pappi Amma And Others
High Court Of Kerala · (1973) KLJ 393
Kerala Court Fees and Suits Valuation Act, 1959 — Section 37, 37(1), 37(2), 40, 6
High Courts01 Nov 1972
The Malabar Metals and Alloys (P.) Ltd. Vs State of Kerala and Others
High Court Of Kerala · (1973) 1 LLJ 487
COMPANIES ACT, 1956 — Section 226Payment of Bonus Act, 1965 — Section 10, 13, 16, 22, 23
High Courts01 Nov 1972
Clen Leven Estates Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1973) 91 ITR 391
Income Tax Act, 1961 — Section 2(14), 45
High Courts01 Nov 1972Allowed
Malabar Metals and Alloys (P) Ltd. Vs State of Kerala and Others
High Court Of Kerala · (1973) KLJ 127
Companies Act, 1956 — Section 10, 16, 226, 23(1)Payment of Bonus Act, 1965 — Section 10, 13, 16, 16(1)(a), 16(i)(b)
High Courts01 Nov 1972
M/s. Clen leven Estates Ltd., Wynad Vs The Commissioner of Income Tax
High Court Of Kerala · (1973) 91 ITR 391
Income Tax Act, 1961 — Section 2(14), 260, 45
High Courts31 Oct 1972
Vijayaraghavan Vs Velu And Another
High Court Of Kerala · (1973) 1 LLJ 490
Workmens Compensation Act, 1923 — Section 12, 12(3), 3, 30
High Courts31 Oct 1972
Vijayaraghavan Vs Velu and Another
High Court Of Kerala · (1973) 1 LLJ 490
Employees Compensation Act, 1923 — Section 12, 3, 30Trade Marks Act, 1999 — Section 76
High Courts31 Oct 1972Dismissed
K.P. Mathiri Vs State of Kerala and Others
High Court Of Kerala · (1973) KLJ 103
Kerala Education Rules, 1959 — Rule 37, 39
High Courts30 Oct 1972
Narayani Bhanumathi and Another Vs Karthyayani Lelitha Bhai
High Court Of Kerala · (1973) KLJ 354
High Courts30 Oct 1972Dismissed
N. Sreenivasan Vs Director of Enforcement, New Delhi and Others
High Court Of Kerala · AIR 1973 Ker 249
Adjudication Proceedings and Appeal Rules, 1957 — Rule 3(1), 3(3)Foreign Exchange Regulation Act, 1947 — Section 19G, 23D
High Courts30 Oct 1972Dismissed
Ponnamma Vs Ramanathan
High Court Of Kerala · AIR 1973 Ker 49
Contract Act, 1872 — Section 161
High Courts27 Oct 1972Allowed
P.K. Kumaran Vs Thodu Sankaran and Others
High Court Of Kerala · AIR 1973 Ker 183
Kerala Land Reforms Act, 1963 — Section 77
High Courts27 Oct 1972Dismissed
Damodara Menon Vs Variath and Another
High Court Of Kerala · AIR 1973 Ker 132 : (1973) KLJ 222
Kerala Land Reforms Act, 1963 — Section 3(1)
High Courts27 Oct 1972
Narayanan Nambiar Vs The Dy. Registrar of Co-operative Societies, Cannanore and Others
High Court Of Kerala · (1973) KLJ 318
Constitution of India, 1950 — Article 71(1)Kerala Co-operative Societies Act, 1969 — Section 2, 69, 69(1)
High Courts26 Oct 1972Allowed
Parvathi Chellamma and Another Vs Hussan Pillai Mohammed Abdul Khader and Others
High Court Of Kerala · AIR 1973 Ker 208
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1(1), Order 40 Rule 1(2)
High Courts26 Oct 1972
P.K. Rajappan Pillai Vs State of Kerala and Others
High Court Of Kerala · (1973) 1 LLJ 498
Industrial Disputes Act, 1947 — Section 33Penal Code, 1860 (IPC) — Section 379
High Courts25 Oct 1972Dismissed
M/s. Ranganatha Agencies Vs Food Inspector, Badagara Municipality
High Court Of Kerala · (1974) CriLJ 55
Criminal Procedure Code, 1898 (CrPC) — Section 342, 351(1)Prevention of Food Adulteration Act, 1954 — Section 10, 14, 16, 16(1)(a)(1), 19(1)
High Courts25 Oct 1972
Ranganatha Agencies Vs Food Inspector, Badagara Municipality
High Court Of Kerala · (1974) CriLJ 55
Criminal Procedure Code, 1898 (CrPC) — Section 342, 351Prevention of Food Adulteration Act, 1954 — Section 10, 14, 16, 19, 2