High Courts25 Oct 1972
Nelliyodan Balan Nair Vs Pantheevati Kesavan Nambissan and Others
High Court Of Kerala · AIR 1973 Ker 133
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10Kerala Court Fees and Suits Valuation Act, 1959 — Section 67
COURT ARCHIVE
High Court Of Kerala judgments, 1972
242 judgments · page 5 of 13
High Courts25 Oct 1972
T.S. Ramaswamy Vs Commissioner of Income Tax and Others
High Court Of Kerala · (1974) 93 ITR 598
Criminal Procedure Code, 1898 (CrPC) — Section 561AIncome Tax Act, 1922 — Section 28(4)Income Tax Act, 1961 — Section 277, 297(2)
High Courts25 Oct 1972
Balan Nair Vs Kesavan Nambissan and Others
High Court Of Kerala · AIR 1973 Ker 133
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, Order 33 Rule 14, Order 44 Rule 1
High Courts24 Oct 1972Dismissed
Raman Sahadevan Vs R. Kesavan Nair
High Court Of Kerala · AIR 1973 Ker 136
Civil Procedure Code, 1908 (CPC) — Section 47General Clauses Act, 1897 — Section 6Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 12(3)
High Courts12 Oct 1972
V.K. Sundaram and Another Vs The Tahsildar Palghat and Another
High Court Of Kerala · (1973) KLJ 433
Kerala Stamp Act, 1959 — Section 32, 47, 47(b), 47(c)(5), 48
High Courts11 Oct 1972Dismissed
Cherunni Vs Purushothama Iyer
High Court Of Kerala · AIR 1973 Ker 174
Limitation Act, 1963 — Article 14, 19
High Courts10 Oct 1972Dismissed
Jacob Philip Vs State Bank of Travancore and Others
High Court Of Kerala · AIR 1973 Ker 51
Kerala Land Reforms Act, 1963 — Section 3(1)Transfer of Property Act, 1882 — Section 106, 116
High Courts10 Oct 1972Dismissed
Narayana Menon and Others Vs Kochuvareed and Others
High Court Of Kerala · AIR 1973 Ker 65
Limitation Act, 1963 — Article 64, 65Specific Relief Act, 1877 — Section 42
High Courts06 Oct 1972
Commissioner of Income Tax Vs Casino (Pvt.) Ltd.
High Court Of Kerala · (1973) 91 ITR 289
Finance Act, 1968 — Section 2(6)
High Courts06 Oct 1972Dismissed
Narayanan Asari Thankappan Asari Vs Ammukutty Bai
High Court Of Kerala · (1973) KLJ 323
Kerala Land Reforms Act, 1963 — Section 2(25), 2(25)(a), 2(25)(b)
High Courts05 Oct 1972Dismissed
Super Rubbers Private Ltd. and Others Vs The State of Kerala and Another
High Court Of Kerala · AIR 1973 Ker 114
Constitution of India, 1950 — Article 226Defence of India Act, 1971 — Section 38Defence of India Rules, 1962 — Rule 30A(9)
High Courts05 Oct 1972
Commissioner of Income Tax Vs Dharmodayam Company
High Court Of Kerala · (1974) 94 ITR 113
Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 11, 11(1), 2(15)
High Courts05 Oct 1972
K.R. Gopinathan Nair Vs T.N. Ittyavirah and Another
High Court Of Kerala · (1973) CriLJ 842
High Courts05 Oct 1972Allowed
CIT, Kerala Vs Dharmodayam Co., Trichur
High Court Of Kerala · (1974) 94 ITR 113
Income Tax Act, 1922 — Section 4(3)(i), 4(3)(i)Income Tax Act, 1961 — Section 11, 11(1)(a), 2(15), 2(15)
High Courts05 Oct 1972Dismissed
Super Rubbers (p) Ltd., and others Vs State of Kerala and Others
High Court Of Kerala · AIR 1973 Ker 114
Constitution of India, 1950 — Article 14, 226, 227
High Courts04 Oct 1972
N. Subramonian Vs State of Kerala
High Court Of Kerala · (1973) KLJ 31
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 10
High Courts03 Oct 1972
In Re: A.I. Jaleel
High Court Of Kerala · AIR 1973 Ker 34
Constitution of India, 1950 — Article 217(3)Criminal Procedure Code, 1898 (CrPC) — Section 204, 561A
High Courts29 Sept 1972
In Re: State
High Court Of Kerala · (1973) CriLJ 1288
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1898 (CrPC) — Section 161, 170, 173, 190, 200KERALA HIGH COURT ACT, 1958 — Section 3
High Courts29 Sept 1972
V. Damodaran Vs Commissioner of Income Tax
High Court Of Kerala · (1974) 96 ITR 335
Income Tax Act, 1922 — Section 18A(1), 18A(2), 18A(9)Income Tax Act, 1961 — Section 297(2)
High Courts26 Sept 1972Allowed
Maniyur Panchayat Vs The Secretary to Government, Local Administration and Social Welfare and Others
High Court Of Kerala · AIR 1973 Ker 123 : (1972) KLJ 1010
Kerala Panchayat (Establishment) Rules, 1967 — Rule 5Kerala Panchayat Act, 1960 — Section 39