High Courts18 Jul 1972
Commissioner of Income Tax Vs E.C. Jacob
High Court Of Kerala · (1973) 89 ITR 88
Income Tax Act, 1961 — Section 45, 48, 55, 55(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1972
242 judgments · page 8 of 13
High Courts14 Jul 1972
Sree Manavedan Alias Kunhettan Thampuran and Others Vs The State of Kerala and Others
High Court Of Kerala · AIR 1973 Ker 106
Constitution of India, 1950 — Article 10, 10(a), 19(1)(f), 25(1), 26
High Courts14 Jul 1972
M.O. Devassia and Co. Vs Commissioner of Income Tax
High Court Of Kerala · (1973) 90 ITR 525
Income Tax Act, 1961 — Section 75(2)
High Courts14 Jul 1972Dismissed
A.V. Balan Vs The District Collector, Trichur and Others
High Court Of Kerala · AIR 1973 Ker 88
Constitution of India, 1950 — Article 226
High Courts14 Jul 1972
N. Karuppan Vs M. Sankaran Nair
High Court Of Kerala · AIR 1973 Ker 28
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 115, 96
High Courts14 Jul 1972Dismissed
Manavedan and Others Vs The State of Kerala and Others
High Court Of Kerala · AIR 1973 Ker 106
Constitution of India, 1950 — Article 26Guruvayoor Devaswom Act, 1971 — Section 10 , 27(2)
High Courts13 Jul 1972Dismissed
Raman Pillay Kesava Pillay and Others Vs Kochukunju Sankaran and Others
High Court Of Kerala · AIR 1972 Ker 248
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Kerala Land Reforms Act, 1963 — Section 2(22)
High Courts12 Jul 1972
M. Shamsuddin and Co. Vs Commissioner of Income Tax
High Court Of Kerala · (1973) 90 ITR 323
Income Tax Act, 1961 — Section 256(1)
High Courts12 Jul 1972Dismissed
Jerome Fernandes Vs The Be-Be-Rubber Estate Ltd.
High Court Of Kerala · AIR 1973 Ker 45 : (1972) KLJ 667
Kerala Land Reforms Act, 1963 — Section 13, 2(44), 3(1)Travancore-Cochin Compensation for Tenants Improvements Act, 1956 — Section 17
High Courts12 Jul 1972
Commissioner of Income Tax (Gift-tax) Vs Devadasan
High Court Of Kerala · (1973) 91 ITR 464
Gift Tax Act, 1958 — Section 5(1)
High Courts11 Jul 1972
K. Choyi, Income Tax Officer, Assessment-IV Vs Syed Abdulla Bafakki Thangal and Another Syed Abdulla Bafakki Thangal Vs Sub-Magistrate
High Court Of Kerala · (1973) 91 ITR 144
Income Tax Act, 1961 — Section 132, 132(1), 132(3)
High Courts10 Jul 1972Dismissed
Income Tax Officer Vs Mambad Timber and Estates (P.) Ltd. and Others
High Court Of Kerala · (1973) 43 CompCas 332 : (1973) 89 ITR 312
Companies (Court) Rules, 1959 — Rule 285Companies Act, 1956 — Section 559
High Courts10 Jul 1972
The Special Officer for Coir, Kerala (Licensing Officer), Trivandrum Vs P.V. Mohamed Yusuf and Others
High Court Of Kerala · AIR 1977 Ker 88
Constitution of India, 1950 — Article 246Essential Commodities Act, 1955 — Section 2
High Courts07 Jul 1972Allowed
Cheria Kannan Vs Karumbi and Others
High Court Of Kerala · AIR 1973 Ker 64
High Courts06 Jul 1972
P.V. Parameswaran Vs State of Kerala and Others
High Court Of Kerala · (1972) KLJ 853 : (1973) 1 LLJ 535
Constitution of India, 1950 — Article 309
High Courts06 Jul 1972
Commissioner of Income Tax Vs Smt. A.K.T.K.M. Vishnudatha Antharjanam
High Court Of Kerala · (1973) 91 ITR 521
Kanam Tenancy Act, 1955 — Section 2(13), 2(3), 48
High Courts05 Jul 1972
P.K. Nair Vs Income Tax Officer, A-Ward and Others
High Court Of Kerala · (1973) 90 ITR 512
Income Tax Act, 1961 — Section 147, 148, 149
High Courts05 Jul 1972
Income Tax Officer, B-Ward and Another Vs K.P. Varghese
High Court Of Kerala · (1973) 91 ITR 49
Estate Duty Act, 1953 — Section 50A, 50BGift Tax Act, 1958 — Section 2, 4Income Tax Act, 1961 — Section 2(24), 45, 47, 48, 52
High Courts03 Jul 1972Dismissed
The Standard Motor Union (p) Ltd. Vs The R. T.O. Kottayam and Others
High Court Of Kerala · (1973) KLJ 321
Constitution of India, 1950 — Article 14, 19Kerala Revenue Recovery Act, 1968 — Section 13, 7
High Courts03 Jul 1972Dismissed
G.K. Prabhakaran and Co., Irinjalakuda Vs David Traders, Trichur
High Court Of Kerala · AIR 1973 Ker 1
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, Order 38 Rule 5, 151