High Courts30 Jun 1972
Official Liquidator Vs K.K. Nair and Another
High Court Of Kerala · (1975) 45 CompCas 278
Companies Act, 1956 — Section 454(2), 454(3)
COURT ARCHIVE
High Court Of Kerala judgments, 1972
242 judgments · page 9 of 13
High Courts30 Jun 1972
Chandirayan Raman Vs Velluvakandy Vasumathi
High Court Of Kerala · (1973) CriLJ 315
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts29 Jun 1972Dismissed
Narayana Pai Vs John
High Court Of Kerala · AIR 1973 Ker 16
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11
High Courts27 Jun 1972Dismissed
Jokkim Fernandez Vs Amina Kunhi Umma
High Court Of Kerala · AIR 1974 Ker 162
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18, 18(1), 18(1)(b), 18(1)(b), 23Limitation Act, 1963 — Section 10, 10, 11, 11, 12, 12, 12
High Courts27 Jun 1972Dismissed
Jokkim Fernadez Vs Amina Kunhi Umma
High Court Of Kerala · AIR 1974 Ker 162
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18(1)Limitation Act, 1963 — Section 29(2), 5
High Courts23 Jun 1972Allowed
Sankaran Sankaran Namboori Vs Mathai Abraham
High Court Of Kerala · AIR 1973 Ker 22
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Stamp Act, 1959 — Section 35Negotiable Instruments Act, 1881 (NI) — Section 4
High Courts23 Jun 1972
Sumathykutty Amma Kamalamma and Others Vs Narayani Panikkathy Karthiyayani and Others
High Court Of Kerala · AIR 1973 Ker 19 : (1972) KLJ 690
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 115
High Courts23 Jun 1972
Mathulla Mathew and Another Vs Abraham Skaria and Others
High Court Of Kerala · AIR 1973 Ker 20
Kerala Agriculturists Debt Relief Act, 1970 — Section 11, 21(2)
High Courts23 Jun 1972Dismissed
Ponnan Umbu and Others Vs The State of Kerala And Others
High Court Of Kerala · (1973) KLJ 101
Constitution of India, 1950 — Article 14, 19
High Courts21 Jun 1972Allowed
The Gwalior Rayon Silk Mfg. (Wvg.) Co. Ltd., Birlakootam Mavoor, Kozhikode, Kerala and Others Vs The State of Kerala
High Court Of Kerala · AIR 1973 Ker 36
Constitution of India, 1950 — Article 254, 31AEvidence Act, 1872 — Section 115Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2, 3
High Courts21 Jun 1972
Gates Foam and Rubber Co. Vs Commissioner of Income Tax
High Court Of Kerala · (1973) 90 ITR 422
Income Tax Act, 1961 — Section 143, 144, 147, 2(40), 273
High Courts16 Jun 1972
Commissioner of Income Tax, Kerala Vs Kerala Balers Ltd.
High Court Of Kerala · (1973) 90 ITR 327
Income Tax Act, 1961 — Section 104, 260, 88
High Courts13 Jun 1972
Commissioner of Income Tax Vs Aspinwall and Co. Ltd. and Another
High Court Of Kerala · (1975) 98 ITR 291
Income Tax Act, 1961 — Section 2(18)
High Courts09 Jun 1972Dismissed
General Electrical and Engineering Co., Trichur Vs The Chief Engineer (Projects) and Others
High Court Of Kerala · AIR 1974 Ker 23
Constitution of India, 1950 — Article 14, 19(1), 226
High Courts08 Jun 1972
P.A. Kesavan Vs The Inspector General of Registration and Others
High Court Of Kerala · (1972) 2 LLJ 593
Constitution of India, 1950 — Article 309
High Courts07 Jun 1972
United Hoteliers Vs Government of India
High Court Of Kerala · (1973) KLJ 184 : (1972) 2 LLJ 596
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16
High Courts05 Jun 1972Dismissed
C.P. Joseph Vs The State of Kerala and Others
High Court Of Kerala · AIR 1973 Ker 89
Constitution of India, 1950 — Article 19(1), 22Kerala Revenue Recovery Act, 1968 — Section 65
High Courts31 May 1972
P. Krishnakumar Vs The State of Kerala and Others
High Court Of Kerala · AIR 1973 Ker 14 : (1972) 2 LLJ 576
Kerala Education Act, 1958 — Section 36, 7(6)Kerala Education Rules, 1959 — Rule 24(2)
High Courts31 May 1972
State of Kerala Vs A.R. Sulaiman Sait and Others
High Court Of Kerala · AIR 1972 Ker 274
Land Acquisition Act, 1894 — Section 23
High Courts31 May 1972
Agricultural Income Tax Officer Vs C.P.A. Yoosuf and Another
High Court Of Kerala · (1973) 90 ITR 501