COURT ARCHIVE

High Court Of Kerala judgments, 1973

317 judgments · page 10 of 16

High Courts08 Jun 1973Allowed

The Insurance Inspector, Employees State Insurance Corporation, Ernakulam Vs M/s. Victory Tile Works, Alwaye

High Court Of Kerala · (1973) KLJ 757

Employees State Insurance Act, 1948 — Section 15(2), 2(17), 2(9), 40, 41Factories Act, 1948 — Section 7(1)

High Courts08 Jun 1973

G. Regina Vs CIT, Kerala

High Court Of Kerala · (1973) KLJ 551

Income Tax Act, 1922 — Section 10(2)(vii)

High Courts08 Jun 1973Dismissed

Board of Revenue and Another Vs P.K. Syed Akbar Sahib

High Court Of Kerala · (1973) KLJ 603

Constitution of India, 1950 — Article 133, 226, 301

High Courts07 Jun 1973

C.J. George Vs Commissioner of Income Tax

High Court Of Kerala · (1973) 92 ITR 137

Income Tax Act, 1961 — Section 22, 23

High Courts07 Jun 1973

C.J. George Vs The Commissioner of Income Tax

High Court Of Kerala · (1973) 92 ITR 137

Income Tax Act, 1961 — Section 22, 23, 260

High Courts06 Jun 1973

C. K. BABU NAIDU Vs WEALTH-TAX OFFICER, "A" WARD, CALICUT, AND ANOTHER SUNDARARAJ v. WEALTH-TAX OFFICER, "A" WARD, CALICUT, AND ANOTHER.

High Court Of Kerala · (1978) 112 ITR 341

Income Tax Act, 1961 — Section 17, 2, 3, 4

High Courts06 Jun 1973

C.K. Babu Naidu and Sundararaj Vs Wealth-tax Officer, "A" Ward and Another

High Court Of Kerala · (1978) 112 ITR 341

Finance Act, 1965 — Section 68Income Tax Act, 1961 — Section 4Wealth Tax Act, 1957 — Section 2

High Courts06 Jun 1973

Madan Beedi Depot Vs The Industrial Tribunal

High Court Of Kerala · (1973) KLJ 531

Factories Act, 1948 — Section 2(1)Industrial Disputes Act, 1947 — Section 2(s)

High Courts06 Jun 1973

Commissioner of Income Tax Vs A.V. Thomas and Co. Ltd. and Another

High Court Of Kerala · (1974) 96 ITR 343

Income Tax Act, 1961 — Section 235, 80M

High Courts04 Jun 1973Dismissed

Mercy Mathew Vs The Vice Chancellor And Others

High Court Of Kerala · (1973) KLJ 556

Constitution of India, 1950 — Article 226

High Courts04 Jun 1973Dismissed

State of Kerala and Others Vs T.A. Thomas

High Court Of Kerala · AIR 1973 Ker 262

Arbitration Act, 1940 — Section 14, 17, 30Kerala Court Fees and Suits Valuation Act, 1959 — Article 11Limitation Act, 1963 — Article 119

High Courts04 Jun 1973Dismissed

Kochumariam Vs Kishema Vilasam Co.

High Court Of Kerala · AIR 1974 Ker 78

Civil Procedure Code, 1908 (CPC) — Section 60(1)

High Courts04 Jun 1973Dismissed

M. Mohammed Vs A. Narayana Rao

High Court Of Kerala · AIR 1973 Ker 266

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 7Contract Act, 1872 — Section 23

High Courts04 Jun 1973Dismissed

State of Kerala Vs T.A. Thomas

High Court Of Kerala · AIR 1973 Ker 262

Arbitration Act, 1940 — Section 14, 14(1), 14(2), 15, 16

High Courts04 Jun 1973Dismissed

Kochumariam Vs Kshema Vilasam Co.

High Court Of Kerala · AIR 1974 Ker 78

Civil Procedure Code, 1908 (CPC) — Section 47, 60, 60(1), 60(1)(c)

High Courts02 Jun 1973

The Thirunambadi Rubber Co., Ltd. Vs The Commissioner of Agricultural Income Tax

High Court Of Kerala · (1973) KLJ 601

Constitution of India, 1950 — Article 366

High Courts01 Jun 1973

The Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs Prahladrai Ramkumar

High Court Of Kerala · (1973) KLJ 934

Kerala General Sales Tax Act, 1963 — Section 14, 14(1), 18, 19, 34

High Courts29 May 1973Dismissed

Ramakrishna Pillai Janardhanan Pillai Vs Karthyayani Amma and Others

High Court Of Kerala · (1974) KLJ 36

Kerala Agriculturists Debt Relief Act, 1970 — Section 4

High Courts29 May 1973Dismissed

Janardhanan Pillai Vs karthyayani amma and others

High Court Of Kerala · (1974) KLJ 33 : (1974) KLJ 21

Kerala Agriculturists Debt Relief Act, 1970 — Section 2(4)

High Courts29 May 1973Dismissed

Lekshmanan Vs Union of India (UOI)

High Court Of Kerala · (1999) 110 ELT 494

Produce Cess Act, 1966 — Section 3, 3(2)