High Courts29 May 1973Dismissed
E.R. Jose and Others Vs State
High Court Of Kerala · (1973) KLJ 517
Constitution of India, 1950 — Article 14, 19, 19(1)(f), 289, 289(1)Sales of Goods Act, 1930 — Section 28, 64A
COURT ARCHIVE
High Court Of Kerala judgments, 1973
317 judgments · page 11 of 16
High Courts06 Apr 1973
Commissioner of Gift-tax Vs R. Kesavan Nair
High Court Of Kerala · (1974) 96 ITR 365
Gift Tax Act, 1958 — Section 2, 29, 4(1)
High Courts06 Apr 1973Dismissed
The Indian Trawlers Association, Cochin and Others Vs The District Collector, Ernakulam and Others
High Court Of Kerala · AIR 1974 Ker 46 : (1973) KLJ 474
Constitution of India, 1950 — Article 19(1)
High Courts06 Apr 1973
Varghese Vs Iype Kuriakose and Others
High Court Of Kerala · AIR 1973 Ker 267
Evidence Act, 1872 — Section 115Specific Relief Act, 1963 — Section 33
High Courts06 Apr 1973Dismissed
Indian Trawlers Association Cochin and Others Vs The District Collector, Ernakulam and Others
High Court Of Kerala · (1973) 04 KL CK 0005
Constitution of India, 1950 — Article 19(1)(g), 226
High Courts06 Apr 1973
Official Liquidator, Palai Central Bank Ltd. Vs Land Tribunal, Mukathala and Others
High Court Of Kerala · (1973) KLJ 471
Banking Regulation Act, 1949 — Section 45B, 45CCompanies Act, 1956 — Section 391, 446, 446(1)Kerala Land Reforms Act, 1963 — Section 125, 80A, 80B, 80C(2), 99
High Courts06 Apr 1973Allowed
Varghese and Others Vs Iype Kuriakose and Others
High Court Of Kerala · AIR 1973 Ker 267
Specific Relief Act, 1963 — Section 33
High Courts04 Apr 1973
State of Kerala Vs P.T. Mathew
High Court Of Kerala · (1973) CriLJ 1721
Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7
High Courts03 Apr 1973Dismissed
Raja Rice And Flower Mills And Others Vs Inspecting Assistant Commissioner, Agricultural Income Tax and Sales-tax (Intelligence) and Another
High Court Of Kerala · (1973) 32 STC 131
Constitution of India, 1950 — Article 14, 19(1)(f)Kerala General Sales Tax Act, 1963 — Section 17(2)(a), 28(3)(a), 46
High Courts03 Apr 1973Dismissed
Raja Rice and Flour Mills and Others Vs Inspecting Assistant Commissioner, Agricultural Income Tax and Sales Tax (Intelligence) and Another
High Court Of Kerala · (1973) 32 STC 131
Constitution of India, 1950 — Article 14, 19
High Courts02 Apr 1973
Jayadev and others Vs Kerala Public Service Commission
High Court Of Kerala · (1973) KLJ 915
Kerala State and Subordinate Services Rules, 1958 — Rule 3(c)
High Courts02 Apr 1973Dismissed
Mathai Vs Varkey
High Court Of Kerala · (1973) KLJ 694
Contract Act, 1872 — Section 16
High Courts28 Mar 1973Allowed
K.K. Moidu Vs State of Kerala and Others
High Court Of Kerala · (1973) KLJ 591
Constitution of India, 1950 — Article 14
High Courts27 Mar 1973Dismissed
Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs Smt. L. Yogeswari Ammal and Others
High Court Of Kerala · (1973) 32 STC 164
Kerala General Sales Tax Act, 1963 — Section 77A
High Courts23 Mar 1973Dismissed
Mathew Mathew Vs Alexander Muthalali
High Court Of Kerala · AIR 1973 Ker 270
Limitation Act, 1908 — Article 116Limitation Act, 1963 — Article 55, 30Transfer of Property Act, 1882 — Section 98
High Courts23 Mar 1973Dismissed
N. Gopinathan Nair and Another Vs Neyyattinkara Housing Co-operative Society Ltd. and Another
High Court Of Kerala · AIR 1974 Ker 115
High Courts22 Mar 1973Dismissed
K.G. Prakasan and Others Vs State of Kerala and Others
High Court Of Kerala · (1973) 03 KL CK 0020
Constitution of India, 1950 — Article 14, 19, 246, 254, 266Kerala Municipalities Act, 1960 — Section 110Kerala Tax on Employment Act, 1976 — Section 26, 29, 30, 4, 5
High Courts21 Mar 1973
K.P. Mathew Vs Agricultural Income Tax Officer
High Court Of Kerala · (1974) 96 ITR 121
Kerala Agricultural Income Tax Act, 1950 — Section 24
High Courts21 Mar 1973
K.P. Mathew Vs AITO, Alwaye
High Court Of Kerala · (1974) 96 ITR 121
General Clauses Act, 1897 — Section 13(2)Income Tax Act, 1961 — Section 159
High Courts20 Mar 1973Dismissed
Alex Mathew Vs Philip Philip
High Court Of Kerala · AIR 1973 Ker 210
Negotiable Instruments Act, 1881 (NI) — Section 118