High Courts14 Feb 1973
T.V. Idicheria Vs T.V. Chacko
High Court Of Kerala · (1973) KLJ 430
Civil Procedure Code, 1908 (CPC) — Section 15, 151, 24
COURT ARCHIVE
High Court Of Kerala judgments, 1973
317 judgments · page 14 of 16
High Courts14 Feb 1973
Regional Transport Officer, Kozhikode Vs N.V. Motor Service and others
High Court Of Kerala · (1973) 02 KL CK 0003
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 7 Rule 11, Order 7 Rule 11(d), Order 7 Rule 13, 115Constitution of India, 1950 — Article 14, 19, 226Criminal Procedure Code, 1898 (CrPC) — Section 197
High Courts12 Feb 1973Dismissed
Cheekutty Vs The Land Tribunal Alangad and Others
High Court Of Kerala · AIR 1974 Ker 1
Kerala Land Reforms Act, 1963 — Section 77
High Courts12 Feb 1973Allowed
Kayi Kalyani Amma Vs The Land Tribunal Kozhikode and Another
High Court Of Kerala · (1973) KLJ 383
High Courts12 Feb 1973
Additional Income Tax Officer Vs Ponkunnam Traders
High Court Of Kerala · (1976) 102 ITR 366
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142(2), 142(3), 143(2), 143(3), 144
High Courts12 Feb 1973Dismissed
The additional Income Tax Officer, Kottayam Vs Ponkunnam Trade, Hill Produce Merchants
High Court Of Kerala · (1973) KLJ 690
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 142, 142(2), 142(3), 143
High Courts09 Feb 1973Allowed
Beeravu and Others Vs Kathiymma and Others
High Court Of Kerala · AIR 1973 Ker 226
Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Article 119, 137, 158, 178, 181
High Courts09 Feb 1973
Mathew M. Kattimattom Vs The LIC of India and Others
High Court Of Kerala · (1973) KLJ 373
Constitution of India, 1950 — Article 311
High Courts09 Feb 1973Allowed
Beeravu and Others Vs Kathiyamma and Others
High Court Of Kerala · AIR 1973 Ker 226
Civil Procedure Code, 1908 (CPC) — Section 144, 151Companies Act, 1956 — Section 38Industrial Disputes Act, 1947 — Section 33C(2)
High Courts07 Feb 1973
Parli Tile Works (P) Ltd. Vs Employees Insurance Court Kozhikode and Others
High Court Of Kerala · (1973) KLJ 766
Employees State Insurance Act, 1948 — Section 66, 67, 75, 75(2)(c), 82Workmens Compensation Act, 1923 — Section 12
High Courts05 Feb 1973
State of Kerala Vs Lakshmanan
High Court Of Kerala · (1973) CriLJ 1730 : (1973) KLJ 313
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7
High Courts05 Feb 1973Dismissed
P.V. Devassy Vs The Deputy Registrar of Co-operative Societies, Trichur and Others
High Court Of Kerala · (1973) 02 KL CK 0028
Constitution of India, 1950 — Article 226
High Courts05 Feb 1973Allowed
The Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs V. Sreedhara Shenoy
High Court Of Kerala · (1973) 32 STC 181
Central Sales Tax Act, 1956 — Section 14, 15
High Courts02 Feb 1973
Travancore Tea Estate Co. Ltd. Vs The Commissioner of Income Tax
High Court Of Kerala · (1973) KLJ 379
Constitution of India, 1950 — Article 366Income Tax Act, 1961 — Section 2(14), 2(14)(iii), 45
High Courts02 Feb 1973Dismissed
Vastian Louise Vs Andrews and Another
High Court Of Kerala · AIR 1973 Ker 235
Kerala Land Reforms Act, 1963 — Section 75(2)(1)
High Courts02 Feb 1973
Commissioner of Income Tax Vs V.T. Kuttappu and Sons.
High Court Of Kerala · (1974) 96 ITR 327
Income Tax Act, 1961 — Section 41(1)
High Courts02 Feb 1973Dismissed
C.M. Antony Vs State of Kerala and Others
High Court Of Kerala · (1973) KLJ 481
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 2Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 11
High Courts02 Feb 1973
Travancore Tea Estates Co. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1974) 93 ITR 314
Constitution of India, 1950 — Article 366Income Tax Act, 1961 — Section 2(1), 2(14), 45
High Courts02 Feb 1973
The Commissioner of Income Tax Vs M/s. V.T. Kuttappu and Sons
High Court Of Kerala · (1974) 96 ITR 327
Income Tax Act, 1961 — Section 260, 41, 41(1)
High Courts31 Jan 1973Allowed
C.T. Service Vs The Secretary, Regional Transport Authority, Palghat and Another
High Court Of Kerala · AIR 1973 Ker 200
Kerala Motor Vehicles Rules, 1989 — Rule 242