High Courts12 Jan 1973
P.M.C. Subramaniam Chettiar Vs Commissioner of Income Tax
High Court Of Kerala · (1974) 93 ITR 312
Income Tax Act, 1961 — Section 260(1), 28(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1973
317 judgments · page 16 of 16
High Courts12 Jan 1973
State Vs A. Aboobacker and Another
High Court Of Kerala · (1974) CriLJ 218
Motor Vehicles Act, 1988 — Section 112, 42
High Courts12 Jan 1973
K.A. George Vs The State and Others
High Court Of Kerala · (1974) CriLJ 550
Criminal Procedure Code, 1898 (CrPC) — Section 540
High Courts12 Jan 1973
P.M.C. Subramonian Chettiar Vs The Commissioner of Income Tax
High Court Of Kerala · (1974) 93 ITR 312
Income Tax Act, 1961 — Section 260
High Courts11 Jan 1973Partly Allowed
A.K. Abdulla, Kasaragod Vs State of Kerala and Another
High Court Of Kerala · AIR 1973 Ker 242 : (1973) KLJ 347
Constitution of India, 1950 — Article 245Essential Commodities Act, 1955 — Section 3
High Courts11 Jan 1973
A.K. Abdulla Vs State of Kerala and Another
High Court Of Kerala · AIR 1973 Ker 242 : (1973) KLJ 347
Essential Commodities Act, 1955 — Section 3, 3(1), 3(2), 4, 5
High Courts10 Jan 1973Dismissed
Kakkan Veettil Pathumma Hajumma Vs Tacholi Kalliani and Others
High Court Of Kerala · (1973) KLJ 352
High Courts10 Jan 1973
Thommen Ouseph Vs Iype Paily and Others
High Court Of Kerala · AIR 1973 Ker 164
Kerala Land Reforms Act, 1963 — Section 102, 31
High Courts10 Jan 1973
Vedamani Palavva Vs Ummini Nadar Kochukrishnan and Another
High Court Of Kerala · AIR 1974 Ker 11
Travancore Christian Succession Regulation Act, 1092 — Section 5Trusts Act, 1882 — Section 81
High Courts09 Jan 1973
M.P. Paul Vs A.M. Ali Mohemmed and Another
High Court Of Kerala · (1973) CriLJ 1284
Criminal Procedure Code, 1898 (CrPC) — Section 195, 476, 477, 478, 479Penal Code, 1860 (IPC) — Section 191, 192, 193, 199
High Courts09 Jan 1973
T. Malathi Amma Vs The Land Acquisition Dy. Collector, Ernakulam and Another
High Court Of Kerala · (1973) KLJ 309
Kerala Land Acquisition Act, 1961 — Section 11, 12, 12(1), 12(1), 12(2)
High Courts05 Jan 1973Allowed
V.P. Sayed Mohammed Vs Assistant Collector of Central Excise
High Court Of Kerala · (1973) KLJ 253
Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts05 Jan 1973
V.P. Syed Mohammed Vs Assistant Collector of Central Excise
High Court Of Kerala · (1973) CriLJ 1551
Criminal Procedure Code, 1898 (CrPC) — Section 342Customs Act, 1962 — Section 111, 123
High Courts05 Jan 1973Allowed
E. Mohammad Vs Kunhahammad Haji And Others
High Court Of Kerala · (1973) KLJ 651
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7Limitation Act, 1963 — Section 12, 12(1), 12(2)
High Courts04 Jan 1973
Amina beevi Vs Haji M.V. Moidu
High Court Of Kerala · AIR 1973 Ker 161
Civil Procedure Code, 1908 (CPC) — Section 144, 47Kerala High Court Act, 1958 — Section 5
High Courts04 Jan 1973
K.P. Narayanan (for the Estate of late P.K. Raman of Colombo) Vs Commissioner of Income Tax
High Court Of Kerala · (1975) 98 ITR 130
Evidence Act, 1872 — Section 41Income Tax Act, 1922 — Section 23(4), 41Succession Act, 1925 — Section 332
High Courts04 Jan 1973
Asma Beevi Vs Haji M.V. Moidu
High Court Of Kerala · AIR 1973 Ker 161
Kerala High Court Act, 1958 — Section 5, 52