High Courts18 Oct 1973Dismissed
Balakrishna Menon Vs Rajagopala Menon and Others
High Court Of Kerala · (1974) KLJ 127
Kerala Land Reforms Act, 1963 — Section 7Transfer of Property Act, 1882 — Section 52
COURT ARCHIVE
High Court Of Kerala judgments, 1973
317 judgments · page 4 of 16
High Courts11 Oct 1973Dismissed
A. Srinivasa Pai Vs State of Kerala
High Court Of Kerala · (1975) 36 STC 482
General Sales Tax Act, 1125 — Section 5(vi)
High Courts11 Oct 1973Dismissed
Parameswaran Vs dy. director of panchayats
High Court Of Kerala · (1973) 10 KL CK 0007
Travancore-Cochin Panchayat Act, 1950 — Section 24(3)
High Courts10 Oct 1973
Malabar Co-operative Central Bank Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1975) 101 ITR 87
Income Tax Act, 1961 — Section 80P(2)
High Courts09 Oct 1973
Josna Bank Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1974) 44 CompCas 558 : (1974) 97 ITR 72
Banking Regulation Act, 1949 — Section 45(7)
High Courts09 Oct 1973
The Josna Bank Ltd. Vs The Commissioner of Income Tax, Kerala, Ernakulam
High Court Of Kerala · (1974) 1 KLJ 1
Income Tax Act, 1961 — Section 260
High Courts08 Oct 1973
Appu Vs Senior Supdt. of Post Offices, Trivandrum and Others
High Court Of Kerala · (1974) KLJ 168
Constitution of India, 1950 — Article 311
High Courts01 Oct 1973
Sankaran Parmeswaran Pillay Vs Sankaran Chandrasekharan Pillay and Others
High Court Of Kerala · AIR 1974 Ker 102
Limitation Act, 1908 — Article 142, 144, 148Transfer of Property Act, 1882 — Section 60
High Courts01 Oct 1973Allowed
Maravakulath Alavi Vs Palarakkat Kallingal Mohammedkutty Haji and Others
High Court Of Kerala · AIR 1974 Ker 100
Kerala Land Reforms Act, 1963 — Section 125(3)Specific Relief Act, 1877 — Section 54
High Courts01 Oct 1973Dismissed
Sankaran Parameswaran Pillai Vs Sankaran Chandrasekharan Pillai
High Court Of Kerala · AIR 1974 Ker 102
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7Kerala Land Reforms Act, 1963 — Section 4ATransfer of Property Act, 1882 — Section 60, 62
High Courts27 Sept 1973Dismissed
Kerala State Electricity Board Vs Illippadical Parvathi Amma
High Court Of Kerala · AIR 1974 Ker 202
Civil Procedure Code, 1908 (CPC) — Section 141Limitation Act, 1963 — Article 137Telegraph Act, 1885 — Section 16(3)
High Courts27 Sept 1973Dismissed
KSEB Vs Parvathi Amma
High Court Of Kerala · AIR 1974 Ker 202
Arbitration Act, 1940 — Section 20, 28, 8Civil Procedure Code, 1908 (CPC) — Section 141General Clauses Act, 1897 — Section 8(1)
High Courts26 Sept 1973
K. Narayanan Vs Kerala State Electricity Board
High Court Of Kerala · (1974) 2 LLJ 40
High Courts26 Sept 1973
R. Jayakumari Amma Vs The Kerala Public Service Commission and Another
High Court Of Kerala · (1973) KLJ 863 : (1974) 2 LLJ 37
Constitution of India, 1950 — Article 311
High Courts26 Sept 1973
Jayakumari Vs KPSC and Another
High Court Of Kerala · (1973) 09 KL CK 0002
Constitution of India, 1950 — Article 311, 311(2)
High Courts25 Sept 1973Dismissed
The Calicut-Wynad Motor Service (P.) Ltd. and Others Vs The Kerala State Transport Appellate Tribunal and Others
High Court Of Kerala · AIR 1974 Ker 129
Motor Vehicles Act, 1939 — Section 63
High Courts25 Sept 1973
K.C. Thankappan Pillai Vs State of Kerala and Others
High Court Of Kerala · (1974) 2 LLJ 30
High Courts20 Sept 1973
The Additional Commissioner of Income Tax Kerala Vs K.S. G. Panicker
High Court Of Kerala · (1974) 97 ITR 525
Income Tax Act, 1961 — Section 153(3), 256(1), 263(3), 275
High Courts20 Sept 1973
Additional Commissioner of Income Tax Vs K.S.G. Panicker, Kerala Produce Exporting Co.
High Court Of Kerala · (1974) 97 ITR 525
Income Tax Act, 1961 — Section 153(3), 263(3), 275