High Courts20 Sept 1973Allowed
Kallianikutty Amma Vs The State of Kerala
High Court Of Kerala · AIR 1974 Ker 171
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
High Court Of Kerala judgments, 1973
317 judgments · page 5 of 16
High Courts19 Sept 1973Dismissed
Madhavan Raghavan Vaidyan Vs Chellamma Parvathi Amma and Others
High Court Of Kerala · (1973) KLJ 938
Land Reforms Act, 1964 — Section 4A(1)(a)
High Courts19 Sept 1973
Commissioner of Income Tax Vs Cochin-Malabar Estates Ltd.
High Court Of Kerala · (1974) 97 ITR 466
Income Tax Act, 1961 — Section 215, 215(1), 215(4), 263Income Tax Rules, 1962 — Rule 40, 40(1)
High Courts19 Sept 1973
The Commissioner of Income Tax, Kerala Vs M/s. Cochin-Malabar Estates Ltd.
High Court Of Kerala · (1974) 97 ITR 466
Income Tax Act, 1922 — Section 35Income Tax Act, 1961 — Section 212, 215, 215(1), 215(4), 263
High Courts07 Sept 1973
Hindustan Construction Company Limited Vs All India Hindustan Construction Workers Union
High Court Of Kerala · (1974) 2 LLJ 212
Constitution of India, 1950 — Article 136, 226, 227Industrial Disputes Act, 1947 — Section 10A
High Courts07 Sept 1973
Workmen of Blundell Eomite Paints Ltd. (Cochin Division) Vs Blundell Eomite Paints Ltd. (Cochin Division) and Others
High Court Of Kerala · (1974) 2 LLJ 23
Constitution of India, 1950 — Article 136, 226
High Courts07 Sept 1973
Workmen of Blundell Eomite Paints Limited (Cochin Division) Vs Blundell Eomite Paints Limited (Cochin Division)
High Court Of Kerala · (1975) 1 LLJ 463
Constitution of India, 1950 — Article 136, 226
High Courts03 Sept 1973
Commissioner of Income Tax Vs Lakshmi Lines Ltd.
High Court Of Kerala · (1976) 102 ITR 196
Income Tax Act, 1961 — Section 10(15), 195, 36(1), 37(1), 40
High Courts31 Aug 1973Dismissed
The Taliparamba Panchayat Vs The State of Kerala and Others
High Court Of Kerala · AIR 1974 Ker 64
Constitution of India, 1950 — Article 226Kerala Land Acquisition Act, 1961 — Section 38, 52(1)Kerala Land Acquisition Rules, 1963 — Rule 7
High Courts31 Aug 1973
The Director Central Plantation Crops Research Institute Vs The Secretary, Government Thottam Thozhilali Union and Others
High Court Of Kerala · (1973) KLJ 851
Coconut Committee Act, 1944 — Section 17
High Courts24 Aug 1973
Sastha Pillai Indirammal and Others Vs Narayana Pillai Kochuparavathi Ammal and Others
High Court Of Kerala · AIR 1974 Ker 173
High Courts23 Aug 1973Dismissed
Lalithamma and others Vs Land Acquisition Officer and Special Deputy Collector
High Court Of Kerala · AIR 1974 Ker 73 : (1973) KLJ 831
Kerala Land Acquisition Act, 1961 — Section 11, 16, 20, 33, 33(2)
High Courts23 Aug 1973Dismissed
Lalithamma and Others Vs Land Acquisition Officer and Special Deputy Collector
High Court Of Kerala · AIR 1974 Ker 73 : (1973) KLJ 831
Kerala Land Acquisition Act, 1961 — Section 33(2)
High Courts22 Aug 1973
Hajee M.K. Cheria Mamoo and Co. Vs The District Collector Calicut and Another
High Court Of Kerala · (1973) KLJ 795
Constitution of India, 1950 — Article 19(1)(g)
High Courts22 Aug 1973Dismissed
Dr. P. Madhavan Vs The State of Kerala and others
High Court Of Kerala · (1973) KLJ 900
Constitution of India, 1950 — Article 19(1)(g), 19(6), 19(6)(i)Kerala Cinemas (Regulation) Act, 1958 — Section 5, 5(8), 7Kerala Places of Public Resort Act, 1963 — Section 7(b)
High Courts21 Aug 1973Allowed
J. and J. Dechane Vs State of Kerala And Others
High Court Of Kerala · (1974) 2 LLJ 9
Civil Procedure Code, 1908 (CPC) — Section 20Industrial Disputes Act, 1947 — Section 10, 10(1), 10(1)(c), 2, 2(a)
High Courts21 Aug 1973
J. and J. Dechane Distributors Vs State of Kerala and Others
High Court Of Kerala · (1974) 2 LLJ 9
Civil Procedure Code, 1908 (CPC) — Section 10, 20Industrial Disputes Act, 1947 — Section 10, 2, 20, 2A, 9A
High Courts20 Aug 1973Allowed
VenkitaPathi Naidu Vs Sethu Udayar And Others
High Court Of Kerala · AIR 1974 Ker 132 : (1973) KLJ 855
High Courts20 Aug 1973
Venkita Pathi Naidu Vs Sethu Udayar and Others
High Court Of Kerala · AIR 1974 Ker 132 : (1973) KLJ 855
Transfer of Property Act, 1882 — Section 105, 108, 111
High Courts17 Aug 1973Allowed
Kunhiraman Vs The Assistant Educational Officer Taliparamba and Others
High Court Of Kerala · (1973) KLJ 834
Kerala Education Act, 1958 — Section 12APenal Code, 1860 (IPC) — Section 147, 324, 379, 427