High Courts17 Aug 1973
Workmen of the Cochin Lighterage Corporation Vs Paul Abrao
High Court Of Kerala · (1974) 2 LLJ 206
Civil Procedure Code, 1908 (CPC) — Section 11, 27, 9Industrial Disputes Act, 1947 — Section 36
COURT ARCHIVE
High Court Of Kerala judgments, 1973
317 judgments · page 6 of 16
High Courts17 Aug 1973
P.T. Oommen Indian Cashew Trading Co. Vs Commissioner of Income Tax Kerala
High Court Of Kerala · (1974) 97 ITR 676
Income Tax Act, 1922 — Section 28(1)(c), 28(3), 66(1), 66(2)
High Courts17 Aug 1973Allowed
The Workmen of The Cochin Lighter Age Corporation Vs M/s. Paul Abrao
High Court Of Kerala · (1973) 08 KL CK 0004
Civil Procedure Code, 1908 (CPC) — Section 11, 9Industrial Disputes Act, 1947 — Section 36
High Courts13 Aug 1973Dismissed
Narayana Menon Vs Kallandi
High Court Of Kerala · (1973) KLJ 838
Kerala Land Reforms Act, 1963 — Section 125, 125(3), 3(1)(ii)
High Courts10 Aug 1973
United Hardwares Vs Commissioner of Income Tax
High Court Of Kerala · (1974) 96 ITR 348
Income Tax Act, 1961 — Section 184, 185Partnership Act, 1932 — Section 13, 48
High Courts10 Aug 1973
United Hardwares Calicut Vs CIT
High Court Of Kerala · (1974) 96 ITR 348
Income Tax Act, 1961 — Section 184, 184(1)(ii), 185, 256Partnership Act, 1932 — Section 13, 13(b), 48
High Courts09 Aug 1973Dismissed
Sivarama Pillai Vs Vice Chancellor, Kerala University and Another
High Court Of Kerala · (1973) KLJ 776
Kerala University Act, 1969 — Section 562B
High Courts08 Aug 1973
The Commissioner of Agricultural, Income Tax, Kerala Vs Parameswara Bhat
High Court Of Kerala · (1974) 97 ITR 190
Income Tax Act, 1922 — Section 34
High Courts08 Aug 1973Allowed
Kottayam Electricals Private Limited Vs The State of Kerala
High Court Of Kerala · (1973) 32 STC 535
Central Sales Tax Act, 1956 — Section 10, 10A, 8
High Courts08 Aug 1973
Commissioner of Agricultural Income Tax Vs K.H. Parameswara Bhat
High Court Of Kerala · (1974) 97 ITR 190
Kerala Agricultural Income Tax Act, 1950 — Section 35
High Courts06 Aug 1973Dismissed
Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs Kerala Premo Pipe Factory Ltd.
High Court Of Kerala · (1974) 33 STC 305
Kerala General Sales Tax Act, 1963 — Item 35, 5
High Courts06 Aug 1973
Commissioner of Gift Tax Vs Abraham Kochuthomman
High Court Of Kerala · (1975) 98 ITR 394
Gift Tax Act, 1958 — Section 4
High Courts06 Aug 1973
Vattaparambil Thomas Vs State of Kerala
High Court Of Kerala · (1973) 08 KL CK 0012
Criminal Procedure Code, 1898 (CrPC) — Section 145, 154, 162, 342Evidence Act, 1872 — Section 145, 155, 157, 17, 21Penal Code, 1860 (IPC) — Section 161, 302, 323, 326, 342
High Courts05 Aug 1973Dismissed
K.A. Khader Vs Rajamma John Madathil and others
High Court Of Kerala · (1993) 2 KLJ 575
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 25, 25(1)Transfer of Property Act, 1882 — Section 52
High Courts03 Aug 1973
Ramavarma Raja Vs The Land Board of Kerala
High Court Of Kerala · (1973) KLJ 867
Kerala Land Reforms Act, 1963 — Section 1, 1(3), 2(44), 81, 81(1)
High Courts03 Aug 1973Dismissed
State of Kerala Vs M.M. Mathew and Another
High Court Of Kerala · (1973) 32 STC 441
Kerala General Sales Tax Act, 1963 — Section 46(2)(c)
High Courts01 Aug 1973Allowed
Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs E.V. Industries
High Court Of Kerala · (1974) 33 STC 308
Kerala General Sales Tax Act, 1963 — Item 17, 5
High Courts01 Aug 1973Dismissed
P.C Poulose Vs K.P. Sukumaran Nair, Circle Officer of Co-operative Societies and Others
High Court Of Kerala · (1973) KLJ 770
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Constitution of India, 1950 — Article 226Kerala Co-operative Societies Act, 1969 — Section 69, 70, 70(3), 81, 82
High Courts30 Jul 1973Allowed
Manappatti Janaki Vs The Land Tribunal, Tellicherry and Others
High Court Of Kerala · AIR 1974 Ker 104
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2)Kerala Land Reforms Act, 1963 — Section 2(14), 75, 75(2), 77
High Courts30 Jul 1973Allowed
Janaki Vs The Land Tribunal, Tellicherry and Others
High Court Of Kerala · AIR 1974 Ker 104
Kerala Land Reforms Act, 1963 — Section 2, 2(14), 75, 75(2), 77