COURT ARCHIVE

High Court Of Kerala judgments, 1973

317 judgments · page 7 of 16

High Courts27 Jul 1973

M.T Joseph Alias Thommen Joseph and Others Vs State of Kerala and Others

High Court Of Kerala · AIR 1974 Ker 28

Constitution of India, 1950 — Article 14, 19, 226, 31, 31AKerala Government Land Assignment Act, 1960 — Section 2Kerala Land Reforms Act, 1963 — Section 103, 127, 14, 15, 16

High Courts27 Jul 1973

M.T. Joseph and Others Vs State of Kerala and Others

High Court Of Kerala · AIR 1974 Ker 28

Constitution of India, 1950 — Article 226, 31AKerala Land Reforms Act, 1963 — Section 81(1), 84, 84(1), 85(2), 88(1A)

High Courts26 Jul 1973Dismissed

K.K. Sankaran Nair Vs State of Kerala

High Court Of Kerala · (1974) 33 STC 32

Income Tax Act, 1961 — Section 147

High Courts25 Jul 1973

Sankara Pillai Vs District Educational Officer

High Court Of Kerala · (1973) KLJ 862

High Courts24 Jul 1973

T.C.N. Menon Vs Income Tax Officer, B-Ward

High Court Of Kerala · (1974) 96 ITR 148

Income Tax Act, 1961 — Section 142(3), 144, 69

High Courts24 Jul 1973

Varkey Ouseph Vs Agricultural Income Tax Appellate Tribunal and Another

High Court Of Kerala · (1975) 101 ITR 334

Evidence Act, 1872 — Section 76Kerala Agricultural Income Tax Act, 1950 — Section 32, 32(1), 32(4), 36, 69Kerala Agricultural Income Tax Appellate Tribunal Regulations, 1965 — Regulation 8

High Courts24 Jul 1973

Varkey Ouseph Vs Agricultural Income Tax Appellate Tribunal Trivandrum and Another

High Court Of Kerala · (1975) 101 ITR 334

Evidence Act, 1872 — Section 76Limitation Act, 1963 — Section 12

High Courts24 Jul 1973Allowed

Velu Ikkoran and another Vs State of Kerala

High Court Of Kerala · (1973) KLJ 663

Kerala Police Act, 1960 — Section 48(d)

High Courts19 Jul 1973

CIT, Kerala Vs Dr. K. George Thomas

High Court Of Kerala · (1974) 97 ITR 111

Income Tax Act, 1922 — Section 4(3)(vii)

High Courts19 Jul 1973

Commissioner of Income Tax Vs Dr. K. George Thomas

High Court Of Kerala · (1974) 97 ITR 111

Income Tax Act, 1922 — Section 4(3)

High Courts18 Jul 1973Allowed

Janaky Vs Chellappan

High Court Of Kerala · AIR 1974 Ker 75

Kerala Agriculturists Debt Relief Act, 1970 — Section 15

High Courts18 Jul 1973

C.K. Krishnankutty Nair, Olesha Ayurveda Vaidyasala Vs Commissioner of Gift-tax

High Court Of Kerala · (1977) 110 ITR 541

Gift Tax Act, 1958 — Section 5(1)

High Courts18 Jul 1973Allowed

Janakey Vs Chellappan

High Court Of Kerala · AIR 1974 Ker 75

Kerala Agriculturists Debt Relief Act, 1970 — Section 15, 15(5), 4(2)

High Courts17 Jul 1973Dismissed

Mukkramkat Damodaran and Others Vs Mukkramkat Kesavankutty and Others

High Court Of Kerala · AIR 1975 Ker 16

Civil Procedure Code, 1908 (CPC) — Section 144, 2(2), 47Partition Act, 1893 — Section 8

High Courts17 Jul 1973Dismissed

The Sales Tax Officer and Another Vs Dhanrajmal Gobindram

High Court Of Kerala · (1974) 33 STC 16

High Courts17 Jul 1973Dismissed

Deputy Commissioner of Agricultural Income Tax And Sales Tax Vs India Sea Foods

High Court Of Kerala · (1973) 32 STC 454

General Sales Tax Act — Section 5(2)

High Courts17 Jul 1973Dismissed

Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs I.C.I. (India) Private Limited

High Court Of Kerala · (1973) 32 STC 392

General Sales Tax Act — Section 5(2)

High Courts17 Jul 1973Dismissed

Pappi Kovilamma Vs Moopil Eradi

High Court Of Kerala · (1973) 07 KL CK 0027

Criminal Procedure Code, 1898 (CrPC) — Section 488

High Courts17 Jul 1973

Kunnasikaru Membattikalathil Pappi Kovilamma Vs Ravimandirathil Thamasikkum Arikkare Ravivarmanunni Mooppil Eradi

High Court Of Kerala · (1973) CriLJ 1878

Criminal Procedure Code, 1898 (CrPC) — Section 488

High Courts17 Jul 1973Dismissed

M. Damodaran and Others Vs M. Kesavankutty and Others

High Court Of Kerala · AIR 1975 Ker 16

Civil Procedure Code, 1908 (CPC) — Section 2, 96