High Courts16 Jul 1973Dismissed
Union of India (UOI) Vs Scindia Steam Navigation Co. Ltd.
High Court Of Kerala · AIR 1974 Ker 136
Carriage of Goods by Sea Act, 1925 — Article 3
COURT ARCHIVE
High Court Of Kerala judgments, 1973
317 judgments · page 8 of 16
High Courts12 Jul 1973Dismissed
Gopalakrishnan Vs State of Kerala and Others
High Court Of Kerala · (1973) KLJ 748
Constitution of India, 1950 — Article 309States Reorganisation Act, 1956 — Section 115, 115(7)
High Courts12 Jul 1973Dismissed
Mary and Others Vs Eliyamma and Others
High Court Of Kerala · AIR 1974 Ker 107
Succession Act, 1925 — Section 29(2)Travancore Christian Succession Regulation Act, 1092 — Section 5, 7
High Courts12 Jul 1973
L.J. Patel and Company Vs Commissioner of Income Tax
High Court Of Kerala · (1974) 97 ITR 152
Income Tax Act, 1922 — Section 13Income Tax Act, 1961 — Section 145(1)
High Courts12 Jul 1973
The Sales Tax Officer Vs I.V. Somasundaran
High Court Of Kerala · (1974) 33 STC 68
Kerala General Sales Tax Act, 1963 — Item 42
High Courts11 Jul 1973
Commissioner of Wealth Tax Vs H.H. Sri Rama Varma, Maharaja of Travancore
High Court Of Kerala · (1975) 100 ITR 91
Wealth Tax Act, 1957 — Section 21, 4(1)
High Courts10 Jul 1973
Narayana Prabhu and Others Vs Janardhana Mallan and Others
High Court Of Kerala · AIR 1974 Ker 108
High Courts09 Jul 1973Dismissed
Eyyakku Vs Unnalachan
High Court Of Kerala · AIR 1974 Ker 139
Civil Procedure Code, 1908 (CPC) — Section 47Evidence Act, 1872 — Section 115
High Courts09 Jul 1973
State of Kerala Vs Chandran and Others
High Court Of Kerala · (1974) CriLJ 52
Criminal Procedure Code, 1898 (CrPC) — Section 539B
High Courts09 Jul 1973Dismissed
State of Kerala Vs Chandran And Others
High Court Of Kerala · (1973) KLJ 675
Criminal Procedure Code, 1898 (CrPC) — Section 539B
High Courts05 Jul 1973Dismissed
Poyyeri Rarukutty and Others Vs Special Tahsildar and Land Acquisition Officer, Kozhikode and Others
High Court Of Kerala · AIR 1973 Ker 254
Kerala Land Acquisition Act, 1961 — Section 25
High Courts05 Jul 1973
Emeete and Sons (Travancore) P. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1981) 129 ITR 163
Income Tax Act, 1961 — Section 256(1), 260(1), 280O, 30, 31
High Courts05 Jul 1973
Rarukutty And Others Vs The Special Tahsildar And Land Acquisition Officer, Kozhikode and Others
High Court Of Kerala · AIR 1973 Ker 254
Kerala Land Acquisition Act, 1961 — Section 23, 24, 25, 3(1), 4
High Courts04 Jul 1973Dismissed
P.V. Veeraraghavan Vs T.S. Parvathy
High Court Of Kerala · AIR 1974 Ker 43
Hindu Marriage Act, 1955 — Section 10, 10(1), 23
High Courts02 Jul 1973
The Commissioner of Income Tax, Kerala Vs K. Ahamed
High Court Of Kerala · (1973) KLJ 826
Income Tax Act, 1961 — Section 143, 144, 147, 271, 271(1)(c)
High Courts02 Jul 1973
Commissioner of Income Tax Vs K. Ahamed
High Court Of Kerala · (1974) 95 ITR 599
Income Tax Act, 1961 — Section 271(1)
High Courts29 Jun 1973Dismissed
P.C. Cherivan Vs Varkev George and Another
High Court Of Kerala · AIR 1974 Ker 76
High Courts29 Jun 1973
Thirumbadi Rubber Co. Ltd. Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1977) 110 ITR 639
Kerala Agricultural Income Tax Act, 1950 — Section 2
High Courts29 Jun 1973
K.C. Jacob Vs Agricultural Income Tax Officer
High Court Of Kerala · (1977) 110 ITR 402
Kerala Agricultural Income Tax Act, 1950 — Section 2
High Courts29 Jun 1973Dismissed
P.C. Cherian Vs Varkey George and Another
High Court Of Kerala · AIR 1974 Ker 76
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Negotiable Instruments Act, 1881 (NI) — Section 37, 58