High Courts23 Jan 1974Allowed
George Davis Mooken Vs Ollukaran Thomakutty Varied and Others
High Court Of Kerala · AIR 1975 Ker 163
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 2(11) , 8Evidence Act, 1872 — Section 114
COURT ARCHIVE
High Court Of Kerala judgments, 1974
132 judgments · page 7 of 7
High Courts17 Jan 1974Dismissed
Parameswaran Pillai Vs Venkiteswara Prabhu and Others
High Court Of Kerala · (1974) KLJ 67 : (1974) KLJ 122
Kerala Land Reforms Act, 1963 — Section 106
High Courts17 Jan 1974Dismissed
Raman Pillai Parameswaran Pillai Vs Venkiteswara Prabhu and Others
High Court Of Kerala · (1974) KLJ 75
Kerala Land Reforms Act, 1963 — Section 106
High Courts16 Jan 1974Dismissed
Aleykutty Varkey Tharakan and Another Vs Official Liquidator and Others
High Court Of Kerala · (1974) KLJ 110
Civil Procedure Code, 1908 (CPC) — Section 50Companies Act, 1956 — Section 543, 634Constitution of India, 1950 — Article 133
High Courts16 Jan 1974Dismissed
Aleykutty Varkey Tharakan and Another Vs The Official Liquidator and Others
High Court Of Kerala · AIR 1974 Ker 144 : (1978) 48 CompCas 472
Civil Procedure Code, 1908 (CPC) — Section 50Companies Act, 1956 — Section 543, 634
High Courts15 Jan 1974
Kuruvilla Abraham Vs The State of Kerala and Another
High Court Of Kerala · (1975) CriLJ 1372
Penal Code, 1860 (IPC) — Section 408, 477A
High Courts15 Jan 1974
Sree Sankara College Association Vs University of Kerala and Others
High Court Of Kerala · AIR 1974 Ker 118
Kerala University Act, 1957 — Section 27Kerala University Act, 1969 — Section 34, 35
High Courts10 Jan 1974Dismissed
M.P. Mariyan Vs K.K. Narayanan
High Court Of Kerala · AIR 1974 Ker 147
High Courts10 Jan 1974Allowed
Peruvingal Kuttiali Vs Agricultural Income Tax Officer, Ponnani and Others
High Court Of Kerala · (1974) 01 KL CK 0008
Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)Kerala Revenue Recovery Act, 1968 — Section 9
High Courts06 Jan 1974
Mrs. Gladys S. Koder Vs Income Tax Officer, A-Ward
High Court Of Kerala · (1976) 104 ITR 220
Income Tax Act, 1922 — Section 23, 34Income Tax Act, 1961 — Section 147Wealth Tax Act, 1957 — Section 14, 17, 21
High Courts02 Jan 1974Allowed
John Cherian And Others Vs State Of Kerala And Another
High Court Of Kerala · (1974) 01 KL CK 0003
Constitution of India, 1950 — Article 14, 19(1)(f), 31Income Tax Act, 1961 — Section 10(26), 4(3)Kerala Motor Vehicles (taxation Of Passengers And Goods) Act, 1963 — Section 21
High Courts01 Jan 1974
The Workmen of Laxmi Starch Factory Ltd. Vs Laxmi Starch Factory Ltd. and Another
High Court Of Kerala · (1974) 2 LLJ 84