High Courts13 Nov 1973
Thresia Vs Kochakkan and Others
High Court Of Kerala · (1974) KLJ 71
Kerala Stay of Eviction Proceedings Act, 1967 — Section 7
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,435 of 2,714
High Courts13 Nov 1973Dismissed
Prabhakaran Vs Bhavani and Others
High Court Of Kerala · (1974) 1 KLJ 20
Specific Relief Act, 1963 — Section 16(c)
High Courts12 Nov 1973
State of Kerala Vs B. Nesan
High Court Of Kerala · (1973) KLJ 976
Kerala Civil Courts Act, 1957 — Section 12, 13Kerala Court Fees and Suits Valuation Act, 1959 — Section 35(1), 53
High Courts12 Nov 1973
K.E. Kesavan and Co. Vs Commissioner of Income Tax
High Court Of Kerala · (1986) 158 ITR 608
Income Tax Act, 1961 — Section 35B(1)
High Courts08 Nov 1973Allowed
Radhakrishna Chetty and Bros. Vs Assistant Commissioner of Sales Tax
High Court Of Kerala · (1974) 34 STC 370
Central Sales Tax Act, 1956 — Section 8
High Courts01 Nov 1973Dismissed
Mariamma Mathai Vs Mathulla Pothan
High Court Of Kerala · (1973) 11 KL CK 0028
Constitution of India, 1950 — Article 226Kerala Land Reforms Act, 1963 — Section 31, 72B
High Courts29 Oct 1973
Abdullakutty Vs Land Tribunal, Beypore and Another
High Court Of Kerala · (1973) KLJ 972
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18, Order 18 Rule 9, 75(b)Kerala Land Reforms Act, 1963 — Section 75(2)(c)(ii), 77
High Courts29 Oct 1973
Vasu Vydier Vs State of Kerala
High Court Of Kerala · (1974) KLJ 38
Civil Procedure Code, 1908 (CPC) — Section 80Penal Code, 1860 (IPC) — Section 109, 119, 120B, 420, 511
High Courts29 Oct 1973Dismissed
Meenakshi Panikkathyar Vs V. Velayudan and Another
High Court Of Kerala · (1974) KLJ 73
Kerala Land Reforms Act, 1963 — Section 103, 75, 75(3), 80A(2), 80B
High Courts29 Oct 1973Dismissed
Meenakshi Panikkathyar Vs Velayudan
High Court Of Kerala · (1974) KLJ 67 : (1974) KLJ 64
Kerala Land Reforms Act, 1963 — Section 103, 75, 75(3), 80A(2), 80B
High Courts26 Oct 1973Dismissed
Mrs. Baby George Vs The State of Kerala
High Court Of Kerala · (1973) KLJ 923
Constitution of India, 1950 — Article 14, 16, 16(1), 16(2), 16(3)Representation of the People Act, 1951 — Section 98
High Courts26 Oct 1973
Abdul Kareem Vs District Medical Offiicer, Ernakulam
High Court Of Kerala · AIR 1974 Ker 167
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 47 Rule 5, Order 9 Rule 9, 141, 4(1)Constitution of India, 1950 — Article 133, 134, 226
High Courts26 Oct 1973Dismissed
Thankappan Achari Vs Union Government
High Court Of Kerala · AIR 1974 Ker 169
Constitution of India, 1950 — Article 226, 227Defence of India Rules, 1962 — Rule 126B, 126H, 126MGold (Control) Act, 1968 — Section 71
High Courts26 Oct 1973
Abdul Kareem Vs D.M.O., Ernakulam
High Court Of Kerala · AIR 1974 Ker 167
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 5Constitution of India, 1950 — Article 226
High Courts23 Oct 1973Allowed
Paul alias Varkey Vs Narayanan and Another
High Court Of Kerala · AIR 1974 Ker 154 : (1973) KLJ 962
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Kerala Land Reforms Act, 1963 — Section 125(3), 79ASpecific Relief Act, 1963 — Section 37
High Courts23 Oct 1973
Paul Alias Varkey Vs Narayanan and Another
High Court Of Kerala · AIR 1974 Ker 154 : (1973) KLJ 962
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts22 Oct 1973
P. Kesavan Vs Commissioner, Cochin Corporation and Another
High Court Of Kerala · (1974) KLJ 190
Kerala Municipal Corporation Act, 1961 — Section 208
High Courts18 Oct 1973Dismissed
Balakrishna Menon Vs Rajagopala Menon and Others
High Court Of Kerala · (1974) KLJ 127
Kerala Land Reforms Act, 1963 — Section 7Transfer of Property Act, 1882 — Section 52
High Courts11 Oct 1973Dismissed
A. Srinivasa Pai Vs State of Kerala
High Court Of Kerala · (1975) 36 STC 482
General Sales Tax Act, 1125 — Section 5(vi)
High Courts11 Oct 1973Dismissed
Parameswaran Vs dy. director of panchayats
High Court Of Kerala · (1973) 10 KL CK 0007
Travancore-Cochin Panchayat Act, 1950 — Section 24(3)