High Courts25 Jul 1973
Sankara Pillai Vs District Educational Officer
High Court Of Kerala · (1973) KLJ 862
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,439 of 2,714
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 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
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
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)