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
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,440 of 2,714
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
High Courts29 Jun 1973
K.C. Jacob Vs The Agricultural Income Tax Officer
High Court Of Kerala · (1977) 110 ITR 402
Kerala Agricultural Income Tax Act, 1950 — Section 2(a)
High Courts28 Jun 1973
The Commissioner of Agricultural Income Tax Vs Vamban Abdul Kader
High Court Of Kerala · (1973) KLJ 649
Kerala Agricultural Income Tax Act, 1950 — Section 2(kkk)
High Courts28 Jun 1973Dismissed
P.M. Mohammed Ali Vs Union of India And Others
High Court Of Kerala · AIR 1974 Ker 157
Constitution of India, 1950 — Article 14, 309Telegraph Act, 1885 — Section 3(1), 3(4), 4, 7, 7(2)(e)
High Courts28 Jun 1973
Commissioner of Income Tax Vs Narayana Investment Trust (P.) Ltd.
High Court Of Kerala · (1975) 98 ITR 353
Income Tax Act, 1922 — Section 23A, 35Income Tax Act, 1961 — Section 154(1), 297(1), 297(2)