High Courts28 Jun 1973Dismissed
P.M. Mohamed Ali Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1974 Ker 157
Constitution of India, 1950 — Article 14Telegraph Act, 1885 — Section 7Telegraph Rules, 1951 — Rule 116, 414
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,441 of 2,714
High Courts27 Jun 1973Allowed
Syed Mohammed Vs Food Inspector, Kunnamkulam Municipality
High Court Of Kerala · (1973) KLJ 681
Prevention of Food Adulteration Act, 1954 — Section 10, 10(1)(a)(i), 10(2), 10(3), 10(4)
High Courts26 Jun 1973Dismissed
The Managing Partner, Deccan Travels Vs The Malabar Motor Transport Co-operative Society Ltd., for Ex-servicemen and Others
High Court Of Kerala · (1973) KLJ 801
Motor Vehicles Act, 1988 — Section 62
High Courts26 Jun 1973Dismissed
The Managing Partner Deccan Travels Vs The Malabar Motor Transport Co-op. Society Ltd. and Another
High Court Of Kerala · AIR 1974 Ker 81
Motor Vehicles Act, 1939 — Section 62
High Courts21 Jun 1973Allowed
Lekshmi Amma and Others Vs Anandan Nambiar and Others
High Court Of Kerala · AIR 1974 Ker 82
High Courts21 Jun 1973Allowed
Lekshmi Amma and Others Vs Anandan Nambiyar and Others
High Court Of Kerala · AIR 1974 Ker 82
Hindu Succession Act, 1956 — Section 7(1)
High Courts18 Jun 1973
Commissioner of Income Tax Vs C.K. Sunderaraja Naidu
High Court Of Kerala · (1974) 95 ITR 450
Income Tax Act, 1961 — Section 47
High Courts15 Jun 1973Dismissed
Kuttappan And Others Vs Chellamma Alias Thressia And Another
High Court Of Kerala · AIR 1974 Ker 91
Income Tax Act, 1961 — Section 101, 101(1)(e), 129(2)(e), 75, 75(2)
High Courts15 Jun 1973Dismissed
R.P. Goyal and Another Vs The State of Kerala and Others
High Court Of Kerala · AIR 1974 Ker 85
Constitution of India, 1950 — Article 22(5), 226Maintenance of Internal Security Act, 1971 — Section 10, 11, 3
High Courts15 Jun 1973Dismissed
Kuttapan and Others Vs Chellamma and Another
High Court Of Kerala · AIR 1974 Ker 91
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Kerala Land Reforms Act, 1963 — Section 101
High Courts14 Jun 1973
N.N. Subramania Iyer Vs Union of India (UOI) and Another
High Court Of Kerala · (1974) 97 ITR 228
Finance Act, 1969 — Section 24Kerala Land Reforms Act, 1963 — Section 72, 72A, 72F, 72H, 72IWealth Tax Act, 1957 — Section 18(1), 2
High Courts13 Jun 1973Dismissed
Govindan Nair Vs Kandan And Another
High Court Of Kerala · (1973) KLJ 480
Constitution of India, 1950 — Article 14, 31BKerala Land Reforms Act, 1963 — Section 125, 125(7)
High Courts13 Jun 1973Dismissed
Poovappulli Govindan Nair Vs Madathil Kalam Harijan Kandan and Others
High Court Of Kerala · AIR 1974 Ker 45
Constitution of India, 1950 — Article 31B
High Courts11 Jun 1973Dismissed
State of Kerala Vs Lakshmi Amma Parvathi Amma And Others
High Court Of Kerala · (1973) KLJ 841
High Courts08 Jun 1973
Smt. Regina Vs Commissioner of Income Tax
High Court Of Kerala · (1973) 92 ITR 153
Income Tax Act, 1922 — Section 10(2)
High Courts08 Jun 1973Allowed
The Insurance Inspector, Employees State Insurance Corporation, Ernakulam Vs M/s. Victory Tile Works, Alwaye
High Court Of Kerala · (1973) KLJ 757
Employees State Insurance Act, 1948 — Section 15(2), 2(17), 2(9), 40, 41Factories Act, 1948 — Section 7(1)
High Courts08 Jun 1973
G. Regina Vs CIT, Kerala
High Court Of Kerala · (1973) KLJ 551
Income Tax Act, 1922 — Section 10(2)(vii)
High Courts08 Jun 1973Dismissed
Board of Revenue and Another Vs P.K. Syed Akbar Sahib
High Court Of Kerala · (1973) KLJ 603
Constitution of India, 1950 — Article 133, 226, 301
High Courts07 Jun 1973
C.J. George Vs Commissioner of Income Tax
High Court Of Kerala · (1973) 92 ITR 137
Income Tax Act, 1961 — Section 22, 23
High Courts07 Jun 1973
C.J. George Vs The Commissioner of Income Tax
High Court Of Kerala · (1973) 92 ITR 137
Income Tax Act, 1961 — Section 22, 23, 260