High Courts06 Jun 1973
C. K. BABU NAIDU Vs WEALTH-TAX OFFICER, "A" WARD, CALICUT, AND ANOTHER SUNDARARAJ v. WEALTH-TAX OFFICER, "A" WARD, CALICUT, AND ANOTHER.
High Court Of Kerala · (1978) 112 ITR 341
Income Tax Act, 1961 — Section 17, 2, 3, 4
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,442 of 2,714
High Courts06 Jun 1973
C.K. Babu Naidu and Sundararaj Vs Wealth-tax Officer, "A" Ward and Another
High Court Of Kerala · (1978) 112 ITR 341
Finance Act, 1965 — Section 68Income Tax Act, 1961 — Section 4Wealth Tax Act, 1957 — Section 2
High Courts06 Jun 1973
Madan Beedi Depot Vs The Industrial Tribunal
High Court Of Kerala · (1973) KLJ 531
Factories Act, 1948 — Section 2(1)Industrial Disputes Act, 1947 — Section 2(s)
High Courts06 Jun 1973
Commissioner of Income Tax Vs A.V. Thomas and Co. Ltd. and Another
High Court Of Kerala · (1974) 96 ITR 343
Income Tax Act, 1961 — Section 235, 80M
High Courts04 Jun 1973Dismissed
Mercy Mathew Vs The Vice Chancellor And Others
High Court Of Kerala · (1973) KLJ 556
Constitution of India, 1950 — Article 226
High Courts04 Jun 1973Dismissed
State of Kerala and Others Vs T.A. Thomas
High Court Of Kerala · AIR 1973 Ker 262
Arbitration Act, 1940 — Section 14, 17, 30Kerala Court Fees and Suits Valuation Act, 1959 — Article 11Limitation Act, 1963 — Article 119
High Courts04 Jun 1973Dismissed
Kochumariam Vs Kishema Vilasam Co.
High Court Of Kerala · AIR 1974 Ker 78
Civil Procedure Code, 1908 (CPC) — Section 60(1)
High Courts04 Jun 1973Dismissed
M. Mohammed Vs A. Narayana Rao
High Court Of Kerala · AIR 1973 Ker 266
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 7Contract Act, 1872 — Section 23
High Courts04 Jun 1973Dismissed
State of Kerala Vs T.A. Thomas
High Court Of Kerala · AIR 1973 Ker 262
Arbitration Act, 1940 — Section 14, 14(1), 14(2), 15, 16
High Courts04 Jun 1973Dismissed
Kochumariam Vs Kshema Vilasam Co.
High Court Of Kerala · AIR 1974 Ker 78
Civil Procedure Code, 1908 (CPC) — Section 47, 60, 60(1), 60(1)(c)
High Courts02 Jun 1973
The Thirunambadi Rubber Co., Ltd. Vs The Commissioner of Agricultural Income Tax
High Court Of Kerala · (1973) KLJ 601
Constitution of India, 1950 — Article 366
High Courts01 Jun 1973
The Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs Prahladrai Ramkumar
High Court Of Kerala · (1973) KLJ 934
Kerala General Sales Tax Act, 1963 — Section 14, 14(1), 18, 19, 34
High Courts29 May 1973Dismissed
Ramakrishna Pillai Janardhanan Pillai Vs Karthyayani Amma and Others
High Court Of Kerala · (1974) KLJ 36
Kerala Agriculturists Debt Relief Act, 1970 — Section 4
High Courts29 May 1973Dismissed
Janardhanan Pillai Vs karthyayani amma and others
High Court Of Kerala · (1974) KLJ 33 : (1974) KLJ 21
Kerala Agriculturists Debt Relief Act, 1970 — Section 2(4)
High Courts29 May 1973Dismissed
Lekshmanan Vs Union of India (UOI)
High Court Of Kerala · (1999) 110 ELT 494
Produce Cess Act, 1966 — Section 3, 3(2)
High Courts29 May 1973Dismissed
E.R. Jose and Others Vs State
High Court Of Kerala · (1973) KLJ 517
Constitution of India, 1950 — Article 14, 19, 19(1)(f), 289, 289(1)Sales of Goods Act, 1930 — Section 28, 64A
High Courts06 Apr 1973
Commissioner of Gift-tax Vs R. Kesavan Nair
High Court Of Kerala · (1974) 96 ITR 365
Gift Tax Act, 1958 — Section 2, 29, 4(1)
High Courts06 Apr 1973Dismissed
The Indian Trawlers Association, Cochin and Others Vs The District Collector, Ernakulam and Others
High Court Of Kerala · AIR 1974 Ker 46 : (1973) KLJ 474
Constitution of India, 1950 — Article 19(1)
High Courts06 Apr 1973
Varghese Vs Iype Kuriakose and Others
High Court Of Kerala · AIR 1973 Ker 267
Evidence Act, 1872 — Section 115Specific Relief Act, 1963 — Section 33
High Courts06 Apr 1973Dismissed
Indian Trawlers Association Cochin and Others Vs The District Collector, Ernakulam and Others
High Court Of Kerala · (1973) 04 KL CK 0005
Constitution of India, 1950 — Article 19(1)(g), 226