High Courts15 Mar 1973
Kozhipalliyalil Muhammad Vs State
High Court Of Kerala · (1974) CriLJ 204
Penal Code, 1860 (IPC) — Section 302, 394, 404
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,444 of 2,714
High Courts15 Mar 1973Allowed
Narasimha Bhatta Vs Ramakrishna Bhatta and Others
High Court Of Kerala · (1973) KLJ 907
High Courts15 Mar 1973Allowed
Abdulla Kunjipokkarukutty and Another Vs Ayyappan Ravunny and Others
High Court Of Kerala · AIR 1973 Ker 192
Limitation Act, 1908 — Section 7, 8
High Courts15 Mar 1973Dismissed
Rev. Fr. Mathew Fabian Vs Additional Land Tribunal No. 11, Quilon
High Court Of Kerala · (1973) KLJ 478
Constitution of India, 1950 — Article 226Kerala Land Reforms Act, 1963 — Section 75, 75(2), 75(2)(a), 75(4)
High Courts14 Mar 1973
Commissioner of Income Tax Vs Parkins (P.) Ltd.
High Court Of Kerala · (1974) 97 ITR 232
Income Tax Act, 1922 — Section 49B
High Courts12 Mar 1973Allowed
P.C. Assankutty Vs The Sales Tax Officer
High Court Of Kerala · (1978) 41 STC 481
General Sales Tax Act, 1963 — Section 21
High Courts12 Mar 1973
Rama Vadhyar Guna Bhatt and Others Vs The Trivandrum Permanent Bank Ltd., Trivandrum and Others
High Court Of Kerala · AIR 1973 Ker 196
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34
High Courts09 Mar 1973Dismissed
Ammalu Vs Kothambari Vellachi
High Court Of Kerala · AIR 1974 Ker 116
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 47Kerala Compensation for Tenants Improvements Act, 1958 — Section 5(3)Transfer of Property Act, 1882 — Section 51
High Courts09 Mar 1973
R. Madhavan Vs State
High Court Of Kerala · (1973) CriLJ 1534
Penal Code, 1860 (IPC) — Section 467, 468, 477A
High Courts09 Mar 1973
Rajalakshmi Textiles Finishing Mills and Another Vs STO, Cannanore
High Court Of Kerala · (1973) KLJ 498
Central Sales Tax Act, 1956 — Section 10, 10A, 7, 8, 8(3)(b)Constitution of India, 1950 — Article 226
High Courts05 Mar 1973
K.C. Thomas Vs Avirah Varghese
High Court Of Kerala · (1974) CriLJ 207
Penal Code, 1860 (IPC) — Section 405
High Courts05 Mar 1973
Joseph Joseph Vs Agricultural Income Tax Officer
High Court Of Kerala · (1973) 92 ITR 114
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6Kerala Agricultural Income Tax Act, 1950 — Section 24(3)
High Courts05 Mar 1973Dismissed
Burmah Shell Oil Storage and Distributing Co. of India Ltd. Vs The Sales Tax Officer and Others
High Court Of Kerala · (1973) 32 STC 429
Constitution of India, 1950 — Article 14
High Courts02 Mar 1973Allowed
Madhavan Vydiar Vs Janaki
High Court Of Kerala · AIR 1973 Ker 278
Transfer of Property Act, 1882 — Section 106
High Courts02 Mar 1973Dismissed
Kaithakulangara Kunhikannan Vs Nellatham Veettil Malu
High Court Of Kerala · AIR 1973 Ker 273
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 23Hindu Marriage Act, 1955 — Section 10, 25, 25(1)
High Courts28 Feb 1973Allowed
P.C. Abraham Vs The University of Cochin and Another
High Court Of Kerala · (1973) KLJ 469
Cochin University Act, 1971 — Section 59(4)(f), 62
High Courts28 Feb 1973Allowed
Appunni Vs Nani
High Court Of Kerala · AIR 1973 Ker 281
Kerala Land Reforms Act, 1963 — Section 125(3)
High Courts28 Feb 1973
Commissioner of Agrl. Income Tax Vs Kerala Estate
High Court Of Kerala · (1974) 96 ITR 210
High Courts28 Feb 1973
John Chandy Vs State Bank of Travancore
High Court Of Kerala · (1973) KLJ 450
Negotiable Instruments Act, 1881 (NI) — Section 106, 35, 84, 93, 98