High Courts27 Feb 1973Dismissed
T.C. Vadivel and Others Vs Sales Tax Officer, Special Circle II and Others
High Court Of Kerala · (1973) 31 STC 602
Central Sales Tax Act, 1956 — Section 8Constitution of India, 1950 — Article 301, 304, 305
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,445 of 2,714
High Courts27 Feb 1973Dismissed
Nair Service Society Ltd., Perunna, Changanacherry Vs K.C. Alexander and Others
High Court Of Kerala · AIR 1974 Ker 94 : (1973) KLJ 390
Kerala Land Reforms Act, 1963 — Section 7A
High Courts27 Feb 1973Dismissed
Nair Service Society Ltd. Vs Rev. Fa. K.C. Alexander and Others
High Court Of Kerala · AIR 1974 Ker 94 : (1973) KLJ 390
Kerala Land Reforms Act, 1963 — Section 7A
High Courts26 Feb 1973
K.C. Luckose Vs Income Tax Officer, B-Ward and Another
High Court Of Kerala · (1973) 92 ITR 450
Income Tax Act, 1961 — Section 264, 41(2)
High Courts21 Feb 1973Allowed
Kittunni Subramoniam Vs Kunhumon Alias Kuruvilla
High Court Of Kerala · (1973) KLJ 387
Criminal Procedure Code, 1898 (CrPC) — Section 232(1), 423(1)(a), 439(1)Penal Code, 1860 (IPC) — Section 324, 338, 34, 341, 417
High Courts21 Feb 1973
Kittunni Subramoniam Vs Kunhumon and Others
High Court Of Kerala · (1974) CriLJ 548
Criminal Procedure Code, 1898 (CrPC) — Section 417, 423, 426, 427, 428Penal Code, 1860 (IPC) — Section 324, 34, 341, 447
High Courts21 Feb 1973Dismissed
Gopinathan Nair and Another Vs Vice Chancellor, University of Kerala and Another
High Court Of Kerala · (1973) KLJ 819
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 5
High Courts20 Feb 1973
Shah Vrajlal Madhavji Vs Commissioner of Income Tax
High Court Of Kerala · (1974) 95 ITR 614
Income Tax Act, 1961 — Section 45
High Courts20 Feb 1973Allowed
Varkey John Vs Varkey Stanselose and Others
High Court Of Kerala · AIR 1973 Ker 198
Easements Act, 1882 — Section 15
High Courts19 Feb 1973Dismissed
M.A. David Vs K.S. E. Board
High Court Of Kerala · (1973) KLJ 486
Constitution of India, 1950 — Article 19(1)(c), 226, 309
High Courts16 Feb 1973Allowed
Puthivapuravil Pocker and Others Vs V. Khalid and Another
High Court Of Kerala · AIR 1974 Ker 121
Arbitration Act, 1940 — Section 14Evidence Act, 1872 — Section 114
High Courts16 Feb 1973Allowed
M.C. Joseph Vs The State of Kerala and Others
High Court Of Kerala · AIR 1973 Ker 216
Constitution of India, 1950 — Article 226, 227
High Courts16 Feb 1973Allowed
Puthiyapurayil Pocker and Others Vs V. Khalid and Others
High Court Of Kerala · (1973) KLJ 595
Arbitration Act, 1940 — Section 16(1)(c)Civil Procedure Code, 1908 (CPC) — Section 151
High Courts14 Feb 1973
The Regional Transport Officer, Kozhikode Vs N.V. Motor Service, Kozhikode and Others
High Court Of Kerala · AIR 1973 Ker 219
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115, 80
High Courts14 Feb 1973
T.V. Idicheria Vs T.V. Chacko
High Court Of Kerala · (1973) KLJ 430
Civil Procedure Code, 1908 (CPC) — Section 15, 151, 24
High Courts14 Feb 1973
Regional Transport Officer, Kozhikode Vs N.V. Motor Service and others
High Court Of Kerala · (1973) 02 KL CK 0003
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 7 Rule 11, Order 7 Rule 11(d), Order 7 Rule 13, 115Constitution of India, 1950 — Article 14, 19, 226Criminal Procedure Code, 1898 (CrPC) — Section 197
High Courts12 Feb 1973Dismissed
Cheekutty Vs The Land Tribunal Alangad and Others
High Court Of Kerala · AIR 1974 Ker 1
Kerala Land Reforms Act, 1963 — Section 77
High Courts12 Feb 1973Allowed
Kayi Kalyani Amma Vs The Land Tribunal Kozhikode and Another
High Court Of Kerala · (1973) KLJ 383
High Courts12 Feb 1973
Additional Income Tax Officer Vs Ponkunnam Traders
High Court Of Kerala · (1976) 102 ITR 366
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142(2), 142(3), 143(2), 143(3), 144
High Courts12 Feb 1973Dismissed
The additional Income Tax Officer, Kottayam Vs Ponkunnam Trade, Hill Produce Merchants
High Court Of Kerala · (1973) KLJ 690
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 142, 142(2), 142(3), 143