High Courts09 Feb 1973Allowed
Beeravu and Others Vs Kathiymma and Others
High Court Of Kerala · AIR 1973 Ker 226
Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Article 119, 137, 158, 178, 181
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,446 of 2,714
High Courts09 Feb 1973
Mathew M. Kattimattom Vs The LIC of India and Others
High Court Of Kerala · (1973) KLJ 373
Constitution of India, 1950 — Article 311
High Courts09 Feb 1973Allowed
Beeravu and Others Vs Kathiyamma and Others
High Court Of Kerala · AIR 1973 Ker 226
Civil Procedure Code, 1908 (CPC) — Section 144, 151Companies Act, 1956 — Section 38Industrial Disputes Act, 1947 — Section 33C(2)
High Courts07 Feb 1973
Parli Tile Works (P) Ltd. Vs Employees Insurance Court Kozhikode and Others
High Court Of Kerala · (1973) KLJ 766
Employees State Insurance Act, 1948 — Section 66, 67, 75, 75(2)(c), 82Workmens Compensation Act, 1923 — Section 12
High Courts05 Feb 1973Dismissed
P.V. Devassy Vs The Deputy Registrar of Co-operative Societies, Trichur and Others
High Court Of Kerala · (1973) 02 KL CK 0028
Constitution of India, 1950 — Article 226
High Courts05 Feb 1973Allowed
The Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs V. Sreedhara Shenoy
High Court Of Kerala · (1973) 32 STC 181
Central Sales Tax Act, 1956 — Section 14, 15
High Courts02 Feb 1973
Travancore Tea Estate Co. Ltd. Vs The Commissioner of Income Tax
High Court Of Kerala · (1973) KLJ 379
Constitution of India, 1950 — Article 366Income Tax Act, 1961 — Section 2(14), 2(14)(iii), 45
High Courts02 Feb 1973Dismissed
Vastian Louise Vs Andrews and Another
High Court Of Kerala · AIR 1973 Ker 235
Kerala Land Reforms Act, 1963 — Section 75(2)(1)
High Courts02 Feb 1973
Commissioner of Income Tax Vs V.T. Kuttappu and Sons.
High Court Of Kerala · (1974) 96 ITR 327
Income Tax Act, 1961 — Section 41(1)
High Courts02 Feb 1973Dismissed
C.M. Antony Vs State of Kerala and Others
High Court Of Kerala · (1973) KLJ 481
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 2Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 11
High Courts02 Feb 1973
Travancore Tea Estates Co. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1974) 93 ITR 314
Constitution of India, 1950 — Article 366Income Tax Act, 1961 — Section 2(1), 2(14), 45
High Courts02 Feb 1973
The Commissioner of Income Tax Vs M/s. V.T. Kuttappu and Sons
High Court Of Kerala · (1974) 96 ITR 327
Income Tax Act, 1961 — Section 260, 41, 41(1)
High Courts31 Jan 1973Allowed
C.T. Service Vs The Secretary, Regional Transport Authority, Palghat and Another
High Court Of Kerala · AIR 1973 Ker 200
Kerala Motor Vehicles Rules, 1989 — Rule 242
High Courts29 Jan 1973Allowed
C.M. Abraham Vs Regional Transport Authority and Others
High Court Of Kerala · AIR 1973 Ker 202
Motor Vehicles Act, 1939 — Section 57, 62, 64A
High Courts29 Jan 1973
Ahammad Sait Vs Collector of Customs and C. Ex.
High Court Of Kerala · (1999) 110 ELT 496
Customs Act, 1962 — Section 111, 112Imports and Exports (Control) Act, 1947 — Section 3, 3(2)
High Courts29 Jan 1973
The State of Kerala and Another Vs K.P. Poulose
High Court Of Kerala · (1973) KLJ 365
Arbitration Act, 1940 — Section 28, 28(1), 28(2), 3, 30
High Courts29 Jan 1973
K.L. Mathew and Another Vs Union of India (UOI) and Another
High Court Of Kerala · AIR 1974 Ker 4
Constitution of India, 1950 — Article 14, 19(1), 226Imports (Control) Order, 1955 — Clause 6(c)
High Courts25 Jan 1973Allowed
K.N. Appu Vs State of Kerala and Others
High Court Of Kerala · AIR 1974 Ker 2 : (1973) KLJ 249
Kerala Land Acquisition Act, 1961 — Section 2(3), 3, 4, 5, 5(2)
High Courts25 Jan 1973
Bank of Cochin Ltd. Vs The Commissioner of Income Tax
High Court Of Kerala · (1974) 94 ITR 93
Banking Companies Act, 1949 — Section 24(2)
High Courts25 Jan 1973Allowed
National Timber Co. Vs State of Kerala
High Court Of Kerala · (1973) 31 STC 572