High Courts10 Jan 1973
Thommen Ouseph Vs Iype Paily and Others
High Court Of Kerala · AIR 1973 Ker 164
Kerala Land Reforms Act, 1963 — Section 102, 31
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,448 of 2,714
High Courts10 Jan 1973
Vedamani Palavva Vs Ummini Nadar Kochukrishnan and Another
High Court Of Kerala · AIR 1974 Ker 11
Travancore Christian Succession Regulation Act, 1092 — Section 5Trusts Act, 1882 — Section 81
High Courts09 Jan 1973
M.P. Paul Vs A.M. Ali Mohemmed and Another
High Court Of Kerala · (1973) CriLJ 1284
Criminal Procedure Code, 1898 (CrPC) — Section 195, 476, 477, 478, 479Penal Code, 1860 (IPC) — Section 191, 192, 193, 199
High Courts09 Jan 1973
T. Malathi Amma Vs The Land Acquisition Dy. Collector, Ernakulam and Another
High Court Of Kerala · (1973) KLJ 309
Kerala Land Acquisition Act, 1961 — Section 11, 12, 12(1), 12(1), 12(2)
High Courts05 Jan 1973Allowed
V.P. Sayed Mohammed Vs Assistant Collector of Central Excise
High Court Of Kerala · (1973) KLJ 253
Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts05 Jan 1973Allowed
E. Mohammad Vs Kunhahammad Haji And Others
High Court Of Kerala · (1973) KLJ 651
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7Limitation Act, 1963 — Section 12, 12(1), 12(2)
High Courts04 Jan 1973
Amina beevi Vs Haji M.V. Moidu
High Court Of Kerala · AIR 1973 Ker 161
Civil Procedure Code, 1908 (CPC) — Section 144, 47Kerala High Court Act, 1958 — Section 5
High Courts04 Jan 1973
K.P. Narayanan (for the Estate of late P.K. Raman of Colombo) Vs Commissioner of Income Tax
High Court Of Kerala · (1975) 98 ITR 130
Evidence Act, 1872 — Section 41Income Tax Act, 1922 — Section 23(4), 41Succession Act, 1925 — Section 332
High Courts04 Jan 1973
Asma Beevi Vs Haji M.V. Moidu
High Court Of Kerala · AIR 1973 Ker 161
Kerala High Court Act, 1958 — Section 5, 52
High Courts22 Dec 1972Allowed
Thomas Baby Vs Cherian Thressiamma
High Court Of Kerala · (1973) KLJ 460
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 11(4)(ii), 17, 20
High Courts21 Dec 1972
Sujir Ganesh Nayak and Co. Vs Income Tax Officer, A-Ward
High Court Of Kerala · (1974) 97 ITR 372
Income Tax Act, 1961 — Section 147, 149(1)
High Courts21 Dec 1972Dismissed
The Kannan Devan Hills Produce Co. Vs State of Kerala
High Court Of Kerala · (1973) 32 STC 42
Central Sales Tax Act, 1956 — Section 8
High Courts19 Dec 1972Allowed
The Kerala Transport Co. Vs The Industrial Tribunal, Calicut and Others
High Court Of Kerala · (1973) KLJ 229
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts18 Dec 1972Allowed
Parameswaran Pillai and Another Vs Krishna Pillai and Another
High Court Of Kerala · (1973) KLJ 147
Transfer of Property Act, 1882 — Section 10
High Courts15 Dec 1972
M. Sidhik Moulavi Vs Nabeesa Beevi and Another
High Court Of Kerala · (1973) CriLJ 1020
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts15 Dec 1972Dismissed
M.S. Sidhik Moulavi Vs Nabeesa Beevi And Another
High Court Of Kerala · (1973) CriLJ 1020
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts14 Dec 1972Allowed
Raman Sanku and Another Vs John Thommen and Another
High Court Of Kerala · AIR 1973 Ker 138
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 75(2)
High Courts14 Dec 1972
Kunnikkal Narayanan Vs The State of Kerala and Another
High Court Of Kerala · AIR 1973 Ker 97 : (1972) CriLJ 1637
Constitution of India, 1950 — Article 19(1), 245Maintenance of Internal Security Act, 1971 — Section 5
High Courts14 Dec 1972Allowed
T.C. Sreedharan Pillai and Others Vs State of Kerala and Others
High Court Of Kerala · (1973) KLJ 187
Constitution of India, 1950 — Article 12, 13, 14, 16, 305Kerala Public Services Act, 1968 — Section 2, 2(1), 3States Reorganisation Act, 1956 — Section 119, 2(h)
High Courts13 Dec 1972Allowed
P.A. Yoosuf Vs Kumaranelloor Panchayat
High Court Of Kerala · AIR 1973 Ker 167
Kerala Panchayat Act, 1960 — Section 74