High Courts11 Dec 1972Allowed
Manni Vs Moidu and Others
High Court Of Kerala · (1973) KLJ 79
Kerala Land Reforms Act, 1963 — Section 80B, 80B(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,449 of 2,714
High Courts08 Dec 1972
Cochin State Power and Light Corporation Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1974) 93 ITR 582
Income Tax Act, 1922 — Section 10(2)
High Courts08 Dec 1972Allowed
Ambujam Vs State
High Court Of Kerala · (1973) KLJ 1
Penal Code, 1860 (IPC) — Section 34, 420
High Courts06 Dec 1972Allowed
C. Ahammadkutty Vs The Dy. Registrar of Co-operative Societies and Others
High Court Of Kerala · (1973) KLJ 129
High Courts06 Dec 1972
Sivaramakrishnan Vs State of Kerala and Others
High Court Of Kerala · (1973) KLJ 259
Kerala Land Reforms Act, 1963 — Section 16, 56, 72H, 81, 81(1)
High Courts06 Dec 1972Dismissed
K. Vidyadharan and Another Vs M.S. Narayana Pillai
High Court Of Kerala · (1973) KLJ 225
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 2, 2(1), 2(b)
High Courts06 Dec 1972
S. Sankarappa Gounder Vs K.C. Gopalan and Others
High Court Of Kerala · AIR 1973 Ker 149
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Hindu Succession Act, 1956 — Section 7(3)Kerala Compensation for Tenants Improvements Act, 1958 — Section 4
High Courts06 Dec 1972Allowed
Poonkakandi Puthiyaveettil Chandu Nair Vs Mundamkandi Kuttiambeth Abdurahiman
High Court Of Kerala · AIR 1974 Ker 17 : (1973) KLJ 317
Civil Procedure Code, 1908 (CPC) — Section 102Kerala Small Causes Courts Act, 1957 — Section 12
High Courts06 Dec 1972
Chandu Nair Vs Abdurahiman
High Court Of Kerala · (1972) 12 KL CK 0017
Civil Procedure Code, 1908 (CPC) — Section 102Kerala Small Causes Courts Act, 1957 — Section 12
High Courts06 Dec 1972
Sankarappa Gounder Vs Gopalanunni and Others
High Court Of Kerala · (1974) KLJ 9
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Hindu Succession Act, 1956 — Section 14(1), 2(d)(i), 4, 7, 7(3)Transfer of Property Act, 1882 — Section 51
High Courts06 Dec 1972
H.A. Mohammed Haneef Vs ITO, Quilon
High Court Of Kerala · (1973) KLJ 219
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 264, 264(4)
High Courts05 Dec 1972Dismissed
Thomas George Vs Skariah Joseph and Another
High Court Of Kerala · AIR 1973 Ker 140
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(1)
High Courts01 Dec 1972
Commissioner of Income Tax Vs Mosanobu Nakai, (by Blue Bay Fisheries Ltd.)
High Court Of Kerala · (1974) 93 ITR 414
Income Tax Act, 1961 — Section 10(6)
High Courts01 Dec 1972
State of Kerala Vs M.K. Pyloth
High Court Of Kerala · (1973) CriLJ 869
Criminal Procedure Code, 1898 (CrPC) — Section 161, 164, 167, 172, 173Official Secrets Act, 1923 — Section 3, 5Penal Code, 1860 (IPC) — Section 120B, 149, 302
High Courts01 Dec 1972
CIT Vs Mosanobu Nakai
High Court Of Kerala · (1973) KLJ 286
Income Tax Act, 1961 — Section 10(6)(vii), 10(6)(vii)(a), 10(6)(vii)(a)(i)
High Courts01 Dec 1972Dismissed
Vikraman Nair Vs State of Kerala and Others
High Court Of Kerala · (1973) KLJ 466
Constitution of India, 1950 — Article 311, 311(2)Penal Code, 1860 (IPC) — Section 323
High Courts01 Dec 1972Dismissed
Kaloor Vadakkummury Service Co-Operative Society Vs The Assistant Registrar of Co-Operative Societies, Mukundapuram and Another
High Court Of Kerala · (1973) KLJ 510
Kerala Co-operative Societies Act, 1969 — Section 109, 2(i), 61, 69
High Courts30 Nov 1972
P.K. Paran Vs Smt. Achamma
High Court Of Kerala · AIR 1973 Ker 128 : (1973) KLJ 151
Kerala Land Reforms (Tenancy) Rules, 1970 — Rule 77
High Courts30 Nov 1972
P.K. Paran Vs Achamma
High Court Of Kerala · AIR 1973 Ker 128 : (1973) KLJ 151
High Courts29 Nov 1972
Kunjan Vava Vs Pappy Amma Ammukutty Amma and Others
High Court Of Kerala · AIR 1973 Ker 169 : (1973) KLJ 133
Kerala Land Reforms Act, 1963 — Section 75(3), 80A, 80A(2)