High Courts31 Aug 1972
Prabhakaran Nair Vs Joseph Chacko
High Court Of Kerala · (1973) CriLJ 874
Criminal Procedure Code, 1898 (CrPC) — Section 200, 202, 203
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,454 of 2,714
High Courts30 Aug 1972
Mahadeva Iyer Vs State of Kerala
High Court Of Kerala · (1973) KLJ 106
Constitution of India, 1950 — Article 14, 226Kerala Land Reforms Act, 1963 — Section 102, 2(13), 2(3), 2(40), 27
High Courts29 Aug 1972
Mohan Industries and Others Vs Deputy Director of Industries and Commerce and Others
High Court Of Kerala · AIR 1973 Ker 59
Constitution of India, 1950 — Article 14, 245Essential Commodities Act, 1955 — Section 3, 3(5), 6
High Courts17 Aug 1972Dismissed
Kunhahammedkutty and Others Vs State of Kerala
High Court Of Kerala · (1973) KLJ 83
Constitution of India, 1950 — Article 13, 14, 19, 19(1), 19(1)(f)
High Courts17 Aug 1972
K. I. VISWAMBHARAN and BROTHERS AND OTHER Vs COMMISSIONER OF Income Tax.
High Court Of Kerala · (1973) 91 ITR 588
Income Tax Act, 1961 — Section 114, 182, 19, 2, 22
High Courts17 Aug 1972
Commissioner of Income Tax Vs Gates Foam and Rubber Company
High Court Of Kerala · (1973) 91 ITR 467
Income Tax Act, 1961 — Section 271(1)
High Courts17 Aug 1972Dismissed
P.M. Abdulla Vs Sales Tax Officer and Another
High Court Of Kerala · (1973) 30 STC 436
Constitution of India, 1950 — Article 14, 19, 226, 301
High Courts14 Aug 1972Allowed
Union of India (UOI) Vs Haji S. Umbichi Koya
High Court Of Kerala · AIR 1973 Ker 83
Railways Act, 1890 — Section 73, 77(5)
High Courts11 Aug 1972Allowed
S. Mahalinga Bhatta Vs Assanare Beary
High Court Of Kerala · AIR 1973 Ker 185
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 148, 151
High Courts08 Aug 1972
Commissioner of Income Tax Vs Periakaramalai Tea and Produce Co. Ltd.
High Court Of Kerala · (1973) 92 ITR 65
Companies (Profits) Surtax Act, 1964 — Rule 1
High Courts07 Aug 1972
Manager Rajershi Memorial Basic Training School Vs The State of Kerala And Others
High Court Of Kerala · AIR 1973 Ker 87 : (1973) KLJ 76
Constitution of India, 1950 — Article 30(1)
High Courts07 Aug 1972
Tharu Cheru and Another Vs Mary and Others
High Court Of Kerala · AIR 1973 Ker 125
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, 11Limitation Act, 1908 — Article 11, 120Transfer of Property Act, 1882 — Section 53
High Courts07 Aug 1972Dismissed
Rajershi Memorial Basic Training School Vs The State of Kerala and Another
High Court Of Kerala · AIR 1973 Ker 87 : (1973) KLJ 76
Constitution of India, 1950 — Article 30, 30(1)
High Courts04 Aug 1972Dismissed
Kalarikkal Lakshmikutty Amma Vs Kankath Vettolil Kanhirapally Velappa Nair and Another
High Court Of Kerala · AIR 1973 Ker 79
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Kerala Land Acquisition Act, 1961 — Section 32, 33Land Acquisition Act, 1894 — Section 30
High Courts03 Aug 1972Dismissed
Velupillai Narayana Pillai, Advocate Vs N. Gopala Pillai and Others
High Court Of Kerala · AIR 1974 Ker 27
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts31 Jul 1972Dismissed
Koruthu Oommen Vs G. Rama Warrier and Another
High Court Of Kerala · AIR 1973 Ker 26
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts28 Jul 1972
Muthukrishna Reddiar Vs Commissioner of Income Tax
High Court Of Kerala · (1973) 90 ITR 503
Income Tax Act, 1961 — Section 147
High Courts27 Jul 1972
Marikar Motors Ltd. Vs The Chief Enforcement Officer, Emergency Risks Insurance Scheme, Madras and Another
High Court Of Kerala · AIR 1973 Ker 2
Constitution of India, 1950 — Article 358Emergency Risks (Goods) Insurance Act, 1962 — Section 1(3), 8General Clauses Act, 1897 — Section 6
High Courts26 Jul 1972Dismissed
Collector of Customs and Central Excise, Cochin Vs Markose Arnaeutakis, S.T. Speedway, Cochin
High Court Of Kerala · AIR 1973 Ker 7
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 112
High Courts26 Jul 1972Allowed
Kaikolenda Ambu Vs Kunnarukkaran Kunhambu And Others
High Court Of Kerala · (1973) KLJ 81