High Courts26 May 1972
K. Kunhi Mohammad Hajee Vs State of Kerala and Another
High Court Of Kerala · (1974) 93 ITR 193
Kerala Agricultural Income Tax Act, 1950 — Section 24
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,457 of 2,714
High Courts26 May 1972
L. Krishnan and Others Vs The Divisional Personnel Officer, Southern Railway and Another
High Court Of Kerala · (1972) 2 LLJ 568
Employees State Insurance Act, 1948 — Section 73Industrial Disputes Act, 1947 — Section 2, 25B, 25F, 25J, 33
High Courts25 May 1972
R. Prabhakaran Nair and Others Vs State of Kerala and Others
High Court Of Kerala · (1972) 2 LLJ 565
Constitution of India, 1950 — Article 16, 309
High Courts24 May 1972
Commissioner of Income Tax (Central) Vs Southern Fisheries Corporation
High Court Of Kerala · (1973) 89 ITR 126
Income Tax Act, 1961 — Section 271(1)
High Courts22 May 1972
A.K. Sathi Vs The Senior Superintendent of Post Offices Ernakulam and others
High Court Of Kerala · (1973) KLJ 501
High Courts13 Apr 1972
S.R.S. Mony Vs Life Insurance Corporation of India and Others
High Court Of Kerala · (1972) 2 LLJ 546
Air Corporations Act, 1953 — Section 2, 20, 45Constitution of India, 1950 — Article 12, 14, 16, 19, 226Industrial Disputes Act, 1947 — Section 7A, 9A
High Courts07 Apr 1972
Mathu Varkey Vs Grand Estern Bank Ltd. (in liquidation) Official Liquidator
High Court Of Kerala · (1973) KLJ 12
Banking Regulation Act, 1949 — Section 45BCompanies Act, 1956 — Section 446
High Courts07 Apr 1972
M.K. Muhammed Kunhi Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1973) 92 ITR 341
Income Tax Act, 1922 — Section 12(2), 34
High Courts07 Apr 1972Dismissed
K.P. Devassay Vs Anthony
High Court Of Kerala · AIR 1973 Ker 24
Kerala Agriculturists Debt Relief Act, 1970 — Section 2(4)
High Courts07 Apr 1972Allowed
Thomas Vs George and Another
High Court Of Kerala · AIR 1973 Ker 94
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1
High Courts07 Apr 1972
M.K. Mohammad Kunhi Vs Commissioner of Income Tax
High Court Of Kerala · (1973) 92 ITR 341
Income Tax Act, 1961 — Section 34
High Courts05 Apr 1972Dismissed
O.M. Mathew Vs The Special Tahsildar, L.A. No. 1, Nedumkandom and Another
High Court Of Kerala · (1973) 1 LLJ 612
High Courts29 Mar 1972Allowed
P. Narayanan Nair Vs E. Achuthan Nair and Another
High Court Of Kerala · AIR 1974 Ker 51
Arbitration Act, 1940 — Section 2, 32Civil Procedure Code, 1908 (CPC) — Section 9
High Courts27 Mar 1972
K.K. Ramankutty Vs State of Kerala and Another
High Court Of Kerala · (1972) 2 LLJ 509
All India Services (Discipline and Appeal) Rules, 1969 — Rule 3(7)(3)
High Courts24 Mar 1972
David Daniel Vs Mrs. Chinnamma Daniel
High Court Of Kerala · (1973) CriLJ 91
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts10 Mar 1972
Vadakkedath Ravunni Nair Vs State of Kerala and Others
High Court Of Kerala · AIR 1972 Ker 250
Constitution of India, 1950 — Article 200Kerala Abkari Act, 1077 — Section 18A, 28, 29, 2B
High Courts10 Mar 1972
Lord Krishna Bank Ltd. and Others Vs Income Tax Officer and Another
High Court Of Kerala · (1973) 91 ITR 313
Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1961 — Section 104, 108, 2(18), 2(41)
High Courts09 Mar 1972
P.K. Santhakumari Vs Regional Deputy Director of Public Instruction and Others
High Court Of Kerala · (1972) KLJ 408 : (1972) 2 LLJ 450
Kerala Education Rules, 1959 — Rule 8
High Courts08 Mar 1972
M. Ramkrishna Menon Vs Kerala State
High Court Of Kerala · (1973) CriLJ 394
Criminal Procedure Code, 1898 (CrPC) — Section 222, 233, 234, 235, 236Penal Code, 1860 (IPC) — Section 408, 477A
High Courts08 Mar 1972
Commissioner of Agricultural Income Tax Vs George Varghese and Co.
High Court Of Kerala · (1973) 90 ITR 496
Income Tax Act, 1922 — Section 2, 2(1)Kerala Agricultural Income Tax Act, 1950 — Section 60(1), 60(6)