High Courts01 Mar 1972Dismissed
Purappuzha Panchayat Vs The State of Kerala and Others
High Court Of Kerala · AIR 1972 Ker 241 : (1972) KLJ 522
Kerala Panchayat Act, 1960 — Section 62
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,458 of 2,714
High Courts25 Feb 1972
Commissioner of Income Tax Vs Cochin Chamber of Commerce and Industry
High Court Of Kerala · (1973) 87 ITR 83
Income Tax Act, 1961 — Section 11, 11(1), 2(15)
High Courts22 Feb 1972
K.V. George Vs State of Kerala
High Court Of Kerala · (1972) CriLJ 1095
Prisons Act, 1894 — Section 45
High Courts19 Feb 1972
Kunnikkal Narayanan Vs State of Kerala
High Court Of Kerala · (1972) 02 KL CK 0011
High Courts17 Feb 1972
Arayakandy Achuthan Vs Superintendent Central Jail and Another
High Court Of Kerala · (1973) CriLJ 998
High Courts17 Feb 1972
Arayakandy Achuthan Vs Superintendent, Central Jail, Cannanore and Another
High Court Of Kerala · AIR 1973 Ker 113
Kerala Prisons Rules, 1958 — Rule 376
High Courts16 Feb 1972Dismissed
Maluk Mohammed Sainuddin Vs Municipal Commissioner, Attingal and Others
High Court Of Kerala · AIR 1973 Ker 12 : (1972) KLJ 384
Kerala Panchayat (Public and Private Markets) Rules, 1964 — Rule 6
High Courts15 Feb 1972Allowed
T.P. Govindan Vs The Regional Transport Authority, Cannanore and Others
High Court Of Kerala · AIR 1972 Ker 243
Motor Vehicles Act, 1939 — Section 46, 54, 62, 62(1)
High Courts11 Feb 1972Dismissed
K. Reghunath Vs State of Kerala and Another
High Court Of Kerala · AIR 1974 Ker 48
Constitution of India, 1950 — Article 27
High Courts10 Feb 1972
M. Thankappan Achari Vs Union of India (UOI) and Others
High Court Of Kerala · (1972) CriLJ 1460
General Clauses Act, 1897 — Section 15
High Courts09 Feb 1972
Assistant Collector of Customs Vs Pratap Rao Sait and Another
High Court Of Kerala · (1972) CriLJ 1135
Criminal Procedure Code, 1898 (CrPC) — Section 103Customs Act, 1962 — Section 105, 111, 123, 135Income Tax Act, 1961 — Section 132
High Courts08 Feb 1972Dismissed
Kothamma Vs Kunjihetti
High Court Of Kerala · (1973) KLJ 275
Kerala Land Reforms Act, 1963 — Section 103(1), 103(1)(i)
High Courts04 Feb 1972Dismissed
Kochummini Kassinkunju Vs Sankara Pillai, Velayudhan Pillai and Another
High Court Of Kerala · AIR 1973 Ker 190
Transfer of Property Act, 1882 — Section 51
High Courts02 Feb 1972Allowed
Kerala State Electricity Board Vs P.M. Maitheyan
High Court Of Kerala · AIR 1973 Ker 95
Electricity Act, 1910 — Section 51
High Courts31 Jan 1972Dismissed
Sivarama Menon Vs Raghavan and Others
High Court Of Kerala · AIR 1972 Ker 166
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(1)
High Courts28 Jan 1972
K.C. Thomas Vs Agricultural Income Tax Officer and Others
High Court Of Kerala · (1973) 91 ITR 438
Constitution of India, 1950 — Article 274(1), 366(1)Income Tax Act, 1922 — Section 2(1)Income Tax Act, 1961 — Section 2(1)
High Courts25 Jan 1972
State Trading Corporation of India Ltd. Vs Sales Tax Officer and Others
High Court Of Kerala · (1972) KLJ 741 : (1973) 30 STC 93
Kerala General Sales Tax Act, 1963 — Section 43
High Courts25 Jan 1972Dismissed
Malabar Fruit Products Company and Others Vs The Sales Tax Officer and Others
High Court Of Kerala · (1973) 30 STC 537
Constitution of India, 1950 — Article 14, 19, 286, 301, 304
High Courts24 Jan 1972
P.J. Thomas and Another Vs The Union of India (UOI) and Others
High Court Of Kerala · (1972) 2 LLJ 312
Constitution of India, 1950 — Article 226, 32
High Courts20 Jan 1972Allowed
The Church of South Indian Trust Association Vs State of Kerala and Others
High Court Of Kerala · AIR 1972 Ker 212
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 4(1), 4(3)