High Courts18 Jan 1972
Commissioner of Income Tax Vs C.M. Kunhammed
High Court Of Kerala · (1974) 94 ITR 179
Income Tax Act, 1922 — Section 35(11)Income Tax Act, 1961 — Section 155(5), 2(47)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,459 of 2,714
High Courts18 Jan 1972
Ranganagulu Vs Mullackal Devaswam
High Court Of Kerala · AIR 1974 Ker 25 : (1972) KLJ 979
High Courts18 Jan 1972
Commissioner of Gift Tax Vs K.J. Pothen (Legal heir Smt. Ponnamma Pothen)
High Court Of Kerala · (1973) 87 ITR 256
Gift Tax Act, 1958 — Section 5(1)
High Courts18 Jan 1972
Commissioner of Income Tax Vs V. Damodaran
High Court Of Kerala · (1972) 85 ITR 590
Income Tax Act, 1922 — Section 10, 2(6A), 2(6A)(e)
High Courts13 Jan 1972
Indian Transformers Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1972) 86 ITR 192
Income Tax Act, 1961 — Section 2(45), 72, 80E, 80I
High Courts12 Jan 1972Dismissed
George Vs State
High Court Of Kerala · AIR 1972 Ker 181
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Land Acquisition Act, 1894 — Section 16
High Courts11 Jan 1972Allowed
S. Venkatesha Bhatta Vs S. Subramanya Bhatta and Others
High Court Of Kerala · AIR 1972 Ker 245
Civil Procedure Code, 1908 (CPC) — Section 11Easements Act, 1882 — Section 15
High Courts10 Jan 1972
Thommen Ouseph Vs Iype Paily and Others
High Court Of Kerala · (1973) KLJ 136
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 100, 11, 96, 97
High Courts10 Jan 1972Dismissed
George Vareeth and Another Vs Sivadasan Achuthan
High Court Of Kerala · AIR 1972 Ker 113 : (1972) KLJ 506
Kerala Land Reforms Act, 1963 — Section 2(25)
High Courts07 Jan 1972
Mathu Varkey Vs Grand Eastern Bank Ltd. (In Liquidation) and Others
High Court Of Kerala · (1972) 01 KL CK 0013
Banking Regulation Act, 1949 — Section 45, 45B
High Courts07 Jan 1972
C.T. Gracy Vs State of Kerala and Others
High Court Of Kerala · (1972) 2 LLJ 307
Kerala Education Rules, 1959 — Rule 12, 6F
High Courts06 Jan 1972
Commissioner of Income Tax, Kerala Vs Nataraj Motor Service
High Court Of Kerala · (1972) 86 ITR 109
COMPANIES ACT, 1956 — Section 617Income Tax Act, 1961 — Section 154, 155, 2, 256, 259Partnership Act, 1932 — Section 14, 4, 46, 48
High Courts06 Jan 1972
N. Sukumara Pillai Vs State of Kerala and Others
High Court Of Kerala · AIR 1972 Ker 226
Kerala Education (Amdendment) Act, 1969 — Section 3(2)Kerala Education (Amendment and Validation) Ordinance, 1969 — Section 1(2)Kerala Education Act, 1958 — Section 12A
High Courts04 Jan 1972
K.P. Narayanan, for the Estate of late P.K. Raman Vs CIT
High Court Of Kerala · (1973) KLJ 298
Evidence Act, 1872 — Section 41Income Tax Act, 1922 — Section 23(4), 34, 41Succession Act, 1925 — Section 332, 333
High Courts23 Dec 1971
Commissioner of Income Tax Vs K. Ananthan Pillai
High Court Of Kerala · (1974) 94 ITR 122
Income Tax Act, 1922 — Section 12B, 2(4A)
High Courts22 Dec 1971
A. Davood Khan and Another Vs State of Kerala and Others K.R. Achutha Warrier Vs M.K. Ambujan and Others
High Court Of Kerala · (1972) 2 LLJ 110
Constitution of India, 1950 — Article 226Road Transport Corporations Act, 1950 — Section 3, 34, 45, 52
High Courts22 Dec 1971
Dr. K.P. Mohamed Babu Vs Controller of Estate Duty
High Court Of Kerala · (1973) 90 ITR 282
Estate Duty Act, 1953 — Section 10
High Courts22 Dec 1971
Yacob Yohannan and Another Vs Rebecca Maria and Others
High Court Of Kerala · AIR 1973 Ker 96
Transfer of Property Act, 1882 — Section 28
High Courts22 Dec 1971Allowed
Mayankutty and Others Vs Bappu
High Court Of Kerala · AIR 1972 Ker 164
Kerala Agriculturists Debt Relief Act, 1970 — Section 2Negotiable Instruments Act, 1881 (NI) — Section 16Transfer of Property Act, 1882 — Section 55(4)
High Courts21 Dec 1971
Chandrasekhara Mandian Vs Income Tax Officer
High Court Of Kerala · (1973) 87 ITR 564
Finance Act, 1964 — Section 32, 33General Clauses Act, 1897 — Section 6Income Tax Act, 1922 — Section 54