High Courts17 Dec 1971
Controller of Estate Duty Vs Harry Leslie and Others
High Court Of Kerala · (1973) 92 ITR 22
Estate Duty Act, 1953 — Section 10, 64(3)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,460 of 2,714
High Courts17 Dec 1971Dismissed
Choyyeri Abdulla Vs Erancherry Illath Damodaran Namboodiri and Others
High Court Of Kerala · AIR 1972 Ker 116
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts16 Dec 1971
P.C. Velayudhan Vs The Authority under the Payment of Wages Act and Another
High Court Of Kerala · (1972) 2 LLJ 304
Payment of Wages Act, 1936 — Section 1, 15
High Courts16 Dec 1971Dismissed
Beera Koya Vs Ali Koya
High Court Of Kerala · AIR 1972 Ker 254
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 3(1)
High Courts14 Dec 1971Dismissed
P. Kochukrishna Pillai Vs Achi Ammal Ammalu Ammal
High Court Of Kerala · AIR 1972 Ker 257
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Transfer of Property Act, 1882 — Section 106
High Courts13 Dec 1971Allowed
Ganapathi Koundan and Others Vs Natarajan
High Court Of Kerala · AIR 1972 Ker 168
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 100(1)
High Courts13 Dec 1971Allowed
Bhagwandas Krishnadas and Another Vs P.S. Sama Iyer and Others
High Court Of Kerala · AIR 1972 Ker 259
Civil Procedure Code, 1908 (CPC) — Section 65Contract Act, 1872 — Section 70
High Courts13 Dec 1971
Padinjarekkara Punnen Kurien and Sons (P.) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1973) 87 ITR 284
Income Tax Act, 1922 — Section 23A, 23A(1)
High Courts10 Dec 1971
Commissioner of Gift-tax Vs Mary Antony (Legal heir of late Dr. C.J. Antony)
High Court Of Kerala · (1972) 86 ITR 469
Gift Tax Act, 1958 — Section 5(1)
High Courts09 Dec 1971
Joseph Abraham Vs State and Others
High Court Of Kerala · (1972) CriLJ 1459
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 138
High Courts09 Dec 1971
Commissioner of Income Tax Vs Periyar and Pareekanni Rubbers Ltd.
High Court Of Kerala · (1973) 87 ITR 666
Land Acquisition Act, 1894 — Section 16, 17
High Courts08 Dec 1971Allowed
K.S. Abdulla Vs District Collector and Others
High Court Of Kerala · AIR 1972 Ker 202
Arms Act, 1959 — Section 14, 14(1), 18, 2Arms Rules, 1962 — Rule 5
High Courts07 Dec 1971Dismissed
C.V. Xavier Vs J. and J. De Chane
High Court Of Kerala · AIR 1972 Ker 263
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts06 Dec 1971
P.K. Rajappan and Others Vs State of Kerala and Others
High Court Of Kerala · (1972) 2 LLJ 105
Constitution of India, 1950 — Article 14, 16
High Courts06 Dec 1971Allowed
M.T. Cherian Vs The Pankal Vittal Naik and Co. (P) Ltd., Mattancherry and Another
High Court Of Kerala · AIR 1972 Ker 117
Limitation Act, 1963 — Section 5
High Courts03 Dec 1971Allowed
V.S. Mani Iyer and Others Vs Azhakan and Another
High Court Of Kerala · AIR 1972 Ker 135
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts03 Dec 1971Dismissed
Raman Ayyappan Malappurath and Another Vs Vadakke Madom Brahmaswam and Others
High Court Of Kerala · AIR 1972 Ker 201 : (1972) KLJ 183
Kanam Tenancy Act, 1955 — Section 2(13)Kerala Cultivators and Tenants (Temporary Protection ) Act, 1970 — Section 4Kerala Land Reforms Act, 1963 — Section 2(49)
High Courts03 Dec 1971
S. Krishnan Nair Vs The Divisional Superintendent (P.B.), Southern Railway and Others
High Court Of Kerala · (1972) 2 LLJ 288
Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 9
High Courts02 Dec 1971Dismissed
Mrs. Rachel Phillip Vs State of Kerala and Others
High Court Of Kerala · AIR 1972 Ker 238
Constitution of India, 1950 — Article 30(1)Kerala Education Act, 1958 — Section 11Kerala Education Rules, 1959 — Rule 51A, 7, 8
High Courts02 Dec 1971
Abdul Rahim Haji Jacob Sait Vs Commissioner of Income Tax
High Court Of Kerala · (1973) 87 ITR 183
Income Tax Act, 1922 — Section 12BIncome Tax Act, 1961 — Section 154, 45, 54