High Courts01 Dec 1971
Ambat Echukutty Menon Vs Commissioner of Income Tax
High Court Of Kerala · (1973) 87 ITR 129
Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 10(3), 256(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,461 of 2,714
High Courts26 Nov 1971
State of Kerala Vs C. Moidoo
High Court Of Kerala · (1972) 29 STC 373
Central Sales Tax Act, 1956 — Section 14, 15, 5
High Courts26 Nov 1971
Mrs. Kunjharam Joseph Vs Commissioner of Gift-tax
High Court Of Kerala · (1973) 88 ITR 207
Gift Tax Act, 1958 — Section 26(1)
High Courts25 Nov 1971
Mathew Muthalali, Sub-Inspector of Police Vs Revenue Divisional Officer and Others
High Court Of Kerala · (1972) 2 LLJ 98
Constitution of India, 1950 — Article 226, 311
High Courts24 Nov 1971Dismissed
K.G. Bhaskaran Vs K.A. Thankamma and Others
High Court Of Kerala · (1971) 11 KL CK 0011
High Courts24 Nov 1971Allowed
State Bank of Travancore Vs K.P. Vasudevan Pillai alias Govinda Pillai Vasudevan Pillai
High Court Of Kerala · (1972) 42 CompCas 366
Banking Regulation Act, 1949 — Section 45, 45(4), 45(9)Kerala Agriculturists Debt Relief Act, 1970 — Section 11, 2(4)
High Courts23 Nov 1971
Sankara Pillai Vs State and Others
High Court Of Kerala · (1972) CriLJ 1666
Criminal Procedure Code, 1898 (CrPC) — Section 107, 145
High Courts22 Nov 1971Dismissed
State of Kerala Vs Official Liquidator, Sitaram Spinning and Weaving Mills Ltd. (In Liquidation)
High Court Of Kerala · (1972) 42 CompCas 628
Companies Act, 1913 — Section 185
High Courts22 Nov 1971Dismissed
Travancore Electro Chemical Industries Ltd. Vs Alagappa Textiles (Cochin) Ltd.
High Court Of Kerala · (1972) 42 CompCas 569
Companies Act, 1862 — Section 16Companies Act, 1956 — Section 155, 82
High Courts19 Nov 1971
P. Chandrasekhara Pillai Vs The Accountant-General and Others
High Court Of Kerala · (1972) 2 LLJ 86
High Courts19 Nov 1971
Commissioner of Gift-tax Vs Late M. Sankaran Nair (by legal heir P.V. Narayani Amma)
High Court Of Kerala · (1972) 85 ITR 396
Gift Tax Act, 1958 — Section 5(1)
High Courts19 Nov 1971
Commissioner of Income Tax Vs Hajee Hassan Yacoob Sait and Sons
High Court Of Kerala · (1975) 101 ITR 11
Income Tax Act, 1922 — Section 28(1)
High Courts19 Nov 1971
Commissioner of Income Tax Vs Indo-Marine Agencies
High Court Of Kerala · (1973) 87 ITR 41
Finance Act, 1963 — Section 2(5)
High Courts19 Nov 1971Allowed
Tata Iron and Steel Company Ltd. Vs The State of Kerala and Another
High Court Of Kerala · AIR 1972 Ker 97
Essential Commodities Act, 1955 — Section 3, 5
High Courts18 Nov 1971
Kerala Coir Works Vs The Regional Provident Fund Commissioner and Another
High Court Of Kerala · (1972) 2 LLJ 82
High Courts18 Nov 1971
Chembra Peak Estates Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1972) 85 ITR 401
Income Tax Act, 1961 — Section 84(1)
High Courts17 Nov 1971
State Vs Halley Mathew
High Court Of Kerala · (1971) 11 KL CK 0030
Income Tax Act, 1922 — Section 51Income Tax Act, 1961 — Section 276, 276BIncome Tax Rules, 1922 — Rule 10
High Courts17 Nov 1971
Commissioner of Income Tax Vs Ithappiri and George
High Court Of Kerala · (1973) 88 ITR 332
Income Tax Act, 1922 — Section 26AIncome Tax Act, 1961 — Section 184
High Courts17 Nov 1971
T.K. Joseph and Another Vs State of Kerala and Others
High Court Of Kerala · (1972) 2 LLJ 76
Constitution of India, 1950 — Article 166
High Courts16 Nov 1971
Alagappa Textiles (Cochin) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1974) 93 ITR 406
Companies Act, 1956 — Section 2(24), 384Income Tax Act, 1922 — Section 10(2), 66(1)