High Courts15 Nov 1971
A.D.M. Stubbings Vs Shellamuthu
High Court Of Kerala · (1972) 2 LLJ 285
Criminal Procedure Code, 1898 (CrPC) — Section 253Penal Code, 1860 (IPC) — Section 499, 500
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,462 of 2,714
High Courts11 Nov 1971
Commissioner of Income Tax Vs P.M. Paily Pillai
High Court Of Kerala · (1972) 86 ITR 516
Income Tax Act, 1961 — Section 64
High Courts10 Nov 1971Dismissed
Mathai Thomas and Another Vs Yohannan Kunjamma and Others
High Court Of Kerala · AIR 1972 Ker 130
Kerala Land Reforms Act, 1963 — Section 13, 2(28), 2(39A), 2(57)
High Courts10 Nov 1971Dismissed
Radhakrishna Films (P) Ltd. Vs Chandy Varughese and Others
High Court Of Kerala · AIR 1972 Ker 122
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5Provincial Insolvency Act, 1920 — Section 75(1)
High Courts10 Nov 1971Allowed
Collector of Customs and Central Excise, Cochin and Another Vs Kesava Reddiar
High Court Of Kerala · AIR 1972 Ker 120 : (1972) KLJ 544
Gold (Control) Rules, 1963 — Rule 126C(1), 126F, 126G(1), 126H(1)
High Courts10 Nov 1971
Annamma Paul Perincherry Vs Commissioner of Wealth-tax
High Court Of Kerala · (1973) 88 ITR 204
Wealth Tax Act, 1957 — Section 2
High Courts09 Nov 1971
Commissioner of Income Tax Vs Shri Shaila Industrial and Spiritual Colony Charities
High Court Of Kerala · (1973) 87 ITR 175
Income Tax Act, 1922 — Section 4(3)
High Courts09 Nov 1971
A.D.M. Stubbings and Another Vs Shellamuthu and Another
High Court Of Kerala · (1972) CriLJ 968
Criminal Procedure Code, 1898 (CrPC) — Section 253Penal Code, 1860 (IPC) — Section 499, 500
High Courts09 Nov 1971
N.K. Sarada Thampatty Nilambur Vs ITO
High Court Of Kerala · (1973) KLJ 360
Income Tax Act, 1961 — Section 10, 143, 144, 171, 171(3)
High Courts08 Nov 1971
S. Narayanaswami Vs Padma and Another
High Court Of Kerala · (1972) CriLJ 985
KERALA HIGH COURT ACT, 1958 — Section 5
High Courts08 Nov 1971
T.A. Kamaluddin Vs T.N. Abdul Salim and Another
High Court Of Kerala · (1972) CriLJ 1160
Criminal Procedure Code, 1898 (CrPC) — Section 155, 51Penal Code, 1860 (IPC) — Section 406, 419, 420, 465, 468
High Courts05 Nov 1971
K.V. Sahadeva Kurup Vs State of Kerala and Others S. Ramachandran and Others Vs The State of Kerala and Another
High Court Of Kerala · (1972) 2 LLJ 68
High Courts05 Nov 1971
Ratnamma Palat Vs Parakkot Muhammadunni
High Court Of Kerala · (1972) CriLJ 1652 : (1972) KLJ 29
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts04 Nov 1971Dismissed
Sivasankara Pillai Vs The State of Kerala and others
High Court Of Kerala · (1971) KLJ 823
Penal Code, 1860 (IPC) — Section 379, 380, 457, 461
High Courts04 Nov 1971
Dr. Chathukutty Vs Janaki Amma and Another
High Court Of Kerala · (1972) CriLJ 696
Evidence Act, 1872 — Section 112
High Courts03 Nov 1971
K.P. Mathai Vs The Principal, Regional Engineering College and Another
High Court Of Kerala · (1972) 2 LLJ 283
Constitution of India, 1950 — Article 226
High Courts03 Nov 1971
A.J. George and Another Vs Coffee Board and Others
High Court Of Kerala · (1972) 2 LLJ 276
COFFEE ACT, 1942 — Section 22, 25, 3, 38A, 7Constitution of India, 1950 — Article 12, 13, 19, 226, 298
High Courts03 Nov 1971Allowed
The Bank of Deccan Ltd. (in liquidation) Vs Anthira Clement of Arattukulangara Veettil and Others
High Court Of Kerala · AIR 1972 Ker 215 : (1971) KLJ 788
Banking Companies Act, 1949 — Section 45B, 45C, 45C(4)
High Courts03 Nov 1971Allowed
Seva Samaj Sanchalak Govardhandas Kalidas Vs State of Kerala and Others
High Court Of Kerala · AIR 1972 Ker 184
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5
High Courts02 Nov 1971Allowed
Canara Bank Ltd. Vs T.P.R. Thampi
High Court Of Kerala · (1971) 11 KL CK 0020
Companies Act, 1956 — Section 53(5)