High Courts24 Aug 1971Partly Allowed
Karthiyayani Vs Ulv Kallyani and Others
High Court Of Kerala · AIR 1972 Ker 229
Limitation Act, 1908 — Article 142, 144
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,464 of 2,714
High Courts24 Aug 1971
Commissioner of Income Tax Vs Sankarsons and Company
High Court Of Kerala · (1972) 85 ITR 627 : (1971) KLJ 740 : (1971) KLJ 689
Income Tax Act, 1961 — Section 271(1)
High Courts24 Aug 1971
Apren Joseph and Others Vs State of Kerala
High Court Of Kerala · (1972) CriLJ 1162
Penal Code, 1860 (IPC) — Section 141, 142, 143, 148, 149
High Courts20 Aug 1971
P. Vs Devassy V. Commissioner of Income Tax
High Court Of Kerala · (1972) 84 ITR 502
Income Tax Act, 1961 — Section 139, 148, 256, 271
High Courts20 Aug 1971
V.P. Manuel Puthuppalli Amsom Vs Kollekkat Parangodan of Putupalli Amsom and Others
High Court Of Kerala · (1972) CriLJ 1421 : (1972) KLJ 215
Criminal Procedure Code, 1898 (CrPC) — Section 195, 439, 476
High Courts20 Aug 1971
Commissioner of Income Tax Vs C.W. Steel (No. 1)
High Court Of Kerala · (1972) 86 ITR 817
Income Tax Rules, 1922 — Rule 24A
High Courts20 Aug 1971
Commissioner of Income Tax Vs T.C.C. Ltd.
High Court Of Kerala · (1973) 87 ITR 66
Income Tax Act, 1961 — Section 37(1)
High Courts20 Aug 1971
P.C. Unnikrishna Menon and Others Vs Kozhikkott Narayana Menon
High Court Of Kerala · AIR 1972 Ker 198
Hindu Succession Act, 1956 — Section 6, 7
High Courts20 Aug 1971
P.V. Devassy Vs Commissioner of Income Tax
High Court Of Kerala · AIR 1974 Ker 95
Income Tax Act, 1961 — Section 271(1)
High Courts20 Aug 1971
Commissioner of Gift-tax Vs Ganapathy Moothan
High Court Of Kerala · (1972) 84 ITR 758
Gift Tax Act, 1958 — Section 2, 5(1)
High Courts20 Aug 1971
Commissioner of Income Tax Vs C.W. Steel (No. 2)
High Court Of Kerala · (1972) 86 ITR 821 : (1971) KLJ 715
Income Tax Rules, 1922 — Rule 24AIncome Tax Rules, 1962 — Rule 3
High Courts20 Aug 1971
Commissioner of Income Tax Vs Mohammed Kunhi
High Court Of Kerala · (1973) 87 ITR 189
Income Tax Act, 1961 — Section 271(1)
High Courts20 Aug 1971Allowed
Iruppakkatt Veettil Viswanathan''s wife Santha Vs Deceased Kandan''s L.Rs. Wife Cherukutty and Others
High Court Of Kerala · AIR 1972 Ker 71
Hindu Minority and Guardianship Act, 1956 — Section 8
High Courts19 Aug 1971
N.P. Lalan Vs V.A. John
High Court Of Kerala · (1972) ACJ 248 : (1972) 2 LLJ 273
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133, 42, 43Employees Compensation Act, 1923 — Section 12, 3, 30, 4
High Courts19 Aug 1971Dismissed
Indian Aluminum Co. Ltd. and Others Vs Kerala State Electricity Board and Others
High Court Of Kerala · AIR 1972 Ker 206
Constitution of India, 1950 — Article 19(1)Electricity (Supply) Act, 1948 — Section 49, 49(1), 49(3), 49(4), 57
High Courts18 Aug 1971Allowed
P.P. Abubacker Vs The Union of India (UOI)
High Court Of Kerala · AIR 1972 Ker 103
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, 100, 80
High Courts17 Aug 1971Dismissed
State of Kerala Vs Cochin State Power and light Corporation Ltd. and another
High Court Of Kerala · (1971) KLJ 770
Constitution of India, 1950 — Article 286Electricity Act, 1910 — Section 28
High Courts17 Aug 1971
Karim Kunju Vs State
High Court Of Kerala · (1972) CriLJ 292
Penal Code, 1860 (IPC) — Section 120B, 420, 489B, 489C, 511
High Courts17 Aug 1971
Dawn and Co. Vs Commissioner of Income Tax
High Court Of Kerala · (1973) 87 ITR 71
Income Tax Act, 1961 — Section 139(1), 139(2), 271(1)
High Courts13 Aug 1971Allowed
The Forane Church Vs The State of Kerala and Others
High Court Of Kerala · AIR 1972 Ker 143
Kerala Land Acquisition Act, 1961 — Section 3, 5Land Acquisition Act, 1894 — Section 3