High Courts12 Aug 1971
P. Kunhammad and Others Vs V. Moosankutty and Others
High Court Of Kerala · AIR 1972 Ker 76
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Evidence Act, 1872 — Section 65
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,465 of 2,714
High Courts12 Aug 1971
Commissioner of Gift Tax Vs Ganapathy Moothan
High Court Of Kerala · (1971) KLJ 743
Gift Tax Act, 1958 — Section 2(xii), 2(xxiv), 2(xxiv)(b), 26(1), 4
High Courts12 Aug 1971
D. Arjuna Reddiar and another Vs State of Kerala and another
High Court Of Kerala · (1971) KLJ 821
Kerala Shops and Commercial Establishment Act, 1960 — Section 11, 11(1), 2(11)
High Courts10 Aug 1971
The Commissioner of Income Tax Vs M/s. Kelukutty, Calicut
High Court Of Kerala · (1971) KLJ 654
Income Tax Act, 1961 — Section 147(b), 148, 148, 149, 150
High Courts09 Aug 1971
Commissioner of Income Tax Vs Kelukutty
High Court Of Kerala · (1972) 85 ITR 102
Income Tax Act, 1961 — Section 147, 148
High Courts09 Aug 1971
Nainan Valappil Sunne Aboobacker Haji Vs Cheria Chakkala Thoppil C.T. Mammu Koya
High Court Of Kerala · (1971) KLJ 754
Dissolution of Muslim Marriages Act, 1939 — Section 2, 2(ix), 2(viii)(e)Hindu Marriage Act, 1955 — Section 23(2)
High Courts09 Aug 1971
Commissioner of Gift-tax Vs R. Narasimhan Potti
High Court Of Kerala · (1972) 83 ITR 296
Gift Tax Act, 1958 — Section 5(1)
High Courts06 Aug 1971Dismissed
Parmeswaran Nair Vs Janaki Amma and Another
High Court Of Kerala · AIR 1972 Ker 80
Evidence Act, 1872 — Section 112
High Courts06 Aug 1971Dismissed
P.A. Seyed Mohamed Koya and Another Vs The Union of India (UOI) and Others
High Court Of Kerala · AIR 1972 Ker 85
Constitution of India, 1950 — Article 14, 19(1), 226, 31(1)Laccadive Minicoy and Amindivi Islands (Debt Conciliation and Grant of Loans) (Amendment) Regulations, 1970 — Regulation 3Laccadive Minicoy and Amindivi Islands (Debt Conciliation and Grant of Loans) Regulations, 1964 — Section 2, 9(2)
High Courts05 Aug 1971Dismissed
Subbaya Pillai Lekshmanan Pillai Vs Narayani Subhashini
High Court Of Kerala · AIR 1972 Ker 162
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts05 Aug 1971Dismissed
Krishnan Vs Radha Lekshmi Amma
High Court Of Kerala · AIR 1972 Ker 145
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 23(1)Limitation Act, 1908 — Article 173
High Courts05 Aug 1971
P.K. Yeshodamma Vs Commissioner of Income Tax
High Court Of Kerala · (1973) 87 ITR 54
Income Tax Act, 1961 — Section 64, 80C, 87(1)
High Courts05 Aug 1971Dismissed
T.M. Mathew and Others Vs Industrial Bank Ltd. (In Liquidation)
High Court Of Kerala · (1971) 08 KL CK 0004
Companies Act, 1913 — Section 156, 212(1)Limitation Act, 1908 — Article 112, 120
High Courts03 Aug 1971Dismissed
P. Kunhikannan Nair Vs N. Krishnan
High Court Of Kerala · AIR 1972 Ker 90
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
High Courts02 Aug 1971
Abdul Vs State
High Court Of Kerala · (1972) CriLJ 88
Criminal Procedure Code, 1898 (CrPC) — Section 197, 342Penal Code, 1860 (IPC) — Section 19
High Courts02 Aug 1971Allowed
Mundayat Vadakke Purayil Kunhayissu and others Vs Chirukandan and others
High Court Of Kerala · (1971) KLJ 796
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts02 Aug 1971Dismissed
P.P. Sathya Bhama Vs M.A. John and Another
High Court Of Kerala · AIR 1972 Ker 152
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 56, Order 21 Rule 58, Order 21 Rule 61, Order 21 Rule 63, Order 21 Rule 83Succession Act, 1925 — Section 142, 332, 333
High Courts02 Aug 1971Allowed
Makky Govindan and others Vs Velayudhan Nair
High Court Of Kerala · (1973) KLJ 671
Kerala Compensation for Tenants Improvements Act, 1958 — Section 2(d)(iii)
High Courts30 Jul 1971Allowed
Quilon D.P.B. Operators Assn. Vs Stat and Others
High Court Of Kerala · (1991) 2 KLJ 545
Constitution of India, 1950 — Article 12Co-operative Societies Act, 1912 — Section 2(42), 9Penal Code, 1860 (IPC) — Section 197, 21
High Courts28 Jul 1971Dismissed
Mohammed Kani Rowther Vs Hassan Rowther Bulghese Beevi and Another
High Court Of Kerala · AIR 1972 Ker 56
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11