High Courts04 Oct 1967Dismissed
Sankara Narayana Transports Vs Chandran and Another.
High Court Of Kerala · (1968) KLJ 295
Motor Vehicles Act, 1988 — Section 62, 62(d), 64(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,507 of 2,714
High Courts23 Sept 1967
Haji K. Assainar Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1968) 69 ITR 154
Income Tax Act, 1922 — Section 10(2)(xv), 66(1)
High Courts23 Sept 1967
Haji K. Assainar Vs The Commissioner of Income Tax, Kerala
High Court Of Kerala · (1968) KLJ 21
Income Tax Act, 1922 — Section 10(2)(XV)
High Courts08 Sept 1967
P.K. Subramania Iyer Vs Commissioner of Gift Tax, Kerala, Ernakulam
High Court Of Kerala · (1968) 67 ITR 612
High Courts07 Sept 1967
Aluminium Industries Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1968) 68 ITR 125
Companies Super Profits Tax Act, 1963 — Section 4Companies Super Profits Tax Rules, 1963 — Rule 1
High Courts06 Sept 1967
JOSEPH THOMAS and BROS. Vs COMMISSIONER OF Income Tax KERALA.
High Court Of Kerala · (1968) 68 ITR 796
Income Tax Act, 1961 — Section 142, 143, 144, 256, 260
High Courts05 Sept 1967Allowed
Govinda Bhatta Vs Krishna Bhatta
High Court Of Kerala · AIR 1968 Ker 250 : (1967) 11 KLJ 910
Limitation Act, 1908 — Article 182Transfer of Property Act, 1882 — Section 53
High Courts05 Sept 1967
Padmanabhan Menon (T.K.) and Others Vs Indian Aluminium Company Ltd. and Others
High Court Of Kerala · (1968) 2 LLJ 225
Industrial Disputes Act, 1947 — Section 10, 12, 13, 17, 18
High Courts05 Sept 1967Allowed
South India Corporation Private Ltd., Cochin Vs State of Kerala and Others
High Court Of Kerala · (1967) 09 KL CK 0001
Constitution of India, 1950 — Article 14, 277, 278, 278(2), 291
High Courts04 Sept 1967
Commissioner Of Income Tax, Kerala Vs Ramakrishnan
High Court Of Kerala · (1969) 73 ITR 356
Income Tax Act, 1922 — Section 10(2)(vii), 66, 66(2)
High Courts04 Sept 1967
The Commissioner of Income Tax, Kerala, Ernakulam Vs V.K. Ramakrishnan
High Court Of Kerala · AIR 1968 Ker 156 : (1967) 11 KLJ 863
Income Tax Act, 1922 — Section 10(2), 12B
High Courts01 Sept 1967Dismissed
Pappu Vs Damodaran and Others
High Court Of Kerala · AIR 1968 Ker 126 : (1968) CriLJ 625
Penal Code, 1860 (IPC) — Section 76
High Courts01 Sept 1967
Commissioner of Gift-tax, Kerala, Ernakulam Vs Dr. V. Madhavan Valiathan
High Court Of Kerala · AIR 1968 Ker 80 : (1968) 68 ITR 729
Gift Tax Act, 1958 — Section 26(1)Income Tax Act, 1922 — Section 66(1)
High Courts31 Aug 1967Dismissed
T.P. Seetharaman Vs K. Sekharan Nair and Others
High Court Of Kerala · (1967) 08 KL CK 0015
Constitution of India, 1950 — Article 326Representation of the People Act, 1951 — Section 100(1), 64, 83, 86, 92
High Courts30 Aug 1967
Pathumma Beevi (P.K.) and Others Vs Chief Secretary to Government of Kerala and Others
High Court Of Kerala · (1968) 1 LLJ 400
Civil Procedure Code, 1908 (CPC) — Section 9Industrial Disputes Act, 1947 — Section 10, 17, 17A, 33C, 38
High Courts30 Aug 1967
The Commissioner of Income Tax, Kerala, Ernakulam Vs Saraf Trading Corporation, Cochin
High Court Of Kerala · AIR 1968 Ker 292 : (1968) 69 ITR 62
Finance Act, 1963 — Section 2(5)
High Courts30 Aug 1967
Achamma Thomas and others Vs Aliyamma Thomas
High Court Of Kerala · (1967) KLJ 964
High Courts24 Aug 1967Allowed
Chacko Saramma Vs Kunchen Parameswaran
High Court Of Kerala · (1967) KLJ 962
Kerala Agriculturists Debt Relief Act, 1958 — Section 2(c)
High Courts24 Aug 1967
Commissioner of Income Tax, Kerala Vs P.R. Krishna Iyer
High Court Of Kerala · (1967) KLJ 825
Income Tax Act, 1961 — Section 69
High Courts24 Aug 1967Dismissed
P.R. Francis Vs A.V. Aryian and Another
High Court Of Kerala · AIR 1968 Ker 252
Conduct of Elections Rules, 1961 — Rule 39, 42A, 49(3), 60, 62(8)Representation of the People Act, 1951 — Section 59, 80, 81, 90, 92