High Courts04 Aug 1964Dismissed
Ramankutty Vs Income Tax Officer, Aleppey
High Court Of Kerala · (1965) KLJ 522
Income Tax Act, 1922 — Section 28(1)(c), 33A(2)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,550 of 2,714
High Courts04 Aug 1964Allowed
Chithraru Jathavedan Nambooripad Vs Gopala Pillai Chandrasekharan Nair
High Court Of Kerala · AIR 1967 Ker 81
Civil Procedure Code, 1908 (CPC) — Section 37, 38, 39, 42
High Courts03 Aug 1964Dismissed
Narayanan Nambiar Vs Ambu Kunhi
High Court Of Kerala · (1964) KLJ 944
Civil Procedure Code, 1908 (CPC) — Section 2(2), 47
High Courts03 Aug 1964Allowed
George Vs Mariam alias Mary and Others
High Court Of Kerala · (1964) KLJ 965
High Courts03 Aug 1964Dismissed
Ahammed alias Kunju Vs Achutha Menon
High Court Of Kerala · (1964) KLJ 962
Kerala Agrlculturists Debt Relief Act, 1958 — Section 3(2)Limitation Act, 1908 — Article 74, 75
High Courts02 Aug 1964Dismissed
Appukuttan Vs Gopala Pillai and another
High Court Of Kerala · (1968) KLJ 789
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7, 151, 152Limitation Act, 1963 — Section 19, 5
High Courts31 Jul 1964
State of Kerala Vs Gopinathan Nair and Another
High Court Of Kerala · (1964) KLJ 787
Prevention of Food Adulteration Act, 1954 — Section 10(7)
High Courts30 Jul 1964Allowed
Gopalakrishna Panicher Vs George Sakaria and others
High Court Of Kerala · (1965) KLJ 966
Kerala Panchayat Act, 1960 — Section 24(1)
High Courts30 Jul 1964Dismissed
A. Thangal Kunju Musaliar Vs The District Collector and Ex-Officio Tax Recovery Officer, Quilon and Another
High Court Of Kerala · AIR 1966 Ker 62
Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 46(2)Income Tax Act, 1961 — Section 122
High Courts30 Jul 1964Allowed
P.C. Kunhikrishnan Nambiar and Another Vs State of Kerala and Others
High Court Of Kerala · AIR 1965 Ker 84 : (1966) 2 LLJ 647
Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 2(2), 4, 4, 5Administrative Service (Cadre) Rules, 1954 — Rule 4(2), 9Constitution of India, 1950 — Article 14, 16, 226, 311(2)
High Courts30 Jul 1964
Gangadharan Pillai Vs Sales Tax Officer (Reserve)
High Court Of Kerala · (1965) KLJ 297 : (1965) 16 STC 578
General Sales Tax Act, 1125 — Section 14
High Courts30 Jul 1964
A.V. Thomas and Co. Ltd., Alleppey Vs The Commissioner of Income Tax, Kerala, Ernakulam
High Court Of Kerala · AIR 1965 Ker 74 : (1966) 59 ITR 499
Income Tax Act, 1922 — Section 34(1)
High Courts30 Jul 1964
Kunhikrishnan Nambiar Vs State of Kerala and Others
High Court Of Kerala · (1964) KLJ 1120
Constitution of India, 1950 — Article 14, 16, 226, 311States Reorganisation Act, 1956 — Section 115, 117
High Courts29 Jul 1964
Parameswaran Nampoori Vs Varki
High Court Of Kerala · (1964) KLJ 985
Kerala Agrlculturists Debt Relief Act, 1958 — Section 11(2)
High Courts29 Jul 1964Allowed
M/s. Enoch Pharma Vs State of Kerala and Others
High Court Of Kerala · (1965) KLJ 314
Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 19, 2(c), 3, 7
High Courts28 Jul 1964Dismissed
Moideen Haji Vs Kadir and Others
High Court Of Kerala · (1964) KLJ 904
High Courts27 Jul 1964Allowed
Provident Fund Inspector, Quilon Vs Kerala Janatha Printers and Publishers (P) Ltd., Trivandrum and Another
High Court Of Kerala · AIR 1965 Ker 130 : (1965) CriLJ 555 : (1965) 10 FLR 100 : (1965) KLJ 103
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 4Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 15, 3
High Courts27 Jul 1964Allowed
Ramaswami Vs S. T. O. Ponnani and Others
High Court Of Kerala · (1964) KLJ 1115
General Sales Tax Act, 1125 — Section 15(1)(i)
High Courts24 Jul 1964Dismissed
Swaminatha Iyer Vs Ramachandra Kurup and Another
High Court Of Kerala · (1965) KLJ 369
High Courts24 Jul 1964
Kutty Sahib Vs Commissioner of Gift Tax
High Court Of Kerala · (1964) KLJ 852
Gift Tax Act, 1958 — Section 26, 26(1), 6