High Courts19 Dec 1975
Workmen of Premier Tyres Limited Vs Premier Tyres Limited
High Court Of Kerala · (1976) 2 LLJ 251
Industrial Disputes Act, 1947 — Section 33
COURT ARCHIVE
High Court Of Kerala judgments, 1975
163 judgments · page 1 of 9
High Courts17 Dec 1975
The Deputy Commissioner of Agricultural Income Tax and Sales-Tax, (Law), Board of Revenue (Taxes) Ernakulam Vs M/s. Chandra Corporation, Agency Division, M.G. Road, Ernakulam
High Court Of Kerala · (1976) 5 CTR 155B
Kerala General Sales Tax Act, 1963 — Entry 9
High Courts17 Dec 1975Dismissed
Deputy Commissioner of Agricultural Income Tax and Sales Tax (Law), Board of Revenue (Taxes) Vs Chandra Corporation
High Court Of Kerala · (1976) 37 STC 179
Kerala General Sales Tax Act, 1963 — Entry 9
High Courts15 Dec 1975Dismissed
Pylo Luka Muricken Vs Registrar of Companies
High Court Of Kerala · (1975) 12 KL CK 0009
Companies Act, 1956 — Section 551(5), 611(2), 633(1)Constitution of India, 1950 — Article 20(2)
High Courts15 Dec 1975Dismissed
Ayyappan Ezhuthachan Vs Antony and Others
High Court Of Kerala · (1975) 12 KL CK 0003
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 8Hindu Minority and Guardianship Act, 1956 — Section 11, 6, 8, 8(1), 8(2)Specific Relief Act, 1963 — Section 20(4), 22, 9
High Courts12 Dec 1975
Commissioner of Wealth-tax Vs K. Gopinathan Nair
High Court Of Kerala · (1976) 103 ITR 23
Wealth Tax Act, 1957 — Section 2
High Courts11 Dec 1975
Rajasekharan Nair Vs State of Kerala and Another
High Court Of Kerala · (1976) 5 CTR 308
Kerala Additional Tax On Entertainments And Surcharge On Show Tax Act, 1963 — Section 2, 3
High Courts10 Dec 1975
Commissioner of Income Tax Vs Kerala Nut Food Co.
High Court Of Kerala · (1975) 12 KL CK 0005
Kerala Industrial Employees Payment of Gratuity Act, 1970 — Section 13Travancore-Cochin Interpretation and General Clauses Act, 1125 — Section 4
High Courts09 Dec 1975
A.A. Kochandi and Others Vs Agricultural Income Tax Officer and Others
High Court Of Kerala · (1977) 110 ITR 406
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 18, Order 5 Rule 19Kerala Agricultural Income Tax Act, 1950 — Section 64
High Courts02 Dec 1975Dismissed
Sree Krishna Traders Vs Sales Tax Officer
High Court Of Kerala · (1976) 38 STC 32
Income Tax Act, 1961 — Section 271
High Courts02 Dec 1975
SREE KRISHNA TRADERS Vs SALES TAX OFFICER.
High Court Of Kerala · (1976) 5 CTR 195B
Income Tax Act, 1961 — Section 10, 143, 156, 17, 271
High Courts01 Dec 1975
R. Madhavan Nair Vs Commissioner of Income Tax
High Court Of Kerala · (1976) 105 ITR 813
Income Tax Act, 1961 — Section 147, 155(5), 34(3)
High Courts28 Nov 1975
Kerala Tile and Clay Works Vs Commissioner of Income Tax
High Court Of Kerala · (1976) 104 ITR 597
Income Tax Act, 1961 — Section 139, 139(1), 271(1)
High Courts21 Nov 1975
V. Radhakrishna Eradi Vs Tax Recovery Officer
High Court Of Kerala · (1976) 105 ITR 30
Income Tax Act, 1961 — Section 281Income Tax Rules, 1962 — Rule 16
High Courts21 Nov 1975
T.T. Pylunny Royal Smiths Vs Union of India and (UOI) Ors.
High Court Of Kerala · (1978) 2 ELT 705
Central Excise Rules, 1944 — Rule 10, 11, 173J, 8
High Courts20 Nov 1975
Thayambath Janaki Vs The State of Kerala and Others
High Court Of Kerala · (1976) 5 CTR 158B
Kerala Revenue Recovery Act, 1968 — Section 2(e), 68
High Courts19 Nov 1975
Commissioner of Agricultural Income Tax Vs M.J. Cherian
High Court Of Kerala · (1979) 117 ITR 371
High Courts16 Nov 1975
S. AIYATHURA PILLAI, BY SON AND LEGAL REPRESENTATIVE A. SUBRAMANIA PILLAI, PALAI Vs THE COMMISSIONER OF Income Tax, KERALA, ERNAKULAM.
High Court Of Kerala · (1976) 5 CTR 162
Income Tax Act, 1961 — Section 145, 147, 2, 258
High Courts13 Nov 1975
The Deputy Commissioner of Agricultural Income Tax and Sales Tax (Law), Board of Revenue (Taxes) Vs A. Khader Kunhi Sons and Others
High Court Of Kerala · (1976) 37 STC 227
Kerala General Sales Tax Act, 1963 — Item 4(ii)
High Courts13 Nov 1975
The Deputy Commissioner of Agricultural Income Tax and Sales-Tax (Law), Board of Revenue (Taxes), Ernakulam Vs M/s. A. Khader Kunhi and Sons Merchants, Camp Bazaar, Cannanore and Others
High Court Of Kerala · (1976) 5 CTR 105
Kerala General Sales Tax Act, 1963 — Item 4(ii)