High Courts10 Nov 1975Allowed
P. Kesavan and Company Vs The Assistant Commissioner of Sales Tax (Assessment)
High Court Of Kerala · (1976) 37 STC 221
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 35
COURT ARCHIVE
High Court Of Kerala judgments, 1975
163 judgments · page 2 of 9
High Courts05 Nov 1975
Rajalakshmi Textiles Finishing Mills and Another Vs Sales Tax Officer and Another
High Court Of Kerala · (1976) 38 STC 302
Central Sales Tax Act, 1956 — Section 10, 8
High Courts31 Oct 1975Dismissed
M.J. George Vs Sumathi and Others
High Court Of Kerala · (1975) 10 KL CK 0019
Constitution of India, 1950 — Article 226Workmens Compensation Act, 1923 — Section 3, 3(1), 30
High Courts31 Oct 1975Dismissed
Raman Padmanabhan Vs Devaki Thulasi and Others
High Court Of Kerala · (1975) 10 KL CK 0018
Travancore Ezhava Act, 1100 — Section 18, 19Trusts Act, 1882 — Section 88, 90, 94
High Courts30 Oct 1975
M/S. GOVINDJI and BROS. (P) LTD., COCHIN-2 Vs THE COMMISSIONER OF Income Tax, KERALA, ERNAKULAM.
High Court Of Kerala · (1976) 5 CTR 214
Income Tax Act, 1961 — Section 263, 72
High Courts30 Oct 1975
Govindji and Bros. (P.) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1976) 105 ITR 688
Income Tax Act, 1961 — Section 263, 72(1)
High Courts29 Oct 1975
M/s. P.C. Ittymathew Son, Palghat Vs State of Kerala
High Court Of Kerala · (1976) 5 CTR 29B
High Courts29 Oct 1975Allowed
P.C. Ittymathew Son Vs State of Kerala
High Court Of Kerala · (1976) 37 STC 184
High Courts27 Oct 1975
C.A. Zacharia, Kottayam Vs State of Kerala
High Court Of Kerala · (1976) 5 CTR 70
High Courts24 Oct 1975Dismissed
The Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Advani Oerlikon (Private) Limited
High Court Of Kerala · (1976) 37 STC 1
Central Sales Tax Act, 1956 — Section 2
High Courts24 Oct 1975
Harrisons and Crosfield Limited Vs Industrial Tribunal and Others
High Court Of Kerala · (1976) 2 LLJ 289
COMPANIES ACT, 1956 — Section 226, 309Payment of Bonus Act, 1965 — Section 10, 11, 12, 2, 23
High Courts24 Oct 1975
THE DEPUTY COMMISSIONER OF SALES TAX (LAW), BOARD OF REVENUE (TAXES), ERNAKULAM Vs MESSRS. ADVANI OOORLIKON (PVT.) LTD., GOLF LINKS, KOWADIAR, TRIVANDRUM.
High Court Of Kerala · (1976) 5 CTR 24
Central Sales Tax Act, 1956 — Section 2
High Courts23 Oct 1975
Boota Pure Drug Co. (India) Ltd. Vs K.C. Bastian and Another
High Court Of Kerala · (1977) 2 ILR (Ker) 40 : (1977) 2 LLJ 113
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33A
High Courts20 Oct 1975Dismissed
Vasudevan Vs State
High Court Of Kerala · (1975) ACJ 523
Penal Code, 1860 (IPC) — Section 279, 337, 338, 44
High Courts19 Oct 1975
Workmen of Cochin Chamber of Commerce Vs State of Kerala
High Court Of Kerala · (1976) 2 LLJ 108
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11A, 12
High Courts15 Oct 1975Dismissed
Chellapan Vs Additional Collector of Customs
High Court Of Kerala · (1978) 2 ELT 547
Customs Act, 1962 — Section 153
High Courts15 Oct 1975
THE MALABAR STEAMSHIP CO. LTD. Vs ASSISTANT COLLECTOR OF CUSTOMS AND ANOTHER.
High Court Of Kerala · (1976) 5 CTR 110
Customs Act, 1962 — Section 69, 87, 88, 89
High Courts08 Oct 1975
Income Tax OFFICER, ERNAKULAM Vs THE MAMBAD TIMBER AND ESTATES PRIVATE LTD. and OTHERS.
High Court Of Kerala · (1976) 5 CTR 166C
COMPANIES ACT, 1956 — Section 143, 144, 259, 294, 34Income Tax Act, 1961 — Section 153
High Courts01 Oct 1975
Commissioner of Income Tax Vs Union Engineering Works
High Court Of Kerala · (1976) 105 ITR 311
Income Tax Act, 1961 — Section 10(3)