High Courts26 Aug 1975
Sujir Ganesh Nayak and Co. Vs Income Tax Officer, A Ward, Quilon
High Court Of Kerala · (1976) 104 ITR 524
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 139, 147, 148, 149
COURT ARCHIVE
High Court Of Kerala judgments, 1975
163 judgments · page 4 of 9
High Courts14 Aug 1975
N. Dharmadan Advocate, Liquidator, Asoka Bank Ltd., Shertallay (In Liquidation) Residing At Rema Mahal, T.D. East Road, Ernakulam, Cochin-11 Vs The Commissioner of Income Tax, Ernakulam
High Court Of Kerala · (1976) 5 CTR 37B
Income Tax Act, 1961 — Section 178, 2
High Courts13 Aug 1975Dismissed
K.S. Joseph Vs State of Kerala
High Court Of Kerala · (1976) 37 STC 152
High Courts12 Aug 1975Dismissed
Thampan Thomas Vs The State of Kerala and Another
High Court Of Kerala · AIR 1976 Ker 94
Constitution of India, 1950 — Article 14, 21, 22, 31(B), 359Maintenance of Internal Security (Amendment) Act, 1975 — Section 16(A)(7)Maintenance of Internal Security Act, 1971 — Section 16(3), 18, 3
High Courts12 Aug 1975
Natarajan Vs Divisional Superintendent, Southern Railway and Others
High Court Of Kerala · (1977) 1 LLJ 387
Constitution of India, 1950 — Article 14, 15, 16, 19, 311
High Courts11 Aug 1975
M.M. Thomas Vs Union of India (UOI) and Others
High Court Of Kerala · (1976) CriLJ 1146
Constitution of India, 1950 — Article 14, 21, 22, 226, 25
High Courts06 Aug 1975
Deputy Commissioner of Agricultural Income Tax and Sales Tax (Law) Vs Tirumbadi Rubber Company Ltd. and Others
High Court Of Kerala · (1975) 36 STC 492
Kerala General Sales Tax Act, 1963 — Section 2(xxvii)
High Courts06 Aug 1975
Deputy Commissioner of Agricultural Income Tax and Sales Tax (Law), Ernakulam Vs Tirumbadi Rubber Co. Ltd. and Others
High Court Of Kerala · (1976) 5 CTR 39B
Kerala General Sales Tax Act, 1963 — Section 2(d), 2(vi), 2(vii), 2(viii), 2(xxi)
High Courts31 Jul 1975Allowed
Shajahan and Others Vs Income Tax Officer and Others
High Court Of Kerala · (1976) 46 CompCas 506 : (1976) 104 ITR 265
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132(3)
High Courts30 Jul 1975
GURUVAYUR DEVASWOM COMMITTEE Vs Income Tax OFFICER, TRICHUR.
High Court Of Kerala · (1976) 5 CTR 206(1)
Constitution of India, 1950 — Article 19, 21, 26Income Tax Act, 1961 — Section 11, 2
High Courts24 Jul 1975
Madras Rubber Factory Ltd. Vs The Assistant Collector of Central Ex. and Others
High Court Of Kerala · (1977) 1 ELT 85
Central Excises and Salt Act, 1944 — Section 3, 4
High Courts17 Jul 1975
Abdul Rahiman Chowghat Vs The Commissioner of Income Tax, Kerala, Ernakulam
High Court Of Kerala · (1976) 5 CTR 160
Income Tax Act, 1961 — Section 90
High Courts17 Jul 1975Allowed
Ourupuvil Mathew Ouseph Vs The District Collector, Ernakulam and Others
High Court Of Kerala · AIR 1976 Ker 118
Kerala Land Acquisition Act, 1961 — Section 33(2)
High Courts16 Jul 1975
RAJA RAJESWARI WEAVING MILLS, CANNANORE Vs UNION OF INDIA and Others
High Court Of Kerala · (1976) 5 CTR 145
Constitution of India, 1950 — Article 14, 19Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts14 Jul 1975
P.K. Gopinathan Nairand Others Vs The Executive Officer and Another
High Court Of Kerala · (1976) CriLJ 171
Constitution of India, 1950 — Article 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 23, 24
High Courts14 Jul 1975Allowed
The State of Kerala and Another Vs K.S. Krishna Kumari and Others
High Court Of Kerala · AIR 1976 Ker 54
Constitution of India, 1950 — Article 14, 15(4)
High Courts08 Jul 1975
Commissioner of Income Tax Vs High Land Produce Co. Ltd.
High Court Of Kerala · (1976) 102 ITR 803
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts08 Jul 1975
Friends Union Oil Mills and Others Vs Income Tax Officer and Others
High Court Of Kerala · (1977) 106 ITR 571
Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 220, 245(2), 401, 468(2)Economic Offences (Inapplicability of Limitation) Act, 1974 — Section 2Income Tax Act, 1961 — Section 271(1), 271(4A), 274(2), 277, 279(1A)
High Courts08 Jul 1975Allowed
T.V. Ali Vs The State of Kerala and Others
High Court Of Kerala · AIR 1976 Ker 42
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 34
High Courts04 Jul 1975Dismissed
The Circle Inspector (Excise) Neyyattinkara and Others Vs K. Mukundan
High Court Of Kerala · AIR 1976 Ker 120
Kerala Abkari Act, 1077 — Section 34, 55, 56, 57, 58