High Courts16 Jun 1975Allowed
Mohammad Haji Vs Umananda Kamath
High Court Of Kerala · AIR 1976 Ker 26
Transfer of Property Act, 1882 — Section 106
COURT ARCHIVE
High Court Of Kerala judgments, 1975
163 judgments · page 6 of 9
High Courts16 Jun 1975
Alleppy Co. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1979) 116 ITR 169
Finance Act, 1965 — Section 147
High Courts09 Jun 1975Allowed
Federal Bank Ltd. Vs P.S.P. Panicker Simon Carves India Ltd.
High Court Of Kerala · AIR 1976 Ker 5
Negotiable Instruments Act, 1881 (NI) — Section 36, 43, 59
High Courts05 Jun 1975Dismissed
Gwalior Rayon Silk Mfg. (Wvg.) Co. Ltd. Vs The Union of India (UOI) and Another
High Court Of Kerala · AIR 1976 Ker 68
Emergency Risks (Goods) Insurance Act, 1962 — Section 1(3), 7, 7(2), 8(1)General Clauses Act, 1897 — Section 6
High Courts03 Jun 1975Allowed
State of Kerala and Others Vs M.C. Joseph
High Court Of Kerala · AIR 1975 Ker 189
Constitution of India, 1950 — Article 226
High Courts29 May 1975Allowed
Lookose Jose Vs Chandy Skariah and Others
High Court Of Kerala · AIR 1975 Ker 206
Constitution of India, 1950 — Article 226Kerala Rationing Order, 1966 — Section 45(11)
High Courts29 May 1975Dismissed
M.J. Thomas, Prop., Current Book House, Trichur Vs The District Collector, Kozhikode and Others
High Court Of Kerala · AIR 1976 Ker 28
Constitution of India, 1950 — Article 226Kerala Abkari Act, 1077 — Section 18A, 29Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 3, 5, 5(5)
High Courts26 May 1975Allowed
Paily Paily and Another Vs Revenue Divisional Officer, Muvattupuzha (L.A. Officer) and Others
High Court Of Kerala · AIR 1976 Ker 44
Kerala Land Acquisition Act, 1961 — Section 19(4)
High Courts26 May 1975
The Sales Tax Officer, I Circle, Alleppey and Another Vs Modern Plastic Industries, Neerkunan, Alleppey-5. S.V. Pai Vs Sales Tax Officer, I Circle, Ernakulam and Others
High Court Of Kerala · (1976) 5 CTR 108B
Central Sales Tax Act, 1956 — Section 7, 8
High Courts13 May 1975
T. Ramachandran Vs V.K. Kuttan and Others
High Court Of Kerala · (1975) CriLJ 1531
Criminal Procedure Code, 1973 (CrPC) — Section 100, 97, 98Penal Code, 1860 (IPC) — Section 342
High Courts19 Apr 1975Allowed
Velutha Kunjamma Vs Janaki Parvathi
High Court Of Kerala · AIR 1975 Ker 193
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts19 Apr 1975Allowed
Gopalan Vs Angamali Chit Fund (P) Ltd.
High Court Of Kerala · AIR 1977 Ker 120 : (1975) 2 LLJ 296
Civil Procedure Code, 1908 (CPC) — Section 60(1)Payment of Bonus Act, 1965 — Section 10, 2(21)Payment of Wages Act, 1936 — Section 2
High Courts18 Apr 1975
Iyper Vs L.I.C. of India
High Court Of Kerala · (1976) 2 LLJ 28
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 12, 14, 16, 226, 289LIFE INSURANCE CORPORATION ACT, 1956 — Section 11, 48
High Courts11 Apr 1975Allowed
Construction Company and Another Vs State of Kerala
High Court Of Kerala · (1975) 36 STC 320
High Courts11 Apr 1975
The Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs N.S. Moos
High Court Of Kerala · (1975) 36 STC 169
Central Sales Tax Act, 1956 — Section 8
High Courts11 Apr 1975
Cochin Company Vs Commissioner of Income Tax
High Court Of Kerala · (1978) 114 ITR 822
Finance Act, 1966 — Section 2(5), 2(7)Income Tax Act, 1961 — Section 33(1), 33(1A)
High Courts11 Apr 1975
Vijaya Stores Vs The State of Kerala
High Court Of Kerala · (1975) 36 STC 286
Kerala General Sales Tax Act, 1963 — Section 39
High Courts10 Apr 1975Allowed
Deputy Commissioner of Agricultural Income Tax and Sales Tax (Law) Vs Calicut Company
High Court Of Kerala · (1976) 37 STC 296
Kerala General Sales Tax Act, 1963 — Section 7
High Courts10 Apr 1975
Deputy Commissioner of Agricultural Income Tax and Sales-Tax, Kerala Vs Calicut Co.
High Court Of Kerala · (1976) 5 CTR 114
Customs Act, 1962 — Section 7, 8
High Courts10 Apr 1975Dismissed
Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs Balakrishna Pillai
High Court Of Kerala · (1975) 36 STC 487
Kerala General Sales Tax Act, 1963 — Section 2(vii)