High Courts09 Apr 1975
COMMISSIONER OF Income Tax, KERALA Vs MITTAL STEEL RE-ROLLING AND ALLIED INDUSTRIES (P.) LTD.
High Court Of Kerala · (1977) 108 ITR 207
Income Tax Act, 1961 — Section 33, 34
COURT ARCHIVE
High Court Of Kerala judgments, 1975
163 judgments · page 7 of 9
High Courts09 Apr 1975
Commissioner of Income Tax Vs Mittal Steel Re-Rolling and Allied Industries (P.) Ltd.
High Court Of Kerala · (1977) 108 ITR 207
Income Tax Act, 1961 — Section 33(1)
High Courts09 Apr 1975
Bhagavathy Ummini and Others Vs Ramankutty and Others
High Court Of Kerala · AIR 1976 Ker 34 : (1978) 2 ILR (Ker) 448
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 50Penal Code, 1860 (IPC) — Section 494, 495, 497, 498
High Courts07 Apr 1975
Commissioner of Wealth-tax Vs Smt. V. Pathummabi
High Court Of Kerala · (1977) 108 ITR 689
Wealth Tax Act, 1957 — Section 18(1)
High Courts02 Apr 1975Dismissed
Kochukesavan and Another Vs Raman Padmanabhan and Others
High Court Of Kerala · AIR 1976 Ker 105 : (1978) 2 ILR (Ker) 422
Evidence Act, 1872 — Section 101Transfer of Property Act, 1882 — Section 54Travancore Registration Act, 1087 — Section 10(1)
High Courts01 Apr 1975
State Bank of Travancore Vs Commissioner of Income Tax
High Court Of Kerala · (1977) 110 ITR 336
High Courts26 Mar 1975Dismissed
The Sales Tax Officer and Another Vs Modern Plastic Industries Sales Tax Officer and Others Vs S.V. Pai
High Court Of Kerala · (1976) 37 STC 23
Central Sales Tax Act, 1956 — Section 7, 8
High Courts25 Mar 1975
Commissioner of Income Tax Vs Cochin Company (P.) Ltd. Cochin Company (P.) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1976) 104 ITR 655
Income Tax Act, 1961 — Section 147, 148, 160, 161, 162
High Courts25 Mar 1975
M. Mohammed Vs Collector of Customs and C. Ex.
High Court Of Kerala · (1999) 110 ELT 451
Central Excise Rules, 1944 — Rule 226, 32(2), 40Customs Act, 1962 — Section 110, 110(1)
High Courts24 Mar 1975Dismissed
R.K.V. Motors and Timbers (P) Ltd. Vs M.V. Balachandra Kurup and Others
High Court Of Kerala · AIR 1976 Ker 7
Central Motor Vehicles Rules, 1989 — Rule 177AMotor Vehicles Act, 1939 — Section 47
High Courts21 Mar 1975Dismissed
Mathai Varkey and Another Vs Achuthan Damodaran and Others
High Court Of Kerala · AIR 1975 Ker 195
Provincial Insolvency Act, 1920 — Section 6, 7, 75(1)
High Courts21 Mar 1975Allowed
Sankaran Potti Madhavan Potti Vs Kochehi Krishnan and Others
High Court Of Kerala · AIR 1976 Ker 129
Kerala Nambudiri Act, 1958 — Section 5Travancore Malayala Brahim Act, 1106 — Section 2(1)
High Courts19 Mar 1975
State Bank of Travancore Vs C.T. George and Another
High Court Of Kerala · AIR 1975 Ker 169
Usurious Loans Act, 1918 — Section 3(2)
High Courts19 Mar 1975Allowed
Annamma Vs Ouseph Tressiamma
High Court Of Kerala · AIR 1975 Ker 185
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 91, Order 21 Rule 93Contract Act, 1872 — Section 70, 72
High Courts18 Mar 1975
Mammon K. Cherian Vs Commissioner of Income Tax
High Court Of Kerala · (1976) 102 ITR 553
Income Tax Act, 1961 — Section 64(1)
High Courts17 Mar 1975Dismissed
V.A. Augustine and Co. Vs State of Kerala
High Court Of Kerala · (1975) 36 STC 257
High Courts14 Mar 1975Allowed
Narayanan and Another Vs Regional Transport Authority, Cannanore and Others
High Court Of Kerala · AIR 1976 Ker 9
Constitution of India, 1950 — Article 226Kerala Motor Vehicles Rules, 1989 — Rule 177A(2)Motor Vehicles Act, 1939 — Section 47(1)
High Courts14 Mar 1975Allowed
Kerala Public Service Commission Vs Varghese and Others
High Court Of Kerala · (1975) 03 KL CK 0003
High Courts13 Mar 1975
Abdulla and Others Vs State
High Court Of Kerala · (1976) CriLJ 320
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 5, 9Constitution of India, 1950 — Article 14, 16, 21, 22, 352
High Courts10 Mar 1975Dismissed
Coastal Food Packers Vs The State of Kerala
High Court Of Kerala · (1975) 36 STC 72
Constitution of India, 1950 — Article 14, 19, 286, 301