High Courts02 Jun 1976
KELPUNJ ENTERPRISES Vs COMMISSIONER OF Income Tax, KERALA.
High Court Of Kerala · (1977) 108 ITR 294
Income Tax Act, 1961 — Section 263, 264
COURT ARCHIVE
High Court Of Kerala judgments, 1976
158 judgments · page 6 of 8
High Courts28 May 1976Dismissed
Subramonia Iyer Vs Pachi Amma Lekshmikutty Amma
High Court Of Kerala · AIR 1977 Ker 5
Kerala Land Reforms Act, 1963 — Section 4ATransfer of Property Act, 1882 — Section 58, 60
High Courts07 May 1976
The Deputy Comm. of Agricultural Income Tax and Sales Tax (Law), Board of Revenue (Taxes), Ernakulam Vs M/S. Union Carbide India Ltd. Madras-2
High Court Of Kerala · (1976) 5 CTR 242B
Kerala General Sales Tax Act, 1963 — Section 5, 5(1)(ii)
High Courts07 May 1976
Varghese Varghese and Others Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1976) 105 ITR 732
High Courts07 May 1976Dismissed
The Deputy Commissioner of Agricultural Income Tax And Sales Tax (Law), Board of Revenue (Taxes) Vs Union Carbide India Limited
High Court Of Kerala · (1976) 38 STC 198
Kerala General Sales Tax Act, 1963 — Item 12
High Courts20 Apr 1976Dismissed
Raghavan Nair Vs Narayana Panicker
High Court Of Kerala · AIR 1977 Ker 11
Kerala Land Reforms Act, 1963 — Section 17, 18, 18(1)
High Courts13 Apr 1976
F.A.C.T. Employees'' Association Vs F.A.C.T. Limited and Others K.P Abdul Rahiman and Others Vs F.A.C.T. Limited and Others
High Court Of Kerala · (1977) 1 LLJ 182
Constitution of India, 1950 — Article 136, 226, 227Industrial Disputes Act, 1947 — Section 10, 10A, 11, 15, 17
High Courts09 Apr 1976
The Deputy Commissioner of Agricultural Income Tax and Sales Tax (Law), Board of Revenue (Taxes) Vs M.K. Ahammed Kutty
High Court Of Kerala · (1976) 38 STC 210
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(7)
High Courts09 Apr 1976
Commissioner of Income Tax Vs India Sea Foods
High Court Of Kerala · (1976) 105 ITR 708
Income Tax Act, 1961 — Section 143, 144, 147, 271(1)
High Courts09 Apr 1976Dismissed
Balakrishna Kurup Vs State of Kerala and Another
High Court Of Kerala · AIR 1977 Ker 13
Kerala Land Reforms Act, 1963 — Section 2(36A), 82, 82(2), 82(3), 83
High Courts08 Apr 1976
Janatha Contract Co. Vs Commissioner of Income Tax
High Court Of Kerala · (1976) 105 ITR 627
Income Tax Act, 1961 — Section 260(1)
High Courts07 Apr 1976Allowed
Cheranellur Co-operative Society Ltd. Vs Deputy Registrar
High Court Of Kerala · AIR 1977 Ker 76
High Courts06 Apr 1976
Vasudevan Vs State
High Court Of Kerala · (1977) CriLJ 83
Penal Code, 1860 (IPC) — Section 143, 302
High Courts06 Apr 1976
Kesava Menon Vs State of Kerala and Another
High Court Of Kerala · AIR 1976 Ker 159
Kerala Land Reforms Act, 1963 — Section 82
High Courts02 Apr 1976Allowed
Varkey Vs Pacific Procon Ltd.
High Court Of Kerala · AIR 1977 Ker 24
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts01 Apr 1976
State of Kerala Vs Davasy Manjooram
High Court Of Kerala · (1977) 2 LLJ 74
Constitution of India, 1950 — Article 216, 226
High Courts01 Apr 1976Dismissed
Superintendent of Central Excise and Others Vs Madras Rubber Factory Ltd.
High Court Of Kerala · (1979) 4 ELT 89
Central Excises and Salt Act, 1944 — Section 3, 4
High Courts01 Apr 1976
THE SUPERINTENDENT OF CENTRAL EXCISE, KOTTAYAM and Others Vs THE MADRAS RUBBER FACTORY LTD., DHUN BUILDINGS, 175/1, ANNA SALAI, P.B. NO. 3760, MADRAS-2.
High Court Of Kerala · (1976) 5 CTR 250B
Central Excises and Salt Act, 1944 — Section 3, 4
High Courts29 Mar 1976Allowed
Kesava Pillai Karunakaran Pillai Vs Ouseph Joseph
High Court Of Kerala · AIR 1977 Ker 27
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 40, Order 34 Rule 4, Order 34 Rule 5, Order 34 Rule 6
High Courts29 Mar 1976Allowed
K.A. Joseph Vs Taluk Land Board, Cochin
High Court Of Kerala · AIR 1977 Ker 52
Kerala Land Reforms Act, 1963 — Section 85(2), 85(6)