High Courts31 Mar 1977
Chandra Construction Company Vs State of Kerala and Another
High Court Of Kerala · (1977) 03 KL CK 0005
Arbitration Act, 1940 — Section 30, 35Civil Procedure Code, 1908 (CPC) — Section 34
COURT ARCHIVE
High Court Of Kerala judgments, 1977
261 judgments · page 11 of 14
High Courts30 Mar 1977Dismissed
Koran Vs Kamala Shetty
High Court Of Kerala · AIR 1978 Ker 172 : (1977) 2 ILR (Ker) 1
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Land Reforms (Amendment) Act, 1969 — Section 80B
High Courts28 Mar 1977Dismissed
M.A. Hassan Vs Kunjulakshmi Amma and Others
High Court Of Kerala · AIR 1977 Ker 204
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 8Limitation Act, 1963 — Article 64, 65Transfer of Property Act, 1882 — Section 58, 60
High Courts28 Mar 1977Dismissed
Calicut Morelim Spinning and Weaving Mills Ltd. Vs Industrial Tribunal and Another
High Court Of Kerala · (1977) 03 KL CK 0012
High Courts28 Mar 1977
Manoharan Pillai Vs State of Kerala and Others
High Court Of Kerala · (1977) 03 KL CK 0002
Constitution of India, 1950 — Article 14, 16
High Courts25 Mar 1977
Gabrial Thankayyam and Another Vs Narayanan Nadar Perumal Nadar and Others
High Court Of Kerala · (1977) CriLJ 1870
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482
High Courts23 Mar 1977Dismissed
G.K. Krishnan Vs Meenakshikutty Amma
High Court Of Kerala · AIR 1977 Ker 199
Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 106
High Courts17 Mar 1977
Commissioner of Gift Tax Vs P.V. John
High Court Of Kerala · (1977) 2 ILR (Ker) 146 : (1977) 108 ITR 225
Gift Tax Act, 1958 — Section 2, 5(1), 6
High Courts16 Mar 1977
Hydrose Haji Vs K.M. Bava and Others
High Court Of Kerala · (1977) 2 ILR (Ker) 32 : (1978) 1 LLJ 524
Kerala Shops and Commercial Establishment Act, 1960 — Section 18(2)
High Courts15 Mar 1977
A.V. Thomas and Co. Vs Commissioner of Income Tax
High Court Of Kerala · (1977) 2 ILR (Ker) 157 : (1977) 110 ITR 515
Companies (Profits) Surtax Act, 1964 — Section 2(5), 4Income Tax Act, 1961 — Section 57, 80M
High Courts15 Mar 1977
A. Thomas and Co. Vs Commissioner of Income Tax
High Court Of Kerala · (1978) 6 CTR 37B
Companies (Profits) Surtax Act, 1964 — Section 2, 4Income Tax Act, 1961 — Section 10, 14, 56, 57, 80
High Courts14 Mar 1977
State of Kerala Vs Chacko
High Court Of Kerala · AIR 1979 Ker 52
Kerala Land Acquisition Act, 1961 — Section 25, 60
High Courts11 Mar 1977
Eraveli Co-op. Consumers'' Stores Ltd. Vs Dy Labour Commissioner and Others
High Court Of Kerala · (1977) 2 ILR (Ker) 222 : (1978) 1 LLJ 265
Industrial Disputes Act, 1947 — Section 33A
High Courts09 Mar 1977
Commissioner of Income Tax Vs India Sea Foods
High Court Of Kerala · (1977) 2 ILR (Ker) 24 : (1977) 109 ITR 596
Income Tax Act, 1961 — Section 271(1)
High Courts07 Mar 1977Dismissed
Commander Works Engineers Vs Eapen Verghese
High Court Of Kerala · (1977) 03 KL CK 0020
Arbitration Act, 1940 — Section 30, 39(1)Constitution of India, 1950 — Article 299, 299(1)Government of India Act, 1935 — Section 175(3)
High Courts07 Mar 1977Dismissed
K.K. Krishnan Vs M.K. Vijayaraghavan
High Court Of Kerala · AIR 1977 Ker 194 : (1977) 2 ILR (Ker) 177
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(3), 11(4), 11(7), 11(8)
High Courts07 Mar 1977
Saffia Khathoon and Others Vs Kunhambu and Others
High Court Of Kerala · (1977) 03 KL CK 0004
Evidence Act, 1872 — Section 91
High Courts05 Mar 1977
Jayashree Chit Funds and Service Pvt. Ltd. Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1978) 115 ITR 714
Income Tax Act, 1961 — Section 256
High Courts04 Mar 1977
Official Liquidator Vs Income Tax Officer
High Court Of Kerala · (1978) 48 CompCas 59 : (1978) 111 ITR 398
Companies Act, 1956 — Section 446, 446(1), 446(2)Income Tax Act, 1961 — Section 220, 220(2)
High Courts04 Mar 1977
In Re: In the Matter of the Companies Act 1956 and In the Matter of Swaraj Motors (P) Limited (in Liquidation)
High Court Of Kerala · (1978) 48 CompCas 59 : (1978) 111 ITR 398
Companies Act, 1956 — Section 446(1), 446(2), 476, 520Income Tax Act, 1961 — Section 154, 155, 156, 215, 217(1A)Income Tax Rules, 1962 — Rule 118, 119