High Courts29 Sept 1977
OZHUKAL OUSEPH Vs DEPUTY COMMISSIONER OF AGRICULTURAL Income Tax, NORTH ZONE, KOZHIKODE.
High Court Of Kerala · (1978) 113 ITR 894
Kerala Agricultural Income Tax Act, 1950 — Section 27
COURT ARCHIVE
High Court Of Kerala judgments, 1977
261 judgments · page 4 of 14
High Courts29 Sept 1977
Adoor Plantations Vs Deputy Commissioner of Agricultural Income Tax
High Court Of Kerala · (1977) 09 KL CK 0005
Income Tax Rules, 1951 — Rule 2, 3, 4Kerala Agricultural Income Tax Act, 1950 — Section 27, 34
High Courts28 Sept 1977Dismissed
The Board of Revenue Vs Chacko
High Court Of Kerala · (1977) 09 KL CK 0003
Kerala Service Rules, 1958 — Rule 1, 12(16A), 5
High Courts27 Sept 1977
Commissioner of Income Tax Vs Marikar Motors Ltd.
High Court Of Kerala · (1978) 1 ILR (Ker) 52 : (1978) 111 ITR 36
Companies (Profits) Surtax Act, 1964 — Section 13, 14Income Tax Act, 1961 — Section 254Taxation Laws (Amendment) Act, 1970 — Section 73
High Courts26 Sept 1977
Tata Oil Mills Co. Ltd. Vs E.S.I.C.
High Court Of Kerala · (1978) 1 ILR (Ker) 482 : (1978) 2 LLJ 182
Employees State Insurance Act, 1948 — Section 2, 75, 77
High Courts26 Sept 1977
Asst. Personnel Officer, Southern Railway Vs K.T. Antony
High Court Of Kerala · (1978) 1 ILR (Ker) 216 : (1978) 2 LLJ 254
Constitution of India, 1950 — Article 226, 311Industrial Disputes Act, 1947 — Section 10, 2, 25F
High Courts23 Sept 1977Dismissed
Narayana Iyer Kulathu Iyer Vs Manakkadu Devaswom and Others
High Court Of Kerala · AIR 1978 Ker 1
Civil Procedure Code, 1908 (CPC) — Section 100AKerala High Court Act, 1958 — Section 5Limitation Act, 1963 — Section 5
High Courts23 Sept 1977
Lakshmana Kunjhan Vs C.R. Sulochana and Another
High Court Of Kerala · (1978) CriLJ 522
Criminal Procedure Code, 1973 (CrPC) — Section 161, 163, 197, 482Penal Code, 1860 (IPC) — Section 109, 161, 163, 201, 330
High Courts22 Sept 1977
Sankaran Nair Vs The Regional Transport Authority and Others
High Court Of Kerala · (1977) 09 KL CK 0008
Kerala Motor Vehicles Rules, 1989 — Rule 175Motor Vehicles Act, 1939 — Section 42, 45, 46, 54, 57
High Courts20 Sept 1977Allowed
District Collector and Others Vs Makkottathil Kunhi Ayisia Umma
High Court Of Kerala · (1978) 41 STC 455
Constitution of India, 1950 — Article 226
High Courts20 Sept 1977
George Oommen Vs State of Kerala
High Court Of Kerala · (1978) 1 ILR (Ker) 48 : (1977) 110 ITR 546
Kerala Agricultural Income Tax Act, 1950 — Section 5
High Courts20 Sept 1977
Commissioner of Income Tax Vs Cochin Chamber of Commerce and Industry
High Court Of Kerala · (1977) 110 ITR 243
Income Tax Act, 1961 — Section 11, 2(15)
High Courts14 Sept 1977
P.V. Joseph Vs State
High Court Of Kerala · (1978) CriLJ 1206 : (1978) 1 ILR (Ker) 211
Criminal Procedure Code, 1973 (CrPC) — Section 102, 165, 451, 452, 457
High Courts06 Sept 1977
Keerampalli Sivasankaran Vs Assistant Controller of Estate Duty and Another
High Court Of Kerala · (1978) 1 ILR (Ker) 85 : (1978) 114 ITR 899
High Courts02 Sept 1977Dismissed
Muhammad and Others Vs Sinnamalu Amma
High Court Of Kerala · AIR 1978 Ker 21
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3)
High Courts31 Aug 1977Allowed
Thomas Paul Vs Industrial Tribunal and Others
High Court Of Kerala · (1977) 08 KL CK 0029
High Courts31 Aug 1977
New Street Oil Mills Vs State of Kerala
High Court Of Kerala · (1978) 41 STC 36
Income Tax Act, 1961 — Section 132(1)Kerala General Sales Tax Act, 1963 — Section 28
High Courts31 Aug 1977Dismissed
Joseph Abraham Vs Ouseph Eapen and Others
High Court Of Kerala · AIR 1978 Ker 36
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Kerala Land Reforms Act, 1963 — Section 108(3), 3, 3(1)Transfer of Property Act, 1882 — Section 44
High Courts31 Aug 1977Allowed
N. Mohammed Kutty Vs High Court of Kerala and Others
High Court Of Kerala · AIR 1978 Ker 55 : (1978) 1 LLJ 333
Constitution of India, 1950 — Article 162, 309States Reorganisation Act, 1956 — Section 115(7)
High Courts31 Aug 1977Dismissed
Anantha Subramonian Vs State of Kerala and Others
High Court Of Kerala · (1977) 08 KL CK 0008
All India Services Act, 1951 — Section 2, 2A, 3Constitution of India, 1950 — Article 226Indian Forest Service (Cadre) Rules, 1966 — Rule 2, 3, 4