High Courts29 Jun 1977
SANKARANARAYANA BHATTA Vs GANAPATHI BHATTA and Others
High Court Of Kerala · (1978) 6 CTR 9
Kerala Agricultural Income Tax Act, 1950 — Section 54(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1977
261 judgments · page 8 of 14
High Courts29 Jun 1977Allowed
Sreedharan Pillai Vs Abdul Samad and Others
High Court Of Kerala · (1977) 06 KL CK 0006
Kerala Panchayat Raj Act, 1994 — Section 119, 74Prevention of Food Adulteration Act, 1954 — Section 20, 20(1)Taxation and Appeal Rules — Rule 13, 2, 26
High Courts28 Jun 1977Allowed
Abdul Majeed Vs State of Kerala and Another
High Court Of Kerala · (1977) 06 KL CK 0043
States Reorganisation Act, 1956 — Section 115, 115(7)
High Courts28 Jun 1977
State of Kerala Vs P. Achuthan Nair
High Court Of Kerala · (1977) 2 ILR (Ker) 575 : (1978) 1 LLJ 274
High Courts28 Jun 1977Allowed
Manager, Pulpally Devaswom Vs The State of Kerala
High Court Of Kerala · (1977) 2 ILR (Ker) 208 : (1977) 40 STC 350
Kerala General Sales Tax Act, 1963 — Section 17(3), 2(viii)
High Courts28 Jun 1977Dismissed
Kadampalakattu Avvu Vs Bapputty and Others
High Court Of Kerala · (1977) 06 KL CK 0007
Kerala Education Act, 1958 — Section 7, 7(1), 9(3)
High Courts27 Jun 1977
Ramakrishna Pillai Vs Gopinathan Nair and Others
High Court Of Kerala · (1977) 06 KL CK 0035
Constitution of India, 1950 — Article 226
High Courts27 Jun 1977
Commissioner of Income Tax Vs Fagoomal Lakshmichand
High Court Of Kerala · (1977) 2 ILR (Ker) 377
Income Tax Act, 1961 — Section 2(14), 45
High Courts24 Jun 1977
V.S. Thiru Venkita Reddiar Vs S. Noordeen and Another
High Court Of Kerala · AIR 1978 Ker 11 : (1977) 2 ILR (Ker) 399
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 38 Rule 10, 64 , 65Registration Act, 1908 — Section 17(2) , 49
High Courts23 Jun 1977Allowed
State of Kerala Vs Narayanan
High Court Of Kerala · (1977) 06 KL CK 0045
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 10, 10(5), 34
High Courts23 Jun 1977
M. K. THOMAS Vs STATE OF KERALA.
High Court Of Kerala · (1977) 6 CTR 267
Kerala General Sales Tax Act, 1963 — Section 17(3)
High Courts23 Jun 1977Dismissed
M.K. Thomas Vs State of Kerala
High Court Of Kerala · (1977) 2 ILR (Ker) 322 : (1977) 40 STC 278
Kerala General Sales Tax Act, 1963 — Section 17, 17(3)
High Courts23 Jun 1977
P. Mohammed Ali Vs Assistant Controller of Estate Duty and Others
High Court Of Kerala · (1977) 2 ILR (Ker) 566 : (1978) 114 ITR 892
Estate Duty Act, 1953 — Section 53, 56, 58(4), 59, 73Income Tax Act, 1922 — Section 46
High Courts23 Jun 1977Allowed
Balakrishnan Nambiar and Others Vs State of Kerala and Others
High Court Of Kerala · (1977) 06 KL CK 0034
Kerala State and Subordinate Services Rules, 1958 — Rule 1, 2(1), 27
High Courts22 Jun 1977Dismissed
A.P. Balakrishnan Nair and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1978 Ker 30
Constitution of India, 1950 — Article 14, 228A
High Courts22 Jun 1977
Ambat Echukutty Menon Vs Commissioner of Income Tax
High Court Of Kerala · (1978) 1 ILR (Ker) 6
Income Tax Act, 1961 — Section 49(1), 55(1)
High Courts22 Jun 1977Partly Allowed
Nanoo Sukumaran and Another Vs Padmanabhan Sankaran
High Court Of Kerala · (1977) 06 KL CK 0025
Limitation Act, 1963 — Article 113, 37Travancore Chitties Act, 1120 — Section 32(1)
High Courts22 Jun 1977
Ambat Echukutty Menon Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1978) 111 ITR 880
Income Tax Act, 1961 — Section 256, 45, 48, 49, 53
High Courts21 Jun 1977Dismissed
Ukkru Kutty Vs The Canara Bank, Trichur
High Court Of Kerala · AIR 1978 Ker 32 : (1977) 2 ILR (Ker) 614
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85
High Courts20 Jun 1977
P.M. Sethu Madhavan Nair Vs Commissioner for Government Examinations and Another
High Court Of Kerala · (1979) 1 LLJ 111
Kerala Education Act, 1958 — Section 12A