High Courts26 Feb 1979
Commissioner of Income Tax Vs B.M. Edward, India Sea Foods
High Court Of Kerala · (1979) 2 ILR (Ker) 133 : (1979) 119 ITR 334
Income Tax Act, 1922 — Section 5(8)Income Tax Act, 1961 — Section 119, 119(2), 64
COURT ARCHIVE
High Court Of Kerala judgments, 1979
232 judgments · page 10 of 12
High Courts22 Feb 1979Allowed
Assistant Collector of Customs Vs Johney Brothers
High Court Of Kerala · (1979) 02 KL CK 0006
Customs Act, 1962 — Section 11, 11(1), 113, 114, 114(1)Foreign Exchange Regulation Act, 1947 — Section 12, 12(1), 12(2), 12(5), 12(6)Foreign Exchange Regulation Rules, 1952 — Rule 3, 4, 5
High Courts21 Feb 1979Allowed
The Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Phair Laboratories
High Court Of Kerala · (1980) 45 STC 103
Appellate Tribunal Regulations — Regulation 48
High Courts21 Feb 1979Allowed
N. Kochunarayanan Vs The Chirakkaru Multipurpose Co-operative Society Ltd. No. 1894
High Court Of Kerala · AIR 1980 Ker 16
High Courts21 Feb 1979Allowed
Antony D''Cruz and Others Vs B. Ramadas and Others
High Court Of Kerala · AIR 1979 Ker 209 : (1979) 2 ILR (Ker) 419
Arbitration Act, 1940 — Section 20Contract Labour (Regulation and Abolition) Act, 1970 — Section 21
High Courts20 Feb 1979Dismissed
Balakrishna Vs B. Narayana Kodamannaya
High Court Of Kerala · (1979) 02 KL CK 0026
Arbitration Act, 1940 — Section 34, 39Kerala Civil Courts Act, 1957 — Section 12, 13, 13(1)
High Courts20 Feb 1979
City Cold Storage Vs State of Kerala
High Court Of Kerala · (1979) 2 ILR (Ker) 234 : (1979) 44 STC 312
Kerala General Sales Tax Act, 1963 — Section 10
High Courts20 Feb 1979Allowed
Kerala State Electricity Board Vs Pylee Ithappiri
High Court Of Kerala · (1979) 02 KL CK 0010
Arbitration Act, 1940 — Section 33, 39Civil Procedure Code, 1908 (CPC) — Section 105, 105(1), 115Electricity Act, 1910 — Section 16(3), 51
High Courts19 Feb 1979Dismissed
P.K. Aboobacker and Others Vs State of Kerala and Another
High Court Of Kerala · (1979) 44 STC 250
Constitution of India, 1950 — Article 19, 301, 304
High Courts16 Feb 1979
Commissioner of Income Tax Vs Shree Padmanabhaswami Temple Trust
High Court Of Kerala · (1979) 120 ITR 42
Income Tax Act, 1961 — Section 11, 11(2)Income Tax Rules, 1962 — Rule 17
High Courts15 Feb 1979Allowed
State of Kerala Vs K. Ratnamma and Others
High Court Of Kerala · (1979) 02 KL CK 0025
Kerala Service Rules, 1958 — Rule 12(7), 26, 7
High Courts15 Feb 1979
Krishna Bhat Vs Agricultural Income Tax Officer
High Court Of Kerala · (1981) 130 ITR 894
Constitution of India, 1950 — Article 227Kerala Agricultural Income Tax Act, 1950 — Section 60(2)
High Courts15 Feb 1979
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs M.K. Cheriya Mammoo and Brothers
High Court Of Kerala · (1980) 45 STC 108
High Courts15 Feb 1979Allowed
V.M. Madhavi Amma Vs C.K. Madhavi Amma and Others
High Court Of Kerala · (1979) 02 KL CK 0008
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92, Order 21 Rule 92(1)Kerala Debt Relief Act, 1977 — Section 2(3), 2(4)Transfer of Property Act, 1882 — Section 55, 55(4)
High Courts15 Feb 1979Allowed
The Manager, S.N. College Vs V.K. Chandrasekharan and Another
High Court Of Kerala · (1979) 02 KL CK 0001
Calicut University Act, 1975 — Section 10(1), 60
High Courts12 Feb 1979
Commissioner of Income Tax Vs Hotel Amritha (P.) Ltd.
High Court Of Kerala · (1980) 122 ITR 296
Income Tax Act, 1961 — Section 33(1), 33(6)
High Courts08 Feb 1979
Indian Timber and Plywood Corporation Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1981) 130 ITR 341
High Courts06 Feb 1979
M. Jairam Vs Commissioner of Income Tax
High Court Of Kerala · (1979) 2 ILR (Ker) 61 : (1979) 117 ITR 638
Income Tax Act, 1961 — Section 256(2), 5(1)Land Acquisition Act, 1894 — Section 11, 28, 34, 4
High Courts06 Feb 1979
State of Kerala Vs M. Peermohammed and Others
High Court Of Kerala · (1979) 02 KL CK 0005
Kerala State and Subordinate Services Rules, 1958 — Rule 13A(1)
High Courts02 Feb 1979Allowed
The Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs R. Ramalingair
High Court Of Kerala · (1980) 45 STC 287
Kerala General Sales Tax Act, 1963 — Item 7