High Courts05 Jul 1979
Excel Motors Vs Commissioner of Income Tax
High Court Of Kerala · (1980) 122 ITR 379 : (1979) 2 TAXMAN 368
Income Tax Act, 1961 — Section 184(3), 185, 185(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1979
232 judgments · page 7 of 12
High Courts05 Jul 1979
The Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs P.T. Lazar
High Court Of Kerala · (1979) 44 STC 498
Kerala General Sales Tax Act, 1963 — Section 5
High Courts04 Jul 1979Allowed
Konath Karunakaran Nambiar Vs Dr. Lalitha S.N. Bhat and Others
High Court Of Kerala · AIR 1980 Ker 80
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 13(4)
High Courts04 Jul 1979
Union Engineering Co. Vs Commissioner of Income Tax
High Court Of Kerala · (1980) 14 CTR 146 : (1980) 1 ILR (Ker) 529 : (1980) 122 ITR 719
Income Tax Act, 1922 — Section 28(1)Income Tax Act, 1961 — Section 139(5), 271(1)
High Courts03 Jul 1979Allowed
Regional Provident Fund Commissioner Vs Bharath Plywoods and Timber Products (Pvt.) Ltd.
High Court Of Kerala · (1979) 07 KL CK 0001
Constitution of India, 1950 — Article 20(2), 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10F, 14(A), 14B, 15(2), 17
High Courts02 Jul 1979
Krishna Raj Vs State of Kerala and Others
High Court Of Kerala · (1979) 07 KL CK 0027
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Constitution of India, 1950 — Article 12(1), 14, 15, 19(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 296, 491, 79, 97
High Courts02 Jul 1979Dismissed
Tahsildar Vs Thomas Joseph
High Court Of Kerala · (1979) 07 KL CK 0010
Kerala Plantation (Additional) Tax Revision of Assessment Act, 1965 — Section 2(2), 27(2), 4(3), 4(5), 5Kerala Plantations (Additional Tax) Revision of Assessment Rules, 1965 — Rule 10, 4, 5
High Courts26 Jun 1979Dismissed
T.K. Sukumaran Vs The State of Kerala and Others
High Court Of Kerala · (1979) 06 KL CK 0014
Constitution of India, 1950 — Article 311Industrial Disputes Act, 1947 — Section 33B
High Courts26 Jun 1979
T.N. Jayadeesh Devidas Vs State of Kerala
High Court Of Kerala · (1980) CriLJ 906 : (1979) 2 ILR (Ker) 497
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 437, 482Evidence Act, 1872 — Section 161, 25, 26, 27
High Courts26 Jun 1979
C.V. Mulk Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1980) 1 ILR (Ker) 481 : (1979) 120 ITR 670
Income Tax Act, 1961 — Section 40, 67(2)Partnership Act, 1932 — Section 11(1), 13, 3
High Courts25 Jun 1979
Commissioner of Agricultural Income Tax Vs S. Bhaskaran Nellithanam Rubber Produce Company Limited Vs State of Kerala
High Court Of Kerala · (1988) 169 ITR 395
Kerala Agricultural Income Tax Act, 1950 — Section 5
High Courts25 Jun 1979Allowed
Assistant Collector of Central Excise and Others Vs Ruby Rubber Works Ltd.
High Court Of Kerala · AIR 1980 Ker 108 : (1980) CENCUS 149 : (1979) 4 ELT 651 : (1979) 2 ILR (Ker) 771
Central Excises and Salt Act, 1944 — Section 35Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 12
High Courts21 Jun 1979Dismissed
Seethalakshmi Vs Chembakammal and Others
High Court Of Kerala · (1979) 06 KL CK 0004
Civil Procedure Code, 1908 (CPC) — Section 10, 151Kerala Land Reforms Act, 1963 — Section 125, 125(1), 125(3), 125(4), 125(5)
High Courts20 Jun 1979Allowed
Dr. K.P. Parameswaran Pillai Vs A.V. Mathew and Another
High Court Of Kerala · (1979) 06 KL CK 0013
State and Subordinate Services Rules — Rule 28, 8
High Courts20 Jun 1979
Madras Rubber Factory Ltd. Vs Assistant Collector of Central Excise and Others
High Court Of Kerala · (1979) CENCUS 331 : (1979) 4 ELT 397 : (1979) 2 ILR (Ker) 642 : (1979) 2 ILR (Ker) 267
Central Excises and Salt Act, 1944 — Section 3, 4, 4(2)Constitution of India, 1950 — Article 243, 248Government of India Act, 1935 — Section 100, 2, 4(1)
High Courts15 Jun 1979
The Wandoor Jupiter Chits (P.) Ltd. (in Liquidation) Vs K. P. Mathew and Another
High Court Of Kerala · AIR 1980 Ker 190
Contract Act, 1872 — Section 126, 133, 134, 135, 137Kerala Debt Relief Act, 1977 — Section 3Limitation Act, 1963 — Section 18, 20(2)
High Courts11 Jun 1979
M.K. Devassy Vs State of Kerala
High Court Of Kerala · (1979) 06 KL CK 0015
Constitution of India, 1950 — Article 226Kerala Public service Commission (Composition and Conditions of Service of Members and Staff) Regulations, 1957 — Regulation 7
High Courts11 Jun 1979
M.V. Vasudevan Nair and Others Vs State of Kerala and Others
High Court Of Kerala · (1979) 06 KL CK 0005
Constitution of India, 1950 — Article 14, 16, 309Kerala Public Services Act, 1968 — Section 2, 2(1), 3Kerala State and Subordinate Services Rules, 1958 — Rule 39
High Courts08 Jun 1979Dismissed
M.I. Varghese Vs The Chalissery Panchayat and Others
High Court Of Kerala · AIR 1980 Ker 1
Constitution of India, 1950 — Article 19(1), 226Kerala Panchayat Act, 1960 — Section 97
High Courts05 Jun 1979Allowed
Gopalakrishnan Nair Vs R. Sarasamma
High Court Of Kerala · AIR 1980 Ker 109
General Clauses Act, 1897 — Section 6Hindu Marriage Act, 1955 — Section 13, 29(2), 4Travancore Nair Act, 1912 — Section 5