High Courts05 Jun 1979
Food Inspector of Cannanore Municipality Vs C. Mohan
High Court Of Kerala · (1980) CriLJ 521 : (1979) 2 ILR (Ker) 376
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 16, 7
COURT ARCHIVE
High Court Of Kerala judgments, 1979
232 judgments · page 8 of 12
High Courts04 Jun 1979Dismissed
Secretary, Cochin Dock Labour Board Co-operative Stores Ltd. Vs P.V. Antony and Another
High Court Of Kerala · (1979) 06 KL CK 0007
Industrial Disputes Act, 1947 — Section 11, 11A, 33(1)
High Courts01 Jun 1979Dismissed
Radhakrishnan Nair Vs Kerala Public Service Commission and Another
High Court Of Kerala · (1979) 06 KL CK 0001
High Courts31 May 1979Allowed
A.L. Vasudeva Shenoy Vs Kochappan and Others
High Court Of Kerala · AIR 1979 Ker 227
Kerala Land Reforms Act, 1963 — Section 75, 75(2), 77(1)
High Courts24 May 1979
COMMISSIONER OF INCOME TAX Vs KAUDRTH MOTORS.
High Court Of Kerala · (1979) 12 CTR 293
Income Tax Act, 1961 — Section 256(1)Partnership Act, 1932 — Section 37
High Courts24 May 1979
Commissioner of Income Tax Vs Kandath Motors
High Court Of Kerala · (1979) 2 ILR (Ker) 313 : (1979) 120 ITR 644
Income Tax Act, 1961 — Section 185Partnership Act, 1932 — Section 37
High Courts02 May 1979
State of Kerala Vs Amalgamated Malabar Estates (P.) Ltd. and Another
High Court Of Kerala · AIR 1980 Ker 137 : (1979) 2 ILR (Ker) 525
Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2, 3, 3(1), 3(2)
High Courts06 Apr 1979Dismissed
Commissioner of Income Tax Vs Income Tax Appellate Tribunal
High Court Of Kerala · (1979) 2 TAXMAN 337
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 33(4), 66
High Courts06 Apr 1979
Commissioner of Income Tax Vs Income Tax Appellate Tribunal and Another
High Court Of Kerala · (1979) 120 ITR 231
Income Tax Act, 1961 — Section 254(1)Income Tax Rules, 1962 — Rule 25
High Courts05 Apr 1979Allowed
Pulpadan Muhammed and Others Vs Vadakkumpat Mangalassery Manakkal Kesavan Bhattathiripad and Others
High Court Of Kerala · AIR 1980 Ker 33
Kerala Land Reforms Act, 1963 — Section 2(36), 2(49), 27, 33, 72D
High Courts05 Apr 1979Allowed
Bombay Oil Mills Industries (P) Ltd. Vs Excise Inspector and Others
High Court Of Kerala · (1979) 04 KL CK 0001
Cochin Abkari Act, 1077 — Section 18, 18(2), 18(3), 29, 3Cochin Denatured Spirit and Methyl Alcohol Rules, 1965 — Rule 4, 6Constitution of India, 1950 — Article 255, 301, 304
High Courts04 Apr 1979Dismissed
P.K. Joseph and Others Vs Income Tax Officer and Others
High Court Of Kerala · (1980) 121 ITR 178
Constitution of India, 1950 — Article 248Finance Act, 1934 — Section 3Finance Act, 1969 — Section 24
High Courts04 Apr 1979
K.J. Joseph and Others Vs Income Tax Officer, A Ward
High Court Of Kerala · (1980) 121 ITR 178
Finance Act, 1974 — Section 2(2), 2(6), 2(7), 2(8)Income Tax Act, 1961 — Section 10(1), 110, 4, 66
High Courts04 Apr 1979
Madras Rubber Factory Ltd. Vs The State of Kerala
High Court Of Kerala · (1979) 44 STC 208
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts04 Apr 1979Allowed
Ravindranatha Pillai Vs Kerala Co-operative Tribunal and Others
High Court Of Kerala · (1979) 04 KL CK 0005
Kerala Land Reforms Act, 1963 — Section 101(1)
High Courts04 Apr 1979Allowed
Regional Transport Officer Vs V.M. Philip
High Court Of Kerala · (1979) 04 KL CK 0002
Constitution of India, 1950 — Article 226Kerala Motor Vehicles (Taxation of Passengers and Goods) Act, 1963 — Section 10, 13, 3
High Courts30 Mar 1979
M.N. Rajan and Another Vs State of Kerala
High Court Of Kerala · (1980) CriLJ 177
Prevention of Food Adulteration Act, 1954 — Section 13, 16, 17, 7
High Courts29 Mar 1979
COMMISSIONER OF Income Tax Vs T. V. SURESH CHANDRAN AND OTHERS.
High Court Of Kerala · (1980) 13 CTR 366 : (1980) 121 ITR 985
Income Tax Act, 1961 — Section 269C, 269F, 3
High Courts29 Mar 1979Dismissed
Commissioner of Income Tax Vs T.V. Suresh Chandran
High Court Of Kerala · (1979) 2 TAXMAN 466
Gift Tax Act, 1958 — Section 3Income Tax Act, 1961 — Section 2(31), 269, 269C, 269D(1), 269D(2)
High Courts29 Mar 1979
Commissioner of Income Tax Vs T.V. Suresh Chandran and Others
High Court Of Kerala · (1980) 13 CTR 366 : (1980) 121 ITR 985
Income Tax Act, 1961 — Section 2(31), 269C