High Courts29 Dec 1980
The Commissioner of Wealth Tax Vs Subbarama Sastrigal
High Court Of Kerala · (1980) 12 KL CK 0026
Wealth Tax Act, 1957 — Section 27(3), 7(1)
COURT ARCHIVE
High Court Of Kerala judgments, 1980
272 judgments · page 1 of 14
High Courts19 Dec 1980Allowed
Raghavan Nair Vs Velayudhan Nair
High Court Of Kerala · AIR 1981 Ker 35
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts18 Dec 1980Allowed
Mariamma Vs Kurien
High Court Of Kerala · (1980) 12 KL CK 0027
Divorce Act, 1869 — Section 17, 18, 19, 7
High Courts18 Dec 1980
Commissioner of Income Tax Vs Travancore Chemical Mfg. Co.
High Court Of Kerala · (1981) 23 CTR 44 : (1981) 2 ILR (Ker) 591 : (1982) 133 ITR 818
Income Tax Act, 1961 — Section 40A(5)
High Courts17 Dec 1980Dismissed
State of Kerala Vs The Malayalam Plantations Ltd.
High Court Of Kerala · (1980) 12 KL CK 0015
Land Acquisition Act, 1894 — Section 25, 25(1), 3(1)
High Courts17 Dec 1980Allowed
Kora Kurian Vs Deputy Registrar of Co-operative Societies and Others
High Court Of Kerala · (1980) 12 KL CK 0005
High Courts17 Dec 1980
H.S. Shivakantappa Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1982) 134 ITR 481
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 37Kerala Agricultural Income Tax Act, 1950 — Section 5
High Courts12 Dec 1980Allowed
Kunju Narayanan Vs Kochu Velayudhan and Others
High Court Of Kerala · (1980) 12 KL CK 0004
High Courts11 Dec 1980Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Burmah Shell Oil Storage and Distributing Company Limited
High Court Of Kerala · (1981) 48 STC 37
Constitution of India, 1950 — Article 133, 134A
High Courts11 Dec 1980Dismissed
V.P. Antony Vs Licensing Authority and Another
High Court Of Kerala · AIR 1981 Ker 116
Kerala Motor Vehicles Rules, 1989 — Rule 10Motor Vehicles Act, 1939 — Section 14, 21(1), 21(2), 4, 4(2)
High Courts10 Dec 1980
C. Janardhanan Nair Vs A. Mohammadkunju
High Court Of Kerala · (1981) CriLJ 528 : (1981) 1 ILR (Ker) 502
Prevention of Food Adulteration Act, 1954 — Section 10, 11, 16, 19, 2
High Courts10 Dec 1980
Deputy Commissioner of Agrl. Income Tax and Sales Tax Vs P.S.B. Paul Pandian
High Court Of Kerala · (1981) 128 ITR 809
Kerala Agricultural Income Tax Act, 1950 — Section 34
High Courts10 Dec 1980Allowed
Manikantan Nair Vs The Kerala Co-operative Tribunal and Others
High Court Of Kerala · (1980) 12 KL CK 0018
Constitution of India, 1950 — Article 226
High Courts10 Dec 1980Dismissed
Madhavan Ezhuthasan Vs Vellayyappan
High Court Of Kerala · (1980) 12 KL CK 0009
General Clauses Act, 1897 — Section 13(2)Hindu Succession Act, 1956 — Section 22, 23Transfer of Property Act, 1882 — Section 44
High Courts10 Dec 1980
Commissioner of Income Tax Vs Haji P. Mohammed
High Court Of Kerala · (1981) 23 CTR 39 : (1981) 132 ITR 623
Income Tax Act, 1961 — Section 139(5), 271(1)
High Courts09 Dec 1980
Kanan Devan Hill Produce Co. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1986) 161 ITR 489
Income Tax Act, 1961 — Section 192, 201, 220
High Courts08 Dec 1980
Cherian Thomas Vs Regional Transport Officer, Ernakulam and Another
High Court Of Kerala · AIR 1982 Ker 152
Kerala Motor Vehicles Taxation Act, 1976 — Section 3, 3(3), 5, 5(1)Kerala Motor Vehicles Taxation Rules, 1975 — Rule 10
High Courts08 Dec 1980
M. Janaki Amma Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1981) 1 ILR (Ker) 584 : (1982) 133 ITR 829
Kerala Agricultural Income Tax Act, 1950 — Section 19, 2, 20, 21, 25
High Courts08 Dec 1980
M. Rajagopal and Others Vs K.S. Imam Ali
High Court Of Kerala · AIR 1981 Ker 36 : (1981) 1 ILR (Ker) 632
Contract Act, 1872 — Section 188Negotiable Instruments Act, 1881 (NI) — Section 26, 27, 28Partnership Act, 1932 — Section 19, 22
High Courts08 Dec 1980Allowed
C. Moideenkutty Haji Vs State of Kerala and Others
High Court Of Kerala · (1980) 12 KL CK 0001
Kerala Education Rules, 1959 — Rule 48, 53