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

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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

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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

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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

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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)

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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

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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

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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

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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)

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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

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High Courts28 Mar 1979

Smt. Annamma Paul Vs Commissioner of Income Tax

High Court Of Kerala · (1980) 121 ITR 433

Income Tax Act, 1961 — Section 147

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High Courts27 Mar 1979Dismissed

Commissioner, Trichur Municipality Vs Krishnan Menon and Others

High Court Of Kerala · AIR 1980 Ker 162 : (1979) 2 ILR (Ker) 589

Kerala Land Acquisition Act, 1961 — Section 20, 55(2)

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High Courts23 Mar 1979Allowed

P.E. Subramanian Namboodiri Vs Director of Public Instruction

High Court Of Kerala · (1979) 03 KL CK 0007

Kerala Service Rules, 1958 — Rule 12(7), 33

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High Courts23 Mar 1979

Kerala State Road Transport Corporation Vs M. Thomas

High Court Of Kerala · (1980) ACJ 417

Kerala Motor Accidents Claim Tribunal Rules, 1977 — Rule 22Motor Vehicles Act, 1939 — Section 110D

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High Courts21 Mar 1979Dismissed

Dhanalakshmy Rice and Flour Mills Vs State of Kerala

High Court Of Kerala · (1979) 44 STC 191

Essential Commodities Act, 1955 — Section 3(2)General Sales Tax Act — Section 5, 5A

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High Courts21 Mar 1979Dismissed

M. Narayanan Nambiyar Vs State of Kerala

High Court Of Kerala · (1979) 44 STC 191

Essential Commodities Act, 1955 — Section 3

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High Courts21 Mar 1979

Joseph Thomas Vs Agricultural Income Tax Officer and Others

High Court Of Kerala · (1981) 127 ITR 764

Constitution of India, 1950 — Article 226Kerala Agricultural Income Tax Act, 1950 — Section 34, 36

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