High Courts15 Feb 1978Allowed
The Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs V.S. Chamunni
High Court Of Kerala · (1978) 41 STC 474
General Sales Tax Act — Section 21
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,397 of 2,714
High Courts15 Feb 1978
DY. COMMISSIONER OF SALES TAX (LAW) Vs V. S. CHAMUNNI.
High Court Of Kerala · (1978) 6 CTR 194B
General Sales Tax Act — Section 21A
High Courts14 Feb 1978Dismissed
Deputy Commissioner of Sales Tax Vs Kelukutty
High Court Of Kerala · (1978) 2 ILR (Ker) 82 : (1978) 42 STC 108
Kerala General Sales Tax Act, 1963 — Section 2(viii)
High Courts13 Feb 1978Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs G.S. Pai and Company
High Court Of Kerala · (1978) 1 ILR (Ker) 607 : (1978) 41 STC 440
General Sales Tax Act, 1963 — Section 5
High Courts13 Feb 1978
Deputy Commissioner of Sales Tax Vs G.S. Pai and Co.
High Court Of Kerala · (1978) 6 CTR 119
Central Sales Tax Act, 1956 — Section 5
High Courts10 Feb 1978Allowed
Somasekhara Menon Vs State of Kerala and Another
High Court Of Kerala · (1978) 02 KL CK 0034
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15, 15(2), 3
High Courts10 Feb 1978
Kerala Oil Mills Vs Commissioner of Income Tax
High Court Of Kerala · (1978) 1 ILR (Ker) 655 : (1980) 121 ITR 254
Income Tax Act, 1961 — Section 271(1), 275
High Courts10 Feb 1978
Malabar Public Conveyance Vs State Arbitration Board and Others
High Court Of Kerala · (1978) 2 LLJ 312
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10, 10A, 11, 11A
High Courts10 Feb 1978Allowed
M. Abdulla Koya and Another Vs The State of Kerala
High Court Of Kerala · (1978) 02 KL CK 0005
Essential Commodities Act, 1955 — Section 7
High Courts10 Feb 1978
State of Kerala Vs Haridas and Others
High Court Of Kerala · (1978) 02 KL CK 0002
Constitution of India, 1950 — Article 309Kerala Public Services (Amendment) Act, 1970 — Section 2Kerala Public Services Act, 1968 — Section 2, 2(1), 3
High Courts09 Feb 1978
P.A. Mohammed Abdul Khader and Co. Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1978) 2 ILR (Ker) 287 : (1978) 112 ITR 552
Income Tax Act, 1961 — Section 139(8), 217, 220(3), 273A
High Courts08 Feb 1978
T. Subramanya Bhatta Vs A. Krishna Bhatta
High Court Of Kerala · AIR 1978 Ker 111 : (1978) 1 ILR (Ker) 647
Criminal Procedure Code, 1973 (CrPC) — Section 45Evidence Act, 1872 — Section 43Penal Code, 1860 (IPC) — Section 193, 307, 324, 34, 341
High Courts08 Feb 1978Dismissed
R. Bhaskaran Pillai Vs Enforcement Directorate and Another
High Court Of Kerala · (1978) 1 ILR (Ker) 463
Adjudication Proceedings and Appeal Rules, 1974 — Rule 3(1), 3(1)Foreign Exchange Regulation Act, 1973 — Section 37, 38, 41, 51
High Courts01 Feb 1978Dismissed
Beeyems Construction Co. Vs Government of Kerala and Others
High Court Of Kerala · (1978) 02 KL CK 0036
Constitution of India, 1950 — Article 13(3), 366(4A), 368Employees State Insurance Act, 1948 — Section 1(5), 2, 73General Clauses Act, 1897 — Section 24
High Courts01 Feb 1978Allowed
Mohamed Khan Vs State Bank of Travancore
High Court Of Kerala · (1978) 02 KL CK 0027
Civil Procedure Code, 1908 (CPC) — Section 2(2), 96Constitution of India, 1950 — Article 14Kerala Agriculturists Debt Relief Act, 1970 — Section 11, 13, 14, 144, 16
High Courts01 Feb 1978Dismissed
State of Kerala Vs K.V. Haridas and Others
High Court Of Kerala · AIR 1978 Ker 107
Constitution of India, 1950 — Article 309Kerala Public Services Act, 1968 — Section 2, 2(1), 3
High Courts31 Jan 1978Allowed
Arakkal Rohini and Another Vs Arakkal Koottappanakkal A.K. Sethumadhavan, Kozhikode and Others
High Court Of Kerala · AIR 1978 Ker 119 : (1978) 1 ILR (Ker) 631
High Courts30 Jan 1978Allowed
Sankaran Ezhuthachan Vs Velayudhan Ezhuthachan and Another
High Court Of Kerala · (1978) 01 KL CK 0009
Evidence Act, 1872 — Section 34, 43
High Courts30 Jan 1978
Ravindran Nair Vs Sakunthala Amma
High Court Of Kerala · (1978) CriLJ 1049
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482, 484
High Courts27 Jan 1978
Kesavan Sivan Pillai Vs Sreedharan Rajamohan and Others
High Court Of Kerala · AIR 1978 Ker 131 : (1978) CriLJ 743
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 397(3), 399, 399(3)