High Courts19 Aug 1976Dismissed
Reserve Bank of India Vs C.S. Rajappan Nair and Others
High Court Of Kerala · (1976) 08 KL CK 0011
Constitution of India, 1950 — Article 16, 226Reserve Bank of India Act, 1934 — Section 58
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,414 of 2,714
High Courts18 Aug 1976Allowed
Kunhamina Umma and Others Vs Special Tahsildar and Others
High Court Of Kerala · AIR 1977 Ker 41
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4Evidence Act, 1872 — Section 67, 68, 90Limitation Act, 1963 — Article 64, 65
High Courts16 Aug 1976Allowed
Somasekharan Nair Vs The Director of Employment and Others
High Court Of Kerala · (1976) 08 KL CK 0014
Kerala State and Subordinate Services Act, 1958 — Section 13A(3)Kerala State and Subordinate Services Rules, 1958 — Rule 13(3), 13A, 13A(3), 21, 37B
High Courts16 Aug 1976Allowed
Hubert Peyoli Vs P.K. Viswan
High Court Of Kerala · (1976) 08 KL CK 0002
Contract Act, 1872 — Section 51, 52
High Courts10 Aug 1976
Prakash Match and Plywood Works and Others Vs Asstt. Collector of Central Excise and Others
High Court Of Kerala · (1977) 6 CTR 146(1) : (1977) 1 ILR (Ker) 295
Central Excises and Salt Act, 1944 — Section 3, 36, 8Constitution of India, 1950 — Article 226
High Courts09 Aug 1976
BALAKRISHNAN, MANAGING DIRECTOR, TERELAC FURNACES PVT. LTD. Vs Income Tax OFFICER, SPECIAL CIRCLE, ERNAKULAM, AND ANOTHER.
High Court Of Kerala · (1982) 134 ITR 573
Criminal Procedure Code, 1973 (CrPC) — Section 195Income Tax Act, 1961 — Section 132Penal Code, 1860 (IPC) — Section 193, 196, 228
High Courts09 Aug 1976
Balakrishnan, Managing Director, Terelac Furnaces Pvt. Ltd. Vs Income Tax Officer and Another
High Court Of Kerala · (1982) 134 ITR 573
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 195(3), 340, 482Income Tax Act, 1922 — Section 37Penal Code, 1860 (IPC) — Section 193, 196, 228
High Courts04 Aug 1976Allowed
N.K. Krishnan Vs The Manager, Pallippuram Union Basic and U.P. School and Others
High Court Of Kerala · (1976) 08 KL CK 0008
Kerala Education Rules, 1959 — Rule 1, 44, 45
High Courts30 Jul 1976
Commissioner of Income Tax Vs Veeriah Reddiar
High Court Of Kerala · (1977) 1 ILR (Ker) 1 : (1977) 106 ITR 610
Income Tax Act, 1961 — Section 37(2A), 37(2B)
High Courts26 Jul 1976Dismissed
P.K. Gopi Vs State of Kerala and Another
High Court Of Kerala · (1976) 07 KL CK 0023
Constitution of India, 1950 — Article 254Kerala Toddy Workers Welfare Fund Act, 1969 — Section 3, 3(3), 5Trusts Act, 1882 — Section 20
High Courts23 Jul 1976Dismissed
Aboobacker Vs Prabhakaran
High Court Of Kerala · (1976) 07 KL CK 0003
Trade and Merchandise Marks Act, 1958 — Section 107, 28, 28(8), 30, 30(1)
High Courts21 Jul 1976Dismissed
P.T. Abdussamad and Others Vs The State of Kerala and Others
High Court Of Kerala · (1977) 39 STC 399
Constitution of India, 1950 — Article 14, 301, 358, 359
High Courts21 Jul 1976
P. T. ABDUSSAMAD, HIGH LAND TRADERS, CALICUT and OTHERS Vs THE STATE OF KERALA and OTHERS.
High Court Of Kerala · (1976) 5 CTR 348
Constitution of India, 1950 — Article 14, 301, 359
High Courts20 Jul 1976Allowed
The Registrar University of Cochin Vs Vincent Panikulangara and Another
High Court Of Kerala · AIR 1976 Ker 146
Cochin University Act, 1971 — Section 23, 24, 34Kerala University Act, 1957 — Section 15(2), 24
High Courts20 Jul 1976Dismissed
Janardhana Panicker Vs Mohammed
High Court Of Kerala · (1976) 07 KL CK 0014
Constitution of India, 1950 — Article 80, 91Criminal Procedure Code, 1898 (CrPC) — Section 514, 516A, 525Limitation Act, 1963 — Section 14
High Courts20 Jul 1976
C.J. Joseph Vs State of Kerala
High Court Of Kerala · (1977) 6 CTR 44 : (1977) 1 ILR (Ker) 198
Central Sales Tax (amendment) Act, 1969 — Section 10, 10(1), 9
High Courts15 Jul 1976Dismissed
P.V. Brothers Starch Industrials and Others Vs The State of Kerala and Others
High Court Of Kerala · (1977) 39 STC 397
Central Sales Tax Act, 1956 — Section 8Constitution of India, 1950 — Article 19, 301, 304
High Courts13 Jul 1976Allowed
Benedict Mar Gregorios Vs State of Kerala and Others
High Court Of Kerala · (1976) 07 KL CK 0011
Agra University Act, 1926 — Section 14AConstitution of India, 1950 — Article 19, 19(1), 30, 30(1), 30(2)Kerala University Act, 1969 — Section 1, 2, 2(27), 3, 5
High Courts13 Jul 1976Dismissed
Sreedharan Vs State of Kerala
High Court Of Kerala · (1976) 07 KL CK 0009
Companies Act, 1956 — Section 237Constitution of India, 1950 — Article 226, 310, 311Kerala Service Rules, 1958 — Rule 278, 31, 56, 60, 60A
High Courts09 Jul 1976
KUTTIRAYIN and CO. and Others Vs THE STATE OF KERALA and Others
High Court Of Kerala · (1976) 5 CTR 327
Kerala General Sales Tax Act, 1963 — Section 5A(1)(a)