High Courts11 Jun 1976
Abdul Razack Vs Food Inspector
High Court Of Kerala · (1977) CriLJ 669
Customs Act, 1962 — Section 135Prevention of Food Adulteration Act, 1954 — Section 16, 7Probation of Offenders Act, 1958 — Section 16, 4, 6
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,416 of 2,714
High Courts08 Jun 1976
C.V. Mathukutty Vs Commissioner of Income Tax
High Court Of Kerala · (1977) 108 ITR 1
Income Tax Act, 1961 — Section 142(3), 256
High Courts08 Jun 1976
C. Vs MATHUKUTTY v. COMMISSIONER OF Income Tax, KERALA.
High Court Of Kerala · (1977) 108 ITR 1
Income Tax Act, 1961 — Section 142
High Courts07 Jun 1976Dismissed
M.G. George Vs Assistant Director, Subsidiary Intelligence Bureau, Kohima
High Court Of Kerala · AIR 1977 Ker 4
Constitution of India, 1950 — Article 226(1A)
High Courts04 Jun 1976
India Sea Foods Vs Commissioner of Income Tax, Kerala
High Court Of Kerala · (1978) 114 ITR 124
Income Tax Act, 1961 — Section 256, 271
High Courts04 Jun 1976
India Sea Foods Vs Commissioner of Income Tax
High Court Of Kerala · (1978) 114 ITR 124
Income Tax Act, 1961 — Section 256(2), 271(1)
High Courts03 Jun 1976Allowed
Lord Krishna Bank Ltd. Vs Inspector General of Registration
High Court Of Kerala · AIR 1976 Ker 151
Kerala Chitties Act, 1975 — Section 17, 17(2), 70
High Courts02 Jun 1976
Kelpunj Enterprises Vs Commissioner of Income Tax
High Court Of Kerala · (1977) 108 ITR 294
Income Tax Act, 1961 — Section 263, 264, 264(4)
High Courts02 Jun 1976
KELPUNJ ENTERPRISES Vs COMMISSIONER OF Income Tax, KERALA.
High Court Of Kerala · (1977) 108 ITR 294
Income Tax Act, 1961 — Section 263, 264
High Courts28 May 1976Dismissed
Subramonia Iyer Vs Pachi Amma Lekshmikutty Amma
High Court Of Kerala · AIR 1977 Ker 5
Kerala Land Reforms Act, 1963 — Section 4ATransfer of Property Act, 1882 — Section 58, 60
High Courts07 May 1976
The Deputy Comm. of Agricultural Income Tax and Sales Tax (Law), Board of Revenue (Taxes), Ernakulam Vs M/S. Union Carbide India Ltd. Madras-2
High Court Of Kerala · (1976) 5 CTR 242B
Kerala General Sales Tax Act, 1963 — Section 5, 5(1)(ii)
High Courts07 May 1976
Varghese Varghese and Others Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1976) 105 ITR 732
High Courts07 May 1976Dismissed
The Deputy Commissioner of Agricultural Income Tax And Sales Tax (Law), Board of Revenue (Taxes) Vs Union Carbide India Limited
High Court Of Kerala · (1976) 38 STC 198
Kerala General Sales Tax Act, 1963 — Item 12
High Courts09 Apr 1976
The Deputy Commissioner of Agricultural Income Tax and Sales Tax (Law), Board of Revenue (Taxes) Vs M.K. Ahammed Kutty
High Court Of Kerala · (1976) 38 STC 210
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(7)
High Courts09 Apr 1976
Commissioner of Income Tax Vs India Sea Foods
High Court Of Kerala · (1976) 105 ITR 708
Income Tax Act, 1961 — Section 143, 144, 147, 271(1)
High Courts09 Apr 1976Dismissed
Balakrishna Kurup Vs State of Kerala and Another
High Court Of Kerala · AIR 1977 Ker 13
Kerala Land Reforms Act, 1963 — Section 2(36A), 82, 82(2), 82(3), 83
High Courts08 Apr 1976
Janatha Contract Co. Vs Commissioner of Income Tax
High Court Of Kerala · (1976) 105 ITR 627
Income Tax Act, 1961 — Section 260(1)
High Courts07 Apr 1976Allowed
Cheranellur Co-operative Society Ltd. Vs Deputy Registrar
High Court Of Kerala · AIR 1977 Ker 76
High Courts06 Apr 1976
Vasudevan Vs State
High Court Of Kerala · (1977) CriLJ 83
Penal Code, 1860 (IPC) — Section 143, 302
High Courts06 Apr 1976
Kesava Menon Vs State of Kerala and Another
High Court Of Kerala · AIR 1976 Ker 159
Kerala Land Reforms Act, 1963 — Section 82