High Courts09 Feb 1976
Avutha Ammal Selvi Ammal Vs Joseph Gomez and Another
High Court Of Kerala · AIR 1976 Ker 131
Kerala Land Reforms Act, 1963 — Section 1, 4A, 4A(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,418 of 2,714
High Courts05 Feb 1976Dismissed
Karal Puthen Purayil Kannan and Others Vs The Land Tribunal (Special Tahsildar) Edakkad and Another
High Court Of Kerala · AIR 1977 Ker 1
Constitution of India, 1950 — Article 226Kerala Land Reforms Act, 1963 — Section 75(2), 77(1)
High Courts04 Feb 1976Allowed
Kulasekharapuram Panchayat Vs The State of Kerala and Another
High Court Of Kerala · AIR 1977 Ker 62
Kerala Panchayat (Public and Private Markets) Rules, 1964 — Rule 26Kerala Panchayat Act, 1960 — Section 85(1)
High Courts03 Feb 1976
Ali Koya Haji Vs The Assistant Commissioner of Sales Tax, Kozhikode and Another
High Court Of Kerala · (1976) 5 CTR 192
Kerala General Sales Tax Act, 1963 — Section 19, 2(iii), 2(viii), 20, 21A
High Courts03 Feb 1976Allowed
V.V. Ali Koya Haji Vs The Assistant Commissioner of Sales Tax (Assessment), Sales Tax Office and Another
High Court Of Kerala · (1976) 37 STC 618
Kerala General Sales Tax Act, 1963 — Section 2(iii), 2(viii), 21A, 25
High Courts02 Feb 1976
Kinhanna Moolya Vs Sadasiva Bhat and Another
High Court Of Kerala · AIR 1977 Ker 32
Civil Procedure Code, 1908 (CPC) — Section 109Kerala Civil Courts Act, 1957 — Section 19(2)Kerala High Court Act, 1958 — Section 3, 4, 4(2), 5, 5(1)
High Courts29 Jan 1976Dismissed
Appu Vs State of Kerala and Others
High Court Of Kerala · AIR 1977 Ker 78
Kerala Land Acquisition Act, 1961 — Section 20, 25, 27, 27(1), 3
High Courts27 Jan 1976
Cheriyan Vs Kristhu Raja Janasahayam Sangham and Others
High Court Of Kerala · AIR 1977 Ker 82
Kerala Debtors (Temporary Relief) Act, 1975 — Section 3
High Courts23 Jan 1976
OFFICIAL LIQUIDATOR, PALGHAT METAL INDUSTRIES CO. LTD. Vs THE ASST. COMMISSIONER, (ASST.), SALES TAX SPECIAL CIRCLE, PALGHAT. (EXPARTE).
High Court Of Kerala · (1976) 5 CTR 225
COMPANIES ACT, 1956 — Section 528, 530
High Courts22 Jan 1976Allowed
Radhakrishna Menon Vs Village Officer
High Court Of Kerala · AIR 1977 Ker 19
High Courts21 Jan 1976Allowed
Ramesan Vs Kunhipalu and Others
High Court Of Kerala · AIR 1977 Ker 119
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 54(2)Evidence Act, 1872 — Section 114
High Courts16 Jan 1976Allowed
Bhavani Vs Bhuvanendran Unnithan and Others
High Court Of Kerala · (1976) 01 KL CK 0014
Limitation Act, 1963 — Section 7Travancore Ezhava Act, 1100 — Section 21Travancore Nair Act, 1912 — Section 25, 26, 28, 44
High Courts14 Jan 1976Dismissed
G. Gopinathan Nair and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1977 Ker 36
Banking Regulation Act, 1949 — Section 3Kerala Co-operative Societies Act, 1969 — Section 80Kerala Co-operative Societies Rules, 1969 — Rule 182, 183, 184, 185, 186
High Courts09 Jan 1976
Commissioner of Income Tax Vs C.P. Adam
High Court Of Kerala · (1976) 105 ITR 465
Income Tax Act, 1961 — Section 68
High Courts08 Jan 1976Dismissed
Regional Deputy Director of Public Instruction, Ernakulam Vs K.K. Vasu
High Court Of Kerala · AIR 1977 Ker 129
Kerala Education Act, 1958 — Section 9Kerala Education Rules, 1959 — Rule 1A
High Courts07 Jan 1976
Kerala Polythene Industries Vs Supreintendent of Central Excise, Trivandrum and Other
High Court Of Kerala · (1976) 5 CTR 221
Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 3, 3(1)
High Courts05 Jan 1976Partly Allowed
State Bank of Travancore Vs May C. George
High Court Of Kerala · AIR 1977 Ker 8 : (1978) 1 ILR (Ker) 154
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 2Kerala Agriculturists Debt Relief Act, 1970 — Section 2(4)
High Courts05 Jan 1976
Commissioner of Income Tax Vs Malayalam Plantations Ltd.
High Court Of Kerala · (1976) 103 ITR 835
Income Tax Act, 1961 — Section 33A, 33A(1), 33A(3)Income Tax Rules, 1962 — Rule 8A
High Courts05 Jan 1976Dismissed
Gopinathan Nair Vs University of Kerala and Others
High Court Of Kerala · AIR 1977 Ker 22
Kerala University Act, 1974 — Section 58(2), 82(3)
High Courts01 Jan 1976
K.J. Sahadevan Vs State of Kerala
High Court Of Kerala · (1977) CriLJ 637
Penal Code, 1860 (IPC) — Section 161, 162, 163, 164, 165Prevention of Corruption Act, 1988 — Section 5, 6