High Courts19 Sept 1975
PAUL Vs SALES TAX OFFICER.
High Court Of Kerala · (1976) 5 CTR 31
Criminal Procedure Code, 1973 (CrPC) — Section 3, 32, 386, 435, 436
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,421 of 2,714
High Courts17 Sept 1975Allowed
Regional Director, E.S.I. Corporation Vs K. Krishaan
High Court Of Kerala · (1975) 09 KL CK 0013
Employees State Insurance Act, 1948 — Section 2(8), 82
High Courts17 Sept 1975
Commissioner of Agrl. Income Tax Vs Vellimala Estate
High Court Of Kerala · (1977) 110 ITR 372
Kerala Agricultural Income Tax Act, 1950 — Section 60(6)
High Courts17 Sept 1975Allowed
Raman Pillai Balkrishna Pillai Vs P. Vasudevan
High Court Of Kerala · AIR 1976 Ker 133
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Kerala Agriculturists Debt Relief Act, 1970 — Section 10, 14, 14(4), 20(8), 4
High Courts16 Sept 1975Allowed
Aluminium Industries Ltd. Vs Assistant Collector of Central Excise and Others
High Court Of Kerala · (1979) 4 ELT 27
High Courts11 Sept 1975
Commissioner of Agricultural Income Tax Vs Smt. P. Parukutti Amma
High Court Of Kerala · (1976) 105 ITR 79
Kerala Agricultural Income Tax Act, 1950 — Section 40, 41, 41(1)
High Courts10 Sept 1975Allowed
P.T. Varghese Vs State of Kerala
High Court Of Kerala · (1976) 37 STC 171
Kerala General Sales Tax Act, 1963 — Item 42
High Courts10 Sept 1975
Asst. Security Officer, Railway Protection Force, Southern Railway, Olavakkot Division and Others Vs K. Kullinga Gounder and Another
High Court Of Kerala · (1978) 1 LLJ 117
Constitution of India, 1950 — Article 226
High Courts10 Sept 1975
P.T. Varghese, St. George Press, Irinjalakuda Vs State of Kerala
High Court Of Kerala · (1976) 5 CTR 120(1)
Kerala General Sales Tax Act, 1963 — Item 42
High Courts04 Sept 1975
M.G. Venugopalan Vs Edayil Veettil Govindan and Another
High Court Of Kerala · (1976) CriLJ 165
Criminal Procedure Code, 1973 (CrPC) — Section 173, 342Customs Act, 1962 — Section 112, 123, 135Evidence Act, 1872 — Section 25, 45
High Courts04 Sept 1975
Commissioner of Agrl. Income Tax Vs K.N. Krishnan Nair
High Court Of Kerala · (1976) 104 ITR 408
Kerala Agricultural Income Tax Act, 1950 — Section 2, 3, 9(2)
High Courts01 Sept 1975Allowed
V.J. Mathukutty Vs Ouseph Thomas and Others
High Court Of Kerala · AIR 1976 Ker 115
Kerala Land Reforms Act, 1963 — Section 75(1)
High Courts01 Sept 1975Dismissed
The Regional Engineering College (Kozhikode) Society, Calicut Vs The Vice-Chancellor, University of Calicut and Another
High Court Of Kerala · AIR 1976 Ker 65
Calicut University (Amendment) Act, 1975 — Section 2(11), 2(16)Calicut University Act, 1968 — Section 2
High Courts28 Aug 1975Allowed
Chandrasekhara Prabhu and Others Vs State of Kerala
High Court Of Kerala · AIR 1976 Ker 99
High Courts28 Aug 1975
Mookken Devassy Ouseph and Sons Vs State of Kerala
High Court Of Kerala · (1976) 5 CTR 48
High Courts28 Aug 1975
Hindustan Insecticides Ltd. Vs Industrial Tribunal and Others
High Court Of Kerala · (1976) 2 LLJ 371
Industrial Disputes Act, 1947 — Section 18
High Courts26 Aug 1975
Sujir Ganesh Nayak and Co. Vs Income Tax Officer, A Ward, Quilon
High Court Of Kerala · (1976) 104 ITR 524
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 139, 147, 148, 149
High Courts14 Aug 1975
N. Dharmadan Advocate, Liquidator, Asoka Bank Ltd., Shertallay (In Liquidation) Residing At Rema Mahal, T.D. East Road, Ernakulam, Cochin-11 Vs The Commissioner of Income Tax, Ernakulam
High Court Of Kerala · (1976) 5 CTR 37B
Income Tax Act, 1961 — Section 178, 2
High Courts13 Aug 1975Dismissed
K.S. Joseph Vs State of Kerala
High Court Of Kerala · (1976) 37 STC 152
High Courts12 Aug 1975Dismissed
Thampan Thomas Vs The State of Kerala and Another
High Court Of Kerala · AIR 1976 Ker 94
Constitution of India, 1950 — Article 14, 21, 22, 31(B), 359Maintenance of Internal Security (Amendment) Act, 1975 — Section 16(A)(7)Maintenance of Internal Security Act, 1971 — Section 16(3), 18, 3