High Courts11 Aug 1975
M.M. Thomas Vs Union of India (UOI) and Others
High Court Of Kerala · (1976) CriLJ 1146
Constitution of India, 1950 — Article 14, 21, 22, 226, 25
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,422 of 2,714
High Courts06 Aug 1975
Deputy Commissioner of Agricultural Income Tax and Sales Tax (Law) Vs Tirumbadi Rubber Company Ltd. and Others
High Court Of Kerala · (1975) 36 STC 492
Kerala General Sales Tax Act, 1963 — Section 2(xxvii)
High Courts06 Aug 1975
Deputy Commissioner of Agricultural Income Tax and Sales Tax (Law), Ernakulam Vs Tirumbadi Rubber Co. Ltd. and Others
High Court Of Kerala · (1976) 5 CTR 39B
Kerala General Sales Tax Act, 1963 — Section 2(d), 2(vi), 2(vii), 2(viii), 2(xxi)
High Courts30 Jul 1975
GURUVAYUR DEVASWOM COMMITTEE Vs Income Tax OFFICER, TRICHUR.
High Court Of Kerala · (1976) 5 CTR 206(1)
Constitution of India, 1950 — Article 19, 21, 26Income Tax Act, 1961 — Section 11, 2
High Courts24 Jul 1975
Madras Rubber Factory Ltd. Vs The Assistant Collector of Central Ex. and Others
High Court Of Kerala · (1977) 1 ELT 85
Central Excises and Salt Act, 1944 — Section 3, 4
High Courts17 Jul 1975
Abdul Rahiman Chowghat Vs The Commissioner of Income Tax, Kerala, Ernakulam
High Court Of Kerala · (1976) 5 CTR 160
Income Tax Act, 1961 — Section 90
High Courts17 Jul 1975Allowed
Ourupuvil Mathew Ouseph Vs The District Collector, Ernakulam and Others
High Court Of Kerala · AIR 1976 Ker 118
Kerala Land Acquisition Act, 1961 — Section 33(2)
High Courts16 Jul 1975
RAJA RAJESWARI WEAVING MILLS, CANNANORE Vs UNION OF INDIA and Others
High Court Of Kerala · (1976) 5 CTR 145
Constitution of India, 1950 — Article 14, 19Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts14 Jul 1975Allowed
The State of Kerala and Another Vs K.S. Krishna Kumari and Others
High Court Of Kerala · AIR 1976 Ker 54
Constitution of India, 1950 — Article 14, 15(4)
High Courts08 Jul 1975
Commissioner of Income Tax Vs High Land Produce Co. Ltd.
High Court Of Kerala · (1976) 102 ITR 803
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts08 Jul 1975
Friends Union Oil Mills and Others Vs Income Tax Officer and Others
High Court Of Kerala · (1977) 106 ITR 571
Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 220, 245(2), 401, 468(2)Economic Offences (Inapplicability of Limitation) Act, 1974 — Section 2Income Tax Act, 1961 — Section 271(1), 271(4A), 274(2), 277, 279(1A)
High Courts08 Jul 1975Allowed
T.V. Ali Vs The State of Kerala and Others
High Court Of Kerala · AIR 1976 Ker 42
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 34
High Courts04 Jul 1975Dismissed
The Circle Inspector (Excise) Neyyattinkara and Others Vs K. Mukundan
High Court Of Kerala · AIR 1976 Ker 120
Kerala Abkari Act, 1077 — Section 34, 55, 56, 57, 58
High Courts03 Jul 1975Dismissed
Trivandrum Co-operative District Wholesale Society Ltd. Vs Deputy Registrar of Co-operative Societies, Trivandrum
High Court Of Kerala · AIR 1976 Ker 124
Constitution of India, 1950 — Article 226
High Courts02 Jul 1975Dismissed
Vaniamkulam Service Co-operative Bank Ltd. Vs Raman Nair and Others
High Court Of Kerala · AIR 1976 Ker 1
Kerala Agriculturists Debt Relief Act, 1970 — Section 15, 15(5), 2(4)
High Courts02 Jul 1975
NATARAJA GOWDER Vs MUNICIPAL COUNCIL, PALGHAT.
High Court Of Kerala · (1976) 5 CTR 174
Kerala Municipalities Act, 1960 — Section 100
High Courts01 Jul 1975Allowed
Karichori Raman Nair Vs Kodoth Krishnan Nair and Another
High Court Of Kerala · AIR 1976 Ker 22
Arbitration Act, 1940 — Section 32, 33Transfer of Property Act, 1882 — Section 40
High Courts01 Jul 1975
P.M. George Vs Dy. Labour Commissioner and Others
High Court Of Kerala · (1976) 2 LLJ 14
Constitution of India, 1950 — Article 226
High Courts30 Jun 1975Dismissed
Kesavaru Padmavathi Antharjanam Vs Muhammed Kunju Shamsuddin Kunju
High Court Of Kerala · AIR 1976 Ker 66
Kerala Land Reforms Act, 1963 — Section 32
High Courts30 Jun 1975
Income Tax Officer, Assessment V Vs Smt. N.K. Sarada Thampatty
High Court Of Kerala · (1976) 105 ITR 67
Income Tax Act, 1961 — Section 171