High Courts19 Apr 1975Allowed
Velutha Kunjamma Vs Janaki Parvathi
High Court Of Kerala · AIR 1975 Ker 193
Civil Procedure Code, 1908 (CPC) — Section 47
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,424 of 2,714
High Courts19 Apr 1975Allowed
Gopalan Vs Angamali Chit Fund (P) Ltd.
High Court Of Kerala · AIR 1977 Ker 120 : (1975) 2 LLJ 296
Civil Procedure Code, 1908 (CPC) — Section 60(1)Payment of Bonus Act, 1965 — Section 10, 2(21)Payment of Wages Act, 1936 — Section 2
High Courts18 Apr 1975
Iyper Vs L.I.C. of India
High Court Of Kerala · (1976) 2 LLJ 28
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 12, 14, 16, 226, 289LIFE INSURANCE CORPORATION ACT, 1956 — Section 11, 48
High Courts11 Apr 1975Allowed
Construction Company and Another Vs State of Kerala
High Court Of Kerala · (1975) 36 STC 320
High Courts11 Apr 1975
The Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs N.S. Moos
High Court Of Kerala · (1975) 36 STC 169
Central Sales Tax Act, 1956 — Section 8
High Courts11 Apr 1975
Cochin Company Vs Commissioner of Income Tax
High Court Of Kerala · (1978) 114 ITR 822
Finance Act, 1966 — Section 2(5), 2(7)Income Tax Act, 1961 — Section 33(1), 33(1A)
High Courts11 Apr 1975
Vijaya Stores Vs The State of Kerala
High Court Of Kerala · (1975) 36 STC 286
Kerala General Sales Tax Act, 1963 — Section 39
High Courts10 Apr 1975Allowed
Deputy Commissioner of Agricultural Income Tax and Sales Tax (Law) Vs Calicut Company
High Court Of Kerala · (1976) 37 STC 296
Kerala General Sales Tax Act, 1963 — Section 7
High Courts10 Apr 1975
Deputy Commissioner of Agricultural Income Tax and Sales-Tax, Kerala Vs Calicut Co.
High Court Of Kerala · (1976) 5 CTR 114
Customs Act, 1962 — Section 7, 8
High Courts10 Apr 1975Dismissed
Deputy Commissioner of Agricultural Income Tax and Sales Tax Vs Balakrishna Pillai
High Court Of Kerala · (1975) 36 STC 487
Kerala General Sales Tax Act, 1963 — Section 2(vii)
High Courts09 Apr 1975
COMMISSIONER OF Income Tax, KERALA Vs MITTAL STEEL RE-ROLLING AND ALLIED INDUSTRIES (P.) LTD.
High Court Of Kerala · (1977) 108 ITR 207
Income Tax Act, 1961 — Section 33, 34
High Courts09 Apr 1975
Commissioner of Income Tax Vs Mittal Steel Re-Rolling and Allied Industries (P.) Ltd.
High Court Of Kerala · (1977) 108 ITR 207
Income Tax Act, 1961 — Section 33(1)
High Courts09 Apr 1975
Bhagavathy Ummini and Others Vs Ramankutty and Others
High Court Of Kerala · AIR 1976 Ker 34 : (1978) 2 ILR (Ker) 448
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 50Penal Code, 1860 (IPC) — Section 494, 495, 497, 498
High Courts07 Apr 1975
Commissioner of Wealth-tax Vs Smt. V. Pathummabi
High Court Of Kerala · (1977) 108 ITR 689
Wealth Tax Act, 1957 — Section 18(1)
High Courts02 Apr 1975Dismissed
Kochukesavan and Another Vs Raman Padmanabhan and Others
High Court Of Kerala · AIR 1976 Ker 105 : (1978) 2 ILR (Ker) 422
Evidence Act, 1872 — Section 101Transfer of Property Act, 1882 — Section 54Travancore Registration Act, 1087 — Section 10(1)
High Courts01 Apr 1975
State Bank of Travancore Vs Commissioner of Income Tax
High Court Of Kerala · (1977) 110 ITR 336
High Courts26 Mar 1975Dismissed
The Sales Tax Officer and Another Vs Modern Plastic Industries Sales Tax Officer and Others Vs S.V. Pai
High Court Of Kerala · (1976) 37 STC 23
Central Sales Tax Act, 1956 — Section 7, 8
High Courts25 Mar 1975
Commissioner of Income Tax Vs Cochin Company (P.) Ltd. Cochin Company (P.) Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1976) 104 ITR 655
Income Tax Act, 1961 — Section 147, 148, 160, 161, 162
High Courts25 Mar 1975
M. Mohammed Vs Collector of Customs and C. Ex.
High Court Of Kerala · (1999) 110 ELT 451
Central Excise Rules, 1944 — Rule 226, 32(2), 40Customs Act, 1962 — Section 110, 110(1)
High Courts24 Mar 1975Dismissed
R.K.V. Motors and Timbers (P) Ltd. Vs M.V. Balachandra Kurup and Others
High Court Of Kerala · AIR 1976 Ker 7
Central Motor Vehicles Rules, 1989 — Rule 177AMotor Vehicles Act, 1939 — Section 47