High Courts15 Mar 1974Dismissed
Elixir Plastic Vs Superintendent of Central Excise and Others
High Court Of Kerala · (1978) 2 ELT 474
Central Excise Rules, 1944 — Rule 11Tariff Act, 1934 — Section 2A
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,431 of 2,714
High Courts13 Mar 1974Dismissed
Hajee K. Assainar Vs The Malabar Steamship Company Ltd.
High Court Of Kerala · AIR 1975 Ker 114
Carriage of Goods by Sea Act, 1925 — Article 3Carriage of Goods by Sea Rules — Rule 3
High Courts05 Mar 1974
D. Anantha Prabhu Vs The District Collector, Ernakulam and Another
High Court Of Kerala · AIR 1975 Ker 117
Constitution of India, 1950 — Article 14, 19(1), 19(2), 226
High Courts05 Mar 1974
D. Anantha Prabhu Vs The District Collector and Another
High Court Of Kerala · (1974) KLJ 151
Constitution of India, 1950 — Article 14, 19, 19(1), 19(1)(a), 19(1)(b)Kerala Police Act, 1960 — Section 18, 19
High Courts04 Mar 1974
Good Shepherd Rubber Company Vs Inspector of Central Excise and Others
High Court Of Kerala · (1978) 2 ELT 66
Central Excise Rules, 1944 — Rule 10, 171(I)
High Courts01 Mar 1974Dismissed
K.L. Johar and Co. Vs State of Kerala
High Court Of Kerala · (1975) 35 STC 52
Kerala General Sales Tax Rules, 1963 — Rule 9(i)
High Courts21 Feb 1974Dismissed
Thozhilaly Bus Service, Chalakudy Vs Secretary, R.T.A., Trichur and Others
High Court Of Kerala · (1974) 1 KLJ 42
Motor Vehicles Act, 1939 — Section 62(1), 62(c)
High Courts21 Feb 1974Dismissed
Thozhilaly Bus Service, Chalakudy Vs Secretary R.T.A., Trichur and Others
High Court Of Kerala · AIR 1974 Ker 188
Motor Vehicles Act, 1939 — Section 62(1)
High Courts18 Feb 1974Dismissed
Krishnan Madhavan Vs Narayanan Jayadevan and Another
High Court Of Kerala · AIR 1975 Ker 18
Limitation Act, 1963 — Article 37
High Courts13 Feb 1974
N. Kunhambu Nair Vs The Registering Authority for the State of Kerala and Others
High Court Of Kerala · (1974) KLJ 164
High Courts13 Feb 1974
P.A. Abdul Muthalif Rowther Vs Income Tax Officer, "A" Ward
High Court Of Kerala · (1976) 102 ITR 694
Income Tax Act, 1961 — Section 139, 139(2), 147, 148, 212(3)
High Courts12 Feb 1974Dismissed
Xavier Thottakath, Advocate, Ernakulam Vs State of Kerala and Others
High Court Of Kerala · AIR 1974 Ker 190
Advocates Act, 1961 — Section 49Bar Council of India Rules, 1975 — Rule 20, 21Civil Procedure Code, 1908 (CPC) — Section 115
High Courts12 Feb 1974Dismissed
P.S.N. Motors Private Limited Vs State of Kerala
High Court Of Kerala · (1975) 35 STC 192
High Courts11 Feb 1974
K. Ahamad Vs Commissioner of Income Tax
High Court Of Kerala · (1974) 96 ITR 29
Income Tax Act, 1961 — Section 256, 271(1)
High Courts08 Feb 1974
M.K. Krishnan Nair Vs State of Kerala and Others
High Court Of Kerala · (1974) 2 LLJ 130
Constitution of India, 1950 — Article 14, 16, 233, 234, 235Criminal Procedure Code, 1973 (CrPC) — Section 10, 12, 13General Clauses Act, 1897 — Section 21
High Courts08 Feb 1974Dismissed
New Woodlands Hotel Vs Varkey
High Court Of Kerala · (1974) KLJ 98 : (1974) KLJ 126
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts07 Feb 1974
V.O. Markose Vs Commissioner of Income Tax
High Court Of Kerala · (1975) 98 ITR 504
High Courts06 Feb 1974
E.K. Varghese and Another Vs Income Tax Officer and Others
High Court Of Kerala · (1974) 96 ITR 577
Income Tax Act, 1961 — Section 201(1), 207, 208, 209, 210
High Courts06 Feb 1974Dismissed
K.V.S. Iyer and Another Vs The State of Kerala and Others
High Court Of Kerala · AIR 1975 Ker 21
Constitution of India, 1950 — Article 19(1), 226Kerala Cinemas (Regulation) Act, 1958 — Section 12, 5, 5(1)
High Courts06 Feb 1974Allowed
Vishnu Vazhunnavar Vs State of Kerala And Another
High Court Of Kerala · (1974) 02 KL CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 417(3), 417(4)Kerala Land Reforms Act, 1963 — Section 108, 6(1), 65, 65(1), 72