High Courts30 Dec 1976
The Palghat Co-operative Marketing Society Ltd. Vs State of Kerala and Others
High Court Of Kerala · (1976) 12 KL CK 0009
COURT ARCHIVE
High Court Of Kerala judgments, 1976
158 judgments · page 1 of 8
High Courts28 Dec 1976Allowed
Kali Karthiyayani Vs Govindan Pappu and Another
High Court Of Kerala · (1976) 12 KL CK 0005
Kerala Land Reforms Act, 1963 — Section 125(3), 125(6), 13A, 13A(1), 4A
High Courts21 Dec 1976
A. K. ABRAHAM and Others Vs THE STATE OF KERALA and Another
High Court Of Kerala · (1977) 6 CTR 77
Constitution of India, 1950 — Article 14, 16, 19, 21, 22
High Courts21 Dec 1976
K.V. Thomas Vs Naina Mathai
High Court Of Kerala · (1976) 12 KL CK 0004
Kerala Insolvency Act, 1956 — Section 10, 10(1), 24, 24(1), 54
High Courts21 Dec 1976
A.K. Abraham and Others Vs The State of Kerala and Another
High Court Of Kerala · AIR 1977 Ker 96
Constitution of India, 1950 — Article 14, 21, 22, 359, 359(1)
High Courts15 Dec 1976Dismissed
Kolikkat Biyyata Attabi Vs Muthukoya and Others
High Court Of Kerala · (1976) 12 KL CK 0014
Forest Act, 1927 — Section 11, 17Income Tax Act, 1961 — Section 33A(2)Laccadive Islands and Minicoy Regulations, 1912 — Section 21, 21A
High Courts08 Dec 1976Dismissed
Balakrishnan Vs Damodaran Nair
High Court Of Kerala · (1976) 12 KL CK 0007
Companies Act, 1956 — Section 442, 446Negotiable Instruments Act, 1881 (NI) — Section 32, 36, 60, 81, 82
High Courts06 Dec 1976
Francis Furtado Vs State of Kerala
High Court Of Kerala · (1976) 12 KL CK 0002
Court Fees Act, 1960 — Article 3A(1), 51, 52
High Courts03 Dec 1976Dismissed
Swarnambal and Others Vs ABU and Others
High Court Of Kerala · (1976) 12 KL CK 0013
Civil Procedure Code, 1908 (CPC) — Section 146Cochin Verumpattomdars Act, 1118 — Section 3Kerala Agriculturists Debt Relief Act, 1958 — Section 11(2), 11A
High Courts03 Dec 1976Allowed
Ayyappan Pillai Vs Krishnan and Another
High Court Of Kerala · (1976) 12 KL CK 0012
Kerala Land Reforms Act, 1963 — Section 4A, 4A(1)Transfer of Property Act, 1882 — Section 91
High Courts03 Dec 1976Dismissed
Narayana Pattar Vs State of Kerala and Others
High Court Of Kerala · AIR 1979 Ker 139 : (1979) 1 ILR (Ker) 138
Kerala Land Reforms (Amendment) Act, 1969 — Section 81(1), 82(1)Kerala Land Reforms (Amendment) Act, 1972 — Section 84(3)Kerala Land Reforms Act, 1963 — Section 82, 84, 84(1), 84(2)
High Courts01 Dec 1976Allowed
Sarojini Amma Vs Sumathy Amma
High Court Of Kerala · (1976) 12 KL CK 0011
High Courts01 Dec 1976
M/s. Bakul Cashew and Co. and Others Vs Sales Tax Officer
High Court Of Kerala · (1977) 6 CTR 85
Constitution of India, 1950 — Article 226, 286
High Courts01 Dec 1976Dismissed
Bakul Cashew Company and Others Vs The Sales Tax Officer (R) and Others
High Court Of Kerala · (1977) 1 ILR (Ker) 250 : (1977) 40 STC 178
Constitution of India, 1950 — Article 226, 286(1)(a)
High Courts29 Nov 1976Allowed
Chandrasekharan Nair Vs Lakshmi Amma Devaki Amma and Others
High Court Of Kerala · (1976) 11 KL CK 0012
Buildings (Lease and Rent Control) Act, 1959 — Section 11(1)Land Reforms Act, 1964 — Section 127, 3(1)
High Courts29 Nov 1976
Travancore Rayons Ltd. Vs Travancore Rayons Employees'' Union
High Court Of Kerala · (1977) 2 ILR (Ker) 73 : (1978) 1 LLJ 84
Certified Standing Orders — Clause 13(g)
High Courts25 Nov 1976Dismissed
Arunachalam Vs Sreenivasa Reddiar
High Court Of Kerala · (1976) 11 KL CK 0004
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4), 20
High Courts24 Nov 1976
Raghavan Vs R.T.O.
High Court Of Kerala · (1977) 6 CTR 288
Constitution of India, 1950 — Article 265
High Courts24 Nov 1976Dismissed
Dr. Paul Jayan and Others Vs University of Kerala and Another
High Court Of Kerala · (1976) 11 KL CK 0002
Constitution of India, 1950 — Article 226Kerala University Act, 1974 — Section 24(2), 25, 38, 41, 9(3)
High Courts23 Nov 1976Allowed
Manjeri Public Conveyance, Manjeri P.O. Vs Secretary, Regional Transport Authority, Malappuram and Others
High Court Of Kerala · AIR 1977 Ker 64
Motor Vehicles Act, 1939 — Section 47(3), 55(2), 57(2), 57(3)