High Courts11 Sept 1976
President, Rubber Industrial Co-operative Society Ltd. Vs State of Kerala and Others
High Court Of Kerala · (1977) 1 LLJ 420
Industrial Disputes Act, 1947 — Section 10
COURT ARCHIVE
High Court Of Kerala judgments, 1976
158 judgments · page 3 of 8
High Courts06 Sept 1976Dismissed
Rugmini Ammal Vs Gopalakrishna Pillai and Others
High Court Of Kerala · (1976) 09 KL CK 0006
High Courts03 Sept 1976Dismissed
Regional Director, E.S.I. Corp. Vs A. Parameswaran Pillai
High Court Of Kerala · (1976) ACJ 489
Employees State Insurance Act, 1948 — Section 2(8), 82(2)National Insurance (Industrial Injuries) Act, 1965 — Section 5
High Courts26 Aug 1976Dismissed
Sahithya Pravarthaka Co-operative Society Ltd. Vs Kamalalaya Printing Works and Book Depot and Another
High Court Of Kerala · (1976) 08 KL CK 0009
Copyright Act, 1957 — Section 14, 16, 16, 19(7), 19(8)General Clauses Act, 1897 — Section 6States Adaptation of Laws Act, 1951 — Section 6
High Courts26 Aug 1976
Kundara Factory Workers'' Union and Others Vs Lakshmi Starch Limited and Others
High Court Of Kerala · (1977) 1 ILR (Ker) 56 : (1977) 1 LLJ 452
Constitution of India, 1950 — Article 26Industrial Disputes Act, 1947 — Section 10A, 17, 19, 2Payment of Bonus Act, 1965 — Section 2, 31A, 32, 33C, 34
High Courts25 Aug 1976
Gokul Chit Funds and Trades Private Ltd. Vs Thoundasseri Kochu Ouseph Vareed and Others
High Court Of Kerala · AIR 1977 Ker 68
Kerala Chitties Act, 1975 — Section 39, 70Kerala Insolvency Act, 1956 — Section 47
High Courts24 Aug 1976
N.K. Moidinkunhi Vs K.N. Abdulla
High Court Of Kerala · (1977) CriLJ 665 : (1977) 1 ILR (Ker) 367
Criminal Procedure Code, 1973 (CrPC) — Section 342, 452Penal Code, 1860 (IPC) — Section 34, 380, 411, 457
High Courts23 Aug 1976
Padminikutty Amma Vs Subbain Chettiar
High Court Of Kerala · (1976) 08 KL CK 0001
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2Limitation Act, 1908 — Section 14, 14(3), 19
High Courts19 Aug 1976Dismissed
Reserve Bank of India Vs C.S. Rajappan Nair and Others
High Court Of Kerala · (1976) 08 KL CK 0011
Constitution of India, 1950 — Article 16, 226Reserve Bank of India Act, 1934 — Section 58
High Courts18 Aug 1976Allowed
Kunhamina Umma and Others Vs Special Tahsildar and Others
High Court Of Kerala · AIR 1977 Ker 41
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4Evidence Act, 1872 — Section 67, 68, 90Limitation Act, 1963 — Article 64, 65
High Courts16 Aug 1976Allowed
Somasekharan Nair Vs The Director of Employment and Others
High Court Of Kerala · (1976) 08 KL CK 0014
Kerala State and Subordinate Services Act, 1958 — Section 13A(3)Kerala State and Subordinate Services Rules, 1958 — Rule 13(3), 13A, 13A(3), 21, 37B
High Courts16 Aug 1976Allowed
Hubert Peyoli Vs P.K. Viswan
High Court Of Kerala · (1976) 08 KL CK 0002
Contract Act, 1872 — Section 51, 52
High Courts10 Aug 1976
Prakash Match and Plywood Works and Others Vs Asstt. Collector of Central Excise and Others
High Court Of Kerala · (1977) 6 CTR 146(1) : (1977) 1 ILR (Ker) 295
Central Excises and Salt Act, 1944 — Section 3, 36, 8Constitution of India, 1950 — Article 226
High Courts10 Aug 1976
Prakash Match and Plywood Works and Others Vs Assistant Collector of Central Excise and Others
High Court Of Kerala · (1979) 4 ELT 653
Central Excise Rules, 1944 — Rule 173B, 173B(1), 173B(2), 8, 8(1)Central Excises and Salt Act, 1944 — Section 3(1), 3(2), 36Constitution of India, 1950 — Article 226
High Courts09 Aug 1976
BALAKRISHNAN, MANAGING DIRECTOR, TERELAC FURNACES PVT. LTD. Vs Income Tax OFFICER, SPECIAL CIRCLE, ERNAKULAM, AND ANOTHER.
High Court Of Kerala · (1982) 134 ITR 573
Criminal Procedure Code, 1973 (CrPC) — Section 195Income Tax Act, 1961 — Section 132Penal Code, 1860 (IPC) — Section 193, 196, 228
High Courts09 Aug 1976
Balakrishnan, Managing Director, Terelac Furnaces Pvt. Ltd. Vs Income Tax Officer and Another
High Court Of Kerala · (1982) 134 ITR 573
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 195(3), 340, 482Income Tax Act, 1922 — Section 37Penal Code, 1860 (IPC) — Section 193, 196, 228
High Courts04 Aug 1976Allowed
N.K. Krishnan Vs The Manager, Pallippuram Union Basic and U.P. School and Others
High Court Of Kerala · (1976) 08 KL CK 0008
Kerala Education Rules, 1959 — Rule 1, 44, 45
High Courts30 Jul 1976
Commissioner of Income Tax Vs Veeriah Reddiar
High Court Of Kerala · (1977) 1 ILR (Ker) 1 : (1977) 106 ITR 610
Income Tax Act, 1961 — Section 37(2A), 37(2B)
High Courts26 Jul 1976Dismissed
P.K. Gopi Vs State of Kerala and Another
High Court Of Kerala · (1976) 07 KL CK 0023
Constitution of India, 1950 — Article 254Kerala Toddy Workers Welfare Fund Act, 1969 — Section 3, 3(3), 5Trusts Act, 1882 — Section 20
High Courts23 Jul 1976Dismissed
Aboobacker Vs Prabhakaran
High Court Of Kerala · (1976) 07 KL CK 0003
Trade and Merchandise Marks Act, 1958 — Section 107, 28, 28(8), 30, 30(1)