COURT ARCHIVE

High Court Of Kerala judgments, 1977

261 judgments · page 10 of 14

High Courts30 May 1977Allowed

John Vs State of Kerala

High Court Of Kerala · (1977) 05 KL CK 0002

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High Courts27 May 1977

K. Ramachandran Vs State of Kerala and Others

High Court Of Kerala · (1977) 2 ILR (Ker) 350 : (1978) 2 LLJ 127

Kerala University Act, 1957 — Section 26(e), 27

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High Courts24 May 1977

Saraswathi Pillay Vs Parameswara Kurup

High Court Of Kerala · (1977) 05 KL CK 0006

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 2, 2(12)Court Fees Act, 1870 — Section 11Kerala Court Fees and Suits Valuation Act, 1959 — Section 44

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High Courts23 May 1977Allowed

M.O. John Vs State of Kerala

High Court Of Kerala · (1977) 40 STC 134

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High Courts23 May 1977

M. O. JOHN Vs STATE OF KERALA.

High Court Of Kerala · (1977) 6 CTR 197

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High Courts23 May 1977

Shareef Rawther and Another Vs State of Kerala and Others

High Court Of Kerala · (1978) 1 LLJ 114

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High Courts15 Apr 1977

Kochu Mohammed and Others Vs State of Kerala and Another

High Court Of Kerala · (1977) CriLJ 1867

Criminal Procedure Code, 1973 (CrPC) — Section 190, 192, 200, 202, 207Penal Code, 1860 (IPC) — Section 34, 364, 395, 398, 450

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High Courts13 Apr 1977

T.V. Eachara Varier Vs Secretary to the Ministary of Home Affairs and Others

High Court Of Kerala · (1978) CriLJ 86

Constitution of India, 1950 — Article 226

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High Courts07 Apr 1977Dismissed

P.J. Joseph Vs The State Transport Appellate Tribunal, Ernakulam and Others

High Court Of Kerala · AIR 1977 Ker 207

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 57(3), 64(1)

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High Courts06 Apr 1977Dismissed

A.P. Velayudhan Nair Vs State of Kerala and Others

High Court Of Kerala · AIR 1977 Ker 181 : (1977) 2 ILR (Ker) 11

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High Courts06 Apr 1977Dismissed

Lelitha Vs Ayissumma

High Court Of Kerala · AIR 1978 Ker 167 : (1977) 2 ILR (Ker) 112

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11Transfer of Property Act, 1882 — Section 106

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High Courts06 Apr 1977

Lakshmi Pilla Subhadra Amma and Another Vs Easwara Pillai Velayudhan Pillai and Another

High Court Of Kerala · AIR 1977 Ker 148 : (1977) 2 ILR (Ker) 187

Kerala Land Reforms Act, 1963 — Section 4A(1)Transfer of Property Act, 1882 — Section 1, 92, 95

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High Courts06 Apr 1977

Vasudevan Embraudiri and Others Vs Cherpu Service Co-operative Bank Ltd. and Others

High Court Of Kerala · AIR 1977 Ker 203

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High Courts05 Apr 1977Allowed

Southern Fisheries Corpn. Vs The Corpn. of the City of Cochin and Others

High Court Of Kerala · AIR 1978 Ker 10

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High Courts05 Apr 1977

Southern Fisheries Corporation Vs Corporation of The City of Cochin and Others

High Court Of Kerala · (1977) 6 CTR 242B

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High Courts05 Apr 1977

Travancore Rayons Ltd. Vs Income Tax Officer and Another

High Court Of Kerala · (1977) 109 ITR 43

Income Tax Act, 1961 — Section 280ZB

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High Courts05 Apr 1977

Sreedharan Pillai Vs Hymavatheeswari Amma

High Court Of Kerala · (1977) 04 KL CK 0002

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts04 Apr 1977

Ponnani P.C.C. Marketing Society Ltd. Vs Kunhikali and Others

High Court Of Kerala · (1977) 04 KL CK 0013

Kerala Co-operative Societies Act, 1969 — Section 69

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High Courts04 Apr 1977

The Food Inspector Vs S. Raman and Others

High Court Of Kerala · (1978) CriLJ 1845 : (1977) 2 ILR (Ker) 105

Prevention of Food Adulteration Rules, 1955 — Rule 22(37)

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High Courts31 Mar 1977Dismissed

Kochappan and Others Vs The Official Liquidator, Palmland Corpn. (P) Ltd.

High Court Of Kerala · AIR 1977 Ker 201 : (1977) 2 ILR (Ker) 96

Limitation Act, 1963 — Article 37

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