High Courts22 Dec 1978Allowed
K. Sankaranarayana Pillai Vs Mysore Fertiliser Company
High Court Of Kerala · AIR 1979 Ker 167
Advocates Act, 1961 — Section 33Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, 20
COURT ARCHIVE
High Court Of Kerala judgments, 1978
292 judgments · page 1 of 15
High Courts22 Dec 1978Dismissed
Jose Vs Alice Francis and Another
High Court Of Kerala · (1978) 12 KL CK 0007
Constitution of India, 1950 — Article 215, 226Contempt of Courts Act, 1971 — Section 10, 14, 15, 15(1), 15(2)Registration Act, 1908 — Section 83
High Courts21 Dec 1978Allowed
Devaki (Died) Vs Alavi
High Court Of Kerala · AIR 1979 Ker 108
Transfer of Property Act, 1882 — Section 106, 116
High Courts21 Dec 1978Dismissed
George P. Mathew Vs State of Kerala and Another
High Court Of Kerala · (1980) 1 ILR (Ker) 189 : (1979) 43 STC 438
Kerala General Sales Tax Act, 1963 — Section 2(viii), 2(xxvii)
High Courts21 Dec 1978Allowed
Devaki Vs Alavi
High Court Of Kerala · AIR 1979 Ker 108
Transfer of Property Act, 1882 — Section 106, 111, 116
High Courts20 Dec 1978Dismissed
Yesoda and Another Vs Neelamma Lakshmi and Others
High Court Of Kerala · (1978) 12 KL CK 0022
Constitution of India, 1950 — Article 15(1), 2Criminal Procedure Code, 1973 (CrPC) — Section 188Penal Code, 1860 (IPC) — Section 4
High Courts20 Dec 1978Dismissed
George Joseph Vs The Principal, Medical College, Trivandrum and Another
High Court Of Kerala · AIR 1979 Ker 160
Constitution of India, 1950 — Article 14
High Courts19 Dec 1978
Commissioner of Agricultural Income Tax Vs Kartikolam and Alathur Estates Limited and Plantation Corporation of Kerala
High Court Of Kerala · (1988) 169 ITR 393
Kerala Agricultural Income Tax Act, 1950 — Section 5
High Courts19 Dec 1978Dismissed
Mathew Elechiamma and Others Vs Markose Korulla and Others
High Court Of Kerala · AIR 1979 Ker 178
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)
High Courts18 Dec 1978Allowed
Tax Recovery Officer Vs V. Radhakrishna Eradi
High Court Of Kerala · (1979) 1 TAXMAN 271
Civil Procedure Code, 1908 (CPC) — Section 64Income Tax Act, 1961 — Section 222, 281Transfer of Property Act, 1882 — Section 53
High Courts15 Dec 1978Dismissed
Rama Varma Bharathan Thampuran Vs State of Kerala and Others
High Court Of Kerala · AIR 1979 Ker 181
Constitution of India, 1950 — Article 14, 19(1)Valliamma Thampuran Kovilakam Estate and the Palace Fund (Partition) and the Kerala Joint Hindu Family System (Abolition) Amendment Act, 1978 — Section 1, 2, 3, 4, 5
High Courts14 Dec 1978
Commissioner of Agricultural Income Tax Vs Malabar Industries Company Limited
High Court Of Kerala · (1988) 169 ITR 390
Kerala Agricultural Income Tax Act, 1950 — Section 5
High Courts12 Dec 1978
Commissioner of Income Tax Vs Kar Valves Ltd.
High Court Of Kerala · (1979) 1 ILR (Ker) 339 : (1979) 117 ITR 599 : (1979) 1 TAXMAN 225
Income Tax Act, 1961 — Section 80A(1), 80B(7), 80I
High Courts08 Dec 1978
Chamber of Commerce Vs State of Kerala and Others
High Court Of Kerala · (1979) 2 ILR (Ker) 561
Industrial Disputes Act, 1947 — Section 10A, 2, 39, 40, 8
High Courts07 Dec 1978Allowed
Bhaskaran Nair Vs The Kerala State Electricity Board and Others
High Court Of Kerala · (1978) 12 KL CK 0021
Kerala State and Subordinate Services Rules, 1958 — Rule 24, 27, 3, 4, 9(1)
High Courts07 Dec 1978Dismissed
M. Madhavan Pillai Vs K.A. Balan and Others
High Court Of Kerala · AIR 1979 Ker 120 : (1978) 37 FLR 59 : (1979) 1 ILR (Ker) 374
Constitution of India, 1950 — Article 226Kerala University Act, 1974 — Section 34, 60
High Courts07 Dec 1978Dismissed
The Commissioner of Excise Vs Padmanabhan Nair
High Court Of Kerala · (1978) 12 KL CK 0005
Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 11, 12, 40, 81, 9
High Courts06 Dec 1978Allowed
Smt. Sumithra Vs Smt. Kamala Bair and Others
High Court Of Kerala · AIR 1979 Ker 164 : (1979) 2 ILR (Ker) 124
High Courts05 Dec 1978
Commissioner of Income Tax Vs Pradeepkumar M. Shah
High Court Of Kerala · (1979) 2 ILR (Ker) 261 : (1981) 130 ITR 118
Income Tax Act, 1922 — Section 9(1)Income Tax Act, 1961 — Section 24(1)
High Courts05 Dec 1978Allowed
State of Kerala Vs Akhila Kerala Vala Samudaya Samithi
High Court Of Kerala · AIR 1979 Ker 113 : (1979) 1 ILR (Ker) 156
Companies Act, 1956 — Section 2, 2(43)Kerala Land Reforms (Amendment) Act, 1964 — Section 75, 75(3)