High Courts23 Feb 1978Dismissed
The Palghat Taluk Rice Producing and Marketing Syndicate (P.) Ltd. Vs The State of Kerala
High Court Of Kerala · (1978) 42 STC 71
COURT ARCHIVE
High Court Of Kerala judgments, 1978
292 judgments · page 13 of 15
High Courts23 Feb 1978
Palghat Taluk Rice Producing and Marketing Syndicate(P) Ltd. Vs State of Kerala
High Court Of Kerala · (1978) 6 CTR 134B
High Courts23 Feb 1978Dismissed
Akkarishetty Vs Manager, S.R.A. U.P. School and Others
High Court Of Kerala · (1978) 02 KL CK 0001
Kerala Education Rules, 1959 — Rule 44, 45
High Courts22 Feb 1978Allowed
State of Kerala Vs Geevarghese Kathanar and Others
High Court Of Kerala · (1978) 02 KL CK 0009
Travancore Land Acquisition Act, 1089 — Section 12, 18, 20, 21, 22
High Courts21 Feb 1978Allowed
Parambath Mamoo and Another Vs Krishnan Chettiar and Another
High Court Of Kerala · (1978) 02 KL CK 0020
Civil Procedure Code, 1908 (CPC) — Section 151, 51Constitution of India, 1950 — Article 226Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 14
High Courts21 Feb 1978
Commissioner of Wealth Tax Vs H.H. Sethu Parvathi Bayi and H.H. Lekshmi Bayi
High Court Of Kerala · (1978) 2 ILR (Ker) 86 : (1979) 116 ITR 135
Wealth Tax Act, 1957 — Section 5(1), 5(1A)
High Courts21 Feb 1978Dismissed
Joseph Philip Vs Varkey Mathai and Others
High Court Of Kerala · AIR 1978 Ker 208
Arbitration Act, 1940 — Section 17, 30, 33Limitation Act, 1963 — Article 119, 136
High Courts16 Feb 1978Allowed
Mrs. Rosy Joseph and Others Vs Union Bank of India, Ernakulam Branch
High Court Of Kerala · AIR 1978 Ker 209 : (1978) 1 ILR (Ker) 676
Civil Procedure Code, 1908 (CPC) — Section 16, 17, 18, 19, 20
High Courts15 Feb 1978Dismissed
Raveendra Raju Vs State of Kerala and Others
High Court Of Kerala · (1978) 02 KL CK 0037
Constitution of India, 1950 — Article 14, 16, 16(1), 330, 332Kerala State and Subordinate Services Rules, 1958 — Rule 14, 17, 17A, 17B
High Courts15 Feb 1978Allowed
The Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs V.S. Chamunni
High Court Of Kerala · (1978) 41 STC 474
General Sales Tax Act — Section 21
High Courts15 Feb 1978
DY. COMMISSIONER OF SALES TAX (LAW) Vs V. S. CHAMUNNI.
High Court Of Kerala · (1978) 6 CTR 194B
General Sales Tax Act — Section 21A
High Courts14 Feb 1978Dismissed
Deputy Commissioner of Sales Tax Vs Kelukutty
High Court Of Kerala · (1978) 2 ILR (Ker) 82 : (1978) 42 STC 108
Kerala General Sales Tax Act, 1963 — Section 2(viii)
High Courts13 Feb 1978Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs G.S. Pai and Company
High Court Of Kerala · (1978) 1 ILR (Ker) 607 : (1978) 41 STC 440
General Sales Tax Act, 1963 — Section 5
High Courts13 Feb 1978
Deputy Commissioner of Sales Tax Vs G.S. Pai and Co.
High Court Of Kerala · (1978) 6 CTR 119
Central Sales Tax Act, 1956 — Section 5
High Courts10 Feb 1978Allowed
Somasekhara Menon Vs State of Kerala and Another
High Court Of Kerala · (1978) 02 KL CK 0034
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 15, 15(2), 3
High Courts10 Feb 1978
Kerala Oil Mills Vs Commissioner of Income Tax
High Court Of Kerala · (1978) 1 ILR (Ker) 655 : (1980) 121 ITR 254
Income Tax Act, 1961 — Section 271(1), 275
High Courts10 Feb 1978
Malabar Public Conveyance Vs State Arbitration Board and Others
High Court Of Kerala · (1978) 2 LLJ 312
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10, 10A, 11, 11A
High Courts10 Feb 1978Allowed
M. Abdulla Koya and Another Vs The State of Kerala
High Court Of Kerala · (1978) 02 KL CK 0005
Essential Commodities Act, 1955 — Section 7
High Courts10 Feb 1978
State of Kerala Vs Haridas and Others
High Court Of Kerala · (1978) 02 KL CK 0002
Constitution of India, 1950 — Article 309Kerala Public Services (Amendment) Act, 1970 — Section 2Kerala Public Services Act, 1968 — Section 2, 2(1), 3
High Courts09 Feb 1978
P.A. Mohammed Abdul Khader and Co. Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1978) 2 ILR (Ker) 287 : (1978) 112 ITR 552
Income Tax Act, 1961 — Section 139(8), 217, 220(3), 273A