High Courts13 Jan 1978
Burmah Shell Oil Storage and Distributing, Co. of India Ltd. Vs State of Kerala
High Court Of Kerala · (1978) 6 CTR 98B
General Sales Tax Act, 1963 — Section 2(xv)
COURT ARCHIVE
High Court Of Kerala judgments, 1978
292 judgments · page 15 of 15
High Courts12 Jan 1978
Anandalakshmi Vs The Deputy Tahsildar and Another
High Court Of Kerala · (1978) 01 KL CK 0026
Constitution of India, 1950 — Article 226Kerala Revenue Recovery Act, 1968 — Section 5, 7, 7(3), 8, 8(3)
High Courts12 Jan 1978Dismissed
Food Corporation of India Vs Puthupariyam Panchayat and Others
High Court Of Kerala · (1978) 01 KL CK 0017
Kerala Municipalities Act, 1960 — Section 110Kerala Panchayat Raj Act, 1994 — Section 69, 69(1), 69(6), 72
High Courts12 Jan 1978Allowed
Varkey Joseph Pothanikatt Vs The Board of Revenue, Trivandrum and Others
High Court Of Kerala · AIR 1978 Ker 149 : (1978) 2 ILR (Ker) 74
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 99
High Courts09 Jan 1978
Kerala Public Service Commission Vs Saroja Nambiar
High Court Of Kerala · (1978) 01 KL CK 0024
High Courts06 Jan 1978Allowed
State of Kerala Vs Thiruviam Pillai
High Court Of Kerala · (1978) 01 KL CK 0002
Constitution of India, 1950 — Article 311
High Courts06 Jan 1978Allowed
Nalini Vs The Divisional Manager L.I.C. of India
High Court Of Kerala · (1978) 01 KL CK 0001
High Courts05 Jan 1978
Mohammed Haneefa Vs Union of India (UOI) and Others
High Court Of Kerala · (1979) 1 LLJ 46
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts05 Jan 1978Allowed
K.C. Varkey Vs The Director of Industries and Commerce and Others
High Court Of Kerala · (1978) 01 KL CK 0022
High Courts05 Jan 1978Allowed
Assan Vs Velayudhan and Others
High Court Of Kerala · (1978) 01 KL CK 0003
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 2(3), 2(6), 5
High Courts01 Jan 1978Dismissed
Rajamony Vs Mohammed Rowther
High Court Of Kerala · (1978) 01 KL CK 0027
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts01 Jan 1978Allowed
Mohammad Khan Vs State Bank of Travancore
High Court Of Kerala · AIR 1978 Ker 201
Kerala Agriculturists Debt Relief Act, 1970 — Section 2(1), 2(4), 21, 8