COURT ARCHIVE

High Court Of Kerala judgments, 1978

292 judgments · page 4 of 15

High Courts06 Oct 1978

Krishanlal Oberoi Vs Corporation of Cochin and Another

High Court Of Kerala · (1978) 10 KL CK 0022

Criminal Procedure Code, 1973 (CrPC) — Section 256(1), 299(2), 378(4), 397, 401(4)Kerala Municipal Corporation Act, 1961 — Section 288(1), 378(1)

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High Courts06 Oct 1978

K.R.B. Kaimal and Another Vs Director of Postal Services

High Court Of Kerala · (1979) 1 LLJ 176

Constitution of India, 1950 — Article 148, 309, 310, 311Industrial Disputes Act, 1947 — Section 10, 11A, 2, 20, 22

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High Courts06 Oct 1978

P. Gangadharan Pillai Vs Assistant Controller of Estate Duty and Others

High Court Of Kerala · (1980) 126 ITR 356

Constitution (Forty-Second Amendment) Act, 1976 — Section 58(2)Constitution of India, 1950 — Article 226, 226(3)Estate Duty (Amendment) Act, 1958 — Section 29

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High Courts05 Oct 1978

Vijaya Oil Mills Vs State of Kerala

High Court Of Kerala · (1979) 1 ILR (Ker) 115 : (1980) 45 STC 463

Central Sales Tax Act, 1956 — Section 14, 15, 5, 6, 8Contract Act, 1872 — Section 59, 60, 61

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High Courts04 Oct 1978

Kunchali Rudrani Vs Baby

High Court Of Kerala · (1979) 1 LLJ 306

Employees Compensation Act, 1923 — Section 10A, 30, 8Evidence Act, 1872 — Section 1, 112

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High Courts04 Oct 1978

Senior Divisional Personnel Officer, Southern Railway and Others Vs Presiding Officer, Central Government Labour Court and Others

High Court Of Kerala · (1979) 1 ILR (Ker) 445 : (1979) 1 LLJ 253

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18, 19, 25F, 33, 33C

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High Courts03 Oct 1978

Malabar Motor Transport Co-operative Society Ltd. for Ex-Servicemen Vs Their Employees and Others

High Court Of Kerala · (1979) 2 ILR (Ker) 704 : (1979) 2 LLJ 468

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10

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High Courts03 Oct 1978Dismissed

Executive Engineer Southern Railway Vs Janaki

High Court Of Kerala · (1978) 10 KL CK 0004

Workmens Compensation Act, 1923 — Section 30

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High Courts27 Sept 1978Allowed

Income Tax Officer Vs Official Liquidator, Catholic Bank of India Ltd. (in liquidation)

High Court Of Kerala · (1981) 51 CompCas 164 : (1982) 134 ITR 143

Income Tax Act, 1961 — Section 220(2)

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High Courts22 Sept 1978Allowed

Joseph K. Mathai Vs Luckose Kurian

High Court Of Kerala · AIR 1979 Ker 235 : (1979) 1 ILR (Ker) 205

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 40, 51

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High Courts20 Sept 1978

Fibre Foam Private Limited Vs K. Kannan Nair and Others

High Court Of Kerala · (1979) 1 ILR (Ker) 262

Industrial Disputes Act, 1947 — Section 10, 2, 25F, 25FFF, 33C

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High Courts19 Sept 1978

C. Vijayamma Vs Padmanabhan Vasudevan and Others

High Court Of Kerala · (1980) CriLJ 119

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 411

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High Courts08 Sept 1978

Varkeyachan Vs Thomman

High Court Of Kerala · (1978) 2 ILR (Ker) 697 : (1979) 1 LLJ 373

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High Courts08 Sept 1978

Commissioner of Gift-tax Vs Mohammed Essa Moosa Sait and Others

High Court Of Kerala · (1979) 1 ILR (Ker) 435 : (1980) 121 ITR 817

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High Courts08 Sept 1978

Commissioner of Income Tax Vs Cochin Co. P. Ltd.

High Court Of Kerala · (1979) 119 ITR 157

Income Tax Act, 1961 — Section 35B, 35B(1)

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High Courts07 Sept 1978

Mohanan Vs Vakil Chand Johr and Others

High Court Of Kerala · (1978) 09 KL CK 0004

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Kerala Land Reforms Act, 1963 — Section 32, 77Workmens Compensation Act, 1923 — Section 10(1)

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High Courts07 Sept 1978

Phoenix Plywood Vs Industrial Tribunal and Others

High Court Of Kerala · (1979) 1 ILR (Ker) 244 : (1979) 1 LLJ 386

Industrial Disputes Act, 1947 — Section 10, 33, 33A, 33C

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High Courts06 Sept 1978Dismissed

R.C. Thampan and Others Vs The Principal, Medical College, Calicut

High Court Of Kerala · AIR 1979 Ker 171 : (1979) 1 ILR (Ker) 99

Calicut University Act, 1968 — Section 23Calicut University Rules — Rule 3Constitution of India, 1950 — Article 226

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High Courts01 Sept 1978

Kerala Premo Pipe Factory Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (1979) 116 ITR 626

Income Tax Act, 1922 — Section 10(2)(vi), 10(5)Income Tax Act, 1961 — Section 2(2), 256(2), 32(1)(ii), 34, 43

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High Courts31 Aug 1978Dismissed

Appu Vs Chandukutty

High Court Of Kerala · (1978) 08 KL CK 0016

Offences Against the Person Act, 1861 — Section 57Road Traffic Act, 1930 — Section 2(3), 2(4), 2(6), 36(1)

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