High Courts31 Aug 1978Allowed
Acharu Vs Rappai and Others
High Court Of Kerala · AIR 1979 Ker 34 : (1979) 1 ILR (Ker) 83
Cochin Christian Succession Act, 1097 — Section 20, 22, 26, 27, 28Evidence Act, 1872 — Section 114, 90
COURT ARCHIVE
High Court Of Kerala judgments, 1978
292 judgments · page 5 of 15
High Courts31 Aug 1978Dismissed
Kesava Kamath Vs Gopalakrishna Bhatt and Others
High Court Of Kerala · (1978) 08 KL CK 0002
Transfer of Property Act, 1882 — Section 39, 53
High Courts30 Aug 1978
Kerala Public Service Commission Vs P. Parameswaran Nair and Another
High Court Of Kerala · (1979) 1 LLJ 426
Constitution of India, 1950 — Article 318
High Courts30 Aug 1978Allowed
Personnel Officer, Southern Railway Vs Labour Court and Another
High Court Of Kerala · (1978) 08 KL CK 0031
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts30 Aug 1978
Moideen Koya and Others Vs Food Inspector, Calicut Corporation
High Court Of Kerala · (1978) 08 KL CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 251, 252, 375, 386, 401Prevention of Food Adulteration (Amendment) Act, 1976 — Section 16, 16(1)Prevention of Food Adulteration Act, 1954 — Section 14, 14A, 16(1), 17, 17(1)
High Courts30 Aug 1978
Anantharaman Vs Union of India (UOI)
High Court Of Kerala · (1979) 1 LLJ 438
Constitution of India, 1950 — Article 226
High Courts28 Aug 1978
Dy. Commissioner of Sales Tax, Ernakulam Vs Raja Oil Mills and Others
High Court Of Kerala · AIR 1979 Ker 99 : (1979) 43 STC 78
Kerala General Sales Tax Act, 1963 — Section 5A
High Courts25 Aug 1978Allowed
State of Kerala Vs Balan and Another
High Court Of Kerala · (1978) 08 KL CK 0036
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 16, 16(1), 16(2), 226, 309Kerala Judicial Service (Recruitment of Munsiffs) Rules — Rule 2
High Courts25 Aug 1978Dismissed
Madras Rubber Factory Vs Assistant Collector of Central Excise and Others
High Court Of Kerala · (1978) 2 ELT 595
Central Excise (Amendment) Act, 1973 — Section 3Central Excises and Salt Act, 1944 — Section 2, 35, 37, 4, 4(1)Constitution Act — Section 213
High Courts24 Aug 1978Allowed
Mrs. Celine Sourunny Vs Mary Paul Abrao
High Court Of Kerala · (1978) 08 KL CK 0017
Buildings (Lease and Rent Control) Act — Section 11, 12, 12(1), 12(2), 12(3)
High Courts23 Aug 1978
Surendran Vs Industrial Tribunal and Another
High Court Of Kerala · (1978) 08 KL CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 258(1)Industrial Disputes Act, 1947 — Section 11APenal Code, 1860 (IPC) — Section 406, 408, 477A
High Courts21 Aug 1978
Kavitha Movie House Vs M.A. Abdul Khader and Others
High Court Of Kerala · (1979) 2 ILR (Ker) 326 : (1980) 2 LLJ 24
Kerala Shops and Commercial Establishment Act, 1960 — Section 18, 18(1)
High Courts21 Aug 1978
The Oriental Fire and General Insurance Co. Ltd. Vs G. Gopalakrishna Pillai and Another
High Court Of Kerala · (1978) 08 KL CK 0009
Motor Vehicles Act, 1939 — Section 110, 94, 95(1), 96, 96(1)Workmens Compensation Act, 1923 — Section 14, 19(2)
High Courts16 Aug 1978
Commissioner of Income Tax Vs Rowther Brothers
High Court Of Kerala · (1979) 1 ILR (Ker) 253 : (1979) 119 ITR 353
Income Tax Act, 1961 — Section 271(1)
High Courts16 Aug 1978Dismissed
P.M. Nianan and Others Vs The Executive Officer, Anikad and Others
High Court Of Kerala · AIR 1979 Ker 18 : (1979) CriLJ 372
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts16 Aug 1978
Balakrishnan Nambiyar and Others Vs Kanakathidathil Madhavan and Others
High Court Of Kerala · AIR 1979 Ker 40
Kerala Court Fees and Suits Valuation Act, 1959 — Article 3(A)(1), 51Kerala Land Acquisition Act, 1961 — Section 33, 60
High Courts16 Aug 1978Dismissed
E.S.I. Corporation Vs Lakshmi
High Court Of Kerala · (1978) 08 KL CK 0008
Employees State Insurance (Amendment) Act, 1966 — Section 51CEmployees State Insurance Act, 1948 — Section 51A
High Courts16 Aug 1978Allowed
T.S. Govindarajulu Naidu Vs State of Kerala
High Court Of Kerala · (1979) 43 STC 233
Kerala General Sales Tax Act, 1963 — Section 5, 5(1)(i)
High Courts14 Aug 1978Dismissed
George Mathew and Another Vs Regional Director, Employees'' Insurance Corporation
High Court Of Kerala · (1978) 08 KL CK 0039
Employees State Insurance Act, 1948 — Section 1(5)
High Courts14 Aug 1978Dismissed
Fr. Mathew Munthiri Chinthyil Vicar, St. Mary''s Church Anikkampoil and Another Vs State of Kerala and Others
High Court Of Kerala · AIR 1978 Ker 227 : (1979) 2 ILR (Ker) 399
Constitution of India, 1950 — Article 30Kerala Education Rules, 1959 — Rule 11, 17, 2, 2A, 9