COURT ARCHIVE

High Court Of Kerala judgments, 1978

292 judgments · page 6 of 15

High Courts14 Aug 1978

K.V. Sahadeva Kurup and Others Vs Board of Revenue and Others

High Court Of Kerala · (1978) 08 KL CK 0003

All India Services Act, 1951 — Section 4Constitution of India, 1950 — Article 14, 16, 309, 372Kerala Public Services Act, 1968 — Section 2, 2(1), 3

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High Courts10 Aug 1978

Commissioner of Income Tax Vs Commonwealth Trust Ltd.

High Court Of Kerala · (1979) 1 ILR (Ker) 51 : (1979) 120 ITR 491

Income Tax Act, 1961 — Section 37(1), 37(3)Income Tax Rules, 1962 — Rule 6C

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High Courts10 Aug 1978

Imperial Chit Funds Ltd (In Liquidation) Vs Income Tax Department

High Court Of Kerala · AIR 1979 Ker 23 : (1979) 49 CompCas 58

Companies (Court) Rules, 1959 — Rule 179Companies Act, 1956 — Section 511, 530(1), 555Income Tax Act, 1961 — Section 178, 178(3), 220

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High Courts10 Aug 1978

Imperial Chit Funds Ltd.(In Liquidation) Vs Income Tax Department

High Court Of Kerala · (1979) 116 ITR 176

COMPANIES ACT, 1956 — Section 156, 17, 446, 447, 448Income Tax Act, 1961 — Section 178, 220Provincial Insolvency Act, 1920 — Section 47

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High Courts10 Aug 1978Allowed

Radhakrishnan Nair Vs State of Kerala

High Court Of Kerala · (1978) 08 KL CK 0018

Constitution of India, 1950 — Article 311, 311(2)Penal Code, 1860 (IPC) — Section 409Probation of Offenders Act, 1958 — Section 4

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High Courts10 Aug 1978

Narayanan Naboodiri and Others Vs Cochin Devaswom Board and Another

High Court Of Kerala · (1979) 2 LLJ 446

Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 2MOTOR TRANSPORT WORKERS ACT, 1961 — Section 2

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High Courts09 Aug 1978Dismissed

Employees State Insurance Corporation Vs Sankaranarayana Transport

High Court Of Kerala · (1978) 08 KL CK 0041

Employees State Insurance Act, 1948 — Section 44, 45A, 45B, 75

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High Courts09 Aug 1978

Dayalan Rajes Vs State of Kerala

High Court Of Kerala · (1978) 08 KL CK 0026

Culcutta Municipal Act, 1951 — Section 553, 554, 555General Clauses Act, 1897 — Section 27Income Tax Act, 1922 — Section 17, 17(2), 18, 19, 31

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High Courts09 Aug 1978Allowed

Mrs. Joselin and Others Vs Offl. Liquidator, Alwaye Chit Funds (P.) Ltd.

High Court Of Kerala · (1979) 49 CompCas 170

Companies Act, 1913 — Section 235Companies Act, 1956 — Section 543

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High Courts09 Aug 1978Allowed

Mrs. Joseph and Others Vs The Official Liquidator

High Court Of Kerala · (1979) 49 CompCas 170

Companies Act, 1913 — Section 235Companies Act, 1956 — Section 542, 543Constitution of India, 1950 — Article 133

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High Courts08 Aug 1978Dismissed

Varma and Varma Vs Commissioner of Income Tax

High Court Of Kerala · (1978) 08 KL CK 0035

Finance Act, 1968 — Section 10Income Tax Act, 1922 — Section 10(2), 3Income Tax Act, 1961 — Section 37, 40

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High Courts08 Aug 1978Dismissed

Krishna Pillai Raghavan Pillai Vs Velayudhan Pillai Raghavan Pillai and Others

High Court Of Kerala · AIR 1979 Ker 47

Kerala Land Reforms (Amendment) Act, 1969 — Section 4A(1)Transfer of Property Act, 1882 — Section 92

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High Courts08 Aug 1978Dismissed

Raghavan Pillai Vs Velayudhan Pillai and Others

High Court Of Kerala · AIR 1979 Ker 47

Kerala Land Reforms Act, 1963 — Section 13, 4A(1)Transfer of Property Act, 1882 — Section 92

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High Courts08 Aug 1978Dismissed

United India Fire and General Insurance Co. Ltd. Vs P.M. Ishammal and Others

High Court Of Kerala · (1979) ACJ 448

Workmens Compensation Act, 1923 — Section 14

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High Courts07 Aug 1978Dismissed

Anujan Namboodiripad Vs Official Liquidator

High Court Of Kerala · (1979) 49 CompCas 81

Companies (Court) Rules, 1959 — Rule 125Companies Act, 1956 — Section 2(30), 451, 454, 454(2), 454(3)

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High Courts07 Aug 1978Dismissed

Poomuli Manakkal Anujan Nambudiripad Vs Official Liquidator

High Court Of Kerala · (1979) 49 CompCas 81

Companies (Court) Rules, 1959 — Rule 125Companies Act, 1956 — Section 2(30), 451, 454, 454(2), 454(3)

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High Courts03 Aug 1978Dismissed

M. Muhammadkutty Vs The Forest Tribunal and Others

High Court Of Kerala · (1978) 08 KL CK 0037

Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 8, 8(1), 8(3), 8(4)

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High Courts03 Aug 1978Dismissed

George Vs Thekkekkara Vareed

High Court Of Kerala · AIR 1979 Ker 1

Civil Procedure Code, 1908 (CPC) — Section 21, 99Evidence Act, 1872 — Section 115Kerala Land Reforms Act, 1963 — Section 125(1), 125(3), 3(1), 7B

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High Courts01 Aug 1978

Commissioner of Income Tax Vs Standard Furniture Co. Ltd. (In Liquidation)

High Court Of Kerala · (1978) 2 ILR (Ker) 675 : (1979) 116 ITR 751

Income Tax Act, 1961 — Section 37(1)

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High Courts28 Jul 1978Dismissed

Buhari Koya and Others Vs Kasimkoya Haji and Others

High Court Of Kerala · (1978) 07 KL CK 0022

Constitution of India, 1950 — Article 19(1), 218, 226, 227Laccadive Islands and Minicoy Regulations, 1912 — Section 21

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