High Courts06 Jul 1978Dismissed
K.K. Ismail Vs The State of Kerala
High Court Of Kerala · (1979) 43 STC 123
Income Tax Act, 1961 — Section 147
COURT ARCHIVE
High Court Of Kerala judgments, 1978
292 judgments · page 8 of 15
High Courts06 Jul 1978
Rajendran Nair Vs State of Kerala
High Court Of Kerala · (1978) 07 KL CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 386, 391, 482Penal Code, 1860 (IPC) — Section 467, 471, 472
High Courts05 Jul 1978Dismissed
State Bank of Travancore Vs Municipal Council and Others
High Court Of Kerala · (1978) 07 KL CK 0012
Constitution of India, 1950 — Article 19(1), 246, 276, 276(1), 276(2)Kerala Municipalities Act, 1960 — Section 110, 3, 3(8), 3(9)State Bank of India (Subsidiary Banks) Act, 1959 — Section 3
High Courts05 Jul 1978Dismissed
The Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Bharat Refineries Limited
High Court Of Kerala · (1978) 2 ILR (Ker) 465 : (1978) 42 STC 225
Kerala General Sales Tax Act, 1963 — Section 5(3)
High Courts04 Jul 1978Dismissed
S.N.D.P. Yogam Vs The Deputy Labour Commissioner and Another
High Court Of Kerala · (1978) 07 KL CK 0023
Constitution of India, 1950 — Article 226Kerala Payment of Subsistence Allowance Act, 1972 — Section 3(1)
High Courts28 Jun 1978Allowed
Mariyumma Vs Mohammed Ibrahim
High Court Of Kerala · AIR 1978 Ker 231 : (1978) 2 ILR (Ker) 644
Criminal Procedure Code, 1973 (CrPC) — Section 125(1), 125(4)
High Courts26 Jun 1978
Sarada Vs N. Ponnamma and Another
High Court Of Kerala · (1978) 06 KL CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 145, 147, 147(2), 147(3)
High Courts26 Jun 1978Dismissed
FR. Augustine Kandathil Vs Registrar of Companies
High Court Of Kerala · (1978) 48 CompCas 742 : (1978) 2 ILR (Ker) 664
Companies Act, 1956 — Section 614A(1), 614A(2), 633(1), 633(2)
High Courts26 Jun 1978Allowed
Gwalior Rayons Silk Mfg. (Wvg.) Co. Ltd., Mavoor and Another Vs Government of Kerala and Another
High Court Of Kerala · AIR 1979 Ker 56
Constitution of India, 1950 — Article 19(1), 213, 213(1), 246, 31(2)
High Courts22 Jun 1978Dismissed
Josekutty Lukose Vs The State of Kerala
High Court Of Kerala · (1978) 2 ILR (Ker) 611 : (1978) 42 STC 238
General Sales Tax Act — Section 19(2), 46, 47
High Courts22 Jun 1978
Antiquarts Vs Commissioner of Income Tax
High Court Of Kerala · (1979) 116 ITR 172
Income Tax Act, 1961 — Section 142(1), 144, 186(2)
High Courts21 Jun 1978Allowed
Maniankutty and Others Vs Venkiteswaran
High Court Of Kerala · (1978) 06 KL CK 0007
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 13(1), Order 9 Rule 9, 35
High Courts19 Jun 1978
Commissioner of Income Tax Vs Y.N.S. Hobbs
High Court Of Kerala · (1979) 116 ITR 20
Income Tax Act, 1961 — Section 194, 198, 5(1)
High Courts19 Jun 1978
Commissioner of Income Tax Vs J.N.A. Hobbs
High Court Of Kerala · (1979) 116 ITR 20
Income Tax Act, 1922 — Section 16(2), 18(4), 18(5), 49DIncome Tax Act, 1952 — Section 141A, 169, 184, 185, 186Income Tax Act, 1961 — Section 147, 198, 5, 5(1)
High Courts19 Jun 1978
Pullachi Chandu Vs State of Kerala
High Court Of Kerala · (1978) 06 KL CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 439(1)Penal Code, 1860 (IPC) — Section 425, 426
High Courts16 Jun 1978
State of Kerala Vs A.P. Abdul Khader
High Court Of Kerala · (1979) CriLJ 295
Criminal Procedure Code, 1973 (CrPC) — Section 255Income Tax Act, 1961 — Section 2Prevention of Food Adulteration Act, 1954 — Section 10
High Courts16 Jun 1978
K.T. Thomas, Etc., Etc. Vs Union of India (UOI) and Others
High Court Of Kerala · (1979) 2 LLJ 290
PLANTATIONS LABOUR ACT, 1951 — Section 1
High Courts15 Jun 1978
G.S. Rajakumar Vs Dr. Subramoniam Poti and Another
High Court Of Kerala · (1979) CriLJ 738
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 400, 403, 405, 406, 424
High Courts14 Jun 1978Dismissed
E.P. Eapen Vs State of Kerala
High Court Of Kerala · (1979) 43 STC 452
Constitution of India, 1950 — Article 14, 286
High Courts13 Jun 1978Allowed
Janardhanan Vs State of Kerala
High Court Of Kerala · (1978) 06 KL CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 235, 313, 344Evidence Act, 1872 — Section 137, 142, 145, 146, 154