High Courts21 Dec 1979Dismissed
Beeran Vs Rajappan
High Court Of Kerala · (1979) 12 KL CK 0003
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136, 136(1), 227Criminal Procedure Code, 1973 (CrPC) — Section 195
COURT ARCHIVE
High Court Of Kerala judgments, 1979
232 judgments · page 1 of 12
High Courts19 Dec 1979
New Kerala Chits and Trades (P.) Ltd. Vs Official Liquidator
High Court Of Kerala · (1980) 1 ILR (Ker) 634
Companies Act, 1956 — Section 425, 433, 439, 443, 454
High Courts13 Dec 1979
Commissioner of Income Tax Vs International Spice Co.
High Court Of Kerala · (1987) 164 ITR 345
High Courts12 Dec 1979Dismissed
Narayanan Nair Vs State of Kerala and Others
High Court Of Kerala · AIR 1980 Ker 153
Kerala Land Acquisition Act, 1961 — Section 12(2), 20(2), 49, 49(3)Land Acquisition Act, 1894 — Section 12(2), 18, 45(3)
High Courts12 Dec 1979Dismissed
The Employees'' State Insurance Corporation Vs Binod Cashew Corporation
High Court Of Kerala · (1979) 12 KL CK 0001
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BEmployees State Insurance (General) Regulations, 1950 — Regulation 26, 29, 31, 34Employees State Insurance Act, 1948 — Section 2(5), 43, 85B, 87, 97
High Courts11 Dec 1979Allowed
Devassia Mathew Vs Mathai
High Court Of Kerala · (1979) 12 KL CK 0012
Civil Procedure Code, 1908 (CPC) — Section 11Jaipur Succession Act, 1943 — Section 213, 57Succession Act, 1925 — Section 213, 213(1), 57
High Courts11 Dec 1979Dismissed
E.K. George Vs Thankan
High Court Of Kerala · (1979) 12 KL CK 0004
Workmens Compensation Act, 1923 — Section 2, 3, 4
High Courts11 Dec 1979Allowed
Smt. E.P. Janu Amma Vs The Revenue Divisional Officer, Kozhikode
High Court Of Kerala · AIR 1980 Ker 175
General Clauses Act, 1897 — Section 12(2), 9Kerala Land Acquisition Act, 1961 — Section 20(2)Land Acquisition Act, 1894 — Section 18(2)
High Courts10 Dec 1979Allowed
Dr. C. Mathew Vs The Principal, Medical College and Others
High Court Of Kerala · (1979) 12 KL CK 0016
High Courts10 Dec 1979Allowed
Mariam and Others Vs The State and Others
High Court Of Kerala · AIR 1980 Ker 176
Evidence Act, 1872 — Section 40, 41, 42, 43Land Acquisition Act, 1894 — Section 23
High Courts10 Dec 1979Dismissed
Union of India (UOI) and Others Vs F.V. Albin
High Court Of Kerala · (1980) 6 ELT 348
Customs Act, 1962 — Section 113, 114, 118, 77
High Courts10 Dec 1979Dismissed
The Union of India (UOI) Vs F.V. Albin, Managing Partner and Malayil Industrial and Commercial Enterprises
High Court Of Kerala · (1980) CENCUS 142
Customs Act, 1962 — Section 113, 114, 118, 77
High Courts05 Dec 1979Allowed
V.P. Moideen Vs E. Vasu and Another
High Court Of Kerala · (1979) 12 KL CK 0015
Trade and Merchandise Marks Act, 1958 — Section 10(2), 107, 107(1), 11, 111Trade and Merchandise Marks Rules, 1959 — Rule 27, 46
High Courts05 Dec 1979
Commissioner of Income Tax Vs Varkey Chacko
High Court Of Kerala · (1980) 126 ITR 469
Income Tax Act, 1961 — Section 271(1)
High Courts03 Dec 1979
Harrisons and Crosfield (India) Ltd. and Others Vs Registrar of Companies
High Court Of Kerala · (1979) 12 KL CK 0010
Companies Act, 1956 — Section 210(1), 210(5), 366(2)
High Courts30 Nov 1979Dismissed
Premier Tyres Ltd. Vs Assistant Collector and Others
High Court Of Kerala · (1980) 6 ELT 161 : (1980) 2 ILR (Ker) 53
Customs Act, 1962 — Section 75, 75(1), 75(2)Customs and Central Excise Duties (Drawback) Rules, 1971 — Rule 2, 3
High Courts29 Nov 1979Allowed
C.U. Raman Vs T. Joseph George and Others
High Court Of Kerala · (1979) 11 KL CK 0007
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts29 Nov 1979Allowed
Pappi Kalyani Vs M. Kalyani Amma and Others
High Court Of Kerala · (1979) 11 KL CK 0003
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, 2(11)Travancore Ezhava Act, 1100 — Section 15, 16, 17, 18, 19
High Courts27 Nov 1979Dismissed
Padmanabhan Nair Vs Thankappan and Others
High Court Of Kerala · AIR 1980 Ker 156
Evidence Act, 1872 — Section 115Kerala Agricultural Workers Act, 1974 — Section 22(5)
High Courts23 Nov 1979
P. Krishna Warrier Vs Commissioner of Income Tax
High Court Of Kerala · (1980) 1 ILR (Ker) 384 : (1981) 127 ITR 192
Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 11, 2(15)