COURT ARCHIVE

High Court Of Kerala judgments, 1979

232 judgments · page 2 of 12

High Courts23 Nov 1979

State of Kerala and Another Vs Ayilammal Syamala Thamburatti and Others

High Court Of Kerala · AIR 1980 Ker 82 : (1980) 1 ILR (Ker) 161

Civil Procedure Code, 1908 (CPC) — Section 2(14), 2(2), 2(9)Kerala Private Forests (Tribunal) Rules, 1972 — Rule 11Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3(2), 8, 8A

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High Courts23 Nov 1979Dismissed

R. Prakasam Vs Sree Narayana Dharma Paripalana Yogam

High Court Of Kerala · (1980) 50 CompCas 611

Companies Act, 1956 — Section 10, 107, 155, 163(2), 166

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High Courts21 Nov 1979

Commissioner of Income Tax Vs Smt. P.K. Noorjehan

High Court Of Kerala · (1980) 15 CTR 138 : (1980) 1 ILR (Ker) 523 : (1980) 123 ITR 3 : (1980) 3 TAXMAN 276

Civil Procedure Code, 1908 (CPC) — Section 100Income Tax Act, 1961 — Section 254, 69

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High Courts19 Nov 1979Allowed

Ouseph Vs Jolly and Others

High Court Of Kerala · (1979) 11 KL CK 0015

Cochin Christian Succession Act, 1097 — Section 22Transfer of Property Act, 1882 — Section 105, 107, 44, 7, 8

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High Courts19 Nov 1979Dismissed

Commissioner, Trichur Municipality Vs C. Narayanan Nair and Another

High Court Of Kerala · AIR 1980 Ker 170

Kerala Land Acquisition Act, 1961 — Section 55

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High Courts19 Nov 1979Allowed

Ouseph Mathai Vs Kuroor Motor Service and Others

High Court Of Kerala · (1981) ACJ 8

Workmens Compensation Act, 1923 — Section 2(1)

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High Courts19 Nov 1979Allowed

Ouseph Mathai Vs Mathew

High Court Of Kerala · (1981) ACJ 8

Workmens Compensation Act, 1923 — Section 2(1)

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High Courts17 Nov 1979Partly Allowed

Kousalya Devi Vs Praveen Bankers

High Court Of Kerala · AIR 1980 Ker 148

Civil Procedure Code, 1908 (CPC) — Section 60(1)

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High Courts16 Nov 1979

M.M. Nagalinga Nadar and Sons Vs Union of India (UOI)

High Court Of Kerala · (1979) 11 KL CK 0020

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22(1)Contract Act, 1872 — Section 151, 152, 161, 73Interest Act, 1978 — Section 3(1)

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High Courts14 Nov 1979

COMMISSIONER OF WEALTH-TAX Vs MAMMAN VARGHESE and OTHERS.

High Court Of Kerala · (1983) 15 CTR 135 : (1980) 1 ILR (Ker) 472 : (1983) 139 ITR 351

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High Courts13 Nov 1979Dismissed

State of Kerala Vs Kerala Flour Mills

High Court Of Kerala · (1979) 11 KL CK 0001

Constitution of India, 1950 — Article 134A, 299, 299(1)Forest Contract Rules — Rule 155Kerala Abkari Act, 1077 — Section 28

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High Courts08 Nov 1979Dismissed

The Travancore Elecro-Chemical Industries Limited Vs Assistant Collector of Central Excise and Others

High Court Of Kerala · (1980) CENCUS 192 : (1981) 8 ELT 221 : (1980) 1 ILR (Ker) 346

Central Excise Rules, 1944 — Rule 10, 173CCentral Excises and Salt Act, 1944 — Section 2, 3(2), 4Constitution of India, 1950 — Article 226

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High Courts07 Nov 1979Allowed

State of Kerala and Others Vs Universal Marine Agencies and Others

High Court Of Kerala · AIR 1980 Ker 158

Kerala Revenue Recovery Act, 1968 — Section 68(1)

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High Courts06 Nov 1979Dismissed

Rajalakshmy Vs Asst. Engineer and Others

High Court Of Kerala · AIR 1980 Ker 68 : (1980) 1 ILR (Ker) 272

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 63Kerala Land Acquisition Act, 1961 — Section 53(1)

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High Courts05 Nov 1979Allowed

Chellappan Pillai Vs Parameswaran Pillai

High Court Of Kerala · (1979) 11 KL CK 0014

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High Courts30 Oct 1979Dismissed

Kannan and Others Vs Narayani and Others

High Court Of Kerala · AIR 1980 Ker 76 : (1980) 1 ILR (Ker) 151

Civil Procedure Code, 1908 (CPC) — Section 152, 153A

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High Courts29 Oct 1979

Pichan Cheerath Mamoo and Others Vs A.P.P. Malappuram and Others

High Court Of Kerala · (1980) CriLJ 901

Criminal Procedure Code, 1973 (CrPC) — Section 157, 158, 173, 202, 321Penal Code, 1860 (IPC) — Section 143, 149, 323, 324, 341

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High Courts26 Oct 1979Allowed

Mohan Traders and Others Vs A.V.M. Cattle and Poultry Feeds Manufacturing Industries

High Court Of Kerala · (1979) 10 KL CK 0004

Civil Procedure Code Amendment Act, 1976 — Section 97(1)Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 11, Order 5 Rule 12, Order 5 Rule 13, Order 5 Rule 14

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High Courts25 Oct 1979

Peria Karamalai Tea and Produce Co. Ltd. Vs Commissioner of Income Tax

High Court Of Kerala · (1980) 1 ILR (Ker) 338 : (1980) 124 ITR 899

Companies (Profits) Surtax Act, 1964 — Rule 1Income Tax Act, 1961 — Section 139(1), 139(2), 147

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High Courts22 Oct 1979Dismissed

K. Somavally Vs Appavu Nadar

High Court Of Kerala · (1979) 10 KL CK 0012

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 104(2)

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