High Courts28 Mar 1979
Smt. Annamma Paul Vs Commissioner of Income Tax
High Court Of Kerala · (1980) 121 ITR 433
Income Tax Act, 1961 — Section 147
COURT ARCHIVE
High Court Of Kerala judgments, 1979
232 judgments · page 9 of 12
High Courts27 Mar 1979Dismissed
Commissioner, Trichur Municipality Vs Krishnan Menon and Others
High Court Of Kerala · AIR 1980 Ker 162 : (1979) 2 ILR (Ker) 589
Kerala Land Acquisition Act, 1961 — Section 20, 55(2)
High Courts23 Mar 1979Allowed
P.E. Subramanian Namboodiri Vs Director of Public Instruction
High Court Of Kerala · (1979) 03 KL CK 0007
Kerala Service Rules, 1958 — Rule 12(7), 33
High Courts23 Mar 1979
Kerala State Road Transport Corporation Vs M. Thomas
High Court Of Kerala · (1980) ACJ 417
Kerala Motor Accidents Claim Tribunal Rules, 1977 — Rule 22Motor Vehicles Act, 1939 — Section 110D
High Courts21 Mar 1979Dismissed
Dhanalakshmy Rice and Flour Mills Vs State of Kerala
High Court Of Kerala · (1979) 44 STC 191
Essential Commodities Act, 1955 — Section 3(2)General Sales Tax Act — Section 5, 5A
High Courts21 Mar 1979Dismissed
M. Narayanan Nambiyar Vs State of Kerala
High Court Of Kerala · (1979) 44 STC 191
Essential Commodities Act, 1955 — Section 3
High Courts21 Mar 1979
Joseph Thomas Vs Agricultural Income Tax Officer and Others
High Court Of Kerala · (1981) 127 ITR 764
Constitution of India, 1950 — Article 226Kerala Agricultural Income Tax Act, 1950 — Section 34, 36
High Courts09 Mar 1979
The Wandoor Jupiter Chits (P) Limited Vs Valapra Mayin and Others
High Court Of Kerala · (1979) 03 KL CK 0021
Contract Act, 1872 — Section 128, 133, 134, 135, 140Kerala Debt Relief Act, 1977 — Section 10, 11, 12, 13, 19(1)Presidency Towns Insolvency Act, 1909 — Section 45
High Courts09 Mar 1979
Kaimala Bhargavi Amma Vs Kundumadathil Ravindran Nair and Others
High Court Of Kerala · (1979) CriLJ 1279 : (1979) 1 ILR (Ker) 610
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 226, 227
High Courts09 Mar 1979Allowed
K.N. Damodaran Vs State of Kerala
High Court Of Kerala · (1979) 03 KL CK 0008
Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11, 11(1), 9(1)Kerala State and Subordinate Services Rules, 1958 — Rule 36
High Courts09 Mar 1979
Padma Menon Vs General Insurance Corporation of India and Others
High Court Of Kerala · (1979) 2 LLJ 1
Constitution of India, 1950 — Article 12, 226General Insurance Business (Nationalisation) Act, 1972 — Section 10, 11, 16, 20, 26
High Courts07 Mar 1979
Brooke Bond India Limited Vs E.S.I. Corporation
High Court Of Kerala · (1979) 2 ILR (Ker) 446
Payment of Bonus Act, 1965 — Section 1, 2, 3
High Courts06 Mar 1979Allowed
Jacob Vs The Engineer-in-Chief and Another
High Court Of Kerala · (1979) 03 KL CK 0003
Constitution of India, 1950 — Article 226
High Courts02 Mar 1979Dismissed
Official Liquidator Vs E.N. Vasudevan and Others
High Court Of Kerala · (1979) 03 KL CK 0002
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 460(4)Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955 — Section 10, 11, 24, 25, 8
High Courts02 Mar 1979
M.C. Sekharan and Others Vs State of Kerala
High Court Of Kerala · (1980) CriLJ 31 : (1979) 2 ILR (Ker) 174
Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 302, 324, 34, 342
High Courts01 Mar 1979
Commissioner of Income Tax Vs Jacobs (P.) Ltd.
High Court Of Kerala · (1979) 2 ILR (Ker) 78 : (1979) 120 ITR 197
Income Tax Act, 1961 — Section 37
High Courts28 Feb 1979Dismissed
McDowell and Co. Ltd. Vs Additional Secretary (Excise)
High Court Of Kerala · (1979) 02 KL CK 0027
Kerala Abkari Act, 1077 — Section 12, 14, 17, 18(1), 18(3)Kerala Distillery and Warehouse Rules, 1968 — Rule 108, 109, 34, 47, 82
High Courts28 Feb 1979
Commissioner of Income Tax Vs Geeva Films
High Court Of Kerala · (1983) 141 ITR 632
Income Tax Act, 1961 — Section 256(1), 263
High Courts28 Feb 1979Allowed
Eapen Vs Union of India (UOI) and Others
High Court Of Kerala · (1979) 02 KL CK 0002
Constitution of India, 1950 — Article 226
High Courts26 Feb 1979Dismissed
Gopala Pillai Vs The State Bank of Travancore and Another
High Court Of Kerala · AIR 1979 Ker 224 : (1979) 2 ILR (Ker) 427
Contract Act, 1872 — Section 2Transfer of Property Act, 1882 — Section 67