High Courts04 Mar 1980Allowed
C.P. Vijayakumar Vs V.P. Moosa and Others
High Court Of Kerala · AIR 1981 Ker 31
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Kerala judgments, 1980
272 judgments · page 12 of 14
High Courts04 Mar 1980Dismissed
National Insurance Company Ltd. Vs Federal Bank Ltd. and Others
High Court Of Kerala · (1980) 03 KL CK 0005
Constitution of India, 1950 — Article 134A
High Courts04 Mar 1980Allowed
C.P. Industrial Enterprises Vs The Sub Registrar and Others
High Court Of Kerala · (1980) 03 KL CK 0003
Kerala Stamp Act, 1959 — Article 22, 48, 54 , 54(2), 54(3)
High Courts03 Mar 1980
V.A. Vasumathi Vs Commissioner of Income Tax
High Court Of Kerala · (1980) 4 TAXMAN 94
Income Tax Act, 1961 — Section 2(47), 45, 48, 48(1), 53Land Acquisition Act, 1894 — Section 20
High Courts03 Mar 1980
V.A. Vasumathi Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1980) 16 CTR 381 : (1980) 123 ITR 94
Income Tax Act, 1961 — Section 45, 48Land Acquisition Act, 1894 — Section 20
High Courts28 Feb 1980Allowed
P.S. Anthappan Vs The District Manager, Telephones
High Court Of Kerala · AIR 1980 Ker 201 : (1980) 2 ILR (Ker) 538
Telegraph Act, 1885 — Section 7(2), 7BTelegraph Rules, 1951 — Rule 421, 429
High Courts27 Feb 1980
Commissioner of Income Tax Vs B. Ghosal
High Court Of Kerala · (1980) 18 CTR 197 : (1980) 2 ILR (Ker) 401 : (1980) 125 ITR 744
Income Tax Act, 1961 — Section 10(13A)Income Tax Rules, 1962 — Rule 2A
High Courts26 Feb 1980
Commissioner of Income Tax Vs Castlerock Fisheries
High Court Of Kerala · (1980) 18 CTR 200 : (1980) 2 ILR (Ker) 491 : (1980) 126 ITR 382
Income Tax Act, 1961 — Section 33(1)
High Courts25 Feb 1980
Commissioner of Income Tax Vs Cochin Co. (Pvt.) Ltd.
High Court Of Kerala · (1980) 126 ITR 522
Finance (No. 2) Act, 1967 — Section 2(4), 2(7)Income Tax Act, 1961 — Section 154
High Courts22 Feb 1980
Manuel T. Paikeday Vs Thomas
High Court Of Kerala · AIR 1980 Ker 222
Kerala High Court Act, 1958 — Section 3
High Courts21 Feb 1980Dismissed
P. Kunhahammad Haji Vs The Special Tahsildar (L.A.) Pazhassi Project, Anjarkkandy
High Court Of Kerala · AIR 1980 Ker 205
Kerala Land Acquisition Act, 1961 — Section 12(2), 49, 9(3), 9(4), 9(5)
High Courts21 Feb 1980Dismissed
Michael Ambrose Vs Joseph
High Court Of Kerala · (1980) 02 KL CK 0001
Land Reforms Act, 1963 — Section 117A, 75, 76, 77, 78
High Courts20 Feb 1980Dismissed
Padmavathi Vs Kalu
High Court Of Kerala · AIR 1980 Ker 173 : (1980) 2 ILR (Ker) 488
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A(1)
High Courts16 Feb 1980Dismissed
Joseph D. Kattampally Vs Union of India (UOI) and Others
High Court Of Kerala · (1980) 02 KL CK 0024
Constitution of India, 1950 — Article 14, 16Posts and Telegraphs Extra Departmental Agents (Conduct and Service) Rules, 1964 — Rule 2, 5(2), 5(3), 9, 9(1)
High Courts15 Feb 1980
The Official Liquidator Vs P.K. Narendran
High Court Of Kerala · (1980) 02 KL CK 0023
Companies (Court) Rules, 1959 — Rule 232, 234, 243, 244, 245Companies Act, 1913 — Section 185, 186, 235Companies Act, 1956 — Section 2(30), 446, 446(2), 456(2), 457
High Courts13 Feb 1980Allowed
Parameswaran Subramonian Vs Krishnan Ananthan
High Court Of Kerala · (1980) 02 KL CK 0022
Kerala Land Reforms Act, 1963 — Section 4A, 4A(1)
High Courts13 Feb 1980
Plakkad Estate (P.) Ltd. and Others Vs Agricultural Income Tax Officer and Others
High Court Of Kerala · (1980) 18 CTR 203 : (1980) 125 ITR 564
Constitution of India, 1950 — Article 13(2), 14, 366(1)Income Tax Act, 1961 — Section 2(1)Kerala Agricultural Income Tax Act, 1950 — Section 17, 2, 4(2)
High Courts12 Feb 1980Allowed
State of Kerala Vs Chellappan Nair
High Court Of Kerala · (1980) 02 KL CK 0019
Arbitration Act, 1940 — Section 16(1)Limitation Act, 1908 — Article 115, 52, 56Limitation Act, 1963 — Article 113, 14, 18, 55
High Courts12 Feb 1980
Government of India and Others Vs A.S. Bava
High Court Of Kerala · (1980) CENCUS 495 : (1980) 6 ELT 625
Central Excise Rules, 1944 — Rule 100, 147, 151, 156B, 160Central Excises and Salt Act, 1944 — Section 35, 36, 36(2)Constitution of India, 1950 — Article 226
High Courts08 Feb 1980
Deputy Tahsildar Vs Smt. Velammal
High Court Of Kerala · (1980) 2 ILR (Ker) 396 : (1981) 127 ITR 587
Kerala Revenue Recovery Act, 1968 — Section 23, 34