High Courts07 Feb 1980Dismissed
Devaki Amma Vs Kadungunni Nair and Others
High Court Of Kerala · (1980) 02 KL CK 0020
Civil Procedure Code, 1908 (CPC) — Section 141, 153
COURT ARCHIVE
High Court Of Kerala judgments, 1980
272 judgments · page 13 of 14
High Courts07 Feb 1980Allowed
Shoba Daniel Vs Alexander
High Court Of Kerala · (1980) 02 KL CK 0007
Divorce Act, 1869 — Section 18, 19(1)
High Courts07 Feb 1980Dismissed
Rehmath Trading Co. Vs The Sales Tax Officer and Another
High Court Of Kerala · (1980) 46 STC 25
Kerala General Sales Tax Act, 1963 — Section 13, 2(vii), 2(viii), 5
High Courts07 Feb 1980Dismissed
The Assistant Educational Officer Vs K. Velayudha Kurup
High Court Of Kerala · (1980) 02 KL CK 0005
Kerala Service Rules, 1958 — Rule 60
High Courts06 Feb 1980Allowed
Karthiyayani Amma Vs Govindan
High Court Of Kerala · AIR 1980 Ker 224 : (1980) 2 ILR (Ker) 369
Specific Relief Act, 1963 — Section 38
High Courts06 Feb 1980Dismissed
Vaidyanathan Nadar Ananthan Nadar Vs Kochuraman Lakshmanan
High Court Of Kerala · AIR 1980 Ker 207 : (1980) 2 ILR (Ker) 116
Kerala Land Reforms Act, 1963 — Section 106Transfer of Property Act, 1882 — Section 107
High Courts06 Feb 1980Dismissed
Deputy Commissioner Vs Western India Plywoods (P.) Ltd.
High Court Of Kerala · (1980) 2 ILR (Ker) 385 : (1980) 46 STC 331
Kerala General Sales Tax Act, 1963 — Item 55, 5(2), 5A
High Courts06 Feb 1980Dismissed
Tirurangadi Service Co-operative Bank Ltd. Vs The Labour Tribunal and Another
High Court Of Kerala · (1980) 02 KL CK 0002
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts01 Feb 1980Dismissed
Government of India and Another Vs I.T.H. and Co. and Others
High Court Of Kerala · AIR 1980 Ker 211
Telegraph Act, 1885 — Section 7
High Courts29 Jan 1980Dismissed
P. Sreenivasan Vs Yoosuf Sagar Abdulla and Sons (P.) Ltd.
High Court Of Kerala · (1983) 53 CompCas 485
Companies Act, 1956 — Section 237Foreign Exchange Regulation Act, 1973 — Section 29, 29(1), 29(2)
High Courts29 Jan 1980Allowed
Food Inspector Vs K. Divakaran and Another
High Court Of Kerala · (1980) 01 KL CK 0003
Prevention of Food Adulteration Act, 1954 — Section 16(1), 19(2), 2(1), 7(1)
High Courts28 Jan 1980Dismissed
E.K. Hajee Mohammed Meera Sahib and Sons Vs The Assistant Commissioner of Sales Tax (Assessment) and Another
High Court Of Kerala · (1980) 46 STC 134
Kerala General Sales Tax Act, 1963 — Section 23(3)
High Courts25 Jan 1980Dismissed
Kerala Electrical and Allied Engineering Co. Ltd. Vs Canara Bank and Others
High Court Of Kerala · AIR 1980 Ker 151 : (1980) 1 ILR (Ker) 516
Contract Act, 1872 — Section 28
High Courts25 Jan 1980
George Paul Puthuran Vs Commissioner of Income Tax
High Court Of Kerala · (1980) 17 CTR 269 : (1980) 126 ITR 168
Income Tax Act, 1961 — Section 147Land Acquisition Act, 1894 — Section 20, 28, 4
High Courts24 Jan 1980Allowed
K.N. Vidhyadharan Vs The State of Kerala and Others
High Court Of Kerala · AIR 1980 Ker 212 : (1980) 1 ILR (Ker) 785
Constitution of India, 1950 — Article 299(1)Kerala Forest Act, 1961 — Section 79
High Courts24 Jan 1980Allowed
C.K. Damodaran and Another Vs The Kerala Co-operative Tribunal, Trivandrum and Others
High Court Of Kerala · AIR 1980 Ker 227 : (1980) 2 ILR (Ker) 321
High Courts24 Jan 1980Dismissed
The Regional Director, E.S.I. Corporation Vs Taj Textiles Industrial Co-operative Society Ltd.
High Court Of Kerala · (1980) 01 KL CK 0006
Constitution of India, 1950 — Article 134AEmployees State Insurance Act, 1948 — Section 1(5)Industrial Disputes Act, 1947 — Section 25F, 33C(2)
High Courts23 Jan 1980
Commissioner of Agricultural Income Tax Vs Bombay Burmah Trading Corporation Ltd.
High Court Of Kerala · (1980) 2 ILR (Ker) 182 : (1981) 131 ITR 154
Kerala Agricultural Income Tax Act, 1950 — Section 5
High Courts23 Jan 1980
Commissioner of Agricultural Income Tax Vs Chullikkan Parameswara Bhat
High Court Of Kerala · (1980) 16 CTR 378 : (1980) 2 ILR (Ker) 174 : (1980) 125 ITR 28
Hindu Succession Act, 1956 — Section 6Kerala Agricultural Income Tax Act, 1950 — Section 18, 19
High Courts16 Jan 1980Dismissed
Union of India (UOI) Vs Metherukunju Moosakutty and Others
High Court Of Kerala · AIR 1980 Ker 182
Central Excises and Salt Act, 1944 — Section 11Kerala Revenue Recovery Act, 1968 — Section 3, 60