COURT ARCHIVE

High Court Of Kerala judgments, 1984

356 judgments · page 13 of 18

High Courts06 Apr 1984Dismissed

Philips Smith and Others Vs Addl. Sales Tax Officer, I Circle Ernakulam and Others

High Court Of Kerala · (1984) KLJ 422

Constitution of India, 1950 — Article 14, 19, 19(1)(g)Kerala General Sales Tax Act, 1963 — Section 9

High Courts06 Apr 1984Dismissed

Philips Smith and Others Vs Additional Sales Tax Officer

High Court Of Kerala · (1984) 56 STC 142

Constitution of India, 1950 — Article 14, 19

High Courts06 Apr 1984

V. N. Ramakrishna Pillai Vs Travancore Devaswom Board and Another

High Court Of Kerala · (1984) KLJ 420

Travancore-Cochin Hindu Religious Institutions Act, 1950 — Section 29(5)

High Courts06 Apr 1984Dismissed

Wellworth Plastics and Chemicals and Others Vs State of Kerala and Others

High Court Of Kerala · (1984) 3 ECC 372

Constitution of India, 1950 — Article 226, 265

High Courts06 Apr 1984Dismissed

Aman Traders Vs State of Kerala and Another

High Court Of Kerala · (1987) 66 STC 54

Constitution of India, 1950 — Article 14, 19, 31

High Courts05 Apr 1984

High Land Produces Co. Ltd. and Another and Midland Rubber and Produce Co. Ltd. and Another Vs Inspecting Asst. Commr. of Agrl. Income Tax and Sales Tax (Special) and Others Ram Bahadur Thakur Pvt. Ltd. Vs State of Kerala and Others

High Court Of Kerala · (1984) 148 ITR 746

Constitution of India, 1950 — Article 366(1)Income Tax Act, 1961 — Section 2, 295(2)Income Tax Rules, 1962 — Rule 8

High Courts04 Apr 1984Dismissed

Cochin Shipyard Employees Union Vs The Manager (Personnel) Cochin Shipyard Ltd.

High Court Of Kerala · (1984) KLJ 426

Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 15(2), 16

High Courts03 Apr 1984

Asoka Oil Mills and Others Vs Sales Tax Officer and Others

High Court Of Kerala · (1985) 58 STC 282

Kerala General Sales Tax Act, 1963 — Section 18

High Courts03 Apr 1984

Union of India (UOI) Vs Subramanian

High Court Of Kerala · (1985) 1 LLJ 382

Constitution of India, 1950 — Article 311

High Courts03 Apr 1984Dismissed

Asoka Oil Mills and Others Vs Sales Tax Officer, Irinjalakuda and Others

High Court Of Kerala · (1984) KLJ 476

Kerala General Sales Tax Act, 1963 — Section 10, 11, 16, 16(1), 17

High Courts02 Apr 1984

Malayalam Plantations (India) Ltd. and Another Vs Workmen of Kaliyar Estate and Others

High Court Of Kerala · (1984) 2 LLJ 247

Industrial Disputes Act, 1947 — Section 10, 12, 2Payment of Wages Act, 1936 — Section 9

High Courts30 Mar 1984Allowed

M. M. Pulimood Vs The Registrar of Firms

High Court Of Kerala · (1984) KLJ 436

Partnership Act, 1932 — Section 3, 4, 58, 59

High Courts30 Mar 1984Allowed

M.M. Pulimood Vs Registrar of Firms

High Court Of Kerala · (1987) 61 CompCas 209

Partnership Act, 1932 — Section 4, 48, 59

High Courts28 Mar 1984

Kerala Civil Aviation General Workers'' Co-op. Society Vs Union of India (UOI)

High Court Of Kerala · (1984) 2 LLJ 314

Contract Labour (Regulation and Abolition) Act, 1970 — Section 1, 10, 2, 21, 29

High Courts28 Mar 1984Dismissed

Valson Vs State of Kerala

High Court Of Kerala · (1984) KLJ 306

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 436, 437, 439, 440, 441Motor Vehicles Act, 1988 — Section 86(1)

High Courts27 Mar 1984Dismissed

Sudarsan Chits (India) Ltd. and Others Vs Registrar of Companies

High Court Of Kerala · (1986) 59 CompCas 261

Companies Act, 1956 — Section 159, 160, 161, 162, 220Criminal Procedure Code, 1973 (CrPC) — Section 467, 468, 469, 470, 471

High Courts27 Mar 1984Allowed

Official Liquidator, Palai Central Bank Ltd. (In liquidation) Vs Income Tax Officer

High Court Of Kerala · (1984) 56 CompCas 433 : (1984) 150 ITR 148

Companies Act, 1956 — Section 446(2)Income Tax Act, 1961 — Section 220(2)

High Courts26 Mar 1984Allowed

Shihabudeen Kunju Vs State of Kerala and Others

High Court Of Kerala · AIR 1985 Ker 12 : (1985) 2 LLJ 106

Factories Act, 1948 — Section 6(1), 6(2)

High Courts26 Mar 1984Dismissed

Demach Engineers Private Ltd. Vs Mrs. Winny Xavier

High Court Of Kerala · (1987) 62 CompCas 499

Companies (Court) Rules, 1959 — Rule 96Companies Act, 1956 — Section 439

High Courts26 Mar 1984Dismissed

A.M. Padmakshi Vs Sudarsan Chits (India) Ltd. and Others

High Court Of Kerala · (1987) 62 CompCas 637

Companies Act, 1956 — Section 446, 446(1), 450, 537