High Courts16 Oct 1979Dismissed
Padmasree Enterprises Vs Regional Provident Fund Commissioner and Another
High Court Of Kerala · (1979) 10 KL CK 0002
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16, 16(1), 19A
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,376 of 2,714
High Courts15 Oct 1979
Union of India (UOI) Vs Anchery Lonappan and Kakoo and Another
High Court Of Kerala · AIR 1980 Ker 180
Civil Procedure Code Amendment Act, 1976 — Section 97Civil Procedure Code, 1908 (CPC) — Section 122, 128, 157
High Courts11 Oct 1979
State of Kerala and Others Vs T.V. Chandran and Others
High Court Of Kerala · (1979) 10 KL CK 0014
Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3(2), 8
High Courts11 Oct 1979Dismissed
John Kuruvilla and Another Vs Parameswaran Pillai
High Court Of Kerala · AIR 1980 Ker 87
Contract Act, 1872 — Section 135, 137
High Courts10 Oct 1979
P. Ibrahim Vs State of Kerala
High Court Of Kerala · (1979) 10 KL CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 353, 353(5), 353(6), 386, 387
High Courts09 Oct 1979Allowed
Anna and Others Vs State of Kerala
High Court Of Kerala · (1979) 10 KL CK 0001
Kerala Land Acquisition Act, 1961 — Section 20, 21, 27, 3(1), 9(2)
High Courts04 Oct 1979Dismissed
Smt. Pathummama Umma and Another Vs The Special Tahsilar-cum-Land Tribunal and Another
High Court Of Kerala · AIR 1980 Ker 125 : (1980) 1 ILR (Ker) 289
Kerala Land Reforms Act, 1963 — Section 75(2), 77, 77(1)
High Courts03 Oct 1979
Chairman, Cochin Port Trust Vs M.N. Sukumaran Nair and Others
High Court Of Kerala · (1979) 1 LLJ 242
High Courts03 Oct 1979Dismissed
Ramachandran Nair and Others Vs State of Kerala and Others
High Court Of Kerala · (1979) 10 KL CK 0009
Kerala Labour Subordinate Service Special Rules — Rule 5, 7Kerala State and Subordinate Services Rules, 1958 — Rule 19, 20, 21
High Courts28 Sept 1979Dismissed
P.T. Mary Vs The Deputy Director of Public Instruction and Others
High Court Of Kerala · (1979) 09 KL CK 0002
Kerala Education Rules, 1959 — Rule 10, 11, 13, 35, 36
High Courts27 Sept 1979Dismissed
The Official Liquidator Vs P.A. George and Others
High Court Of Kerala · (1979) 09 KL CK 0020
Companies Act, 1956 — Section 543
High Courts27 Sept 1979Partly Allowed
Jayanti Shipping Co. Ltd. Vs The Food Corporation of India
High Court Of Kerala · AIR 1979 Ker 187
Carriage of Goods by Sea Act, 1925 — Section 4Carriage of Goods by Sea Rules — Rule 3, 4
High Courts26 Sept 1979Dismissed
S. Balaraman Vs The Chancellor, University of Kerala and Another
High Court Of Kerala · (1979) 09 KL CK 0022
Kerala University Act, 1974 — Section 18(3), 2, 77
High Courts26 Sept 1979Dismissed
Indo-Marine Agencies (Kerala) Pvt. Ltd. Vs Sales Tax Officer and Others
High Court Of Kerala · (1980) 1 ILR (Ker) 506 : (1980) 45 STC 163
Constitution of India, 1950 — Article 286
High Courts24 Sept 1979Dismissed
State of Kerala and Another Vs P.M. Beeran
High Court Of Kerala · (1979) 09 KL CK 0019
High Courts24 Sept 1979
Narayanan Vs Southern Railway
High Court Of Kerala · (1979) 09 KL CK 0014
Constitution of India, 1950 — Article 311Employees Compensation Act, 1923 — Section 12, 2
High Courts21 Sept 1979Allowed
C.M. Vijayan Vs Assistant Excise Commissioner and Another
High Court Of Kerala · (1979) 09 KL CK 0016
Constitution of India, 1950 — Article 19, 19(1), 21Customs Act, 1962 — Section 115(2)Kerala Abkari Act, 1077 — Section 67B(2), 67C, 67C(2)
High Courts20 Sept 1979
Regional Director, E.S.I. Corporation Vs T. Ramadas Reddiar
High Court Of Kerala · (1979) 09 KL CK 0024
Employees State Insurance Act, 1948 — Section 38, 39, 40, 44, 45ALimitation Act, 1963 — Section 28Public Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 3, 7
High Courts20 Sept 1979Allowed
E.S.I. Corporation Vs Miecos Ltd.
High Court Of Kerala · (1979) 09 KL CK 0017
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BEmployees State Insurance Act, 1948 — Section 45B, 84, 85, 85A, 85B
High Courts20 Sept 1979
E.S.I.C. Vs Ramadas Reddiar
High Court Of Kerala · (1979) 09 KL CK 0008
Constitution of India, 1950 — Article 133, 134