High Courts20 Sept 1979Dismissed
D. Haridas Vs State of Kerala and Another
High Court Of Kerala · (1979) 09 KL CK 0006
Kerala State and Subordinate Services Rules, 1958 — Rule 27, 31, 9
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,377 of 2,714
High Courts19 Sept 1979
T.K. Koshy Vs Chancellor, Calicut University and Another
High Court Of Kerala · (1980) 2 LLJ 98
Constitution of India, 1950 — Article 226, 235, 314
High Courts18 Sept 1979Dismissed
Abdul Rahiman Haji Vs Abdul Rahiman and Others
High Court Of Kerala · (1979) 09 KL CK 0021
High Courts18 Sept 1979Dismissed
Sorabji and Company Pvt. Ltd. Vs The Collector of Customs and Central Excise and Others
High Court Of Kerala · (1980) 6 ELT 57
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 116, 148
High Courts17 Sept 1979
G. Muthuswami Vs State of Kerala
High Court Of Kerala · (1980) CriLJ 1021
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 427, 447
High Courts14 Sept 1979
P.J. Mathai Vs The State of Kerala
High Court Of Kerala · (1979) 09 KL CK 0023
Constitution of India, 1950 — Article 226
High Courts14 Sept 1979Allowed
Mary Kurian Vs T.T. Joseph
High Court Of Kerala · AIR 1980 Ker 131 : (1980) 1 ILR (Ker) 232
Divorce Act, 1869 — Section 18, 19, 19(1), 2
High Courts13 Sept 1979Dismissed
P.M. Mathew Vs The Deputy Registrar of Co-operative Societies
High Court Of Kerala · (1979) 09 KL CK 0015
High Courts13 Sept 1979Dismissed
Avanasalingam Chettiar Vs Chunilal Samji
High Court Of Kerala · (1979) 09 KL CK 0003
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(10), 11(3), 11(4), 11(7)Transfer of Property Act, 1882 — Section 106
High Courts12 Sept 1979
Kuruvilla Vs Taluk Land Board and Others
High Court Of Kerala · AIR 1980 Ker 102
Kerala Land Reforms Act, 1963 — Section 1(3), 82, 82(1), 82(4), 85(1)
High Courts11 Sept 1979Dismissed
C.C. Padmanabhan Vs The Director of Public Instructions and Others
High Court Of Kerala · (1979) 09 KL CK 0013
Constitution of India, 1950 — Article 16, 311Kerala Education Subordinate Service Rules — Rule 3, 4
High Courts11 Sept 1979Dismissed
Sankaran Sarngadharan Vs J. Sarada Pillai
High Court Of Kerala · (1979) 09 KL CK 0005
Kerala Land Reforms Act, 1963 — Section 103, 13ALimitation Act, 1908 — Article 142
High Courts30 Aug 1979Dismissed
K.N. Gopalan Vs State Bank of Travancore
High Court Of Kerala · (1979) 08 KL CK 0019
Constitution of India, 1950 — Article 12, 226Kerala State and Subordinate Services Rules, 1958 — Rule 3
High Courts30 Aug 1979Dismissed
Mammoo Vs State of Kerala and Another
High Court Of Kerala · AIR 1980 Ker 18 : (1980) CriLJ 75 : (1979) 2 ILR (Ker) 721
Criminal Procedure Code, 1973 (CrPC) — Section 3(4), 397, 6, 7Electricity Act, 1910 — Section 51Telegraph Act, 1885 — Section 16(1)
High Courts29 Aug 1979
Narayani Baby Vs Raman Sidhardhan and Another
High Court Of Kerala · (1979) 08 KL CK 0020
High Courts29 Aug 1979Allowed
The Manager, St. Joseph''s Training College for Women and Another Vs The University Appellate Tribunal and Others
High Court Of Kerala · (1979) 08 KL CK 0003
Constitution of India, 1950 — Article 19, 30, 30(1)Kerala University Act, 1957 — Section 19Kerala University Act, 1969 — Section 19, 51A, 51A(1), 51A(2), 52A
High Courts27 Aug 1979Allowed
Babu Oil and Flour Mills Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1980 Ker 90
Railways Act, 1890 — Section 77C
High Courts27 Aug 1979Dismissed
Kathirath Velu Vs State of Kerala and Another
High Court Of Kerala · AIR 1980 Ker 25 : (1979) 2 ILR (Ker) 709
Kerala Land Reforms (Amendment) Act, 1969 — Section 13A, 7B, 7B(1)
High Courts21 Aug 1979Dismissed
Jai Maruthi Motor Service Vs Regional Transport Officer and Another
High Court Of Kerala · (1979) 08 KL CK 0022
Kerala Motor Vehicles Taxation Act, 1976 — Section 28, 28(2), 3, 3(1), 4Kerala Motor Vehicles Taxation Rules, 1975 — Rule 10
High Courts20 Aug 1979Allowed
I. Gouri and Others Vs C.H. Ibrahim and Another
High Court Of Kerala · AIR 1980 Ker 94
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Transfer of Property Act, 1882 — Section 44