High Courts26 Jul 1979
Sankaran Unni Vasudevan Unni Vs Rasheed and Another
High Court Of Kerala · (1980) CriLJ 304 : (1980) 2 ILR (Ker) 83
Criminal Procedure Code, 1973 (CrPC) — Section 260, 261, 262, 263, 264
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,379 of 2,714
High Courts23 Jul 1979
E.S.I.C. Vs Ayurvedic Industrial Co-op. Pharmacy
High Court Of Kerala · (1980) 2 LLJ 66
Employees State Insurance Act, 1948 — Section 2
High Courts18 Jul 1979
N. Sreedhara Pai and Others Vs Damodara Naiken Siva Naiken
High Court Of Kerala · (1979) 07 KL CK 0022
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4Evidence Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 123
High Courts17 Jul 1979
N.M. Thankappan Vs Mukundapuram Co-operative Society Ltd. and Others
High Court Of Kerala · (1979) 07 KL CK 0012
High Courts16 Jul 1979Dismissed
Mohammed Ebrahim Kassam Sait and Another Vs Kerala Wakf Board
High Court Of Kerala · (1979) 07 KL CK 0025
Kerala Agricultural Income Tax Act, 1950 — Section 4Oudh Estates Act, 1869 — Section 12, 13, 18Transfer of Property Act, 1882 — Section 18
High Courts16 Jul 1979Allowed
State of Kerala and Others Vs M. Govindan Nair
High Court Of Kerala · (1979) 07 KL CK 0011
Kerala Education Rules, 1959 — Rule 2
High Courts16 Jul 1979Dismissed
Manager, Cristian College Vs Jenifer and Others
High Court Of Kerala · (1979) 07 KL CK 0009
Constitution of India, 1950 — Article 311Penal Code, 1860 (IPC) — Section 380, 461
High Courts13 Jul 1979Allowed
Noor Mohammed Vs Hill Produce Trading Co. and Others
High Court Of Kerala · (1979) 07 KL CK 0004
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 3, Order 30 Rule 8Partnership Act, 1932 — Section 32, 32(3), 43, 45, 7
High Courts12 Jul 1979
Radhas Printers Vs Commissioner of Income Tax and Others
High Court Of Kerala · (1981) 132 ITR 300
Income Tax Act, 1961 — Section 155(5), 33(1), 34(3)Trusts Act, 1882 — Section 5, 6
High Courts11 Jul 1979
Kathayee Cotton Mills Vs Gopala Pillai
High Court Of Kerala · (1979) 2 ILR (Ker) 631
General Clauses Act, 1897 — Section 3Maternity Benefits Act, 1961 — Section 5Payment of Gratuity Act, 1972 — Section 2, 4
High Courts10 Jul 1979
Commissioner of Income Tax Vs T.S. Venkiteswaran
High Court Of Kerala · (1979) 120 ITR 675
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 33(1), 33(2), 34(3)
High Courts09 Jul 1979Allowed
Kammaran Maniyani Vs Mahalakshmi Rajani and Others
High Court Of Kerala · (1979) 07 KL CK 0028
Kerala Land Reforms Act, 1963 — Section 103, 13, 59(2), 72, 72(2)Trusts Act, 1882 — Section 90
High Courts09 Jul 1979Dismissed
Mohammed Vs Katheeyumma and Others
High Court Of Kerala · (1979) 07 KL CK 0026
Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 58
High Courts09 Jul 1979Allowed
State of Kerala Vs Sivadas and Others
High Court Of Kerala · (1979) 07 KL CK 0023
Kerala State and Subordinate Services Act, 1958 — Section 17AKerala State and Subordinate Services Rules, 1958 — Rule 14, 17A
High Courts06 Jul 1979Dismissed
The Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs P.K. Chellappan Achari
High Court Of Kerala · (1979) 2 ILR (Ker) 778 : (1980) 45 STC 236
Kerala General Sales Tax Act, 1963 — Section 39, 5
High Courts05 Jul 1979
Excel Motors Vs Commissioner of Income Tax
High Court Of Kerala · (1980) 122 ITR 379 : (1979) 2 TAXMAN 368
Income Tax Act, 1961 — Section 184(3), 185, 185(1)
High Courts05 Jul 1979
The Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs P.T. Lazar
High Court Of Kerala · (1979) 44 STC 498
Kerala General Sales Tax Act, 1963 — Section 5
High Courts04 Jul 1979Allowed
Konath Karunakaran Nambiar Vs Dr. Lalitha S.N. Bhat and Others
High Court Of Kerala · AIR 1980 Ker 80
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 13(4)
High Courts04 Jul 1979
Union Engineering Co. Vs Commissioner of Income Tax
High Court Of Kerala · (1980) 14 CTR 146 : (1980) 1 ILR (Ker) 529 : (1980) 122 ITR 719
Income Tax Act, 1922 — Section 28(1)Income Tax Act, 1961 — Section 139(5), 271(1)
High Courts03 Jul 1979Allowed
Regional Provident Fund Commissioner Vs Bharath Plywoods and Timber Products (Pvt.) Ltd.
High Court Of Kerala · (1979) 07 KL CK 0001
Constitution of India, 1950 — Article 20(2), 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10F, 14(A), 14B, 15(2), 17