COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,380 of 2,714

High Courts02 Jul 1979Dismissed

Tahsildar Vs Thomas Joseph

High Court Of Kerala · (1979) 07 KL CK 0010

Kerala Plantation (Additional) Tax Revision of Assessment Act, 1965 — Section 2(2), 27(2), 4(3), 4(5), 5Kerala Plantations (Additional Tax) Revision of Assessment Rules, 1965 — Rule 10, 4, 5

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High Courts26 Jun 1979Dismissed

T.K. Sukumaran Vs The State of Kerala and Others

High Court Of Kerala · (1979) 06 KL CK 0014

Constitution of India, 1950 — Article 311Industrial Disputes Act, 1947 — Section 33B

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High Courts26 Jun 1979

T.N. Jayadeesh Devidas Vs State of Kerala

High Court Of Kerala · (1980) CriLJ 906 : (1979) 2 ILR (Ker) 497

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 437, 482Evidence Act, 1872 — Section 161, 25, 26, 27

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High Courts26 Jun 1979

C.V. Mulk Vs Commissioner of Agricultural Income Tax

High Court Of Kerala · (1980) 1 ILR (Ker) 481 : (1979) 120 ITR 670

Income Tax Act, 1961 — Section 40, 67(2)Partnership Act, 1932 — Section 11(1), 13, 3

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High Courts25 Jun 1979

Commissioner of Agricultural Income Tax Vs S. Bhaskaran Nellithanam Rubber Produce Company Limited Vs State of Kerala

High Court Of Kerala · (1988) 169 ITR 395

Kerala Agricultural Income Tax Act, 1950 — Section 5

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High Courts25 Jun 1979Allowed

Assistant Collector of Central Excise and Others Vs Ruby Rubber Works Ltd.

High Court Of Kerala · AIR 1980 Ker 108 : (1980) CENCUS 149 : (1979) 4 ELT 651 : (1979) 2 ILR (Ker) 771

Central Excises and Salt Act, 1944 — Section 35Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 12

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High Courts21 Jun 1979Dismissed

Seethalakshmi Vs Chembakammal and Others

High Court Of Kerala · (1979) 06 KL CK 0004

Civil Procedure Code, 1908 (CPC) — Section 10, 151Kerala Land Reforms Act, 1963 — Section 125, 125(1), 125(3), 125(4), 125(5)

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High Courts20 Jun 1979Allowed

Dr. K.P. Parameswaran Pillai Vs A.V. Mathew and Another

High Court Of Kerala · (1979) 06 KL CK 0013

State and Subordinate Services Rules — Rule 28, 8

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High Courts15 Jun 1979

The Wandoor Jupiter Chits (P.) Ltd. (in Liquidation) Vs K. P. Mathew and Another

High Court Of Kerala · AIR 1980 Ker 190

Contract Act, 1872 — Section 126, 133, 134, 135, 137Kerala Debt Relief Act, 1977 — Section 3Limitation Act, 1963 — Section 18, 20(2)

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High Courts11 Jun 1979

M.K. Devassy Vs State of Kerala

High Court Of Kerala · (1979) 06 KL CK 0015

Constitution of India, 1950 — Article 226Kerala Public service Commission (Composition and Conditions of Service of Members and Staff) Regulations, 1957 — Regulation 7

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High Courts11 Jun 1979

M.V. Vasudevan Nair and Others Vs State of Kerala and Others

High Court Of Kerala · (1979) 06 KL CK 0005

Constitution of India, 1950 — Article 14, 16, 309Kerala Public Services Act, 1968 — Section 2, 2(1), 3Kerala State and Subordinate Services Rules, 1958 — Rule 39

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High Courts08 Jun 1979Dismissed