COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,382 of 2,714

High Courts09 Mar 1979

The Wandoor Jupiter Chits (P) Limited Vs Valapra Mayin and Others

High Court Of Kerala · (1979) 03 KL CK 0021

Contract Act, 1872 — Section 128, 133, 134, 135, 140Kerala Debt Relief Act, 1977 — Section 10, 11, 12, 13, 19(1)Presidency Towns Insolvency Act, 1909 — Section 45

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High Courts09 Mar 1979

Kaimala Bhargavi Amma Vs Kundumadathil Ravindran Nair and Others

High Court Of Kerala · (1979) CriLJ 1279 : (1979) 1 ILR (Ker) 610

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 226, 227

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High Courts09 Mar 1979Allowed

K.N. Damodaran Vs State of Kerala

High Court Of Kerala · (1979) 03 KL CK 0008

Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11, 11(1), 9(1)Kerala State and Subordinate Services Rules, 1958 — Rule 36

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High Courts09 Mar 1979

Padma Menon Vs General Insurance Corporation of India and Others

High Court Of Kerala · (1979) 2 LLJ 1

Constitution of India, 1950 — Article 12, 226General Insurance Business (Nationalisation) Act, 1972 — Section 10, 11, 16, 20, 26

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High Courts07 Mar 1979

Brooke Bond India Limited Vs E.S.I. Corporation

High Court Of Kerala · (1979) 2 ILR (Ker) 446

Payment of Bonus Act, 1965 — Section 1, 2, 3

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High Courts06 Mar 1979Allowed

Jacob Vs The Engineer-in-Chief and Another

High Court Of Kerala · (1979) 03 KL CK 0003

Constitution of India, 1950 — Article 226

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High Courts02 Mar 1979

M.C. Sekharan and Others Vs State of Kerala

High Court Of Kerala · (1980) CriLJ 31 : (1979) 2 ILR (Ker) 174

Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 302, 324, 34, 342

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High Courts01 Mar 1979

Commissioner of Income Tax Vs Jacobs (P.) Ltd.

High Court Of Kerala · (1979) 2 ILR (Ker) 78 : (1979) 120 ITR 197

Income Tax Act, 1961 — Section 37

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High Courts28 Feb 1979Dismissed

McDowell and Co. Ltd. Vs Additional Secretary (Excise)

High Court Of Kerala · (1979) 02 KL CK 0027

Kerala Abkari Act, 1077 — Section 12, 14, 17, 18(1), 18(3)Kerala Distillery and Warehouse Rules, 1968 — Rule 108, 109, 34, 47, 82

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High Courts28 Feb 1979

Commissioner of Income Tax Vs Geeva Films

High Court Of Kerala · (1983) 141 ITR 632

Income Tax Act, 1961 — Section 256(1), 263

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High Courts28 Feb 1979Allowed

Eapen Vs Union of India (UOI) and Others

High Court Of Kerala · (1979) 02 KL CK 0002

Constitution of India, 1950 — Article 226

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High Courts26 Feb 1979Dismissed

Gopala Pillai Vs The State Bank of Travancore and Another

High Court Of Kerala · AIR 1979 Ker 224 : (1979) 2 ILR (Ker) 427

Contract Act, 1872 — Section 2Transfer of Property Act, 1882 — Section 67

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High Courts26 Feb 1979

Commissioner of Income Tax Vs B.M. Edward, India Sea Foods

High Court Of Kerala · (1979) 2 ILR (Ker) 133 : (1979) 119 ITR 334

Income Tax Act, 1922 — Section 5(8)Income Tax Act, 1961 — Section 119, 119(2), 64

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High Courts22 Feb 1979Allowed

Assistant Collector of Customs Vs Johney Brothers

High Court Of Kerala · (1979) 02 KL CK 0006

Customs Act, 1962 — Section 11, 11(1), 113, 114, 114(1)Foreign Exchange Regulation Act, 1947 — Section 12, 12(1), 12(2), 12(5), 12(6)Foreign Exchange Regulation Rules, 1952 — Rule 3, 4, 5

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High Courts21 Feb 1979Allowed