COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,384 of 2,714

High Courts18 Jan 1979Allowed

Raghavan Nair and Another Vs Appu Kidavu and Others

High Court Of Kerala · AIR 1980 Ker 4

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 1(1), Order 40 Rule 1(2), Order 43 Rule 1Specific Relief Act, 1963 — Section 11, 43

High Courts17 Jan 1979Allowed

Vayyerintekath Avirammentevide Mammen and Another Vs Panikkarekath Mariyamma and Others

High Court Of Kerala · AIR 1979 Ker 216

Cochin Marumakkathayam Act, 1113 — Section 10

High Courts17 Jan 1979

Manager, P. and T. Motor Service Vs Punnose

High Court Of Kerala · (1979) 01 KL CK 0008

High Courts16 Jan 1979Allowed

Assistant Collector, Central Excise, Appellate Collector of Central Excise and Union Government of India, Ministry of Finance, Department of Revenue and Insurance Vs T.T. Pylunny, Prop : Royal Smiths

High Court Of Kerala · (1983) 3 ECR 633D

Central Excises and Salt Act, 1944 — Section 36

High Courts16 Jan 1979

Assistant Collector of Central Excise Vs T.T. Plunny, Proprietor, Royal Smiths

High Court Of Kerala · (1983) 14 ELT 2156

Central Excise Rules, 1944 — Rule 10, 11, 173J, 8(1), 9Central Excises and Salt Act, 1944 — Section 36

High Courts15 Jan 1979

Sulochana Bhai Thamburatti and Others Vs Gourikutty Amma and Another

High Court Of Kerala · (1979) 01 KL CK 0012

Soldiers (Litigation) Act, 1925 — Section 6, 6(1), 7, 8Soldiers (Litigation) Rules, 1938 — Rule 3, 5

High Courts12 Jan 1979

Thottuvarambath Velayudhan Vs Pottayil Aboobacker Haji and Another

High Court Of Kerala · (1980) CriLJ 181

Criminal Procedure Code, 1973 (CrPC) — Section 192, 193, 194, 407, 408

High Courts12 Jan 1979

State of Kerala and Others Vs P.T. Sankaran Nair

High Court Of Kerala · (1979) 2 ILR (Ker) 342 : (1980) 45 STC 258

Kerala General Sales Tax (Levy and Validation) Act, 1965 — Section 4(1)(i)

High Courts11 Jan 1979

General Secretary Deviculam Estate Employees'' Union Vs Industrial Tribunal and Others

High Court Of Kerala · (1979) 2 ILR (Ker) 381

Kerala Industrial Disputes Rules, 1957 — Rule 22

High Courts11 Jan 1979

Govindan Prabhakaran Vs Sukumaran Nair and Another

High Court Of Kerala · (1979) CriLJ 1186

Criminal Procedure Code, 1973 (CrPC) — Section 245, 250Penal Code, 1860 (IPC) — Section 418

High Courts11 Jan 1979

S.R. Paramjothy Vs Kunju

High Court Of Kerala · (1979) 01 KL CK 0011

Bills of Exchange Act, 1882 — Section 50(2), 50(4)Negotiable Instruments Act, 1881 (NI) — Section 30, 35, 37, 38, 46(2)

High Courts11 Jan 1979Allowed

Chandrasekhara Panicker Vs Government of Kerala and Others

High Court Of Kerala · (1979) 01 KL CK 0007

Kerala Education Rules, 1959 — Rule 12(7), 2(2), 3, 44(1), 44A

High Courts11 Jan 1979Dismissed

Kuttancherry Antony Vs Kumaran and Others

High Court Of Kerala · (1979) 01 KL CK 0002

Industrial Disputes Act, 1947 — Section 25F, 25FFF, 25FFF(1), 33C(2)

High Courts10 Jan 1979Allowed

Joseph Vs Joseph Annamma

High Court Of Kerala · AIR 1979 Ker 219 : (1982) CriLJ 595 : (1979) 2 ILR (Ker) 15

Transfer of Property Act, 1882 — Section 3Travancore Christian Succession Regulation Act, 1092 — Section 24

High Courts10 Jan 1979Dismissed

Cherpu Service Co-operative Bank Ltd. Vs Industrial Tribunal and Another

High Court Of Kerala · (1979) 01 KL CK 0013

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10

High Courts05 Jan 1979Allowed

Mathevankochu Kunju Vs Madhavan Chandrasekharan and Others

High Court Of Kerala · AIR 1980 Ker 31

Kerala Land Reforms (Vesting and Assignment) Rules, 1970 — Rule 8Kerala Land Reforms Act, 1963 — Section 102, 72F(4)

High Courts05 Jan 1979

Antony Vs Kumaran

High Court Of Kerala · (1979) 1 LLJ 406

Industrial Disputes Act, 1947 — Section 25F, 25FFF, 33C

High Courts02 Jan 1979

Jose T. Mooken Vs Commissioner of Income Tax

High Court Of Kerala · (1979) 117 ITR 921

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Income Tax Act, 1922 — Section 66Income Tax Act, 1961 — Section 256, 260

High Courts02 Jan 1979Dismissed

Thomas Vs Moram Mar Baselious Ougen I, Catholics Metropolitan, Malankara

High Court Of Kerala · AIR 1979 Ker 156

Contract Act, 1872 — Section 56Transfer of Property Act, 1882 — Section 108, 111, 4

High Courts02 Jan 1979Dismissed

Enoch Pharma and Others Vs State of Kerala and Others

High Court Of Kerala · (1979) 01 KL CK 0004

Cochin Abkari Act, 1077 — Section 12, 12A, 12B, 13, 13AConstitution of India, 1950 — Article 19, 19(1), 277, 301, 304Drugs and Cosmetics Act, 1940 — Section 12, 13, 16, 18, 19