COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,387 of 2,714

High Courts06 Nov 1978Allowed

Kerala Public Service Commission Vs M.M. Johnson

High Court Of Kerala · (1978) 11 KL CK 0018

Constitution of India, 1950 — Article 226Kerala Public Service Commission Rules of Procedure, 1976 — Rule 13Kerala State and Subordinate Services Rules, 1958 — Rule 3

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High Courts31 Oct 1978Dismissed

Narayana Panicker Vs The Sub Divisional Magistrate and Others

High Court Of Kerala · (1978) 10 KL CK 0001

Criminal Procedure Code, 1973 (CrPC) — Section 143, 145

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High Courts27 Oct 1978Dismissed

Koyamon Vs Moideenkutty and Others

High Court Of Kerala · (1978) 10 KL CK 0025

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(4), 13, 13(1), 2

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High Courts27 Oct 1978

State of Kerala and Others Vs V.M. Koya

High Court Of Kerala · (1978) 10 KL CK 0024

Constitution of India, 1950 — Article 226Foreign Liquor Rules — Rule 13, 13(3), 14, 18, 35Kerala Abkari Act, 1077 — Section 15, 17, 18(1), 18(3), 18A

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High Courts27 Oct 1978Allowed

George Paul Vs Administrative Officer

High Court Of Kerala · (1978) 10 KL CK 0014

Kerala Government Land Assignment Act, 1960 — Section 3, 7Wynad Colonisation Scheme Rules, 1969 — Rule 13(2), 2, 20, 7

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High Courts25 Oct 1978

Commissioner of Agricultural Income Tax Vs M.K. Parameswaran

High Court Of Kerala · (1979) 1 ILR (Ker) 487 : (1980) 126 ITR 143

Kerala Agricultural Income Tax Act, 1950 — Section 2

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High Courts24 Oct 1978Dismissed

State of Kerala Vs Bhaskara Pillai

High Court Of Kerala · (1978) 10 KL CK 0015

Kerala Education Rules, 1959 — Rule 2, 3, 37, 37(1), 6

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High Courts24 Oct 1978Allowed

The Principal, Government Engineering College, Trichur Vs John K. Kurien and Another

High Court Of Kerala · AIR 1979 Ker 150

Constitution of India, 1950 — Article 226

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High Courts19 Oct 1978Dismissed

Jacob Kurien and others Vs Kerala State Housing Board and Others

High Court Of Kerala · (1987) KLJ 1390

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 22, 25, 25(1), 29

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High Courts19 Oct 1978

R.G.A. Baker Vs State of Kerala

High Court Of Kerala · (1979) 116 ITR 570

Income Tax Act, 1922 — Section 10(2)Kerala Agricultural Income Tax Act, 1950 — Section 5

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High Courts19 Oct 1978

Saraf Trading Corporation Vs Commissioner of Income Tax

High Court Of Kerala · (1980) 123 ITR 159

Income Tax Act, 1961 — Section 147, 271(1), 275

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High Courts18 Oct 1978Allowed

N.A. Paul and Co. and Universal Trades Corporation Vs Foreign Exchange Regulation Appellate Board and Another

High Court Of Kerala · (1979) 1 ILR (Ker) 477

Foreign Exchange Regulation Act, 1947 — Section 12(1), 12(2), 23(1)

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High Courts17 Oct 1978

Kerala Public Service Commission Vs J. John and Others

High Court Of Kerala · (1979) 1 LLJ 490

Constitution of India, 1950 — Article 226

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High Courts16 Oct 1978

Gupta Vs Jagannadhadas

High Court Of Kerala · (1979) 1 ILR (Ker) 335

Industrial Disputes Act, 1947 — Section 2, 33

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High Courts16 Oct 1978

P. Appunny Vs The Star Tile Works Limited (In Liquidation) and Others

High Court Of Kerala · (1979) 1 ILR (Ker) 463

Companies Act, 1956 — Section 391(2), 454(2)

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High Courts16 Oct 1978Allowed

Sales Tax Officer and Others Vs V.V. Pathrose

High Court Of Kerala · (1979) 1 ILR (Ker) 453 : (1979) 44 STC 223

General Sales Tax Act, 1963 — Section 19

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High Courts13 Oct 1978

Management of Premier Tyres Limited Vs T.K. Bhaskaran Nair

High Court Of Kerala · (1979) 1 ILR (Ker) 181 : (1979) 1 LLJ 302

Industrial Disputes Act, 1947 — Section 33, 33A

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High Courts09 Oct 1978Allowed

The Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Castle Rock Fisheries

High Court Of Kerala · (1980) 45 STC 101

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High Courts06 Oct 1978

Krishanlal Oberoi Vs Corporation of Cochin and Another

High Court Of Kerala · (1978) 10 KL CK 0022

Criminal Procedure Code, 1973 (CrPC) — Section 256(1), 299(2), 378(4), 397, 401(4)Kerala Municipal Corporation Act, 1961 — Section 288(1), 378(1)

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High Courts06 Oct 1978

K.R.B. Kaimal and Another Vs Director of Postal Services

High Court Of Kerala · (1979) 1 LLJ 176

Constitution of India, 1950 — Article 148, 309, 310, 311Industrial Disputes Act, 1947 — Section 10, 11A, 2, 20, 22

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