High Courts10 Aug 1978Allowed
Radhakrishnan Nair Vs State of Kerala
High Court Of Kerala · (1978) 08 KL CK 0018
Constitution of India, 1950 — Article 311, 311(2)Penal Code, 1860 (IPC) — Section 409Probation of Offenders Act, 1958 — Section 4
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,390 of 2,714
High Courts10 Aug 1978
Narayanan Naboodiri and Others Vs Cochin Devaswom Board and Another
High Court Of Kerala · (1979) 2 LLJ 446
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 2MOTOR TRANSPORT WORKERS ACT, 1961 — Section 2
High Courts09 Aug 1978Dismissed
Employees State Insurance Corporation Vs Sankaranarayana Transport
High Court Of Kerala · (1978) 08 KL CK 0041
Employees State Insurance Act, 1948 — Section 44, 45A, 45B, 75
High Courts09 Aug 1978
Dayalan Rajes Vs State of Kerala
High Court Of Kerala · (1978) 08 KL CK 0026
Culcutta Municipal Act, 1951 — Section 553, 554, 555General Clauses Act, 1897 — Section 27Income Tax Act, 1922 — Section 17, 17(2), 18, 19, 31
High Courts09 Aug 1978Allowed
Mrs. Joselin and Others Vs Offl. Liquidator, Alwaye Chit Funds (P.) Ltd.
High Court Of Kerala · (1979) 49 CompCas 170
Companies Act, 1913 — Section 235Companies Act, 1956 — Section 543
High Courts09 Aug 1978Allowed
Mrs. Joseph and Others Vs The Official Liquidator
High Court Of Kerala · (1979) 49 CompCas 170
Companies Act, 1913 — Section 235Companies Act, 1956 — Section 542, 543Constitution of India, 1950 — Article 133
High Courts08 Aug 1978Dismissed
Varma and Varma Vs Commissioner of Income Tax
High Court Of Kerala · (1978) 08 KL CK 0035
Finance Act, 1968 — Section 10Income Tax Act, 1922 — Section 10(2), 3Income Tax Act, 1961 — Section 37, 40
High Courts08 Aug 1978Dismissed
Krishna Pillai Raghavan Pillai Vs Velayudhan Pillai Raghavan Pillai and Others
High Court Of Kerala · AIR 1979 Ker 47
Kerala Land Reforms (Amendment) Act, 1969 — Section 4A(1)Transfer of Property Act, 1882 — Section 92
High Courts08 Aug 1978Dismissed
Raghavan Pillai Vs Velayudhan Pillai and Others
High Court Of Kerala · AIR 1979 Ker 47
Kerala Land Reforms Act, 1963 — Section 13, 4A(1)Transfer of Property Act, 1882 — Section 92
High Courts08 Aug 1978Dismissed
United India Fire and General Insurance Co. Ltd. Vs P.M. Ishammal and Others
High Court Of Kerala · (1979) ACJ 448
Workmens Compensation Act, 1923 — Section 14
High Courts07 Aug 1978Dismissed
Anujan Namboodiripad Vs Official Liquidator
High Court Of Kerala · (1979) 49 CompCas 81
Companies (Court) Rules, 1959 — Rule 125Companies Act, 1956 — Section 2(30), 451, 454, 454(2), 454(3)
High Courts07 Aug 1978Dismissed
Poomuli Manakkal Anujan Nambudiripad Vs Official Liquidator
High Court Of Kerala · (1979) 49 CompCas 81
Companies (Court) Rules, 1959 — Rule 125Companies Act, 1956 — Section 2(30), 451, 454, 454(2), 454(3)
High Courts03 Aug 1978Dismissed
M. Muhammadkutty Vs The Forest Tribunal and Others
High Court Of Kerala · (1978) 08 KL CK 0037
Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 8, 8(1), 8(3), 8(4)
High Courts03 Aug 1978Dismissed
George Vs Thekkekkara Vareed
High Court Of Kerala · AIR 1979 Ker 1
Civil Procedure Code, 1908 (CPC) — Section 21, 99Evidence Act, 1872 — Section 115Kerala Land Reforms Act, 1963 — Section 125(1), 125(3), 3(1), 7B
High Courts01 Aug 1978
Commissioner of Income Tax Vs Standard Furniture Co. Ltd. (In Liquidation)
High Court Of Kerala · (1978) 2 ILR (Ker) 675 : (1979) 116 ITR 751
Income Tax Act, 1961 — Section 37(1)
High Courts28 Jul 1978Dismissed
Buhari Koya and Others Vs Kasimkoya Haji and Others
High Court Of Kerala · (1978) 07 KL CK 0022
Constitution of India, 1950 — Article 19(1), 218, 226, 227Laccadive Islands and Minicoy Regulations, 1912 — Section 21
High Courts28 Jul 1978
K. Krishnan Nair Vs State of Kerala
High Court Of Kerala · (1978) 07 KL CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111
High Courts26 Jul 1978Dismissed
Sasidharan Vs Peter and Karunakaran
High Court Of Kerala · (1978) 07 KL CK 0011
Kerala Shops and Commercial Establishment Act, 1960 — Section 10, 2, 2(4), 6, 7
High Courts25 Jul 1978
G. Ravindran Nair Vs Chairman, Cochin Port Trust
High Court Of Kerala · (1979) 1 LLJ 94
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 408, 477A
High Courts24 Jul 1978Dismissed
Malayalam Plantations Ltd. and Others Vs Additional Sales Tax Officer (I) and Another
High Court Of Kerala · (1980) 45 STC 79
Central Sales Tax Act, 1956 — Section 15Constitution of India, 1950 — Article 286States Reorganisation Act, 1956 — Section 119, 120