High Courts21 Jul 1978Allowed
Abdu Vs State of Kerala
High Court Of Kerala · (1978) 07 KL CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 452, 517Essential Commodities Act, 1955 — Section 3, 7, 7(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,391 of 2,714
High Courts21 Jul 1978Dismissed
Sebastian Vs Thomas and Another
High Court Of Kerala · (1978) 07 KL CK 0019
Guardians and Wards Act, 1890 — Section 12, 25, 8Matrimonial Causes Act, 1937 — Section 4
High Courts19 Jul 1978
P. Madhavan Thampi and Others Vs Regional Provident Fund Commissioner
High Court Of Kerala · (1978) 2 LLJ 467
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 16, 2A
High Courts19 Jul 1978
Kunhi Raman Vs Padmakshi and Others
High Court Of Kerala · (1978) 07 KL CK 0004
Negotiable Instruments Act, 1881 (NI) — Section 118, 119, 120, 121, 122
High Courts17 Jul 1978Allowed
Varkey and Another Vs State of Kerala and Others
High Court Of Kerala · (1978) 07 KL CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(3), 145(4), 145(5)
High Courts14 Jul 1978
Kavitha Movie House Vs P.M. Mary and Another
High Court Of Kerala · (1979) 1 LLJ 10
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33
High Courts13 Jul 1978Dismissed
Sreedharan and Others Vs State of Kerala and Others
High Court Of Kerala · (1978) 07 KL CK 0021
Constitution of India, 1950 — Article 14, 16(3), 309, 32(3), 33Kerala State and Subordinate Services Rules, 1958 — Rule 35States Reorganisation Act, 1956 — Section 115, 119, 19, 2, 88
High Courts12 Jul 1978
Travancore Titanium Products Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1978) 114 ITR 626
Companies (Profits) Surtax Act, 1964 — Rule 1(v)
High Courts12 Jul 1978Dismissed
State Insurance Department, State Insurance Officer, Trivandrum Vs Sosamma Mani and Others
High Court Of Kerala · AIR 1979 Ker 15 : (1978) 2 ILR (Ker) 602
Motor Vehicles Act, 1939 — Section 95, 95(1)
High Courts12 Jul 1978
E. Balanandan and Another Vs State of Kerala and Another
High Court Of Kerala · (1979) CriLJ 187
Constitution of India, 1950 — Article 213, 245, 248, 254, 370Criminal Procedure Code, 1973 (CrPC) — Section 219Penal Code, 1860 (IPC) — Section 109, 110, 112, 114, 115
High Courts11 Jul 1978
M. Shahul Hameed Vs State of Kerala and Others
High Court Of Kerala · (1978) 07 KL CK 0024
Kerala State and Subordinate Services Rules, 1958 — Rule 28(8), 29
High Courts11 Jul 1978
Sudarsan Trading Company Vs V. Sankar
High Court Of Kerala · (1979) 49 CompCas 296 : (1979) 1 ILR (Ker) 710
High Courts11 Jul 1978
Commissioner of Agricultural Income Tax Vs Malayalam Plantations Ltd.
High Court Of Kerala · (1978) 2 ILR (Ker) 479
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1950 — Section 5
High Courts10 Jul 1978Dismissed
Ouseph Vs Lona
High Court Of Kerala · AIR 1979 Ker 14 : (1978) 2 ILR (Ker) 476
Civil Procedure Code, 1908 (CPC) — Section 28, 48Limitation Act, 1963 — Article 136, 182
High Courts07 Jul 1978Dismissed
Velappan and Others Vs Sahasranamam and Others
High Court Of Kerala · AIR 1980 Ker 12 : (1979) 1 ILR (Ker) 194
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90 , Order 21 Rule 92, Order 43 Rule 1
High Courts06 Jul 1978
Pathuma Kunju and Others Vs Assya and Others
High Court Of Kerala · (1978) 07 KL CK 0013
Evidence Act, 1872 — Section 115, 116
High Courts06 Jul 1978Dismissed
K.K. Ismail Vs The State of Kerala
High Court Of Kerala · (1979) 43 STC 123
Income Tax Act, 1961 — Section 147
High Courts06 Jul 1978
Rajendran Nair Vs State of Kerala
High Court Of Kerala · (1978) 07 KL CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 386, 391, 482Penal Code, 1860 (IPC) — Section 467, 471, 472
High Courts05 Jul 1978Dismissed
State Bank of Travancore Vs Municipal Council and Others
High Court Of Kerala · (1978) 07 KL CK 0012
Constitution of India, 1950 — Article 19(1), 246, 276, 276(1), 276(2)Kerala Municipalities Act, 1960 — Section 110, 3, 3(8), 3(9)State Bank of India (Subsidiary Banks) Act, 1959 — Section 3
High Courts05 Jul 1978Dismissed
The Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Bharat Refineries Limited
High Court Of Kerala · (1978) 2 ILR (Ker) 465 : (1978) 42 STC 225
Kerala General Sales Tax Act, 1963 — Section 5(3)