High Courts04 Jul 1978Dismissed
S.N.D.P. Yogam Vs The Deputy Labour Commissioner and Another
High Court Of Kerala · (1978) 07 KL CK 0023
Constitution of India, 1950 — Article 226Kerala Payment of Subsistence Allowance Act, 1972 — Section 3(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,392 of 2,714
High Courts28 Jun 1978Allowed
Mariyumma Vs Mohammed Ibrahim
High Court Of Kerala · AIR 1978 Ker 231 : (1978) 2 ILR (Ker) 644
Criminal Procedure Code, 1973 (CrPC) — Section 125(1), 125(4)
High Courts26 Jun 1978
Sarada Vs N. Ponnamma and Another
High Court Of Kerala · (1978) 06 KL CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 145, 147, 147(2), 147(3)
High Courts26 Jun 1978Dismissed
FR. Augustine Kandathil Vs Registrar of Companies
High Court Of Kerala · (1978) 48 CompCas 742 : (1978) 2 ILR (Ker) 664
Companies Act, 1956 — Section 614A(1), 614A(2), 633(1), 633(2)
High Courts22 Jun 1978Dismissed
Josekutty Lukose Vs The State of Kerala
High Court Of Kerala · (1978) 2 ILR (Ker) 611 : (1978) 42 STC 238
General Sales Tax Act — Section 19(2), 46, 47
High Courts22 Jun 1978
Antiquarts Vs Commissioner of Income Tax
High Court Of Kerala · (1979) 116 ITR 172
Income Tax Act, 1961 — Section 142(1), 144, 186(2)
High Courts21 Jun 1978Allowed
Maniankutty and Others Vs Venkiteswaran
High Court Of Kerala · (1978) 06 KL CK 0007
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 13(1), Order 9 Rule 9, 35
High Courts19 Jun 1978
Pullachi Chandu Vs State of Kerala
High Court Of Kerala · (1978) 06 KL CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 439(1)Penal Code, 1860 (IPC) — Section 425, 426
High Courts16 Jun 1978
State of Kerala Vs A.P. Abdul Khader
High Court Of Kerala · (1979) CriLJ 295
Criminal Procedure Code, 1973 (CrPC) — Section 255Income Tax Act, 1961 — Section 2Prevention of Food Adulteration Act, 1954 — Section 10
High Courts16 Jun 1978
K.T. Thomas, Etc., Etc. Vs Union of India (UOI) and Others
High Court Of Kerala · (1979) 2 LLJ 290
PLANTATIONS LABOUR ACT, 1951 — Section 1
High Courts15 Jun 1978
G.S. Rajakumar Vs Dr. Subramoniam Poti and Another
High Court Of Kerala · (1979) CriLJ 738
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 400, 403, 405, 406, 424
High Courts14 Jun 1978Dismissed
E.P. Eapen Vs State of Kerala
High Court Of Kerala · (1979) 43 STC 452
Constitution of India, 1950 — Article 14, 286
High Courts13 Jun 1978Allowed
Janardhanan Vs State of Kerala
High Court Of Kerala · (1978) 06 KL CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 235, 313, 344Evidence Act, 1872 — Section 137, 142, 145, 146, 154
High Courts13 Jun 1978Allowed
A.B. Ismail Vs State of Kerala
High Court Of Kerala · (1978) 2 ILR (Ker) 571 : (1978) 42 STC 217
Kerala General Sales Tax Act, 1963 — Section 5A
High Courts13 Jun 1978
Range Officer, Chungathara Range Vs Ali and Others
High Court Of Kerala · (1979) CriLJ 371
Kerala Forest Act, 1961 — Section 27(2)Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 4
High Courts12 Jun 1978Allowed
V.M. Mathew Vs State of Kerala
High Court Of Kerala · (1978) 06 KL CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 116, 116(6), 187, 482Customs Act, 1962 — Section 110(2), 116(6), 124
High Courts12 Jun 1978Dismissed
P. Sundari Bai, Vs State of Kerala and Another
High Court Of Kerala · AIR 1979 Ker 68
Constitution of India, 1950 — Article 14, 19, 19(1), 19(5), 301Kerala Building Tax Act, 1975 — Section 2, 5, 6
High Courts09 Jun 1978
United India Fire and General Insurance Co. Ltd. Vs Joseph Mariam and Another
High Court Of Kerala · (1979) ACJ 349
Workmens Compensation Act, 1923 — Section 14, 14(1)
High Courts09 Jun 1978
Raman Kutty Panicker Vs Mohammed
High Court Of Kerala · (1978) 06 KL CK 0024
Limitation (Amendment) Act, 1975 — Section 14, 15, 3, 6
High Courts09 Jun 1978Dismissed
M.V. Mohammedkutty Vs Ahammedkutty
High Court Of Kerala · (1978) 06 KL CK 0022
Contract Act, 1872 — Section 25Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)Limitation Act, 1963 — Article 137