High Courts09 Jun 1978Dismissed
Deputy Commissioner of Sales Tax Vs K.P.M. Kunhammed
High Court Of Kerala · (1980) 1 ILR (Ker) 499 : (1978) 42 STC 298
Sales of Goods Act, 1930 — Section 19, 20, 21, 22, 23
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,393 of 2,714
High Courts07 Jun 1978
M. Velayudhan Vs Registrar of Companies
High Court Of Kerala · (1978) 06 KL CK 0004
Companies Act, 1956 — Section 260, 372(14), 372(2), 372(4), 4Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts07 Jun 1978Dismissed
State of Kerala Vs K.C. John and Another
High Court Of Kerala · (1978) 06 KL CK 0003
Prevention of Food Adulteration Act, 1954 — Section 11, 13, 13(2), 13(5), 14A
High Courts06 Jun 1978
Commissioner of Income Tax Vs Kerala State Industrial Development Corporation Ltd.
High Court Of Kerala · (1979) 1 ILR (Ker) 18 : (1979) 116 ITR 158
Income Tax Act, 1922 — Section 37Income Tax Act, 1961 — Section 147
High Courts05 Jun 1978
Kochu and Another Vs State of Kerala
High Court Of Kerala · (1978) 06 KL CK 0013
Evidence Act, 1872 — Section 145, 157, 159, 32, 32(1)Penal Code, 1860 (IPC) — Section 313, 314, 34
High Courts31 May 1978Dismissed
State of Kerala Vs Gopinatha Pillai
High Court Of Kerala · (1978) 05 KL CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 374, 375, 397, 412Kerala Abkari Act, 1077 — Section 251, 252, 419, 511, 55Motor Vehicles Act, 1988 — Section 123(1), 42(1)
High Courts29 May 1978
Satheesan Vs Mony
High Court Of Kerala · (1978) 05 KL CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 397, 401
High Courts26 May 1978Allowed
Southern Railway Vs Samikutty
High Court Of Kerala · (1978) 05 KL CK 0004
Constitution of India, 1950 — Article 311Railway Protection Force Rules, 1959 — Rule 24, 25
High Courts25 May 1978
Mammad Kunhi Vs Rukhiya
High Court Of Kerala · (1978) CriLJ 1645
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts25 May 1978Dismissed
India Sea Foods (Regd.) Vs Collector of Customs and Central Excise
High Court Of Kerala · (1984) 16 ELT 243 : (1978) 2 ILR (Ker) 634
Customs Act, 1962 — Section 111, 112, 77
High Courts25 May 1978Allowed
Travancore Cochin Chemicals Ltd. Vs Mulraj G. Dungarsay and Co., (P) Ltd.
High Court Of Kerala · (1978) 05 KL CK 0003
Arbitration Act, 1940 — Section 17, 20, 20(4), 30, 8Civil Procedure Code Amendment Act, 1976 — Order 41 Rule 22Companies Act, 1956 — Section 46, 46(1)
High Courts24 May 1978Dismissed
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs Anand Wire and Allied Industries
High Court Of Kerala · (1979) 1 ILR (Ker) 11 : (1979) 43 STC 273
Kerala General Sales Tax Act, 1963 — Section 5
High Courts24 May 1978Allowed
Nalinam and Another Vs The State of Kerala and Others
High Court Of Kerala · (1978) 05 KL CK 0002
Constitution of India, 1950 — Article 226
High Courts23 May 1978Dismissed
John Mathew Bros Vs State of Kerala
High Court Of Kerala · (1978) 42 STC 140
High Courts22 May 1978Dismissed
Narayana Pillai Krishna Pillai Vs Ponnuswami Chettiar Subbalekshmi Ammal
High Court Of Kerala · AIR 1978 Ker 236
Civil Procedure Code, 1908 (CPC) — Section 47Specific Relief Act, 1963 — Section 22(1), 22(2)
High Courts22 May 1978
Sankara Menon Vs Gourikutty Amma and Others
High Court Of Kerala · AIR 1978 Ker 211
Civil Procedure Code, 1908 (CPC) — Section 105, 105(2)
High Courts28 Apr 1978
K. Ramachandran Nair and Others Vs State of Kerala and Others
High Court Of Kerala · (1979) 1 LLJ 56
Constitution of India, 1950 — Article 14, 213, 254, 31
High Courts07 Apr 1978
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs McDowell and Co. Limited
High Court Of Kerala · (1980) 46 STC 79
Central Sales Tax Act, 1956 — Section 2, 8
High Courts07 Apr 1978Dismissed
John Guruprakasam Vs Yovel Nesan and Others
High Court Of Kerala · AIR 1979 Ker 96 : (1978) 2 ILR (Ker) 335
Specific Relief Act, 1963 — Section 34Succession Act, 1925 — Section 213
High Courts07 Apr 1978Allowed
Janaki Amma Vs State of Kerala and Others
High Court Of Kerala · (1978) 04 KL CK 0002
Administration of Evacuee Property Act, 1950 — section 2Central Excise Rules, 1944 — Rule 10AInterpretation Act, 1889 — Section 14