COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,394 of 2,714

High Courts07 Apr 1978

R. Madhavankutty Nair and Others Vs The Postmaster, Head Post Office, Quilon and Others

High Court Of Kerala · AIR 1979 Ker 6 : (1978) 37 FLR 395 : (1978) 2 ILR (Ker) 430 : (1979) 1 LLJ 48

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Constitution of India, 1950 — Article 14, 16

High Courts06 Apr 1978Dismissed

Susan Thomas Vs Govt. of Kerala and Others

High Court Of Kerala · AIR 1978 Ker 199

Constitution of India, 1950 — Article 14

High Courts06 Apr 1978Dismissed

C.N. Savankutty Vs State of Kerala

High Court Of Kerala · (1978) 2 ILR (Ker) 164 : (1978) 42 STC 204

Kerala General Sales Tax Act, 1963 — Section 61

High Courts05 Apr 1978Dismissed

Sulaiman Vs Eachara Warrier

High Court Of Kerala · (1978) 04 KL CK 0012

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 202(1), 202(2), 203

High Courts03 Apr 1978Allowed

Fr. Peter Uralil Vs Director of Collegiate Education and Others

High Court Of Kerala · (1978) 04 KL CK 0010

Kerala University Act, 1974 — Section 83Kerala University Rules — Rule 3, 4

High Courts03 Apr 1978Dismissed

Tirur Medical Stores Vs State of Kerala

High Court Of Kerala · (1978) 2 ILR (Ker) 24 : (1978) 42 STC 118

Kerala General Sales Tax Act, 1963 — Section 17, 19, 19(1)

High Courts03 Apr 1978

Commissioner of Income Tax Vs T.M. Chacko and Partners

High Court Of Kerala · (1978) 2 ILR (Ker) 404

Income Tax Act, 1961 — Section 37Kerala Abkari Act, 1077 — Section 18A, 28

High Courts30 Mar 1978

K SANKARAN Vs COMMISSIONER OF Income Tax, KERALA.

High Court Of Kerala · (1978) 115 ITR 561

Income Tax Act, 1961 — Section 10(3)

High Courts30 Mar 1978

K. P. GOVINDAN and Others Vs STATE OF KERALA and Others

High Court Of Kerala · (1978) 6 CTR 149

Constitution of India, 1950 — Article 14, 30, 301, 302, 303

High Courts30 Mar 1978Dismissed

K.P. Govindan and Others Vs State of Kerala and Others

High Court Of Kerala · AIR 1978 Ker 195 : (1978) 42 STC 128

Constitution of India, 1950 — Article 14, 301, 304, 304(2)

High Courts30 Mar 1978

K. Sankaran Vs Commissioner of Income Tax

High Court Of Kerala · (1978) 115 ITR 561

Income Tax Act, 1961 — Section 10(3), 256, 260

High Courts28 Mar 1978

Madhavan Pillai Vs Balanand and Others

High Court Of Kerala · (1978) 2 LLJ 450

Limitation Act, 1963 — Section 5

High Courts28 Mar 1978Dismissed

Baby Paul Vs Hindustan Paper Corporation Ltd. and Another

High Court Of Kerala · AIR 1978 Ker 223 : (1978) 2 ILR (Ker) 392

Arbitration Act, 1940 — Section 20, 41

High Courts28 Mar 1978

Pallikkandi Rohini Vs Padmini

High Court Of Kerala · (1978) 03 KL CK 0022

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 1, Order 22 Rule 2, Order 41 Rule 4Limitation Act, 1963 — Article 120, 20, 5Succession Act, 1925 — Section 19, 19A, 212, 212(1), 212(2)

High Courts28 Mar 1978

The Director General, All India Radio Vs P.N. Ahmed Koya

High Court Of Kerala · (1978) 03 KL CK 0005

Constitution of India, 1950 — Article 16, 226, 311

High Courts28 Mar 1978Dismissed

Babu Vs Manager, S.N.V.H. School and Others

High Court Of Kerala · (1978) 03 KL CK 0001

Kerala Education Rules, 1959 — Rule 1(4), 43, 44, 45, 49

High Courts27 Mar 1978

The Rajagiri Rubber Co. Ltd. Vs State of Kerala

High Court Of Kerala · (1978) 42 STC 395

Central Sales Tax Act, 1956 — Section 2

High Courts23 Mar 1978

Kutty and Co. Vs State of Kerala

High Court Of Kerala · (1978) 42 STC 294

Kerala General Sales Tax Act, 1963 — Section 5(1)

High Courts22 Mar 1978

M.A. Unnerikutty Vs State of Kerala

High Court Of Kerala · (1979) 2 ILR (Ker) 466 : (1979) 44 STC 94

High Courts22 Mar 1978Allowed

Kunhamina Umma Vs Krishnan and Others

High Court Of Kerala · (1978) 03 KL CK 0003

Banking Companies Act, 1949 — Section 45B , 45NCivil Procedure Code, 1908 (CPC) — Section 148, 151Companies Act, 1956 — Section 108