COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,396 of 2,714

High Courts02 Mar 1978

M. Rajagopal (Managing Partner, K.M.S. Bus Service, Palghat) Vs Secretary, State Transport Authority, Trivandrum, and Others

High Court Of Kerala · (1978) 2 ILR (Ker) 122 : (1978) 115 ITR 364

Kerala Land Reforms Act, 1963 — Section 84

High Courts28 Feb 1978Dismissed

Challisseril Lonappan Palu Vs Janaki Amma and Others

High Court Of Kerala · (1978) 02 KL CK 0022

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 427, 447, 79, 95

High Courts28 Feb 1978Allowed

Pavithran and Others Vs Poulose

High Court Of Kerala · (1978) 1 ILR (Ker) 718 : (1978) 42 STC 27

Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 34, 347

High Courts28 Feb 1978

PAVITHRAN and Others Vs POULOSE.

High Court Of Kerala · (1978) 6 CTR 189

Criminal Procedure Code, 1973 (CrPC) — Section 197, 412, 482Penal Code, 1860 (IPC) — Section 34, 347

High Courts25 Feb 1978Dismissed

Deputy Commissioner of Sales Tax Vs Motor Industries Co. Ltd.

High Court Of Kerala · (1978) 2 ILR (Ker) 97 : (1978) 42 STC 187

General Sales Tax Act, 1963 — Section 2(xxvii)

High Courts25 Feb 1978Allowed

Subhadra Vs Gopalakrishna Naidu

High Court Of Kerala · (1978) 02 KL CK 0023

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(12), 11(17), 11(2), 11(3), 11(8)

High Courts25 Feb 1978Allowed

Evans Food Corporation Vs State of Kerala

High Court Of Kerala · (1978) 42 STC 7

Kerala General Sales Tax Act, 1963 — Section 9

High Courts24 Feb 1978

Controller of Estate Duty Vs P.E. Venkitraman

High Court Of Kerala · (1978) 2 ILR (Ker) 91 : (1978) 115 ITR 222

Estate Duty Act, 1953 — Section 50, 61, 62(1)

High Courts24 Feb 1978

Mrs. Aley Joseph Vs University of Kerala and Others

High Court Of Kerala · (1978) 2 LLJ 214

Kerala Education Rules, 1959 — Rule 8

High Courts24 Feb 1978

State of Kerala and Another etc. Vs Miss Rafia Rahim etc.

High Court Of Kerala · AIR 1978 Ker 176

Constitution of India, 1950 — Article 14, 15(4), 226

High Courts23 Feb 1978

Commissioner of Income Tax Vs C.P.A. Yoosuf

High Court Of Kerala · (1978) 113 ITR 225

Income Tax Act, 1961 — Section 37(2B)

High Courts23 Feb 1978Dismissed

The Palghat Taluk Rice Producing and Marketing Syndicate (P.) Ltd. Vs The State of Kerala

High Court Of Kerala · (1978) 42 STC 71

High Courts23 Feb 1978

Palghat Taluk Rice Producing and Marketing Syndicate(P) Ltd. Vs State of Kerala

High Court Of Kerala · (1978) 6 CTR 134B

High Courts23 Feb 1978Dismissed

Akkarishetty Vs Manager, S.R.A. U.P. School and Others

High Court Of Kerala · (1978) 02 KL CK 0001

Kerala Education Rules, 1959 — Rule 44, 45

High Courts22 Feb 1978Allowed

State of Kerala Vs Geevarghese Kathanar and Others

High Court Of Kerala · (1978) 02 KL CK 0009

Travancore Land Acquisition Act, 1089 — Section 12, 18, 20, 21, 22

High Courts21 Feb 1978Allowed

Parambath Mamoo and Another Vs Krishnan Chettiar and Another

High Court Of Kerala · (1978) 02 KL CK 0020

Civil Procedure Code, 1908 (CPC) — Section 151, 51Constitution of India, 1950 — Article 226Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 14

High Courts21 Feb 1978

Commissioner of Wealth Tax Vs H.H. Sethu Parvathi Bayi and H.H. Lekshmi Bayi

High Court Of Kerala · (1978) 2 ILR (Ker) 86 : (1979) 116 ITR 135

Wealth Tax Act, 1957 — Section 5(1), 5(1A)

High Courts21 Feb 1978Dismissed

Joseph Philip Vs Varkey Mathai and Others

High Court Of Kerala · AIR 1978 Ker 208

Arbitration Act, 1940 — Section 17, 30, 33Limitation Act, 1963 — Article 119, 136

High Courts16 Feb 1978Allowed

Mrs. Rosy Joseph and Others Vs Union Bank of India, Ernakulam Branch

High Court Of Kerala · AIR 1978 Ker 209 : (1978) 1 ILR (Ker) 676

Civil Procedure Code, 1908 (CPC) — Section 16, 17, 18, 19, 20

High Courts15 Feb 1978Dismissed

Raveendra Raju Vs State of Kerala and Others

High Court Of Kerala · (1978) 02 KL CK 0037

Constitution of India, 1950 — Article 14, 16, 16(1), 330, 332Kerala State and Subordinate Services Rules, 1958 — Rule 14, 17, 17A, 17B