High Courts02 Dec 1977Dismissed
State of Kerala Vs V. Subramonian
High Court Of Kerala · (1977) 12 KL CK 0004
Penal Code, 1860 (IPC) — Section 272, 276Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(3), 13(5), 16(1), 2(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,400 of 2,714
High Courts01 Dec 1977Allowed
Lalithamba Vs The Manager, Aravukad High School and Others
High Court Of Kerala · (1977) 12 KL CK 0005
Kerala Education Rules, 1959 — Rule 8(5), 8(6)
High Courts30 Nov 1977
State of Kerala Vs Haridasan
High Court Of Kerala · (1978) CriLJ 1204
Criminal Procedure Code, 1973 (CrPC) — Section 307, 378, 401Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 323, 324, 34
High Courts29 Nov 1977Dismissed
Bakul Cashew Company Vs Assistant Collector of Customs and Others
High Court Of Kerala · (1977) 11 KL CK 0006
Customs Act, 1962 — Section 18, 25(1), 27(1), 45Finance Act, 1971 — Section 4, 4(4)
High Courts29 Nov 1977Allowed
S.P.V. Chit Funds and Executorship Co. Ltd. Vs Mohamed Moideen and Others
High Court Of Kerala · (1977) 11 KL CK 0004
Civil Procedure Code, 1908 (CPC) — Section 11, 47Constitution of India, 1950 — Article 31A(2)Easements Act, 1882 — Section 60
High Courts28 Nov 1977Allowed
K.C.M. Mather Vs Vijaya Movies and Others
High Court Of Kerala · AIR 1978 Ker 159 : (1978) 1 ILR (Ker) 275
Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 3, 4, 7
High Courts28 Nov 1977
Muraleekrishna Das Vs Inspector General of Police and Others
High Court Of Kerala · (1977) 11 KL CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 203, 340, 403, 403(1), 403(2)Penal Code, 1860 (IPC) — Section 193
High Courts25 Nov 1977
E.S.I.C. Vs Francis De Costa
High Court Of Kerala · (1978) ACJ 273 : (1978) 1 ILR (Ker) 329 : (1978) 2 LLJ 444
Employees State Insurance Act, 1948 — Section 75
High Courts25 Nov 1977
Ouseph Vs Porinchu and Others
High Court Of Kerala · (1977) 11 KL CK 0005
Civil Procedure Code, 1908 (CPC) — Section 47Contract Act, 1872 — Article 137, 202English Partnership Act, 1890 — Section 31(1), 31(2)
High Courts23 Nov 1977
Commissioner of Income Tax Vs Nenmony Investments and Agencies Ltd.
High Court Of Kerala · (1978) 1 ILR (Ker) 437
Income Tax Act, 1961 — Section 212(3A), 217(1A)
High Courts23 Nov 1977
K.S.E. Board and Another Vs Industrial Tribunal and Others
High Court Of Kerala · (1978) 2 LLJ 201
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts23 Nov 1977
Commissioner of Income Tax, Kerala-I Vs Nenmony Investments and Agencies Ltd.
High Court Of Kerala · (1978) 113 ITR 354
Income Tax Act, 1961 — Section 139, 144, 154, 155, 183
High Courts21 Nov 1977Allowed
Ulahannan Chacko and Others Vs Pareed Marakkar and Others
High Court Of Kerala · AIR 1978 Ker 161
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18Limitation Act, 1963 — Section 14, 5
High Courts17 Nov 1977Dismissed
Velappa Kumar Vs Kosamattom Chit Funds and Another
High Court Of Kerala · (1977) 11 KL CK 0010
Contract Act, 1872 — Section 128, 133, 134, 135, 139Kerala Debt Relief Ordinance, 1977 — Section 3
High Courts16 Nov 1977
Mathai John Vs State of Kerala
High Court Of Kerala · (1978) CriLJ 742
Constitution of India, 1950 — Article 47Prevention of Corruption Act, 1988 — Section 5Probation of Offenders Act, 1958 — Section 6
High Courts15 Nov 1977
Bhaskaran, etc. Vs State
High Court Of Kerala · (1978) CriLJ 738 : (1977) 2 ILR (Ker) 108
Criminal Procedure Code, 1973 (CrPC) — Section 31, 362, 427, 437, 482
High Courts15 Nov 1977
Tharamel Krishnan Vs Guruvayoor Devaswom Managing Committee and Others
High Court Of Kerala · AIR 1978 Ker 68
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 245, 25, 26Kerala Guruvayoor Devaswom Act, 1971 — Section 11, 12, 14, 15, 15(4)
High Courts14 Nov 1977Allowed
Kadamkothu Valappil Sreedharan Vs Keereerakath Muhammed Kunhi
High Court Of Kerala · AIR 1978 Ker 164
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 23(1)Limitation Act, 1963 — Section 5
High Courts11 Nov 1977
Sreedharan Vs Mohammed Kunhi
High Court Of Kerala · (1977) 11 KL CK 0009
Civil Procedure Code, 1908 (CPC) — Section 148Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 23(1)Limitation Act, 1963 — Section 5