COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,403 of 2,714

High Courts31 Aug 1977Dismissed

Joseph Abraham Vs Ouseph Eapen and Others

High Court Of Kerala · AIR 1978 Ker 36

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Kerala Land Reforms Act, 1963 — Section 108(3), 3, 3(1)Transfer of Property Act, 1882 — Section 44

High Courts31 Aug 1977Dismissed

Anantha Subramonian Vs State of Kerala and Others

High Court Of Kerala · (1977) 08 KL CK 0008

All India Services Act, 1951 — Section 2, 2A, 3Constitution of India, 1950 — Article 226Indian Forest Service (Cadre) Rules, 1966 — Rule 2, 3, 4

High Courts19 Aug 1977Allowed

Ravindran Vs Rugmini Amma and Others

High Court Of Kerala · (1977) 08 KL CK 0026

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(4), 146, 146(1), 146(2)

High Courts19 Aug 1977Dismissed

South Indian Bank Ltd. Vs Joseph Michael

High Court Of Kerala · (1978) 48 CompCas 368 : (1977) 2 ILR (Ker) 638

Banking Regulation Act, 1949 — Section 12(2)Companies Act, 1956 — Section 111, 155

High Courts19 Aug 1977Allowed

The Kerala State Electricity Board Vs Sahasranamam

High Court Of Kerala · (1977) 08 KL CK 0007

Constitution of India, 1950 — Article 226

High Courts18 Aug 1977Dismissed

Inspector of Central Excise, M.O.R. and Another Vs Goods Shephered Rubber Co.

High Court Of Kerala · (1978) 2 ELT 471

Central Excise Rules, 1944 — Rule 10, 173A, 173B, 173C, 173D

High Courts18 Aug 1977Dismissed

T.V. Kannan Vs Karthyayani

High Court Of Kerala · (1977) 08 KL CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 113, 125(4), 397, 397(2), 397(3)

High Courts18 Aug 1977Dismissed

Padmanabhan Vs State of Kerala and Another

High Court Of Kerala · (1977) 08 KL CK 0004

Advocates Act, 1961 — Section 23Bar Councils Act, 1926 — Section 8(4)Civil Procedure Code, 1908 (CPC) — Section 91, 92

High Courts18 Aug 1977

State of Kerala Vs Velayudhan

High Court Of Kerala · (1977) 08 KL CK 0001

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161(3), 164, 2, 206

High Courts17 Aug 1977Allowed

George Vs Koruthu and Others

High Court Of Kerala · (1977) 08 KL CK 0021

Kerala Education Rules, 1959 — Rule 11, 13, 15, 44(1), 44A

High Courts17 Aug 1977Allowed

Sales Tax Officer and Another Vs C.C. Transport Co.

High Court Of Kerala · (1977) 40 STC 594

Constitution of India, 1950 — Article 226

High Courts17 Aug 1977

Sales Tax Officer Vs C.C. Transport Co.

High Court Of Kerala · (1978) 6 CTR 116

Constitution of India, 1950 — Article 226

High Courts12 Aug 1977Allowed

State of Kerala Vs Krishnan Namboodiri and Others

High Court Of Kerala · (1977) 08 KL CK 0027

Constitution of India, 1950 — Article 226Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3, 4

High Courts11 Aug 1977

State of Kerala Vs John and Others

High Court Of Kerala · (1977) 08 KL CK 0025

Criminal Procedure Code, 1973 (CrPC) — Section 207A, 207A(10), 209, 209, 299

High Courts10 Aug 1977Allowed

Agro-Industrial Trading Corporation Vs State of Kerala

High Court Of Kerala · (1988) 38 ELT 618

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3, 4Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 286(3)

High Courts10 Aug 1977Allowed

Ateesee (Agro-Industrial Trading Corporation) Vs State of Kerala

High Court Of Kerala · (1977) 2 ILR (Ker) 659 : (1978) 41 STC 1

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3, 4Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 286

High Courts10 Aug 1977

Keraleeya Ayurveda Samajam Hospital and Nursing Home Vs Workmen and Others

High Court Of Kerala · (1978) 1 ILR (Ker) 116 : (1979) 1 LLJ 115

Industrial Disputes Act, 1947 — Section 2(j)

High Courts10 Aug 1977

The Assistant Sales Tax Officer Vs B.C. Kame, Prop., Kame Photo Studio

High Court Of Kerala · (1978) 6 CTR 67(1)

High Courts09 Aug 1977

Divakara Panicker Vs Mohammed

High Court Of Kerala · (1977) 08 KL CK 0030

Kerala Land Reforms Act, 1963 — Section 2(57)

High Courts08 Aug 1977

Karunagappilly Taluk Cashewnut Workers'' Union Vs Minerva Cashew Co. (P) Ltd. and Others

High Court Of Kerala · (1978) 1 ILR (Ker) 105 : (1978) 2 LLJ 244

Industrial Disputes Act, 1947 — Section 10, 25F, 25FFF