COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,404 of 2,714

High Courts08 Aug 1977Dismissed

Neelakantha Pillai Ramachandran Nair Vs Ayyappan Pillai Kumara Pillai

High Court Of Kerala · AIR 1978 Ker 152 : (1978) 1 ILR (Ker) 534

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 34 Rule 1, 115, 2(2), 97

High Courts04 Aug 1977

Premier Tyres Ltd. Vs V.A. Abraham and Others

High Court Of Kerala · (1978) 1 ILR (Ker) 14 : (1978) 2 LLJ 177

High Courts03 Aug 1977Dismissed

Nanikutty Amma Devaki Amma and Others Vs Krishnan Kochunarayanan Nair and Others

High Court Of Kerala · AIR 1978 Ker 3

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 10(2)Limitation Act, 1963 — Section 14

High Courts02 Aug 1977Dismissed

Paul Lazar Vs State of Kerala

High Court Of Kerala · (1977) 2 ILR (Ker) 533 : (1977) 40 STC 437

Kerala General Sales Tax Act, 1963 — Section 5(3)

High Courts02 Aug 1977

PAUL LAZAR Vs STATE OF KERALA.

High Court Of Kerala · (1978) 6 CTR 146B

Kerala General Sales Tax Act, 1963 — Section 5(3)

High Courts02 Aug 1977Dismissed

Kamalakshy Vs The Director of Survey and Land Records and Others

High Court Of Kerala · (1977) 08 KL CK 0005

Constitution of India, 1950 — Article 226Kerala State and Subordinate Services Rules, 1958 — Rule 13(3), 13A, 13A(3), 13B, 21

High Courts01 Aug 1977Dismissed

Kerala Public Service Commission Vs Dr. Kesavankutty Nair and Another

High Court Of Kerala · (1977) 08 KL CK 0028

Constitution of India, 1950 — Article 226

High Courts28 Jul 1977

Thomas and Another Vs Krishna Shenoi

High Court Of Kerala · (1977) 07 KL CK 0004

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 47Specific Relief Act, 1963 — Section 21, 22, 22(2), 28Transfer of Property Act, 1882 — Section 55, 55(1)

High Courts26 Jul 1977Allowed

Vasu and Others Vs State of Kerala

High Court Of Kerala · (1977) 07 KL CK 0024

Criminal Procedure Code, 1973 (CrPC) — Section 354, 354(1), 387Penal Code, 1860 (IPC) — Section 109, 143, 147, 148, 149

High Courts22 Jul 1977Dismissed

C.C. Transport Company Vs The State of Kerala

High Court Of Kerala · (1977) 2 ILR (Ker) 418 : (1977) 40 STC 444

Kerala General Sales Tax Act, 1963 — Section 19, 35

High Courts22 Jul 1977

Cheeru and Others Vs Ibrayi

High Court Of Kerala · (1977) 07 KL CK 0007

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 18, 20Kerala Buildings (Lease and Rent Control) Rules, 1959 — Rule 14

High Courts22 Jul 1977

C.C. Transport Company Vs State of Kerala

High Court Of Kerala · (1978) 6 CTR 52

Kerala General Sales Tax Act, 1963 — Section 19, 35

High Courts20 Jul 1977

Sudarsan Trading Co. Ltd. Vs Narayanan Nair

High Court Of Kerala · (1977) 07 KL CK 0028

Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(2), 11(3), 11(4), 18

High Courts20 Jul 1977

Vijayamma Vs State of Kerala and Others

High Court Of Kerala · (1977) 2 ILR (Ker) 521 : (1978) 2 LLJ 323

Constitution of India, 1950 — Article 14, 15, 16, 19, 29Government of India Act, 1935 — Section 298

High Courts19 Jul 1977Dismissed

Kerala Commercial Corporation and Others Vs Additional Collector of Customs and Another

High Court Of Kerala · (1984) 15 ELT 325

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Constitution (Seventy-Seventh Amendment) Act, 1995 — Section 58Constitution of India, 1950 — Article 226, 226(3)

High Courts15 Jul 1977Dismissed

K.R. Saraswathi Amma Vs S. Thankappan Pillay

High Court Of Kerala · AIR 1977 Ker 156

Representation of the People Act, 1951 — Section 82, 86(1)

High Courts14 Jul 1977Dismissed

Salay Mohammed Sait Vs The Corporation of the City of Cochin

High Court Of Kerala · (1977) 07 KL CK 0027

Constitution of India, 1950 — Article 14Essential Supplies (Temporary Powers) Act, 1946 — Section 548

High Courts14 Jul 1977

Dr. K.K. Mohamad Koya Vs P.M. Sayeed

High Court Of Kerala · AIR 1977 Ker 160

General Clauses Act, 1897 — Section 10, 10(1)Kerala Civil Courts Act, 1957 — Section 19Kerala High Court Act, 1958 — Section 8

High Courts14 Jul 1977

Commissioner of Income Tax Vs Pratap Cashew Co. (P.) Ltd.

High Court Of Kerala · (1979) 116 ITR 733

Kerala Industrial Employees Payment of Gratuity Act, 1970 — Section 4

High Courts13 Jul 1977Dismissed

Canara Bank and Others Vs Appellate Authority and Others

High Court Of Kerala · (1978) 48 CompCas 800 : (1977) 35 FLR 260 : (1978) 1 LLJ 324

Constitution of India, 1950 — Article 226Kerala Shops and Commercial Establishment Act, 1960 — Section 3(1)