COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,409 of 2,714

High Courts28 Mar 1977Dismissed

M.A. Hassan Vs Kunjulakshmi Amma and Others

High Court Of Kerala · AIR 1977 Ker 204

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 8Limitation Act, 1963 — Article 64, 65Transfer of Property Act, 1882 — Section 58, 60

High Courts28 Mar 1977Dismissed

Calicut Morelim Spinning and Weaving Mills Ltd. Vs Industrial Tribunal and Another

High Court Of Kerala · (1977) 03 KL CK 0012

High Courts28 Mar 1977

Manoharan Pillai Vs State of Kerala and Others

High Court Of Kerala · (1977) 03 KL CK 0002

Constitution of India, 1950 — Article 14, 16

High Courts25 Mar 1977

Gabrial Thankayyam and Another Vs Narayanan Nadar Perumal Nadar and Others

High Court Of Kerala · (1977) CriLJ 1870

Criminal Procedure Code, 1973 (CrPC) — Section 145, 482

High Courts23 Mar 1977Dismissed

G.K. Krishnan Vs Meenakshikutty Amma

High Court Of Kerala · AIR 1977 Ker 199

Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 106

High Courts17 Mar 1977

Commissioner of Gift Tax Vs P.V. John

High Court Of Kerala · (1977) 2 ILR (Ker) 146 : (1977) 108 ITR 225

Gift Tax Act, 1958 — Section 2, 5(1), 6

High Courts16 Mar 1977

Hydrose Haji Vs K.M. Bava and Others

High Court Of Kerala · (1977) 2 ILR (Ker) 32 : (1978) 1 LLJ 524

Kerala Shops and Commercial Establishment Act, 1960 — Section 18(2)

High Courts15 Mar 1977

A.V. Thomas and Co. Vs Commissioner of Income Tax

High Court Of Kerala · (1977) 2 ILR (Ker) 157 : (1977) 110 ITR 515

Companies (Profits) Surtax Act, 1964 — Section 2(5), 4Income Tax Act, 1961 — Section 57, 80M

High Courts15 Mar 1977

A. Thomas and Co. Vs Commissioner of Income Tax

High Court Of Kerala · (1978) 6 CTR 37B

Companies (Profits) Surtax Act, 1964 — Section 2, 4Income Tax Act, 1961 — Section 10, 14, 56, 57, 80

High Courts14 Mar 1977

State of Kerala Vs Chacko

High Court Of Kerala · AIR 1979 Ker 52

Kerala Land Acquisition Act, 1961 — Section 25, 60

High Courts11 Mar 1977

Eraveli Co-op. Consumers'' Stores Ltd. Vs Dy Labour Commissioner and Others

High Court Of Kerala · (1977) 2 ILR (Ker) 222 : (1978) 1 LLJ 265

Industrial Disputes Act, 1947 — Section 33A

High Courts09 Mar 1977

Commissioner of Income Tax Vs India Sea Foods

High Court Of Kerala · (1977) 2 ILR (Ker) 24 : (1977) 109 ITR 596

Income Tax Act, 1961 — Section 271(1)

High Courts07 Mar 1977Dismissed

Commander Works Engineers Vs Eapen Verghese

High Court Of Kerala · (1977) 03 KL CK 0020

Arbitration Act, 1940 — Section 30, 39(1)Constitution of India, 1950 — Article 299, 299(1)Government of India Act, 1935 — Section 175(3)

High Courts07 Mar 1977Dismissed

K.K. Krishnan Vs M.K. Vijayaraghavan

High Court Of Kerala · AIR 1977 Ker 194 : (1977) 2 ILR (Ker) 177

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(3), 11(4), 11(7), 11(8)

High Courts07 Mar 1977

Saffia Khathoon and Others Vs Kunhambu and Others

High Court Of Kerala · (1977) 03 KL CK 0004

Evidence Act, 1872 — Section 91

High Courts05 Mar 1977

Jayashree Chit Funds and Service Pvt. Ltd. Vs Commissioner of Income Tax, Kerala

High Court Of Kerala · (1978) 115 ITR 714

Income Tax Act, 1961 — Section 256

High Courts04 Mar 1977

Official Liquidator Vs Income Tax Officer

High Court Of Kerala · (1978) 48 CompCas 59 : (1978) 111 ITR 398

Companies Act, 1956 — Section 446, 446(1), 446(2)Income Tax Act, 1961 — Section 220, 220(2)

High Courts04 Mar 1977

In Re: In the Matter of the Companies Act 1956 and In the Matter of Swaraj Motors (P) Limited (in Liquidation)

High Court Of Kerala · (1978) 48 CompCas 59 : (1978) 111 ITR 398

Companies Act, 1956 — Section 446(1), 446(2), 476, 520Income Tax Act, 1961 — Section 154, 155, 156, 215, 217(1A)Income Tax Rules, 1962 — Rule 118, 119

High Courts28 Feb 1977Allowed

Mother Superior and Another Vs District Educational Officer

High Court Of Kerala · (1977) 02 KL CK 0021

Constitution of India, 1950 — Article 226Kerala Education Rules, 1959 — Rule 3Kerala Service Rules, 1958 — Rule 74, 75, 77, 79, 80

High Courts28 Feb 1977Allowed

Ayisumma Vs Nabeesa Umma

High Court Of Kerala · (1977) 02 KL CK 0008

Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 138, 138(1), 397(1)