High Courts02 Apr 1976Allowed
Varkey Vs Pacific Procon Ltd.
High Court Of Kerala · AIR 1977 Ker 24
Civil Procedure Code, 1908 (CPC) — Section 34
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,417 of 2,714
High Courts01 Apr 1976Dismissed
Superintendent of Central Excise and Others Vs Madras Rubber Factory Ltd.
High Court Of Kerala · (1979) 4 ELT 89
Central Excises and Salt Act, 1944 — Section 3, 4
High Courts01 Apr 1976
THE SUPERINTENDENT OF CENTRAL EXCISE, KOTTAYAM and Others Vs THE MADRAS RUBBER FACTORY LTD., DHUN BUILDINGS, 175/1, ANNA SALAI, P.B. NO. 3760, MADRAS-2.
High Court Of Kerala · (1976) 5 CTR 250B
Central Excises and Salt Act, 1944 — Section 3, 4
High Courts29 Mar 1976Allowed
Kesava Pillai Karunakaran Pillai Vs Ouseph Joseph
High Court Of Kerala · AIR 1977 Ker 27
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 40, Order 34 Rule 4, Order 34 Rule 5, Order 34 Rule 6
High Courts29 Mar 1976Allowed
K.A. Joseph Vs Taluk Land Board, Cochin
High Court Of Kerala · AIR 1977 Ker 52
Kerala Land Reforms Act, 1963 — Section 85(2), 85(6)
High Courts25 Mar 1976Dismissed
Nelson Vs Regional Transport Officer
High Court Of Kerala · AIR 1977 Ker 16
Motor Vehicles Act, 1939 — Section 33(1)
High Courts19 Mar 1976
Indian Aluminium Co. Ltd. Vs Supdt. of Central Excise and Others
High Court Of Kerala · (1978) 2 ELT 650
Central Excise Rules, 1944 — Rule 11Tariff Act, 1934 — Section 2A
High Courts18 Mar 1976Allowed
State of Kerala Vs Chandradass Butt and Others
High Court Of Kerala · AIR 1977 Ker 30
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, Order 33 Rule 11, 35
High Courts18 Mar 1976
South Indian Bank Ltd. Vs Imperial Chit Funds (P.) Ltd. (In Liquidation)
High Court Of Kerala · (1976) 46 CompCas 665
Companies Act, 1956 — Section 446
High Courts15 Mar 1976Dismissed
Beepathumma and Others Vs Mohamed Nakoor Meera Rowther and Others
High Court Of Kerala · AIR 1977 Ker 54
Evidence Act, 1872 — Section 114, 67Registration Act, 1908 — Section 52, 58, 59, 60, 68
High Courts09 Mar 1976
BALAKRISHNA Vs Income Tax OFFICER, ERNAKULAM AND ANOTHER.
High Court Of Kerala · (1976) 5 CTR 352
Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 482Income Tax Act, 1961 — Section 132, 279Penal Code, 1860 (IPC) — Section 193, 196, 228
High Courts08 Mar 1976
K.T. Ahammed Kutty Haji and Bros. Vs Agricultural Income Tax Officer and Another
High Court Of Kerala · (1979) 117 ITR 209
Kerala Agricultural Income Tax Act, 1950 — Section 17(2), 35, 35(1)
High Courts05 Mar 1976Dismissed
Rt. Rev. MSGR. Mark Netto Vs Government of Kerala and Others
High Court Of Kerala · AIR 1977 Ker 58
Constitution of India, 1950 — Article 30(1)Kerala Education Rules, 1959 — Rule 12, 23C, 6
High Courts04 Mar 1976
Gopala Pillai Vs Kerala State Small Industries Corpn. Ltd. and Others
High Court Of Kerala · (1978) 1 ILR (Ker) 387 : (1978) 2 LLJ 368
Constitution of India, 1950 — Article 12, 14, 16, 311
High Courts28 Feb 1976
Mother Superior, Adoration Convent Vs D.E.O. and Others
High Court Of Kerala · (1977) 2 LLJ 450
Kerala Education Rules, 1959 — Rule 3
High Courts24 Feb 1976Dismissed
Thresia Vs Xavier
High Court Of Kerala · AIR 1977 Ker 118
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 7, 141Constitution of India, 1950 — Article 226
High Courts19 Feb 1976Dismissed
Xavier and Another Vs Babu and Others
High Court Of Kerala · AIR 1977 Ker 75
Kerala Land Reforms Act, 1963 — Section 2(14), 80A(12)
High Courts10 Feb 1976Allowed
Goutami Devi Sitamony Vs Madhavan Sivarajan
High Court Of Kerala · AIR 1977 Ker 83
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 10, Order 22 Rule 3, Order 22 Rule 3(2), Order 22 Rule 4