High Courts07 Oct 1980Dismissed
M.G. Menon Vs The Deputy Labour Commissioner
High Court Of Kerala · (1980) 10 KL CK 0001
Industrial Disputes Act, 1947 — Section 2Kerala Industrial Employees Payment of Gratuity Act, 1970 — Section 2, 8, 8(5)
COURT ARCHIVE
High Court Of Kerala judgments, 1980
272 judgments · page 5 of 14
High Courts06 Oct 1980
P. Raveendran Thampi Vs Sadasivan and Another
High Court Of Kerala · (1981) CriLJ 181
Criminal Procedure Code, 1973 (CrPC) — Section 2Prevention of Food Adulteration Act, 1954 — Section 13, 14, 14A, 16, 2
High Courts06 Oct 1980Allowed
Food Inspector, Corporation of Trivandrum Vs Sadasivan and Another
High Court Of Kerala · (1980) 10 KL CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 2(d)Prevention of Food Adulteration Act, 1954 — Section 13(2), 14, 14A, 16(1), 20, 20
High Courts03 Oct 1980
M.V. Kuruvila Vs State of Kerala and Another
High Court Of Kerala · (1980) 10 KL CK 0029
Kerala State and Subordinate Services Rules, 1958 — Rule 27
High Courts03 Oct 1980
Asokan Vs State of Kerala
High Court Of Kerala · (1982) CriLJ 173
Constitution of India, 1950 — Article 134ACriminal Procedure Code, 1973 (CrPC) — Section 299, 313Evidence Act, 1872 — Section 103, 105, 106, 11, 3
High Courts01 Oct 1980Allowed
Tahsildar, Kanayannur Taluk Vs Mrs. Lucy Eapen
High Court Of Kerala · AIR 1981 Ker 61
Cochin Municipal Act, 1113 — Section 57Kerala Land Conservancy Act, 1957 — Section 5, 7, 8
High Courts01 Oct 1980
S. Sivasubramanya Iyer Vs S.H. Krishnaswamy
High Court Of Kerala · AIR 1981 Ker 57 : (1981) 2 ILR (Ker) 442
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(8), 2
High Courts29 Sept 1980
Commissioner of Income Tax Vs K.N.G. Brothers
High Court Of Kerala · (1981) 23 CTR 50 : (1981) 2 ILR (Ker) 435 : (1982) 134 ITR 323
Income Tax Act, 1961 — Section 256(2), 260(1)
High Courts29 Sept 1980
State of Kerala and Another Vs Malayalam Plantations Ltd.
High Court Of Kerala · AIR 1981 Ker 1 : (1981) 1 ILR (Ker) 1
Constitution of India, 1950 — Article 133(1)Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2(1), 3, 3(1), 3(2), 3(3)
High Courts28 Sept 1980Dismissed
Balakrishnan Vs Kunjukrishnan and Others
High Court Of Kerala · (1980) 09 KL CK 0029
Constitution of India, 1950 — Article 134AEvidence Act, 1872 — Section 92Limitation Act, 1963 — Article 113
High Courts25 Sept 1980
K. Chandri Vs State of Kerala and Others
High Court Of Kerala · (1980) 09 KL CK 0013
Kerala Education Rules, 1959 — Rule 1(4), 2, 3, 32, 41Kerala State and Subordinate Services Rules, 1958 — Rule 28
High Courts25 Sept 1980Dismissed
Kuriakose Vs P.K. Narayanan Nair
High Court Of Kerala · AIR 1981 Ker 18
Civil Procedure Code Amendment Act, 1976 — Section 97(2)Civil Procedure Code, 1908 (CPC) — Section 2(2), 47, 96
High Courts23 Sept 1980Dismissed
Hydrose Vs Ayisumma and Others
High Court Of Kerala · (1980) 09 KL CK 0028
Mussalman Wakf Validating Act, 1913 — Section 3, 4Oudh Estates Act, 1869 — Section 12Waqf Act, 1954 — Section 3
High Courts23 Sept 1980
M.S. Ramaraj Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1981) 23 CTR 429 : (1981) 2 ILR (Ker) 425 : (1981) 131 ITR 429
Kerala Agricultural Income Tax Act, 1950 — Section 35Kerala Land Reforms Act, 1963 — Section 74
High Courts22 Sept 1980
Deputy Commissioner of Sales Tax (Law), Board of Revenue (Taxes) Vs The United Coffee Supply Co. Ltd.
High Court Of Kerala · (1981) 48 STC 382
High Courts22 Sept 1980Dismissed
Andikutty Vs Peekay Traders and Others
High Court Of Kerala · (1980) 09 KL CK 0008
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 16 Rule 11 , Order 16 Rule 13
High Courts18 Sept 1980Dismissed
Deputy Commissioner of Sales Tax Vs Haji V.K. Hameed and Co.
High Court Of Kerala · (1981) 47 STC 238
General Sales Tax Act, 1125 — Section 25Kerala General Sales Tax Act, 1963 — Entry 27
High Courts18 Sept 1980Allowed
N. Raveendran Vs Registrar, University of Kerala and Another
High Court Of Kerala · (1980) 09 KL CK 0012
Kerala University Rules — Rule 4(2)
High Courts18 Sept 1980Allowed
Assistant Engineer, Southern Railway Vs Syed Alavi and Another
High Court Of Kerala · (1980) 09 KL CK 0003
Industrial Disputes Act, 1947 — Section 33C(2)Railway Establishment Code — Rule 102(13)
High Courts17 Sept 1980
Commissioner of Income Tax Vs Mrs. Elizabeth Varghese
High Court Of Kerala · (1981) 1 ILR (Ker) 519 : (1981) 132 ITR 605 : (1981) 6 TAXMAN 284
Income Tax Act, 1961 — Section 23(1)