High Courts16 Sept 1980
Ouseph Vs State of Kerala
High Court Of Kerala · (1980) CriLJ 1214
Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
High Court Of Kerala judgments, 1980
272 judgments · page 6 of 14
High Courts16 Sept 1980
P.M. Paily Pillai Vs State of Kerala
High Court Of Kerala · (1981) 22 CTR 99 : (1981) 129 ITR 197
Kerala Agricultural Income Tax Act, 1950 — Section 9(2)
High Courts16 Sept 1980Dismissed
Annakutty Vs Padmavathy Amma and Others
High Court Of Kerala · (1980) 09 KL CK 0016
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 115, 146Evidence Act, 1872 — Section 106Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)(1), 22
High Courts16 Sept 1980
M. Appa and Another Vs State of Kerala and Others
High Court Of Kerala · AIR 1981 Ker 49
Constitution of India, 1950 — Article 226Kerala High Court Rules, 1971 — Rule 147A
High Courts12 Sept 1980Allowed
Nabeesath Beevi Vs Zeemath Ummal
High Court Of Kerala · (1980) 09 KL CK 0014
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts12 Sept 1980Dismissed
Krishnan Vs Dorarajan Chettiar
High Court Of Kerala · AIR 1980 Ker 234 : (1980) 2 ILR (Ker) 731
Civil Procedure Code, 1908 (CPC) — Section 145, 151
High Courts10 Sept 1980
Commissioner of Income Tax Vs Premier Cotton Spinning Mills Ltd.
High Court Of Kerala · (1981) 20 CTR 357 : (1981) 128 ITR 694
Companies (Profits) Surtax Act, 1964 — Rule 4Income Tax Act, 1922 — Section 15BIncome Tax Act, 1961 — Section 80G, 88
High Courts10 Sept 1980
B. Rajeevi R. Hegde Vs Addl. Agricultural Income Tax Officer (1st Circle) and Others
High Court Of Kerala · (1981) 1 ILR (Ker) 425 : (1981) 127 ITR 855
Kerala Agricultural Income Tax Act, 1950 — Section 18(4), 24
High Courts09 Sept 1980
Ashiyana Greens Vs Commissioner of Agricultural Income Tax
High Court Of Kerala · (1981) 1 ILR (Ker) 187 : (1981) 132 ITR 497
High Courts09 Sept 1980Dismissed
P.R. Francis Vs Raghavan Pozhakadavil and Others
High Court Of Kerala · AIR 1981 Ker 64
Conduct of Elections Rules, 1961 — Rule 94AKerala High Court Rules, 1971 — Rule 76Representation of the People Act, 1951 — Section 100(1), 123, 123(2), 62(1), 83(1)
High Courts08 Sept 1980Dismissed
Prabhakaran Pillai Vs Parvathi Amma Subhashani Amma
High Court Of Kerala · (1980) 09 KL CK 0010
Civil Procedure Code, 1908 (CPC) — Section 2(12)
High Courts04 Sept 1980Allowed
S.A. Govindaraj Vs Union of India (UOI) and Others
High Court Of Kerala · (1980) 09 KL CK 0027
High Courts04 Sept 1980
E.S.I. Corporation Vs R. Ramanarayanan
High Court Of Kerala · (1980) 09 KL CK 0009
Constitution of India, 1950 — Article 134, 136, 136(1)Criminal Procedure Code, 1973 (CrPC) — Section 372, 374, 378, 378(1), 378(2)Employees State Insurance Act, 1948 — Section 85
High Courts04 Sept 1980Dismissed
Deputy Commissioner of Sales Tax (Law) Vs Subbhalakshmi Ammal and Others
High Court Of Kerala · (1980) 09 KL CK 0004
Kerala General Sales Tax Act, 1963 — Section 7
High Courts03 Sept 1980
Commissioner of Income Tax Vs Kepeecee Trading Co.
High Court Of Kerala · (1981) 23 CTR 34 : (1981) 129 ITR 124
Income Tax Act, 1961 — Section 184(7)
High Courts03 Sept 1980
Commissioner of Income Tax Vs K. Damodaran Nair
High Court Of Kerala · (1981) 2 ILR (Ker) 76 : (1981) 130 ITR 682
Income Tax Act, 1961 — Section 184, 184(4), 185, 185(1), 246
High Courts21 Aug 1980Dismissed
K.C. Pangunni Vs Official Liquidator, Wandoor Jupiter Chits (P.) Ltd. (In Liquidation) and Others
High Court Of Kerala · (1981) 51 CompCas 453 : (1981) 1 ILR (Ker) 420
Companies Act, 1956 — Section 446(2)Limitation Act, 1963 — Section 19
High Courts21 Aug 1980Allowed
Cochin Shipyard Ltd. Vs Srinivasa Rao and Another
High Court Of Kerala · (1980) 08 KL CK 0016
Arbitration Act, 1940 — Section 30, 33, 41Civil Procedure Code, 1908 (CPC) — Order 13 Rule 8, 151Kerala Stamp Act, 1959 — Section 16, 16(1), 18(2), 19, 35
High Courts21 Aug 1980Allowed
State Bank of Travancore Vs Mytheen Kannu Mastan Kanju
High Court Of Kerala · AIR 1980 Ker 236 : (1980) 2 ILR (Ker) 657
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92
High Courts21 Aug 1980Dismissed
Raman Pillai Arjunan Pillai Vs Ponnayya Chettiar Chellaswamy Chettiar and Another
High Court Of Kerala · AIR 1981 Ker 15 : (1980) 2 ILR (Ker) 663
Kerala Provincial Insolvency Act, 1956 — Section 9(1)Limitation Act, 1963 — Section 29(2), 4