High Courts19 Aug 1980
Leelamma Babukutty Vs Joseph Samuel and Brothers
High Court Of Kerala · (1982) ACJ 133
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 110, 110A, 110B, 110C, 110D
COURT ARCHIVE
High Court Of Kerala judgments, 1980
272 judgments · page 7 of 14
High Courts19 Aug 1980Allowed
Annamma Philip Vs The Accidents Claims Tribunal and Others
High Court Of Kerala · AIR 1980 Ker 196 : (1980) 2 ILR (Ker) 620
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 6 Rule 17Kerala Motor Accidents Claim Tribunal Rules, 1977 — Rule 21, 3, 6Motor Vehicles Act, 1939 — Section 110A, 110C(2)
High Courts19 Aug 1980Allowed
Mother Anasthasia Vs University Appellate Tribunal and Others
High Court Of Kerala · (1980) 08 KL CK 0005
Constitution of India, 1950 — Article 30(1)Industrial Disputes Act, 1947 — Section 2, 25F, 25F(1)Kerala Education Rules, 1959 — Rule 49, 51A, 52
High Courts19 Aug 1980Allowed
Pazhukkamattom Devasom and Others Vs Lakshmikutty Amma and Others
High Court Of Kerala · (1980) 08 KL CK 0004
Civil Procedure Code, 1908 (CPC) — Section 15, 24, 24(1), 37, 38Kerala Civil Courts Act, 1957 — Section 11, 17Travancore-Cochin Civil Courts Act, 1951 — Section 12, 28
High Courts19 Aug 1980Allowed
P.V. Joseph Vs Tahsildar and Another
High Court Of Kerala · (1980) 08 KL CK 0002
Civil Procedure Code, 1908 (CPC) — Section 65Kerala Revenue Recovery Act, 1968 — Section 52, 53, 54
High Courts18 Aug 1980Dismissed
N. Lakshmanan Vaidyan Vs State of Kerala
High Court Of Kerala · AIR 1981 Ker 20 : (1980) 2 ILR (Ker) 708
Constitution of India, 1950 — Article 226
High Courts18 Aug 1980
S.P.V. Bank Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1981) 20 CTR 31 : (1980) 126 ITR 773
Income Tax Act, 1961 — Section 37(1)
High Courts18 Aug 1980
Abdul Sathar Hajee Moosa Sait Dharmasthapanam Vs Agricultural Income Tax Officer and Others
High Court Of Kerala · (1981) 132 ITR 875
Kerala Agricultural Income Tax Act, 1950 — Section 50
High Courts14 Aug 1980
K.P. Radhakrishna Menon Vs State of Kerala
High Court Of Kerala · (1980) CriLJ 1073
Criminal Procedure Code, 1973 (CrPC) — Section 162, 482
High Courts14 Aug 1980Dismissed
Bhanumathy Rajah and Another Vs Rajesh
High Court Of Kerala · (1980) 08 KL CK 0015
Contempt of Courts Act, 1971 — Section 20
High Courts11 Aug 1980Dismissed
M. Shadananan Nair Vs State of Kerala and Others
High Court Of Kerala · (1980) 08 KL CK 0018
Administrative Service/Indian Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 5, 5(2), 5(3), 5(5)Constitution of India, 1950 — Article 14, 16Kerala State and Subordinate Services Rules, 1958 — Rule 28
High Courts08 Aug 1980Dismissed
Mariamma and Others Vs Varkey Mathai and Others
High Court Of Kerala · (1980) 08 KL CK 0021
Contract Act, 1872 — Section 23Travancore Abkari Act, 1073 — Section 13, 51, 52, 59
High Courts08 Aug 1980Dismissed
Malliackal Mohammed Master and Others Vs Illikkal Beeran and Another
High Court Of Kerala · (1980) 08 KL CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 137, 137, 137(1)
High Courts07 Aug 1980Allowed
Varkey Georgekutty Vs Varkey Thomas
High Court Of Kerala · (1980) 08 KL CK 0024
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 13Contract Act, 1872 — Section 60Transfer of Property Act, 1882 — Section 69
High Courts06 Aug 1980
K.P. Moideenkutty and Others Vs Commissioner of Income Tax
High Court Of Kerala · (1981) 22 CTR 103 : (1981) 131 ITR 356
Income Tax Act, 1961 — Section 143, 251
High Courts05 Aug 1980Allowed
R. Achutha Shenoi Vs Land Tribunal, Alwaye and Others
High Court Of Kerala · AIR 1980 Ker 163
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Land Reforms Act, 1963 — Section 125
High Courts04 Aug 1980Dismissed
S. Krishna Iyer and Others Vs The Life Insurance Corporation of India and Others
High Court Of Kerala · (1980) 08 KL CK 0017
Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 78(2)Life Insurance Corporation Act, 1956 — Section 11, 11(1), 11(2), 49, 49(2)
High Courts04 Aug 1980Dismissed
Standard Cashew Industries and Another Vs N. Krishnan
High Court Of Kerala · AIR 1981 Ker 24 : (1981) 1 ILR (Ker) 89
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 2
High Courts01 Aug 1980Allowed
The Regional Provident Fund Commissioner and Another Vs C.K.M. Saw Mills
High Court Of Kerala · (1980) 08 KL CK 0023
Constitution of India, 1950 — Article 136, 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 19A
High Courts01 Aug 1980Allowed
Souri Francis Vs Parameswaran and Others
High Court Of Kerala · AIR 1980 Ker 165
Kerala Land Reforms Act, 1963 — Section 75(2)