High Courts28 Dec 1981Dismissed
Venkatachalapathy Vs The Assistant Excise Commissioner and Others
High Court Of Kerala · (1981) 12 KL CK 0001
Kerala Abkari Act, 1077 — Section 10, 34, 55, 64, 65
COURT ARCHIVE
High Court Of Kerala judgments, 1981
281 judgments · page 1 of 15
High Courts23 Dec 1981Allowed
A.K. Balakrishnan Nair Vs The Superintedent of Post Offices, Ernakulam Division
High Court Of Kerala · (1982) KLJ 149
Penal Code, 1860 (IPC) — Section 420, 468, 471, 511
High Courts23 Dec 1981Allowed
R.K.V. Motors and Timbers (P) Ltd. and Others Vs Regional Transport Officer and Another
High Court Of Kerala · AIR 1982 Ker 156
Kerala Motor Vehicles Taxation Act, 1976 — Section 28, 5, 5(1)Kerala Motor Vehicles Taxation Rules, 1975 — Rule 10
High Courts23 Dec 1981
Haridasan Pillai Vs Appellate Authority and Others
High Court Of Kerala · (1982) 1 LLJ 266
Kerala Shops and Commercial Establishment Act, 1960 — Section 18, 18(2), 18(3), 2(6), 3
High Courts22 Dec 1981Dismissed
Valsala Kumari and Others Vs Beeyathumma and 15 Others
High Court Of Kerala · (1982) KLJ 73
Kerala Land Reforms (Tenancy) Rules, 1970 — Rule 11Kerala Land Reforms Act, 1963 — Section 15, 22(2)
High Courts21 Dec 1981
Madhavan Nambiar and Others Vs Govindan and Another
High Court Of Kerala · (1982) CriLJ 683 : (1982) 1 ILR (Ker) 522
Criminal Procedure Code, 1973 (CrPC) — Section 153, 156, 173, 190, 200
High Courts21 Dec 1981Allowed
T.R. Parvathy Ammal Vs V. Sankara Menon
High Court Of Kerala · AIR 1982 Ker 190 : (1982) KLJ 34
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts17 Dec 1981Allowed
Kandumuthan Vs Krishnan
High Court Of Kerala · AIR 1982 Ker 313
Kerala Land Reforms Act, 1963 — Section 125(4)
High Courts16 Dec 1981
Joseph Joseph Vs Tommen Joseph and another
High Court Of Kerala · (1982) KLJ 182
Civil Procedure Code, 1908 (CPC) — Section 10, 11, 151Income Tax Act, 1961 — Section 255(5)
High Courts14 Dec 1981
Food Inspector Vs Joy and Others
High Court Of Kerala · (1982) CriLJ 676
Criminal Procedure Code, 1973 (CrPC) — Section 100, 103Prevention of Food Adulteration Act, 1954 — Section 10, 16, 7
High Courts14 Dec 1981Allowed
Calicut Refrigeration Co. Vs Collector of Customs and Central Excise and Others
High Court Of Kerala · (1982) 10 ELT 106 : (1982) 1 ILR (Ker) 803
High Courts14 Dec 1981Dismissed
P.T. Kamalakshi Amma Vs M. Narayanan Nair
High Court Of Kerala · AIR 1982 Ker 217
Kerala Land Reforms (Tenancy) Rules, 1970 — Rule 11, 11(2)Kerala Land Reforms Act, 1963 — Section 15, 22, 22(2)
High Courts11 Dec 1981
Jupiter Cashew Company Vs State of Kerala and Others
High Court Of Kerala · (1982) 2 LLJ 373
Industrial Disputes Act, 1947 — Section 10, 12
High Courts11 Dec 1981Dismissed
Oriental Export Agencies Vs Regional Provident Fund Commissioner and Others
High Court Of Kerala · (1982) KLJ 50
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1)(b), 7A
High Courts11 Dec 1981
P. V. Mathew Vs Bank of Cochin Ltd. and Others
High Court Of Kerala · (1982) KLJ 103
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 40, 115, 51, 55Criminal Procedure Code, 1973 (CrPC) — Section 21(3), 38, 39, 47, 51
High Courts10 Dec 1981
Kunhikrishnan Vs State of Kerala and Others
High Court Of Kerala · (1981) 12 KL CK 0029
Kerala Education Rules, 1959 — Rule 28
High Courts10 Dec 1981Dismissed
M. K. Gopalan Vs M/s. Scientific Enterprises
High Court Of Kerala · (1982) KLJ 278
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts10 Dec 1981Dismissed
O.K. Sreedharan Nambiar Vs Govt. of Kerala and Others
High Court Of Kerala · AIR 1982 Ker 191
Kerala Land Acquisition Act, 1961 — Section 3, 3(1), 53, 53(1)
High Courts09 Dec 1981Allowed
John Cherian Vs State of Kerala and Others
High Court Of Kerala · (1981) 12 KL CK 0022
Kerala Motor Vehicles Taxation Act, 1976 — Section 28, 3(1), 5, 5(1), 5(2)Kerala Motor Vehicles Taxation Rules, 1975 — Rule 10
High Courts09 Dec 1981Allowed
State of Kerala and Others Vs Thalayar Tea Co. Ltd.
High Court Of Kerala · AIR 1982 Ker 105
Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Article 113, 24