High Courts17 Jun 1981
Subbayyan Achari Gopalan Achari Vs The State of Kerala
High Court Of Kerala · (1981) CriLJ 1359
Criminal Procedure Code, 1973 (CrPC) — Section 110, 111, 116, 274
COURT ARCHIVE
High Court Of Kerala judgments, 1981
281 judgments · page 10 of 15
High Courts12 Jun 1981Allowed
Velayudhan and Others Vs Aishabi and Others
High Court Of Kerala · AIR 1981 Ker 185 : (1981) 2 ILR (Ker) 304
Kerala Land Reforms Act, 1963 — Section 2(25)
High Courts11 Jun 1981
General Secretary, Cochin Port Wharf Staff Association Vs Chairman, Cochin Port Trust and Others
High Court Of Kerala · (1982) 1 LLJ 173
Industrial Disputes Act, 1947 — Section 10
High Courts10 Jun 1981
Kumara Menon Vs State of Kerala and Another
High Court Of Kerala · (1981) 06 KL CK 0023
Constitution of India, 1950 — Article 233, 234, 235, 236, 237
High Courts10 Jun 1981
State of Kerala Vs Kaipravan Meethale Veettil Narayanan Nair and Another
High Court Of Kerala · AIR 1981 Ker 252
Kerala Land Reforms Act, 1963 — Section 84(1A), 96Kerala Land Reforms Rules, 1970 — Rule 27, 28, 29, 30, 31
High Courts08 Jun 1981
Mathew Mathai Vs State of Kerala
High Court Of Kerala · AIR 1982 Ker 40
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18, 115Kerala Land Reforms Act, 1963 — Section 85(5), 85(8)
High Courts03 Jun 1981
C.I. Varghese Vs State of Kerala and Others
High Court Of Kerala · (1981) 2 ILR (Ker) 285 : (1981) 2 LLJ 454
High Courts03 Jun 1981
Janaki Amma and Others Vs Raveendra Menon and Others
High Court Of Kerala · AIR 1981 Ker 205
Contract Act, 1872 — Section 17Succession Act, 1925 — Section 111Travancore Nair Act, 1100 — Section 22
High Courts03 Jun 1981
V.K. Karunakaran Nair Vs State
High Court Of Kerala · (1981) CriLJ 1161
Criminal Procedure Code, 1973 (CrPC) — Section 405Penal Code, 1860 (IPC) — Section 409, 467, 477A
High Courts02 Jun 1981
Commissioner of Income Tax Vs Forbes, Ewart and Figgis (P.) Ltd. and Harrison and Crossfield Ltd.
High Court Of Kerala · (1981) 2 ILR (Ker) 261 : (1982) 138 ITR 1
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts02 Jun 1981
Commissioner of Income Tax Vs Forbes, Ewart and Figgis (P.) Ltd.
High Court Of Kerala · (1981) 7 TAXMAN 32
Income Tax Act, 1961 — Section 10, 17, 260(1), 30, 30
High Courts01 Jun 1981
Canara Bank and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1982 Ker 1 : (1981) 2 ILR (Ker) 649
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 10, 2, 2(10)Constitution of India, 1950 — Article 276(2)General Clauses Act, 1897 — Section 6
High Courts01 Jun 1981
Canara Bank and others Vs State of Kerala and others
High Court Of Kerala · AIR 1982 Ker 1 : (1981) 2 ILR (Ker) 649
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 10, 2(d), 3(3)Constitution of India, 1950 — Article 246, 276(1), 276(2), 276(2), 277Government of India Act, 1935 — Section 143(2)
High Courts01 Jun 1981Dismissed
Marikar (Motors) and Another Vs M.I. Ravikumar and Others
High Court Of Kerala · (1982) 1 ILR (Ker) 68
Companies Act, 1956 — Section 155, 397, 398, 408, 543
High Courts01 Jun 1981Dismissed
Homeo Dr. T.K. Prabhawati Vs C.P. Kunhathabi Umma and Others
High Court Of Kerala · AIR 1981 Ker 170 : (1981) 2 ILR (Ker) 249
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)
High Courts01 Jun 1981
A.S.N. Nair Vs Sulochana
High Court Of Kerala · (1981) CriLJ 1898
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts05 May 1981Allowed
P.M. Jacob Vs The Executive Officer, Mulanthuruty Panchayat and Another
High Court Of Kerala · AIR 1981 Ker 233 : (1981) 2 ILR (Ker) 559
Constitution of India, 1950 — Article 226Easements Act, 1882 — Section 60Kerala Cinemas (Regulation) Act, 1958 — Section 3
High Courts05 May 1981
M. Syed Alavi and Others Vs State of Kerala
High Court Of Kerala · (1981) 2 ILR (Ker) 144 : (1981) 48 STC 150
Civil Procedure Code, 1908 (CPC) — Section 105, 97
High Courts05 May 1981Dismissed
T.V. Subhadra Amma Vs Kerala Board of Revenue and Others
High Court Of Kerala · AIR 1982 Ker 81
Kerala Abkari Shops (Disposal in Auction) Rules, 1970 — Rule 5, 5(10), 5(13), 5ANegotiable Instruments Act, 1881 (NI) — Section 85A
High Courts24 Apr 1981Allowed
K.A. Sukumaran Nair and Others Vs State of Kerala and Others
High Court Of Kerala · (1981) 04 KL CK 0014
Kerala Transport Subordinate Service Rules, 1964 — Rule 27, 3