High Courts24 Apr 1981Allowed
R. Gac Electrodes Ltd. and Another Vs Union of India (UOI) and Others
High Court Of Kerala · (1981) 2 ILR (Ker) 689
Companies Act, 1956 — Section 198, 309(1), 310
COURT ARCHIVE
High Court Of Kerala judgments, 1981
281 judgments · page 11 of 15
High Courts15 Apr 1981Allowed
Aleyamma Vs Indicula
High Court Of Kerala · AIR 1982 Ker 44
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 35A
High Courts15 Apr 1981Dismissed
State of Kerala Vs Lukose
High Court Of Kerala · (1981) 04 KL CK 0002
Constitution of India, 1950 — Article 126, 226, 32General Clauses Act, 1897 — Section 11Kerala Abkari Shops (Disposal in Auction) Rules, 1964 — Rule 6(1), 6(2)
High Courts10 Apr 1981
Sankara Varma Vs Abdullakutty and Others
High Court Of Kerala · (1981) 04 KL CK 0015
Kerala Land Reforms (Amendment) Act, 1969 — Section 10, 11, 13, 16, 4Kerala Land Reforms Act, 1963 — Section 103Malabar Tenancy (Amendment) Act, 1954 — Section 21
High Courts10 Apr 1981Allowed
Mallika Vs Ayyappy Karunakaran and Others
High Court Of Kerala · AIR 1981 Ker 236 : (1981) 2 ILR (Ker) 389
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92(1), Order 21 Rule 94
High Courts08 Apr 1981Allowed
The Canara Bank and Others Vs The Appellate Authority
High Court Of Kerala · (1981) 04 KL CK 0013
Constitution of India, 1950 — Article 12, 226Kerala Shops and Commercial Establishment Act, 1960 — Section 18, 3, 3(1), 8
High Courts08 Apr 1981Dismissed
Berg Ice Factory Vs Corporation of Cochin and Another
High Court Of Kerala · (1981) 04 KL CK 0008
Kerala Municipal Corporation Act, 1961 — Section 165, 166, 170, 170(1), 170(2)
High Courts08 Apr 1981
State of Kerala Vs Kocheeppan George
High Court Of Kerala · AIR 1981 Ker 137 : (1981) 1 ILR (Ker) 654
Kerala Land Acquisition Act, 1961 — Section 20, 27(2), 60, 9(1), 9(3)Land Acquisition Act, 1894 — Section 18, 25, 54, 9
High Courts06 Apr 1981
Govinda Pillai and Another Vs State of Kerala and Others
High Court Of Kerala · (1981) 04 KL CK 0012
Kerala Education Act, 1958 — Section 3(5)
High Courts06 Apr 1981
Commissioner of Agricultural Income Tax Vs Thalayar Rubber Industries Ltd. and Others
High Court Of Kerala · (1981) 2 ILR (Ker) 113 : (1981) 131 ITR 162
Kerala Agricultural Income Tax Act, 1950 — Section 16(4), 60(1), 69Kerala Appellate Tribunal Regulations — Regulation 20(1), 20(2), 28(2)Limitation Act, 1963 — Section 12(2), 14, 29(2), 5
High Courts06 Apr 1981Allowed
Bharath Motors Vs Kerala State Transport Appellate Tribunal, Ernakulam and Others
High Court Of Kerala · AIR 1982 Ker 241
Kerala Motor Vehicles Rules, 1989 — Rule 186, 186(2), 329CI, 329CI(7)Motor Vehicles Act, 1939 — Section 24(2), 46, 49, 50, 57
High Courts05 Apr 1981
Canara Bank and Others Vs Appellate Authority and Others
High Court Of Kerala · (1981) 2 LLJ 189
Constitution of India, 1950 — Article 12, 226
High Courts03 Apr 1981
K.M. Kunjukoru Chinnappan Vs Neelakantan Chettiar
High Court Of Kerala · (1981) CriLJ 1312
Criminal Procedure Code, 1973 (CrPC) — Section 374, 381, 400, 482
High Courts03 Apr 1981Allowed
Parvathy Vs State of Kerala and Others
High Court Of Kerala · AIR 1981 Ker 239
Kerala Land Reforms Act, 1963 — Section 2(25), 80B
High Courts30 Mar 1981Dismissed
Mathew Michael and Others Vs Teekoy Rubbers (India) Ltd. and Anr
High Court Of Kerala · (1981) 03 KL CK 0023
Companies Act, 1862 — Section 108, 111, 111(3), 111(5A), 153AEvidence Act, 1872 — Section 165Stamp Act, 1899 — Section 12, 17
High Courts25 Mar 1981Allowed
Mohammed Abdulkhader Rafeek and Another Vs State of Kerala and Another
High Court Of Kerala · (1981) 03 KL CK 0026
Central Motor Vehicles Rules, 1989 — Rule 139Criminal Procedure Code, 1973 (CrPC) — Section 482Motor Vehicles Act, 1988 — Section 123(1), 127, 22, 38, 38(1)
High Courts25 Mar 1981Allowed
Mary Philipose Vs State of Kerala and Others
High Court Of Kerala · AIR 1981 Ker 149
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 115Kerala University Act, 1957 — Section 19, 24, 24(2), 25, 38
High Courts24 Mar 1981
Ponnamma Pillai Vs Nambi
High Court Of Kerala · AIR 1981 Ker 196 : (1981) 2 ILR (Ker) 295
Motor Vehicles Act, 1939 — Section 110A, 110A(3), 110B, 110D, 110D(2)
High Courts24 Mar 1981
Commissioner of Income Tax Vs Clittres and Others
High Court Of Kerala · (1981) 1 ILR (Ker) 703 : (1981) 130 ITR 301
Income Tax Act, 1922 — Section 18A, 18A(5)Income Tax Act, 1961 — Section 172(4), 172(7), 207, 208, 209
High Courts24 Mar 1981
Janaki Pillai Ponnamma Pillai Vs K. Azhakiya Nambi and Others
High Court Of Kerala · AIR 1981 Ker 196 : (1981) 2 ILR (Ker) 295
Motor Vehicles Act, 1939 — Section 110A(3), 110B, 110D