COURT ARCHIVE

High Court Of Kerala judgments, 1981

281 judgments · page 12 of 15

High Courts20 Mar 1981

Abdul Basheer and Others Vs Karunakaran and Others

High Court Of Kerala · (1981) 03 KL CK 0027

Constitution of India, 1950 — Article 134A, 14, 16Kerala Excise and Prohibition Subordinate Service Special Rules, 1974 — Rule 2, 28Kerala Public Services Act, 1968 — Section 2, 2(1)

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High Courts20 Mar 1981

Gopalan and Another Vs State of Kerala

High Court Of Kerala · (1981) CriLJ 1217

Criminal Procedure Code, 1973 (CrPC) — Section 10, 15, 194, 195, 209

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High Courts16 Mar 1981

State Vs Somasekhara Kurup

High Court Of Kerala · (1982) CriLJ 307 : (1981) 2 ILR (Ker) 385

Criminal Procedure Code, 1973 (CrPC) — Section 209, 218, 219, 220, 221Penal Code, 1860 (IPC) — Section 209, 307, 309

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High Courts16 Mar 1981

N. Sundareswaran and Others Vs K.K. Babu

High Court Of Kerala · (1981) CriLJ 966

Civil Procedure Code, 1908 (CPC) — Section 26, 4, 5, 9COMPANIES ACT, 1956 — Section 209, 209A, 215, 216, 217Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 190, 195, 196

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High Courts16 Mar 1981Allowed

Mrs. B.A. Cornel Vs Miss M. Rodrigues and Others

High Court Of Kerala · AIR 1981 Ker 144 : (1981) 1 ILR (Ker) 669

Kerala Land Reforms Act, 1963 — Section 2(25), 80B

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High Courts16 Mar 1981Dismissed

Nellikka Achuthan Vs Madras Motor and General Insurance Co. Ltd.

High Court Of Kerala · (1983) 54 CompCas 130 : (1982) 1 ILR (Ker) 56

Motor Vehicles Act, 1939 — Section 95(1)

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High Courts16 Mar 1981

Fr. Abraham Mathews and Another Vs Illani Pillai and Others

High Court Of Kerala · AIR 1981 Ker 129 : (1981) 1 ILR (Ker) 680

Civil Procedure Code, 1908 (CPC) — Section 100A, 104Kerala High Court Act, 1958 — Section 5

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High Courts16 Mar 1981

P. Chochalingam and Others Vs Food Inspector,Trivandrum Corporation and Another

High Court Of Kerala · (1981) CriLJ 1225

Prevention of Food Adulteration Act, 1954 — Section 11, 13, 16, 7

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High Courts16 Mar 1981Allowed

Cardamom Marketing Co. (Travancore) Ltd. and Another Vs N. Krishna Iyer

High Court Of Kerala · (1981) 2 ILR (Ker) 44

Companies Act, 1956 — Section 174, 174(4), 256, 256(4)

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High Courts13 Mar 1981Dismissed

Cheru Ouseph Vs Kunjipathumma

High Court Of Kerala · AIR 1981 Ker 266 : (1981) 2 ILR (Ker) 371

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 23

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High Courts12 Mar 1981

Asan Tharayil Baby Vs State of Kerala

High Court Of Kerala · (1981) CriLJ 1165

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162, 176Penal Code, 1860 (IPC) — Section 302

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High Courts11 Mar 1981Allowed

Narayanan Namboodiri Vs Parukutty and Others

High Court Of Kerala · AIR 1982 Ker 53

Transfer of Property Act, 1882 — Section 54, 92

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High Courts10 Mar 1981Allowed

Raghunandanan Vs Greater Cochin Development Authority and Another

High Court Of Kerala · (1981) 03 KL CK 0005

Greater Cochin Development Authority Rules, 1977 — Rule 24, 24(1), 24(2)

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High Courts06 Mar 1981

M.P. Chandramathy Amma Vs K.N. Balakrishnan Nair

High Court Of Kerala · AIR 1982 Ker 47 : (1981) 2 ILR (Ker) 184

Hindu Marriage Act, 1955 — Section 28Kerala Court Fees and Suits Valuation Act, 1959 — Article 1, 3, 52

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High Courts06 Mar 1981Dismissed

Varghese Mathews Vs Fakir Rawther Abdul Razack Rawther

High Court Of Kerala · AIR 1982 Ker 29

Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)

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High Courts06 Mar 1981Dismissed

Padmanabhan Raveendran Vs Parameswaran Appukuttan

High Court Of Kerala · AIR 1982 Ker 255 : (1981) 1 ILR (Ker) 729

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High Courts06 Mar 1981Dismissed

J. Das Vs State of Kerala and Another

High Court Of Kerala · AIR 1981 Ker 164 : (1981) 2 ILR (Ker) 351

Constitution of India, 1950 — Article 15, 29

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High Courts05 Mar 1981Allowed

Kunchumerra Rawther Ali Rawther and Another Vs Mathai Thomas

High Court Of Kerala · AIR 1982 Ker 10

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 51Kerala Debt Relief Act, 1977 — Section 2(4), 3

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High Courts05 Mar 1981Dismissed

Krishnamoorthi Pillai Vs Lekshmi Rajamma

High Court Of Kerala · (1981) 03 KL CK 0004

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 16, Order 21 Rule 22, Order 47 Rule 8, 11

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High Courts03 Mar 1981

Ammini Vs State of Kerala

High Court Of Kerala · (1981) CriLJ 1170

Probation of Offenders Act, 1958 — Section 13, 4

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