High Courts02 Mar 1981Dismissed
A.S. Thomas Vs State of Kerala and Others
High Court Of Kerala · (1981) 03 KL CK 0025
Kerala State Rural Development Act, 1971 — Section 4, 4(3)
COURT ARCHIVE
High Court Of Kerala judgments, 1981
281 judgments · page 13 of 15
High Courts02 Mar 1981
R. Ravindran Nair and Others Vs Superintendent of Polic, Special Police Establishment, C.B.I. and Others
High Court Of Kerala · (1981) CriLJ 1424
Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 308, 397Penal Code, 1860 (IPC) — Section 120B, 409, 468, 471, 477A
High Courts26 Feb 1981Allowed
Kavupadickal Devaswom Vs Narayanan Potty
High Court Of Kerala · AIR 1981 Ker 255
Civil Procedure Code Amendment Act, 1976 — Section 97(1), 97(2)Civil Procedure Code, 1908 (CPC) — Section 96(4)
High Courts26 Feb 1981
Hydru and Another Vs Govindankutty Nair
High Court Of Kerala · AIR 1982 Ker 49 : (1981) 2 ILR (Ker) 32
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10Evidence Act, 1872 — Section 45
High Courts25 Feb 1981Allowed
George Vs State of Kerala and Others
High Court Of Kerala · AIR 1981 Ker 122 : (1981) 1 ILR (Ker) 687
Kerala Land Reforms (Tenancy) Rules, 1970 — Rule 72Kerala Land Reforms Act, 1963 — Section 75(3)
High Courts24 Feb 1981Dismissed
Ahamed Kutty and Another Vs Ismalu and Others
High Court Of Kerala · (1981) 02 KL CK 0015
Constitution of India, 1950 — Article 14Transfer of Property Act, 1882 — Section 123, 129
High Courts23 Feb 1981
Regional Director, E.S.I.C. Vs Marikkar Engineers Limited and Another
High Court Of Kerala · (1982) 1 LLJ 59
Civil Procedure Code, 1908 (CPC) — Section 9Employees State Insurance Act, 1948 — Section 44, 45, 45A, 45B, 54A
High Courts19 Feb 1981Allowed
P. Kunheema Umma Vs P. Ayissa Umma and Others
High Court Of Kerala · AIR 1981 Ker 176
Transfer of Property Act, 1882 — Section 123
High Courts18 Feb 1981Dismissed
Collector of Central Excise and Customs Vs Kallatra Mohim and Others
High Court Of Kerala · (1981) 02 KL CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 100, 101, 102, 104, 106Evidence Act, 1872 — Section 32
High Courts17 Feb 1981Allowed
Rev. Fr. K. Aron Vs Taluk Land Board and Others
High Court Of Kerala · (1981) 02 KL CK 0012
Kerala Land Reforms Act, 1963 — Section 81, 81(1), 83, 85(9), 98ATrivandrum City Improvement Trust Act, 1960 — Section 3
High Courts17 Feb 1981Allowed
V.M. Mathew Vs Cicity John and Others
High Court Of Kerala · AIR 1982 Ker 56 : (1981) 2 ILR (Ker) 474
Civil Procedure Code, 1908 (CPC) — Section 21(2)Court Fees Act, 1870 — Section 10, 12(1), 12(2), 12(3), 12(4)
High Courts17 Feb 1981
Standard Pottery Works Vs Standard Pottery Works Employees'' Union and Another
High Court Of Kerala · (1981) 2 ILR (Ker) 95 : (1981) 2 LLJ 280
Kerala Shops and Commercial Establishment Act, 1960 — Section 18(2)
High Courts13 Feb 1981Allowed
Ulahannan Isaac Vs Ulahannan John
High Court Of Kerala · (1981) 02 KL CK 0013
Transfer of Property Act, 1882 — Section 10
High Courts13 Feb 1981Dismissed
The Edavanna Service Co-operative Bank Ltd. Vs P.V. Shoukathali and Others
High Court Of Kerala · AIR 1982 Ker 84 : (1981) 2 ILR (Ker) 467
Constitution of India, 1950 — Article 226
High Courts12 Feb 1981Dismissed
Parvathy Rudrani Vs Lekshmi Yesoda and Others
High Court Of Kerala · AIR 1981 Ker 131 : (1981) 2 ILR (Ker) 240
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 151
High Courts11 Feb 1981Allowed
N. Sreedharan Vs N. Krishnan
High Court Of Kerala · AIR 1981 Ker 178
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Land Reforms Act, 1963 — Section 2(25)
High Courts06 Feb 1981
Ramesan Vs State of Kerala
High Court Of Kerala · (1981) CriLJ 451
Criminal Procedure Code, 1973 (CrPC) — Section 229, 271, 354Penal Code, 1860 (IPC) — Section 302, 304
High Courts04 Feb 1981Dismissed
P.S. Barkathali Vs The Director of Enforcement, New Delhi
High Court Of Kerala · AIR 1981 Ker 81 : (1983) 54 CompCas 46
Criminal Procedure Code, 1973 (CrPC) — Section 173, 230(1)Evidence Act, 1872 — Section 24, 25Foreign Exchange Regulation Act, 1947 — Section 19A, 19E, 19F
High Courts31 Jan 1981Allowed
Kochunni Vs Kuriakose
High Court Of Kerala · AIR 1982 Ker 87
Kerala Land Reforms Act, 1963 — Section 106, 108(3)Transfer of Property Act, 1882 — Section 105, 106
High Courts29 Jan 1981
Narayanan Vs State of Kerala
High Court Of Kerala · (1981) 1 ILR (Ker) 718 : (1981) 2 LLJ 354
Constitution of India, 1950 — Article 14, 16, 226