High Courts29 Jan 1981Dismissed
Aboobacker Haji and Another Vs Kurikkalakath Pathumma and Others
High Court Of Kerala · (1982) ACJ 124
COURT ARCHIVE
High Court Of Kerala judgments, 1981
281 judgments · page 14 of 15
High Courts28 Jan 1981
K. MADHAVAN NAMBIAR Vs WEALTH-TAX OFFICER, C-WARD, CANNANORE.
High Court Of Kerala · (1982) 134 ITR 695
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 10, 143, 144, 171
High Courts28 Jan 1981
K. Madhavan Nambiar Vs Wealth-tax Officer, C-Ward
High Court Of Kerala · (1982) 134 ITR 695
Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 17, 17(1), 20, 3
High Courts28 Jan 1981
State of Kerala Vs John Mariakutty
High Court Of Kerala · (1981) 01 KL CK 0002
Kerala Land Acquisition Act, 1961 — Section 11, 20, 25, 25(2), 27
High Courts25 Jan 1981
Maya Devi Vs M.K. Krishna Bhattathiri and Another
High Court Of Kerala · AIR 1981 Ker 240
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, 149Court Fees Act, 1870 — Section 5
High Courts23 Jan 1981Dismissed
Mosa Rajayyan Vs Jacob Haris
High Court Of Kerala · AIR 1981 Ker 135
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, 47
High Courts22 Jan 1981
Jayaprakash Vs State
High Court Of Kerala · (1981) CriLJ 460 : (1981) 2 ILR (Ker) 28
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 397Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
High Courts22 Jan 1981
Vasanthy G. Kamath Vs Kerala State Road Transport Corporation
High Court Of Kerala · (1981) ACJ 353
Civil Procedure Code, 1908 (CPC) — Section 20Fatal Accidents Act, 1855 — Section 1A, 2Motor Vehicles Act, 1988 — Section 110A, 110A(2)
High Courts21 Jan 1981
Johnson Vs General Manager, Kerala State Road Transport Corporation
High Court Of Kerala · (1981) 2 LLJ 118
High Courts20 Jan 1981
Narayanan and Others Vs Krishnan and Another
High Court Of Kerala · (1981) CriLJ 563
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 172Evidence Act, 1872 — Section 145, 155, 27, 32Penal Code, 1860 (IPC) — Section 143, 149, 427, 434, 447
High Courts20 Jan 1981Allowed
K.A. Lona etc. Vs Dada Haji Ibrahim Hilari and Co. and Others
High Court Of Kerala · AIR 1981 Ker 86 : (1982) 1 ILR (Ker) 749
Negotiable Instruments Act, 1881 (NI) — Section 13, 13(1), 26, 27, 4Partnership Act, 1932 — Section 18, 19, 22Stamp Act, 1899 — Section 12(3)
High Courts20 Jan 1981Dismissed
Ganapathy Nair Vs State of Kerala and Others
High Court Of Kerala · (1981) 01 KL CK 0007
High Courts14 Jan 1981Dismissed
Assistant Collector of Central Excise Vs Mammu and Another
High Court Of Kerala · (1985) 5 ECC 128
Customs Act, 1962 — Section 100, 101, 102, 104, 105Evidence Act, 1872 — Section 45
High Courts14 Jan 1981Dismissed
Mammu and Another Vs Asstt. Collector of Central Excise
High Court Of Kerala · (1984) 17 ELT 54
Customs Act, 1962 — Section 100, 101, 102, 104, 105Evidence Act, 1872 — Section 45Gold (Control) Act, 1968 — Section 2, 74, 85, 85(1), 85(2)
High Courts14 Jan 1981
Dr. K. Anantha Bhat Vs K.M. Ganapathy Bhatta and Others
High Court Of Kerala · AIR 1981 Ker 102
Civil Procedure Code, 1908 (CPC) — Section 100, 101Easements Act, 1882 — Section 7
High Courts14 Jan 1981Dismissed
C.K. Kuttappan and Another Vs Karthiyayani and Others
High Court Of Kerala · AIR 1981 Ker 107
Kerala Agriculturists Debt Relief Act, 1970 — Section 11, 11(6)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 2(3)Transfer of Property Act, 1882 — Section 111, 76
High Courts13 Jan 1981
KRISHNA BHATTA Vs AGRL. Income Tax OFFICER AND OTHERS.
High Court Of Kerala · (1981) 23 CTR 142 : (1981) 132 ITR 21
Kerala Agricultural Income Tax Act, 1950 — Section 41(1)
High Courts13 Jan 1981
Krishna Bhatta Vs Agrl. Income Tax Officer and Others
High Court Of Kerala · (1981) 2 ILR (Ker) 16
Constitution of India, 1950 — Article 226Kerala Agricultural Income Tax Act, 1950 — Section 41(1)
High Courts02 Jan 1981Dismissed
Mrs. Kamala Bai Nelson Vs Sam Vedaraj
High Court Of Kerala · (1981) 01 KL CK 0021
Succession Act, 1925 — Section 264, 268, 273, 278, 284
High Courts01 Jan 1981Dismissed
P.C. Cherian Vs State of Kerala
High Court Of Kerala · (1981) 01 KL CK 0014
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 133, 138(1), 2, 268, 301