High Courts08 Dec 1981
Dr. M. Gopalakrishna Iyer Vs State of Kerala and Others
High Court Of Kerala · (1981) 12 KL CK 0028
Constitution of India, 1950 — Article 14, 16, 226Land Acquisition Act, 1894 — Section 17(4)
COURT ARCHIVE
High Court Of Kerala judgments, 1981
281 judgments · page 2 of 15
High Courts08 Dec 1981
D. John Vs State of Kerala and Another
High Court Of Kerala · (1982) CriLJ 471
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts04 Dec 1981
Narayani Amma Vilasini Amma Vs Eyo Poulose of Vattathara
High Court Of Kerala · AIR 1982 Ker 198
Kerala Debt Relief Act, 1977 — Section 2(3)Trusts Act, 1882 — Section 3
High Courts04 Dec 1981
V. Bhaskaran and Others Vs Union of India (UOI) and Another
High Court Of Kerala · (1982) 1 ILR (Ker) 417 : (1982) 1 LLJ 485
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12, 2A
High Courts04 Dec 1981
The State Vs Sadanadan
High Court Of Kerala · (1982) CriLJ 1117
Criminal Procedure Code, 1973 (CrPC) — Section 167, 438, 439
High Courts03 Dec 1981Dismissed
Kerala State Electricity Board Vs M. Chacko Pillai
High Court Of Kerala · (1982) KLJ 27
Civil Procedure Code, 1908 (CPC) — Section 11, 144
High Courts03 Dec 1981Dismissed
Vasu Vs Kallianikutty
High Court Of Kerala · AIR 1982 Ker 111
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(15), 2, 2(6)
High Courts03 Dec 1981Dismissed
Vasu Vs Kallianikutty Amma
High Court Of Kerala · (1982) KLJ 36
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(1), 11(12), 11(15), 11(2)(a), 11(2)(b)
High Courts02 Dec 1981
Pulickal Abubaker Vs K. P. Kunhavaran and Others
High Court Of Kerala · (1983) KLJ 523
High Courts02 Dec 1981
Janatha Expeller Company and Others Vs Assistant Commissioner (Assessment), Sales Tax
High Court Of Kerala · (1982) 49 STC 216
Central Sales Tax Act, 1956 — Section 2, 3, 6, 8
High Courts01 Dec 1981
Raghava Panicker and Another Vs The Administrator, Union Territory, Lakshdweep and Others
High Court Of Kerala · AIR 1982 Ker 114
Constitution of India, 1950 — Article 14, 15, 15(4), 16, 16(1)
High Courts01 Dec 1981Dismissed
A.M. Rajagopal and Others Vs The Deputy Registrar of Co-operative Societies and Others
High Court Of Kerala · (1981) 12 KL CK 0005
Constitution of India, 1950 — Article 14, 226
High Courts30 Nov 1981
Steel Complex Limited Vs Assistant Labour Officer and Others
High Court Of Kerala · (1982) 1 LLJ 389
Kerala Industrial Establishments (National and Festival Holidays) Act, 1958 — Section 3, 5
High Courts28 Nov 1981
Collis Line Pvt. Ltd. Vs Income Tax Officer, A-Ward
High Court Of Kerala · (1982) 29 CTR 135 : (1982) 135 ITR 390
Income Tax Act, 1961 — Section 33
High Courts28 Nov 1981Dismissed
Thomas Rajan Vs Philip John and Others
High Court Of Kerala · AIR 1982 Ker 118
Advocates Act, 1961 — Section 30Bar Councils Act, 1926 — Section 14Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(2)
High Courts27 Nov 1981
Commissioner of Income Tax Vs Commonwealth Trust Ltd.
High Court Of Kerala · (1982) 135 ITR 19
Income Tax Act, 1961 — Section 40, 43, 48, 49, 50
High Courts27 Nov 1981
New Woodlands Vs Commissioner of Income Tax (Central)
High Court Of Kerala · (1982) 138 ITR 795
Income Tax Act, 1961 — Section 240, 244, 244(1)Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1964 — Section 3
High Courts27 Nov 1981Dismissed
New Woodlands Vs Commissioner of Income Tax
High Court Of Kerala · (1982) 9 TAXMAN 259
Income Tax Act, 1961 — Section 240, 244, 244(1), 29, 31(3)(a)Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1964 — Section 3
High Courts26 Nov 1981
Kanarath Valappil Kunhappa Vs The Food Inspector, Kanapuram Panchayat and Another
High Court Of Kerala · (1982) CriLJ 778
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7
High Courts26 Nov 1981Allowed
T. Sankaranarayanan Nair Vs Achuthan Nair and Others
High Court Of Kerala · (1982) KLJ 61
Civil Procedure Code, 1908 (CPC) — Section 60Registration Act, 1908 — Section 17, 17(1), 17(1)(b), 21, 22Transfer of Property Act, 1882 — Section 21, 22(2), 3, 6