High Courts25 Nov 1981
Food Inspector Vs Gopinathan
High Court Of Kerala · (1982) CriLJ 598 : (1982) 1 ILR (Ker) 611
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7
COURT ARCHIVE
High Court Of Kerala judgments, 1981
281 judgments · page 3 of 15
High Courts25 Nov 1981Dismissed
A.Y. Aype Vs State of Kerala and Another
High Court Of Kerala · AIR 1982 Ker 139
Constitution of India, 1950 — Article 14, 254Kerala Document Writers Licence Rules, 1960 — Rule 5Registration Act, 1908 — Section 69(1)
High Courts24 Nov 1981
Commissioner of Income Tax Vs Noroth Oil Mill Co. Ltd.
High Court Of Kerala · (1982) 28 CTR 299 : (1982) 1 ILR (Ker) 490 : (1983) 140 ITR 173
Income Tax Act, 1961 — Section 31, 37
High Courts23 Nov 1981
Devassia Joseph Vs State of Kerala
High Court Of Kerala · (1982) CriLJ 714
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 34, 378, 379, 390, 394
High Courts23 Nov 1981
Commissioner of Income Tax Vs Cochin Refineries Ltd.
High Court Of Kerala · (1982) 1 ILR (Ker) 597 : (1982) 135 ITR 278
Income Tax Act, 1961 — Section 35A, 80J
High Courts23 Nov 1981
Kurian Vs State of Kerala
High Court Of Kerala · (1981) 11 KL CK 0016
COMPANIES ACT, 1956 — Section 3, 617Constitution of India, 1950 — Article 12, 134Penal Code, 1860 (IPC) — Section 21, 409, 465, 471, 477A
High Courts20 Nov 1981
Poulose and Another Vs R.T.A., Trichur and Others
High Court Of Kerala · AIR 1982 Ker 142
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47(3), 62
High Courts19 Nov 1981Dismissed
Deputy Commissioner of Sales Tax Vs Sheth Brothers
High Court Of Kerala · (1983) 52 STC 40
Central Sales Tax Act, 1956 — Section 5
High Courts18 Nov 1981Dismissed
Kurian Vs State of Kerala
High Court Of Kerala · (1984) 55 CompCas 536 : (1982) CriLJ 780
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 3(3), 3(4)Companies Act, 1956 — Section 617Penal Code, 1860 (IPC) — Section 21
High Courts18 Nov 1981Allowed
Taharali Abdu Hussain Barbhaya Vs State of Kerala and Others
High Court Of Kerala · AIR 1982 Ker 204
Kerala Land Acquisition Act, 1961 — Section 3, 3(1), 6, 9(3)Land Acquisition Act, 1894 — Section 4, 6, 9
High Courts17 Nov 1981Dismissed
Ismail Match Works, Feroke and Another Vs The Divisional Forest Officer, Palghat Division and Another
High Court Of Kerala · AIR 1982 Ker 145
Kerala Forest Produce (Fixation of Selling Price) Act, 1978 — Section 3(2)
High Courts17 Nov 1981Dismissed
K.V. Kumaran Vs Labour Court and Another
High Court Of Kerala · (1981) 11 KL CK 0013
Constitution of India, 1950 — Article 226
High Courts16 Nov 1981Allowed
Savithri Amma Seethamma Vs Velayudhan Bhargavan and Others
High Court Of Kerala · AIR 1982 Ker 220 : (1982) 1 ILR (Ker) 411
Kerala Debt Relief Act, 1977 — Section 2(4)
High Courts13 Nov 1981Allowed
R.P. Ahammadkutty Haji Vs Vattakandy Ahammadkutty Haji and Another
High Court Of Kerala · AIR 1982 Ker 146
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts13 Nov 1981
K. Krishnankutty Nair Vs The State
High Court Of Kerala · (1983) CriLJ 78 : (1982) 1 ILR (Ker) 473
Prevention of Food Adulteration Rules, 1955 — Rule 9A
High Courts13 Nov 1981
Kesavan Vs Philomina and 30 Others
High Court Of Kerala · (1982) KLJ 40
Succession Act, 1925 — Section 213
High Courts13 Nov 1981
Commissioner of Income Tax Vs M. George and Brothers
High Court Of Kerala · (1983) 140 ITR 847
Constitution of India, 1950 — Article 20, 20(1)Income Tax Act, 1922 — Section 28(1)Income Tax Act, 1961 — Section 148, 271(1), 297(2)
High Courts13 Nov 1981
Kunju Mohammed and Another Vs Court of Judicial 1st Class Magistrate and Another
High Court Of Kerala · (1982) CriLJ 475
Criminal Procedure Code, 1973 (CrPC) — Section 441
High Courts12 Nov 1981
Joseph Vs Joseph and Others
High Court Of Kerala · (1981) 11 KL CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 173, 2, 210
High Courts09 Nov 1981
K.K. Prabhakaran and Another Vs State of Kerala and Others
High Court Of Kerala · (1981) 11 KL CK 0024
Constitution of India, 1950 — Article 14Kerala Education Rules, 1959 — Rule 3, 44AKerala State and Subordinate Services Rules, 1958 — Rule 39