High Courts06 Nov 1981
Food Inspector Vs Moosa and Others
High Court Of Kerala · (1982) CriLJ 168 : (1982) 1 ILR (Ker) 294
Prevention of Food Adulteration Act, 1954 — Section 12, 13, 16, 19, 2
COURT ARCHIVE
High Court Of Kerala judgments, 1981
281 judgments · page 4 of 15
High Courts06 Nov 1981
Keethadath Abdulkhader Vs Agricultural Income Tax Officer and Others
High Court Of Kerala · (1982) 28 CTR 317 : (1983) 140 ITR 91
Income Tax Act, 1950 — Section 31(4), 38Kerala Agricultural Income Tax Rules, 1951 — Rule 25A
High Courts05 Nov 1981Dismissed
A.P. Kochudevassy Vs State of Kerala
High Court Of Kerala · AIR 1982 Ker 90 : (1982) 1 ILR (Ker) 373
Contract Act, 1872 — Section 20, 22, 23, 70, 72
High Courts05 Nov 1981
Official Liquidator Vs Smt. K. Indira and Others
High Court Of Kerala · (1982) 1 ILR (Ker) 465
Companies Act, 1956 — Section 454(5), 454(5A), 633(1)Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts05 Nov 1981
Commissioner of Wealth-tax Vs P.N. Rajakrishna Menon
High Court Of Kerala · (1982) 1 ILR (Ker) 390 : (1982) 136 ITR 198
Kerala Land Reforms Act, 1963 — Section 72, 72(2), 72(3), 72(4), 72AWealth Tax Act, 1957 — Section 2
High Courts05 Nov 1981Dismissed
B. Madhava Vs Dr. Lalitha S.N. Bhat and Others
High Court Of Kerala · AIR 1982 Ker 134
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 13(6)
High Courts05 Nov 1981
Bhageerathi Amma and Others Vs Jeevankumar and Others
High Court Of Kerala · (1982) CriLJ 91 : (1982) 1 ILR (Ker) 383
Criminal Procedure Code, 1973 (CrPC) — Section 198, 199, 256, 302, 377Penal Code, 1860 (IPC) — Section 198, 249, 259, 493, 495
High Courts04 Nov 1981
Kadungoth Alavi Vs State of Kerala
High Court Of Kerala · (1982) CriLJ 94
Criminal Procedure Code, 1973 (CrPC) — Section 102, 282, 313Evidence Act, 1872 — Section 114, 155, 157, 9Penal Code, 1860 (IPC) — Section 302
High Courts30 Oct 1981
State of Kerala Vs Kolarveetiil Krishnan
High Court Of Kerala · (1982) CriLJ 301 : (1982) 1 ILR (Ker) 279
Constitution of India, 1950 — Article 165, 246Criminal Procedure Code, 1973 (CrPC) — Section 2, 24, 378, 4, 417Government of India Act, 1935 — Section 49
High Courts29 Oct 1981
Mrs. Grace George and M.K. Thomas and Others Vs Addl. Income Tax Officer and Others
High Court Of Kerala · (1982) 28 CTR 4 : (1982) 137 ITR 403
Income Tax Act, 1961 — Section 264Kerala Agricultural Income Tax Act, 1950 — Section 34, 5
High Courts29 Oct 1981Allowed
Abu Vs Kerala State
High Court Of Kerala · (1981) 10 KL CK 0002
Kerala Motor Vehicles Rules, 1989 — Rule 395, 395(1), 395(2)Motor Vehicles Act, 1988 — Section 81Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
High Courts28 Oct 1981
Mohammed Vs State of Kerala
High Court Of Kerala · (1982) CriLJ 1120
Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 238, 239, 240Penal Code, 1860 (IPC) — Section 34, 353, 380, 454Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts22 Oct 1981Allowed
A.N. Padmanabhan Vs State of Kerala and Others
High Court Of Kerala · (1981) 10 KL CK 0013
Kerala Public Service Commission Rules of Procedure, 1976 — Rule 10, 11, 12, 13, 6Kerala State and Subordinate Services Rules, 1958 — Rule 2(2), 3, 31
High Courts16 Oct 1981Allowed
State of Kerala Vs K.K. Vasudevan and Company
High Court Of Kerala · (1981) 10 KL CK 0012
Kerala Abkari Act, 1077 — Section 69
High Courts16 Oct 1981Allowed
Rayirakurup Vs Taluk Land Board and Others
High Court Of Kerala · AIR 1982 Ker 123
Kerala Land Reforms Act, 1963 — Section 100A(2A), 100A(3)Kerala Land Reforms Rules, 1970 — Rule 103A(2)
High Courts15 Oct 1981
Commissioner of Income Tax Vs V.S. Kumaraswamy Reddiar Trust
High Court Of Kerala · (1982) 8 TAXMAN 192
Income Tax Act, 1922 — Section 40, 41Income Tax Act, 1961 — Section 160, 160(1)(iv), 161, 161(1), 161(2)Trusts Act, 1882 — Section 3, 7, 7(b)
High Courts14 Oct 1981
State of Kerala Vs Raju
High Court Of Kerala · (1982) CriLJ 304
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 164, 170, 173Evidence Act, 1872 — Section 63, 64, 65Penal Code, 1860 (IPC) — Section 408, 420, 465
High Courts06 Oct 1981Allowed
Kerala State Electricity Board Vs Cyriac Stephen
High Court Of Kerala · AIR 1982 Ker 61
Civil Procedure Code, 1908 (CPC) — Section 96Kerala Land Acquisition Act, 1961 — Section 20, 60
High Courts05 Oct 1981Allowed
Dr. P.H. Daniel and Another Vs K.N. Krishna Iyer
High Court Of Kerala · AIR 1982 Ker 95 : (1982) 1 ILR (Ker) 134 : (1982) 2 LLJ 353
High Courts01 Oct 1981
Parmeswara Kurup Janardhanan Pillai Vs State of Kerala
High Court Of Kerala · (1982) CriLJ 899 : (1982) 1 ILR (Ker) 333
Criminal Procedure Code, 1973 (CrPC) — Section 232, 233, 313Penal Code, 1860 (IPC) — Section 302