High Courts30 Sept 1981
Commissioner of Income Tax Vs Ashok Textiles (P.) Ltd.
High Court Of Kerala · (1983) 35 CTR 387 : (1983) 141 ITR 785
Income Tax Act, 1961 — Section 147
COURT ARCHIVE
High Court Of Kerala judgments, 1981
281 judgments · page 5 of 15
High Courts30 Sept 1981Dismissed
Varkey Varkey Vs N.M. Kurian and Others
High Court Of Kerala · AIR 1982 Ker 222
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92Transfer of Property Act, 1882 — Section 52
High Courts29 Sept 1981
Rammohan Vs Jayakrishna and Another
High Court Of Kerala · AIR 1982 Ker 229
Kerala Advocates Welfare Funds Act, 1981 — Section 23
High Courts26 Sept 1981Allowed
K.P. Vijayan Vs P. Damodaran and Another
High Court Of Kerala · AIR 1982 Ker 173
Kerala Land Reforms Act, 1963 — Section 100E, 101, 72F(2), 72F(3)
High Courts26 Sept 1981
Merchants'' Association, Sherthallai and Another Vs The Sherthallai Municipality
High Court Of Kerala · AIR 1982 Ker 149 : (1982) 1 ILR (Ker) 126
Kerala Municipalities Act, 1960 — Section 183
High Courts24 Sept 1981
Traco Cable Co. Ltd. Vs Commissioner of Income Tax
High Court Of Kerala · (1982) 28 CTR 307 : (1982) 138 ITR 385 : (1982) 8 TAXMAN 7
Income Tax Act, 1961 — Section 33(1), 80J
High Courts22 Sept 1981Dismissed
P.K. Vasudeva Rao Vs K.C. Hari Menon and Another
High Court Of Kerala · AIR 1982 Ker 35 : (1982) 1 ILR (Ker) 118
Kerala Court Fees and Suits Valuation Act, 1959 — Section 40, 42(a)
High Courts22 Sept 1981
Vijayamma Vs State of Kerala and Others
High Court Of Kerala · (1981) 09 KL CK 0004
Kerala Education Rules, 1959 — Rule 10, 11(1), 13
High Courts17 Sept 1981Dismissed
Philip Raymond and Another Vs Kumara Pillai Demadaran Nair and Another
High Court Of Kerala · AIR 1982 Ker 136 : (1982) 1 ILR (Ker) 114
Succession Act, 1925 — Section 213, 214(1)
High Courts09 Sept 1981Dismissed
Kumaranunni Vs Mathrubhumi Printing and Publishing Co. Ltd.
High Court Of Kerala · (1983) 54 CompCas 370
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts09 Sept 1981Allowed
P.N. Krishnan Nambisan Vs Registrar (Returning Officer) for the conduct of elections for the appointment of Vice-Chancellor, University of Cochin
High Court Of Kerala · AIR 1982 Ker 73 : (1982) 1 ILR (Ker) 268
Cochin University Act, 1971 — Section 10(1), 54Constitution of India, 1950 — Article 226
High Courts08 Sept 1981Dismissed
Sreekantan Nair Vs Chancellor, University of Kerala and Others
High Court Of Kerala · (1981) 09 KL CK 0005
Kerala University Act, 1969 — Section 20Kerala University Act, 1974 — Section 21, 22, 82, 82(1)
High Courts08 Sept 1981
Pilathottathil Muhamed Abdulla and Another Vs State of Kerala and Another
High Court Of Kerala · (1982) CriLJ 465
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 253, 309Penal Code, 1860 (IPC) — Section 324, 34, 342, 427, 447
High Courts07 Sept 1981Partly Allowed
Collis Line Private Ltd. Vs New India Assurance Co. Ltd. and Another
High Court Of Kerala · AIR 1982 Ker 127 : (1982) 1 ILR (Ker) 13
Carriage of Goods by Sea Act, 1925 — Article 1, 3, 4Carriage of Goods by Sea Rules — Rule 2, 2(a), 2(c), 3, 8
High Courts04 Sept 1981
Dr. P. Damodaran Vs State of Kerala and Others
High Court Of Kerala · (1981) 09 KL CK 0022
Constitution of India, 1950 — Article 12, 14, 16, 226, 309Kerala State and Subordinate Services Rules, 1958 — Rule 32
High Courts04 Sept 1981
V.P. Mohammed Vs District Collector and Others
High Court Of Kerala · (1981) 09 KL CK 0021
Kerala Public Accountants Act, 1963 — Section 2(b), 3, 3(2), 3(3), 8
High Courts03 Sept 1981
Abhay Lalan Vs Yogendra Madhavlal
High Court Of Kerala · (1981) CriLJ 1667
Criminal Procedure Code, 1973 (CrPC) — Section 177, 202, 397, 462, 482Penal Code, 1860 (IPC) — Section 403, 409, 420, 477A
High Courts02 Sept 1981
State Vs Mohammad Ismail
High Court Of Kerala · (1981) CriLJ 1553
Criminal Procedure Code, 1973 (CrPC) — Section 258, 299, 321, 64, 82Penal Code, 1860 (IPC) — Section 380, 457
High Courts02 Sept 1981Dismissed
Karicherry Charadan Nair and Another Vs Edayillam Kunhambu Nair and Others
High Court Of Kerala · AIR 1982 Ker 232
Evidence Act, 1872 — Section 35, 65, 76, 77, 79Kerala Land Reforms Act, 1963 — Section 72K(2)
High Courts01 Sept 1981Dismissed
Dakshayini and Others Vs Madhavan
High Court Of Kerala · AIR 1982 Ker 126 : (1982) 1 ILR (Ker) 319
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 92(2)Limitation Act, 1963 — Article 127