High Courts31 Mar 1982
Moidu Vs State of Kerala
High Court Of Kerala · (1982) CriLJ 2293
Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 151, 482Penal Code, 1860 (IPC) — Section 307, 411, 414
COURT ARCHIVE
High Court Of Kerala judgments, 1982
258 judgments · page 10 of 13
High Courts30 Mar 1982Allowed
Kayakkal Lakshmi and Others Vs Kayakkal Anandan (died) and Others
High Court Of Kerala · (1982) KLJ 394
High Courts30 Mar 1982Allowed
F.A.C.T. Ltd. Vs F.A.C.T. Employees Assosiation
High Court Of Kerala · (1982) KLJ 285
Industrial Disputes Act, 1947 — Section 10, 10(1)(c), 11(A), 11A, 33(2)(b)
High Courts26 Mar 1982
Adam Aboobacker Sait Vs Kerala Wakf Board and Others
High Court Of Kerala · AIR 1982 Ker 322
Waqf Act, 1954 — Section 15, 15(1), 15(2), 42, 43
High Courts25 Mar 1982
Food Inspector Vs Suwert and Dholakia (P.) Ltd.
High Court Of Kerala · (1982) CriLJ 1707
Prevention of Food Adulteration Act, 1954 — Section 10, 14A, 16, 17, 2TEA ACT, 1953 — Section 18, 3, 36, 45, 5
High Courts25 Mar 1982
Rajappan Nair Vs State of Kerala and Others
High Court Of Kerala · (1982) 03 KL CK 0024
High Courts24 Mar 1982Allowed
Kunhalumma Vs Tahsildar and Accommodation Controller and others
High Court Of Kerala · (1982) KLJ 225
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 26, 27Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 17(2)
High Courts24 Mar 1982Dismissed
T.T. Augustine Vs Changanacherry Municipality
High Court Of Kerala · AIR 1982 Ker 307
Contract Act, 1872 — Section 23, 30
High Courts23 Mar 1982Allowed
T. Madhavan Chetty Vs Puthanoor Bhaskaran Chetty and Another
High Court Of Kerala · AIR 1982 Ker 327
Transfer of Property Act, 1882 — Section 60
High Courts23 Mar 1982Dismissed
M\s. Malabar Cashewnuts and Allied Produces, Quilon and Company Vs State of Kerala and others
High Court Of Kerala · (1982) KLJ 256
Criminal Procedure Code, 1973 (CrPC) — Section 451, 452
High Courts22 Mar 1982Dismissed
C.P. Madhavan Nair Vs Cheruvot Thazham Nilam Mulleri Parambath Kuttimalu and Others
High Court Of Kerala · AIR 1982 Ker 298
Civil Procedure Code Amendment Act, 1976 — Section 97(1), 97(2), 97(3)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100, 100(1)
High Courts22 Mar 1982Allowed
Joseph Tito Vs The Vice Chancellor, University of Kerala and Others
High Court Of Kerala · (1982) 03 KL CK 0008
High Courts22 Mar 1982
Augustine and Others Vs The State
High Court Of Kerala · (1982) CriLJ 1557
Criminal Procedure Code, 1973 (CrPC) — Section 2, 4Penal Code, 1860 (IPC) — Section 324, 334, 96
High Courts19 Mar 1982
Raja Industries and Another Vs The General Manager, District Industries Centre, Ernakulam and Another
High Court Of Kerala · AIR 1982 Ker 337
Constitution of India, 1950 — Article 14
High Courts19 Mar 1982Allowed
N. Krishnamoorthy Vs State of Kerala
High Court Of Kerala · AIR 1982 Ker 301
Easements Act, 1882 — Section 52
High Courts17 Mar 1982Dismissed
Krishna Pillai Vs Madhayan Nair and another
High Court Of Kerala · (1982) KLJ 216
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 7 Rule 1Transfer of Property Act, 1882 — Section 106, 11
High Courts16 Mar 1982
Kuriyan Vs Aluru Ouseph and Others
High Court Of Kerala · AIR 1982 Ker 214 : (1983) 1 ILR (Ker) 443
Kerala Court Fees and Suits Valuation Act, 1959 — Article 1, 11, 4, 21, 52
High Courts12 Mar 1982Allowed
Balakrishna Travels and Another Vs The Regional Transport Authority, Malappuram and Others
High Court Of Kerala · AIR 1982 Ker 274
Motor Vehicles Act, 1939 — Section 45, 57, 57(8), 62
High Courts12 Mar 1982Dismissed
S.M. Rebello Vs E. Zouppas and 2 Others
High Court Of Kerala · (1982) KLJ 414
Merchant Shipping Act, 1958 — Section 145, 146, 147, 148, 178Specific Relief Act, 1963 — Section 14
High Courts11 Mar 1982Dismissed
Alwaye Municipality Vs K.A. Kochunny and Company and Another etc.
High Court Of Kerala · AIR 1982 Ker 288 : (1983) 1 ILR (Ker) 657
Arbitration Act, 1940 — Section 17, 30, 39(1)