COURT ARCHIVE

High Court Of Kerala judgments, 1982

258 judgments · page 12 of 13

High Courts17 Feb 1982Dismissed

The Manager, S.N.V. High School for Girls Vs State of Kerala and Others

High Court Of Kerala · (1982) 02 KL CK 0002

General Clauses Act, 1897 — Section 15Kerala Education Act, 1958 — Section 10, 11, 12, 12(2), 15Kerala Education Rules, 1959 — Rule 67(1), 67(8), 92

High Courts15 Feb 1982Allowed

N. Prabhakaran Nair Vs State of Kerala and 4 Others

High Court Of Kerala · (1982) KLJ 299

High Courts15 Feb 1982

State of Kerala and Others Vs P. Vijayakumaran Nair

High Court Of Kerala · AIR 1983 Ker 61 : (1982) 1 ILR (Ker) 683

Motor Vehicles Act, 1939 — Section 110B

High Courts12 Feb 1982

P.P. Azeez Vs Food Inspector

High Court Of Kerala · (1982) CriLJ 1125

Prevention of Food Adulteration Act, 1954 — Section 13, 16, 2, 7

High Courts11 Feb 1982Dismissed

United India Fire and General Insurance Co. Ltd. Vs Smt. Kalyani and Others

High Court Of Kerala · AIR 1982 Ker 315 : (1985) 58 CompCas 746

Motor Vehicles Act, 1939 — Section 96(2)

High Courts10 Feb 1982Allowed

K.P. Ramakrishnan Vs New India Assurance Co. Ltd., Calicut

High Court Of Kerala · AIR 1982 Ker 181 : (1985) 58 CompCas 753 : (1982) 1 ILR (Ker) 663

Arbitration Act, 1940 — Section 34

High Courts10 Feb 1982Allowed

Swarnamahal, Jewellers Vs Intelligence Officer, Agricultural Income Tax and Sales Tax

High Court Of Kerala · (1982) KLJ 369 : (1982) 50 STC 49

Constitution of India, 1950 — Article 14, 19

High Courts09 Feb 1982

K.P. Abdul Kareem Hajee Vs Income Tax Officer, A-Ward and Another

High Court Of Kerala · (1982) 31 CTR 278 : (1983) 141 ITR 120

Income Tax Act, 1961 — Section 220(2)

High Courts07 Feb 1982Dismissed

Food Inspector, Perumbavoor Municipality Vs K. G. Purushothaman Nair

High Court Of Kerala · (1982) KLJ 553

Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Prevention of Food Adulteration Act, 1954 — Section 16(1)(a), 2, 20, 20A, 7

High Courts04 Feb 1982Allowed

L. Daisy and another Vs Annamma George and Others

High Court Of Kerala · (1982) KLJ 144

Travancore Christian Succession Act, 1092 — Section 30

High Courts03 Feb 1982

A.P. Sankara Wariyar Vs The North Malabar Dist. Co-op. Supply and Marketing Society Limited and Another

High Court Of Kerala · (1982) 2 KLT 440

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25FF, 31, 33, 33A

High Courts03 Feb 1982

Cochin Port S.C.S. Association Vs Harrisons and Crosfield Limited

High Court Of Kerala · (1982) 2 KLT 141

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 56

High Courts01 Feb 1982

Bhargavan Nair Vs Kolappan Asari

High Court Of Kerala · (1982) KLJ 85 : (1982) 1 LLJ 410

Kerala Agricultural Workers Act, 1974 — Section 2(f), 2(i), 2(m)(i), 2(n), 22(4)

High Courts29 Jan 1982

State of Kerala Vs Thankappan and Others

High Court Of Kerala · (1982) KLJ 160

Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a)(i), 16(1)(i), 2(1a), 2(la)(m)

High Courts29 Jan 1982Allowed

Vedavyasa Bhat and Others Vs Competent Authority under S.F.E.M. (FOP) Act, 1976

High Court Of Kerala · (1982) 01 KL CK 0015

Customs Act, 1962 — Section 111, 112, 114, 115(2), 116Foreign Exchange Regulation Act, 1973 — Section 50, 56, 56(1), 57Gold (Control) Rules, 1963 — Rule 126H(2)

High Courts29 Jan 1982Allowed

Sainaba and Others Vs Abdurahiman Koya and Others

High Court Of Kerala · (1982) 01 KL CK 0005

Evidence Act, 1872 — Section 85Partition Act, 1893 — Section 2, 3, 3(1)

High Courts28 Jan 1982

State of Kerala Vs Kuttappan

High Court Of Kerala · (1982) CriLJ 1702

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304A, 313

High Courts25 Jan 1982

Yogesh Shantilal Choksi Vs Home Secretary, Govt. of Kerala and Another

High Court Of Kerala · (1983) CriLJ 393

Constitution of India, 1950 — Article 14, 19, 21, 22, 226Customs Act, 1962 — Section 114, 123, 124, 135

High Courts25 Jan 1982

Vincent Panikulangara Vs Gopala Kurup

High Court Of Kerala · (1982) CriLJ 2094

Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 12, 2, 4, 5, 6

High Courts24 Jan 1982Allowed

Kutty alias Devassia Vs State of Kerala

High Court Of Kerala · (1984) KLJ 500

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307