COURT ARCHIVE

High Court Of Kerala judgments, 1982

258 judgments · page 13 of 13

High Courts22 Jan 1982

Santha S. Shenoy, A.S. Suresh, A.S. Sasidhara Shenoy, A.S. Narayana Shenoy, Sobhana V. Shenoy, A.V. Gopalakrishna Shenoy and A. Sethumadhavan Vs Union of India (UOI) and Others

High Court Of Kerala · (1982) 29 CTR 127 : (1982) 135 ITR 39

Income Tax Act, 1961 — Section 207, 208, 209, 210, 211

High Courts22 Jan 1982

Mohammad Dwara Rawther Ismail Vs State of Kerala

High Court Of Kerala · (1982) CriLJ 2102 : (1982) KLJ 204

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 24, 25, 26Penal Code, 1860 (IPC) — Section 201, 302

High Courts20 Jan 1982

T.C.C. Thozhilali Union Vs T.C.C. Ltd.

High Court Of Kerala · (1982) 1 LLJ 425

Industrial Disputes Act, 1947 — Section 13, 18, 2, 33C, 36

High Courts18 Jan 1982

Be Be Rubber Estate Ltd. Vs Inspecting Assistant Commissioner (Special) and Another

High Court Of Kerala · (1982) 136 ITR 675

Kerala Agricultural Income Tax Act, 1950 — Section 15, 15(1), 15(2), 31

High Courts18 Jan 1982Dismissed

Pachi Krishnamma Vs Kumaran Krishnan

High Court Of Kerala · AIR 1982 Ker 137

Hindu Succession Act, 1956 — Section 14(1)

High Courts15 Jan 1982

Western India Plywoods Ltd. Vs Industrial Tribunal and Others

High Court Of Kerala · (1982) 2 KLT 113

Constitution of India, 1950 — Article 39A, 41, 42Industrial Disputes Act, 1947 — Section 10, 11A, 33

High Courts15 Jan 1982

T.T.P. Beepathumma Vs Special Deputy Tahsildar (Arrears Collections) and Another

High Court Of Kerala · (1982) 134 ITR 488

Estate Duty Act, 1953 — Section 73(5)General Clauses Act, 1897 — Section 8

High Courts15 Jan 1982

T. T. P. Beepathumma Vs Special Deputy Tahsildar (Arrears Collections) and Another

High Court Of Kerala · (1982) 134 ITR 488

Income Tax Act, 1922 — Section 46, 46(2), 46(5), 47Income Tax Act, 1961 — Section 116(2), 221(1), 222(1), 222(2), 226(3)Kerala Revenue Recovery Act, 1968 — Section 49(2)

High Courts14 Jan 1982Dismissed

P.N. Namboodiri Vs State of Kerala and Others

High Court Of Kerala · (1982) 01 KL CK 0017

Kerala State and Subordinate Services Rules, 1958 — Rule 19, 20, 21, 28

High Courts13 Jan 1982

Toddy Workers'' Welfare Fund Inspector Vs G. Vasudevan and Others

High Court Of Kerala · (1983) KLJ 54

Kerala Toddy Workers Welfare Fund Act, 1969 — Section 2(c), 2(d), 6, 7, 8

High Courts13 Jan 1982

Thiruvangadi Service Co-op. Bank Ltd. Vs Dist. Labour Officer

High Court Of Kerala · (1982) 1 ILR (Ker) 542 : (1982) 1 LLJ 430

Industrial Disputes Act, 1947 — Section 33C

High Courts12 Jan 1982Allowed

Corporation of Cochin and Another Vs K. Janardhanan

High Court Of Kerala · AIR 1983 Ker 148 : (1982) 1 ILR (Ker) 532

Kerala High Court Rules, 1971 — Rule 145Kerala Municipal Corporation Act, 1961 — Section 230, 263, 406

High Courts11 Jan 1982Allowed

Radhakrishnan Nair Vs K.S.R.T.C. and Others

High Court Of Kerala · (1982) 01 KL CK 0024

Kerala Shops and Commercial Establishment Act, 1960 — Section 7Minimum Wages Act, 1948 — Section 14Motor Transport Workers Act, 1961 — Section 13, 26, 37

High Courts11 Jan 1982

Mathai Ouseph Vs The State of Kerala and Others

High Court Of Kerala · (1982) 01 KL CK 0013

Kerala Service Rules, 1959 — Rule 5, 80, 81(3), 82, 82A

High Courts08 Jan 1982

P.K. Divakaran Vs R. Jayarajan

High Court Of Kerala · (1982) 01 KL CK 0018

High Courts07 Jan 1982Dismissed

Abraham and Others Vs Charley and Others

High Court Of Kerala · (1982) KLJ 674

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1), 397

High Courts07 Jan 1982

The State Vs Ramakrishnan Nair

High Court Of Kerala · AIR 1983 Ker 151

Criminal Procedure Code, 1973 (CrPC) — Section 360Motor Vehicles Act, 1939 — Section 112, 17, 17(1), 17(4), 89

High Courts04 Jan 1982

Gwalior Rayons Silk Manufacturing (Weaving) Co. Ltd. and Another Vs District Collector and Others

High Court Of Kerala · (1982) 1 LLJ 356

Constitution of India, 1950 — Article 226