COURT ARCHIVE

High Court Of Kerala judgments, 1982

258 judgments · page 2 of 13

High Courts23 Nov 1982

Kerala Minerals Employees Congress Vs Assistant Labour Commissioner and Others

High Court Of Kerala · (1983) 1 ILR (Ker) 289 : (1983) 1 LLJ 424

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10A, 11, 12, 18

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High Courts19 Nov 1982

Gwalior Rayon Silk Mfg. (Wvg) Co. Ltd., Mavoor Vs The Appellate Committee for Water Cess, Trivandrum and Others

High Court Of Kerala · AIR 1983 Ker 110 : (1983) 2 ILR (Ker) 224

Constitution of India, 1950 — Article 226Water (Prevention and Control of Pollution) Act, 1974 — Section 25(4)Water (Prevention and Control of Pollution) Cess Act, 1977 — Section 13, 17(1), 17(2), 2

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High Courts17 Nov 1982

State Bank of India Vs Kerala Financial Corporation

High Court Of Kerala · AIR 1983 Ker 38 : (1983) 1 ILR (Ker) 552

Transfer of Property Act, 1882 — Section 48, 78

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High Courts17 Nov 1982Dismissed

Achuthan Pillai Vs Marikar (Motors) Ltd., Trivandrum and Others

High Court Of Kerala · AIR 1983 Ker 81

Evidence Act, 1872 — Section 101, 102, 103, 104, 3

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High Courts12 Nov 1982

H.A. Najeema Beevi Vs Kerala Public Service Commission

High Court Of Kerala · (1983) ACJ 574

Constitution of India, 1950 — Article 14, 16, 315(1), 317, 320Kerala State and Subordinate Services Rules, 1958 — Rule 9

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High Courts12 Nov 1982

Najeema Beevi Vs Public Service Commission

High Court Of Kerala · (1983) 1 ILR (Ker) 546 : (1983) 1 LLJ 433

Constitution of India, 1950 — Article 14, 315, 317, 320

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High Courts11 Nov 1982Dismissed

C. K. Chacko and Another Vs The Kayamkulam Municipality and 2 Others

High Court Of Kerala · (1982) KLJ 611

Land Acquisition Act, 1894 — Section 11, 12, 26, 27, 28

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High Courts11 Nov 1982Dismissed

P. Balakrishnan and Others Vs Chakkalakandadiyil Mathew and Others

High Court Of Kerala · (1982) 11 KL CK 0011

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High Courts11 Nov 1982

K.A. Hydrose Vs P.K. Makkar

High Court Of Kerala · (1983) KLJ 129

Civil Procedure Code, 1908 (CPC) — Section 115Kerala Court Fees and Suits Valuation Act, 1959 — Section 25(b), 31

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High Courts10 Nov 1982Dismissed

Govindan Chengalath Vs The Cochin Shipyard Ltd. and another

High Court Of Kerala · (1983) KLJ 306

Constitution of India, 1950 — Article 12, 14, 226, 229, 299Evidence Act, 1872 — Section 115, 115, 116, 116, 117

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High Courts10 Nov 1982Dismissed

H. Bhavarlal Vs Vasudeva Moothan and Another

High Court Of Kerala · AIR 1983 Ker 125 : (1983) 2 ILR (Ker) 321

Civil Procedure Code, 1908 (CPC) — Section 63, 64, 65

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High Courts10 Nov 1982Dismissed

University of Kerala Vs Benoy Thomas

High Court Of Kerala · (1983) KLJ 229

Constitution of India, 1950 — Article 14

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High Courts09 Nov 1982

Kerala State Electricity Workers Federation Vs Kerala State Electricity Board and Others

High Court Of Kerala · (1983) 2 LLJ 30

Constitution of India, 1950 — Article 19Industrial Disputes Act, 1947 — Section 2, 33C

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High Courts09 Nov 1982Allowed

K. Ramachandran Vs State of Kerala and Others

High Court Of Kerala · (1982) 11 KL CK 0006

Constitution of India, 1950 — Article 310, 311, 311(2)Kerala Service Rules, 1958 — Rule 7

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High Courts09 Nov 1982Dismissed

Thathakutty Vs Kittamuthu and Others

High Court Of Kerala · (1982) KLJ 705

Evidence Act, 1872 — Section 115Hindu Adoptions and Maintenance Act, 1956 — Section 11, 5, 5(1), 5(2), 6Limitation Act, 1963 — Article 57

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High Courts06 Nov 1982

Secretary, Kottayam Dt. Co-operative M.S.U. Ltd. Vs Industrial Tribunal

High Court Of Kerala · (1983) 2 ILR (Ker) 184 : (1983) 2 LLJ 225

Industrial Disputes Act, 1947 — Section 25F, 33, 33A

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High Courts05 Nov 1982Dismissed

Kerala State Housing Board Vs C. Ammalukutty Amma and Others

High Court Of Kerala · (1982) 11 KL CK 0021

General Clauses Act, 1897 — Section 21Kerala Land Acquisition Act, 1961 — Section 11, 12, 16, 17, 17(1)Kerala State Housing Board Act, 1971 — Section 71

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High Courts05 Nov 1982Dismissed