High Courts20 Sept 1982Dismissed
Ratnamma and Others Vs Ammalu Amma and Others
High Court Of Kerala · (1983) KLJ 31
Cochin Nair Act, 1113 — Section 5
COURT ARCHIVE
High Court Of Kerala judgments, 1982
258 judgments · page 5 of 13
High Courts15 Sept 1982Dismissed
K.N. Narayanan and Another Vs Income Tax Officer, C-Ward and Another
High Court Of Kerala · (1984) 55 CompCas 182 : (1983) 33 CTR 69 : (1983) 1 ILR (Ker) 165 : (1984) 145 ITR 373
Companies Act, 1956 — Section 108, 112Constitution of India, 1950 — Article 226
High Courts13 Sept 1982Allowed
State of Kerala Vs Dr. P. Kumaraswami
High Court Of Kerala · (1982) 09 KL CK 0014
Constitution of India, 1950 — Article 12, 14, 16, 17, 311
High Courts13 Sept 1982
Commissioner of Income Tax Vs Smt. Mary Ignatius
High Court Of Kerala · (1983) 32 CTR 283 : (1983) 1 ILR (Ker) 213 : (1983) 141 ITR 954
Income Tax Act, 1961 — Section 64, 64(1), 70, 70(1)
High Courts08 Sept 1982
John Joseph Vs University of Kerala and Others
High Court Of Kerala · AIR 1983 Ker 52 : (1982) KLJ 556
Kerala University Act, 1957 — Section 40, 5
High Courts06 Sept 1982
H.M.T. Limited Vs Labour Court
High Court Of Kerala · (1983) 1 ILR (Ker) 478 : (1983) 1 LLJ 337
Industrial Employment (Standing Orders) Act, 1946 — Section 2, 5
High Courts06 Sept 1982
H.M''T. Ltd. Kalamassery and another Vs The Labour Court, Ernakulam and Others
High Court Of Kerala · (1982) KLJ 701
Industrial Disputes Act, 1947 — Section 2Industrial Employment (Standing Orders) Act, 1946 — Section 5
High Courts27 Aug 1982Allowed
Assistant Collector of Central Excise Vs Wilfred Sebastian and Others
High Court Of Kerala · (1983) ECR 47D : (1983) 12 ELT 122 : (1983) 1 ILR (Ker) 205
Criminal Procedure Code, 1973 (CrPC) — Section 103, 165Customs Act, 1962 — Section 105, 111, 123, 135, 152Evidence Act, 1872 — Section 24, 30
High Courts27 Aug 1982
F.A.C.T. Employees'' Association and Others Vs Management of F.A.C.T. Ltd. and Others
High Court Of Kerala · (1983) 1 LLJ 240
Industrial Disputes Act, 1947 — Section 10, 10A, 12, 18
High Courts26 Aug 1982Dismissed
A.V. Janardhanan Vs Official Receiver and Others
High Court Of Kerala · (1982) 08 KL CK 0006
High Courts25 Aug 1982Allowed
Dr. I.K.J. Jacob Vs K. Nandagopalan and Others
High Court Of Kerala · AIR 1983 Ker 177 : (1983) 2 ILR (Ker) 118
Easements Act, 1882 — Section 35, 7Specific Relief Act, 1963 — Section 39
High Courts25 Aug 1982
Divisional Forest Officer Vs T.U. Cheriyan
High Court Of Kerala · AIR 1982 Ker 363
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226
High Courts24 Aug 1982Dismissed
Divisional Forest Officer Vs T.V. Cheriyan
High Court Of Kerala · (1982) KLJ 507
Civil Procedure Code, 1908 (CPC) — Section 141, 151Constitution of India, 1950 — Article 226
High Courts23 Aug 1982Allowed
Appattu Karunakaran Nair Vs Thekkekanathil Sekharan Nair and 3 Others
High Court Of Kerala · (1982) KLJ 501
Transfer of Property Act, 1882 — Section 106, 108(j), 109
High Courts20 Aug 1982Dismissed
The Employees Provident Fund Inspector Vs South India Saw Mills (P) Ltd. and Others
High Court Of Kerala · (1982) 08 KL CK 0010
Companies Act, 1956 — Section 446Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14A, 2, 5, 6Factories Act, 1948 — Section 7(1)
High Courts20 Aug 1982Dismissed
Ratnamma and Others Vs Ammalu Amma and Others
High Court Of Kerala · (1982) 08 KL CK 0007
Cochin Nair Act, 1113 — Section 5, 7, 8
High Courts18 Aug 1982Allowed
N.P. Purushothaman and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1983 Ker 31 : (1983) 1 ILR (Ker) 187
Constitution of India, 1950 — Article 14, 226Kerala Education Rules, 1959 — Rule 2(4)
High Courts16 Aug 1982
National Insurance Co. Ltd. Vs Thekkeyil Rajan and Others
High Court Of Kerala · AIR 1982 Ker 354 : (1985) 58 CompCas 40
Motor Vehicles Act, 1939 — Section 103A, 103A(1), 96
High Courts11 Aug 1982
State of Kerala Vs Thomas Cherian and Others
High Court Of Kerala · (1982) CriLJ 2303
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164, 306, 313Evidence Act, 1872 — Section 114, 133, 145, 27Penal Code, 1860 (IPC) — Section 120B, 302, 34, 392
High Courts10 Aug 1982
G. Gabriel Vs State of Kerala
High Court Of Kerala · (1983) CriLJ 94 : (1983) 1 ILR (Ker) 356
Evidence Act, 1872 — Section 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 302