High Courts10 Aug 1982Dismissed
Parvathy Antherjanam Vs Life Insurance Corporation of India
High Court Of Kerala · AIR 1982 Ker 366 : (1984) 56 CompCas 306
Insurance Act, 1938 — Section 38
COURT ARCHIVE
High Court Of Kerala judgments, 1982
258 judgments · page 6 of 13
High Courts10 Aug 1982Allowed
Dr. Mathew Thottiyil Vs University of Kerala and Others
High Court Of Kerala · (1982) 08 KL CK 0003
High Courts09 Aug 1982
Vimal Printers Vs Omana
High Court Of Kerala · (1983) 1 LLJ 342
Constitution of India, 1950 — Article 102Criminal Procedure Code, 1973 (CrPC) — Section 195Industrial Disputes Act, 1947 — Section 33C
High Courts04 Aug 1982Allowed
K. Abdulkhadar Vs The Plantation Corporation of Kerala Ltd., Kottayam
High Court Of Kerala · AIR 1983 Ker 1
Contract Act, 1872 — Section 23, 55
High Courts03 Aug 1982Dismissed
E. C. George and Another Vs State of Kerala and Another
High Court Of Kerala · (1982) KLJ 526
Constitution of India, 1950 — Article 14, 16, 226, 335
High Courts02 Aug 1982Dismissed
Krishnan Namboodiri Vs G. Unnikrishnan Pandala
High Court Of Kerala · (1982) KLJ 489
Travancore Kshatriya Act, 1108 — Section 3(b)
High Courts02 Aug 1982Allowed
B. Govinda Rao Vs District Collector, Ernakulam and Others
High Court Of Kerala · AIR 1983 Ker 10
Kerala Land Conservancy Act, 1957 — Section 5Kerala Municipal Corporation Act, 1961 — Section 210
High Courts30 Jul 1982Dismissed
Habubu Abdulla and Another Vs Sankaran Viswanathan and Others
High Court Of Kerala · (1982) 07 KL CK 0023
Kshatriya Regulation Act, 1908 — Section 1(3), 14, 3Travancore Nair Act, 1912 — Section 21, 3
High Courts29 Jul 1982Dismissed
Mrs. Mary George Vs Regional Provident Fund Commissioner, Trivandrum
High Court Of Kerala · (1982) KLJ 695
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 16, 7A
High Courts28 Jul 1982
Bhaskaran Vs Sub-Divisional Officer
High Court Of Kerala · (1982) 2 KLT 248
Constitution of India, 1950 — Article 19, 309, 310, 311Industrial Disputes Act, 1947 — Section 10, 12, 17A, 2, 22
High Courts27 Jul 1982Dismissed
Madras Motor and General Insurance Co. Ltd. and Others Vs V.P. Balakrishnan and Others
High Court Of Kerala · (1982) ACJ 460
Motor Vehicles Act, 1988 — Section 95(2), 96
High Courts27 Jul 1982
S. Krishnan Nair Vs Kerala Public Service Commission and Another
High Court Of Kerala · (1982) KLJ 474 : (1982) 2 KLT 244
Constitution of India, 1950 — Article 314Penal Code, 1860 (IPC) — Section 506(1)
High Courts27 Jul 1982
Premakumar Vs General Manager, Telecommunications
High Court Of Kerala · (1983) 1 ILR (Ker) 124 : (1983) 1 LLJ 8
Constitution of India, 1950 — Article 14, 16, 19, 21, 309Criminal Procedure Code, 1973 (CrPC) — Section 321
High Courts21 Jul 1982Dismissed
M. Gangadharan Nambiar Vs The Land Tribunal, Kasaragod and Another
High Court Of Kerala · (1982) KLJ 632
Constitution of India, 1950 — Article 226
High Courts21 Jul 1982
T.A. Rajendran Vs V. Bhaskaran Nambiar, Advocate-General and Another
High Court Of Kerala · (1982) CriLJ 2280
Constitution of India, 1950 — Article 215, 226Contempt of Courts Act, 1971 — Section 14
High Courts20 Jul 1982
V.C. Cheriyan and Others Vs State of Kerala
High Court Of Kerala · (1982) CriLJ 2071
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
High Courts20 Jul 1982Dismissed
Kochukutti Ammini Vs Raghavan Mohanan
High Court Of Kerala · (1988) 2 KLJ 245
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 11, 13B, 5, 5(1)
High Courts20 Jul 1982Dismissed
S. Thrimoorthy Chettiar and Another Vs The Deputy Tahsildar, Alwaye and Others
High Court Of Kerala · AIR 1982 Ker 319 : (1983) 1 ILR (Ker) 434 : (1982) KLJ 517
Civil Procedure Code, 1908 (CPC) — Section 68Kerala Revenue Recovery Act, 1968 — Section 71Transfer of Property Act, 1882 — Section 100
High Courts20 Jul 1982
P.G. Narayanankutty Vs State of Kerala and Others
High Court Of Kerala · (1982) CriLJ 2085
Criminal Procedure Code, 1973 (CrPC) — Section 24
High Courts19 Jul 1982Allowed
Arayamballi Kaipally Narayani Amma Vs A.K. Kunhappa Kurup and Others
High Court Of Kerala · AIR 1983 Ker 56
Civil Procedure Code Amendment Act, 1973 — Section 97(2), 97(3)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 66(1)General Clauses Act, 1897 — Section 6