COURT ARCHIVE

High Court Of Kerala judgments, 1982

258 judgments · page 8 of 13

High Courts24 Jun 1982Allowed

Antony Varghese Vs Subramoniam and Others

High Court Of Kerala · (1982) 06 KL CK 0022

Kerala Municipal Corporation Act, 1961 — Section 54, 55, 55(1), 55(2)Kerala Municipal Corporations (Election of Councillors) Rules, 1963 — Rule 45, 45(1), 45(3), 45(4), 5

High Courts24 Jun 1982

Chacko Geevarghese Vs State of Kerala and Others

High Court Of Kerala · AIR 1982 Ker 333 : (1982) KLJ 548

Arbitration Act, 1940 — Section 17Civil Procedure Code, 1908 (CPC) — Section 47

High Courts21 Jun 1982

Kesavan Namboodiri Vs State of Kerala

High Court Of Kerala · (1982) 2 KLT 219

High Courts21 Jun 1982

P.K. Damodaran Unni Vs State of Kerala and Another

High Court Of Kerala · AIR 1982 Ker 358

Kerala Civil Courts Act, 1957 — Section 13(1)

High Courts21 Jun 1982

C.K. Abdul Khader and Co. Vs Income Tax Officer, B-Ward and Another

High Court Of Kerala · (1982) 30 CTR 297 : (1983) 2 ILR (Ker) 121 : (1983) 141 ITR 159

Income Tax Act, 1922 — Section 23(4)Income Tax Act, 1961 — Section 144, 185, 185(5), 186(2)

High Courts18 Jun 1982Allowed

N. Chellappan Pillai Vs State of Kerala and Others

High Court Of Kerala · (1982) KLJ 454

High Courts18 Jun 1982Allowed

The Western India Plywood Ltd. Vs Union of India (UOI) and Others

High Court Of Kerala · (1984) 2 ECC 3 : (1982) 10 ELT 447

Central Excises and Salt Act, 1944 — Section 2, 3, 37, 4Constitution of India, 1950 — Article 226

High Courts18 Jun 1982Dismissed

Lakshmikutty Amma and Another Vs Commissioner, Badagara Municipality and Others

High Court Of Kerala · (1982) 06 KL CK 0005

Constitution of India, 1950 — Article 226Kerala Municipal Building Rules, 1968 — Rule 31, 4Kerala Municipalities Act, 1961 — Section 21, 228, 229, 230, 231

High Courts16 Jun 1982Allowed

Kuravilangad Service Co-operative Society Ltd. Vs State of Kerala and Others

High Court Of Kerala · (1982) 06 KL CK 0012

Constitution of India, 1950 — Article 226Kerala Shops and Commercial Establishment Act, 1960 — Section 10, 18, 18(1), 2(6), 3

High Courts15 Jun 1982Dismissed

K.M. Thomas Vs Cochin Refineries Ltd. and Others

High Court Of Kerala · AIR 1982 Ker 248 : (1985) 58 CompCas 48 : (1982) 2 LLJ 233

Constitution of India, 1950 — Article 12, 14

High Courts15 Jun 1982

Sunil Kumar Vs State

High Court Of Kerala · (1983) CriLJ 99 : (1983) 1 ILR (Ker) 171

Criminal Procedure Code, 1973 (CrPC) — Section 27, 39

High Courts10 Jun 1982Dismissed

Madras Rubber Factory Limited (MRF Limited), Madras Vs Rubber Board, Kottayam and Others

High Court Of Kerala · AIR 1982 Ker 257 : (1984) 3 ECC 328 : (1984) 17 ELT 81

Constitution of India, 1950 — Article 14Rubber Act, 1947 — Section 12, 12(1), 12(2), 3Rubber Rules, 1955 — Rule 33D

High Courts09 Jun 1982

Commissioner of Income Tax Vs Cochin Refineries Ltd.

High Court Of Kerala · (1983) 32 CTR 137 : (1983) 142 ITR 441

Income Tax Act, 1961 — Section 80JIncome Tax Rules, 1962 — Rule 19A

High Courts09 Jun 1982

Thankamma Vs State of Kerala and Others

High Court Of Kerala · (1982) KLJ 309

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 11

High Courts09 Jun 1982Dismissed

P.V. Mathew and Others Vs K.V. Thomas and Others

High Court Of Kerala · AIR 1983 Ker 5

Civil Procedure Code, 1908 (CPC) — Section 92, 92(1), 96(1)

High Courts08 Jun 1982

B.P. Abdul Gafoor Vs Commissioner of Income Tax and Another

High Court Of Kerala · (1983) 142 ITR 108

Income Tax Act, 1961 — Section 132(5), 132A(1)Income Tax Rules, 1962 — Rule 112A(3)

High Courts04 Jun 1982Dismissed

Rajendran Vs Home Secretary

High Court Of Kerala · AIR 1983 Ker 59

Commissions of Inquiry Act, 1952 — Section 3(1)Constitution of India, 1950 — Article 226

High Courts04 Jun 1982Allowed

K.P. Mustapha Rowther Vs State of Kerala and Others

High Court Of Kerala · (1982) KLJ 376

High Courts02 Jun 1982

N. Vamadevan Pillai Vs The State of Kerala and others

High Court Of Kerala · (1982) KLJ 304

Essential Commodities Act, 1955 — Section 3, 7, 7(1)(b), 8(1)

High Courts02 Jun 1982Allowed

K.A. Ponnappan Vs The D.F.O. Chalakudy and Others

High Court Of Kerala · (1984) KLJ 853

Constitution of India, 1950 — Article 299Kerala Forest Act, 1961 — Section 79