High Courts31 May 1982
P.S. Abdulla Vs The Director, Forest Research Institute, Peechi
High Court Of Kerala · AIR 1983 Ker 162
Arbitration Act, 1940 — Section 28Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
High Court Of Kerala judgments, 1982
258 judgments · page 9 of 13
High Courts27 May 1982Dismissed
Deputy Commissioner of Sales Tax Vs Sheth Brothers
High Court Of Kerala · (1983) 52 STC 41
High Courts26 May 1982Dismissed
Raman Pillai Thankappan Pillai Vs Special Tahsildar, Land Acquisitions, Collectorate, Quilon and Another
High Court Of Kerala · AIR 1982 Ker 350
Kerala Land Acquisition Act, 1961 — Section 20, 20(2)Limitation Act, 1963 — Section 5
High Courts26 May 1982Dismissed
Raman Pillai Thankappan Pillai Vs Special Tahsildar, Land Acquisition and Another
High Court Of Kerala · (1982) KLJ 709
Civil Procedure Code, 1908 (CPC) — Section 115Industrial Disputes Act, 1947 — Section 33C(2)Limitation Act, 1963 — Section 10, 11, 12, 12(2), 13
High Courts26 May 1982
Fertilisers and Chemicals Ltd. Vs Vellappally Brothers and Another
High Court Of Kerala · (1982) 05 KL CK 0002
Arbitration Act, 1940 — Section 13, 14, 14(1), 14(2), 17Contract Act, 1872 — Section 39, 52, 55
High Courts25 May 1982Dismissed
Malabar Produce Export Company and others Vs M/s. Nedungadi Bank Ltd.
High Court Of Kerala · (1982) KLJ 280
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11, Order 11 Rule 12, Order 11 Rule 21, Order 31 Rule 2, 115
High Courts24 May 1982
Dr. V. Sebastian and Others Vs City Hospital P. Ltd. and Others
High Court Of Kerala · (1985) 57 CompCas 453
Companies Act, 1956 — Section 179, 397, 398, 402, 404
High Courts17 May 1982
K.C. Mathew Vs Election Commissioner of India and Others
High Court Of Kerala · AIR 1982 Ker 265
Constitution of India, 1950 — Article 226, 324, 329Representation of the People Act, 1951 — Section 100, 59
High Courts23 Apr 1982Allowed
V.V.L.N. Chary and Others Vs N.A. Martin and Another
High Court Of Kerala · (1985) 57 CompCas 534 : (1983) CriLJ 106
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts15 Apr 1982
Mudhavan Kutty Vs Union of India (UOI)
High Court Of Kerala · (1982) 2 KLT 212
Industrial Disputes Act, 1947 — Section 10, 12
High Courts05 Apr 1982
K.P. Mohammed Vs State of Kerala and Others
High Court Of Kerala · (1982) 04 KL CK 0001
Constitution of India, 1950 — Article 12, 226Penal Code, 1860 (IPC) — Section 34, 427, 448
High Courts02 Apr 1982
Moosa Abdul Rahiman and Another Vs State of Kerala
High Court Of Kerala · (1982) CriLJ 1384
Criminal Procedure Code, 1973 (CrPC) — Section 216, 217, 231, 240, 246Penal Code, 1860 (IPC) — Section 302, 324, 326, 34
High Courts02 Apr 1982Allowed
N.H. Kelappan Vs Food Inspector, Cannanore
High Court Of Kerala · (1982) KLJ 295
Prevention of Food Adulteration Act, 1954 — Section 10(7), 13, 14A, 16(1)(a)(1), 7(1)
High Courts02 Apr 1982
M\s. D''Cruz Brothers Vs State of Kerala and Another
High Court Of Kerala · (1982) KLJ 379
Arbitration Act, 1940 — Section 20, 32, 39Civil Procedure Code, 1908 (CPC) — Section 11
High Courts02 Apr 1982
Catalysts and Chemicals India (West Asia) Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Catalysts and Chemicals India (West Asia) Ltd.
High Court Of Kerala · (1982) 31 CTR 274 : (1982) 137 ITR 110
Income Tax Act, 1961 — Section 33, 43(3)
High Courts01 Apr 1982Dismissed
Narayan Nair and Another Vs Joint Registrar of Co-operative Societies and Others
High Court Of Kerala · AIR 1983 Ker 136 : (1983) 2 ILR (Ker) 132
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 16
High Courts01 Apr 1982Dismissed
K.T. Pavunny and Another Vs K.T. Mathew
High Court Of Kerala · AIR 1982 Ker 309
Civil Procedure Code, 1908 (CPC) — Section 9Trade and Merchandise Marks Act, 1958 — Section 105, 2(1), 27(2)
High Courts01 Apr 1982Allowed
Sankaranarayanan Vs Ayyappan and Others
High Court Of Kerala · AIR 1983 Ker 66
Limitation Act, 1963 — Article 64, 65
High Courts01 Apr 1982Allowed
K.P. Madhavankutty Vs Union of India (UOI) and Others
High Court Of Kerala · (1982) 04 KL CK 0005
Industrial Disputes (Central) Rules, 1957 — Rule 10, 10AIndustrial Disputes Act, 1947 — Section 10, 12, 12(1), 12(3), 12(4)