High Courts13 Apr 1983
In Re: Prison Reforms Enhancement of Wages of Prisoners etc.
High Court Of Kerala · AIR 1983 Ker 261 : (1983) 2 ILR (Ker) 505
Constitution of India, 1950 — Article 226, 23(1), 23(2), 39, 43Kerala Prisons Rules, 1958 — Rule 384
COURT ARCHIVE
High Court Of Kerala judgments, 1983
266 judgments · page 10 of 14
High Courts13 Apr 1983
Mani and Another Vs State of Kerala
High Court Of Kerala · (1983) CriLJ 1262
Criminal Procedure Code, 1973 (CrPC) — Section 122, 31, 362, 369, 397Penal Code, 1860 (IPC) — Section 34, 379, 457
High Courts13 Apr 1983
Rajagiri Rubber and Produce Co. Ltd. Vs Addl. Sales Tax Officer and Others
High Court Of Kerala · (1983) 2 ILR (Ker) 495 : (1983) 143 ITR 742 : (1983) 53 STC 370
High Courts12 Apr 1983
Vincent Panikulangara Vs V.R. Krishna Iyer
High Court Of Kerala · (1983) 04 KL CK 0004
Constitution of India, 1950 — Article 39AContempt of Courts Act, 1971 — Section 5
High Courts11 Apr 1983Dismissed
Cheriyathu Joseph and Others Vs State of Kerala
High Court Of Kerala · (1984) KLJ 463
Civil Procedure Code, 1908 (CPC) — Section 4Constitution of India, 1950 — Article 254Kerala Forest Act, 1961 — Section 12A
High Courts08 Apr 1983
K. S. Abdul Rahiman and 3 Others Vs Ramankutty Moothan
High Court Of Kerala · (1983) KLJ 331
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(10), 11(2), 11(3), 11(3)
High Courts07 Apr 1983Dismissed
Shibu Vs University of Kerala and Others
High Court Of Kerala · (1983) KLJ 350
High Courts07 Apr 1983Allowed
Girijadevi Kunjamma Vs Hormis Thaliath and Others
High Court Of Kerala · (1983) 04 KL CK 0009
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 16 Rule 11, 115Kerala Municipal Building Rules, 1968 — Rule 30(5)Kerala Municipal Corporation Act, 1961 — Section 263
High Courts30 Mar 1983Dismissed
Thankamma Vs Mamachan
High Court Of Kerala · (1983) 03 KL CK 0027
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 97, 47
High Courts30 Mar 1983
State of Kerala Vs Sundaram Iyer and Others
High Court Of Kerala · (1983) 03 KL CK 0002
Constitution of India, 1950 — Article 226Kerala Service Rules, 1958 — Rule 10, 12(13), 5A, 60
High Courts29 Mar 1983Allowed
A.N. Rajamma Vs State of Kerala and Others
High Court Of Kerala · (1983) 03 KL CK 0026
Constitution of India, 1950 — Article 14, 15(1), 19, 226, 39AKerala Last Grade Service Rules — Rule 1, 5, 8
High Courts25 Mar 1983Allowed
Sudhakaran Aniyan Kunju Vs State of Kerala
High Court Of Kerala · (1983) KLJ 275
Criminal Procedure Code, 1973 (CrPC) — Section 300, 313Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302, 304, 324, 34, 342
High Courts24 Mar 1983Dismissed
Subramonian Vs Karthiayani
High Court Of Kerala · (1983) 03 KL CK 0008
Kerala Land Reforms (Amendment) Act, 1969 — Section 108(3)Kerala Land Reforms Act, 1963 — Section 108(3), 13, 132, 132(3), 18Limitation Act, 1963 — Article 137
High Courts24 Mar 1983Allowed
C.P. Rajan Vs Thalappilly Radhakrishnan and Another
High Court Of Kerala · (1983) 03 KL CK 0007
Civil Procedure Code, 1908 (CPC) — Section 99Kerala Panchayat (Decision of Election Disputes) Rules, 1963 — Rule 11, 25(1), 5(1), 5(2), 5(3)Representation of the People Act, 1951 — Section 81(3), 83, 83(1), 86(1)
High Courts23 Mar 1983
Kamaraj Spinning Mills Ltd. Vs Union of India (UOI) and Others
High Court Of Kerala · (1983) ECR 1462D : (1983) 14 ELT 1751
Central Excise Rules, 1944 — Rule 8(1)Customs Act, 1962 — Section 12, 20(2), 25, 25(1)Customs Tariff Act, 1975 — Section 2, 25, 3, 3(1), 3(6)
High Courts23 Mar 1983Dismissed
Mrs. Elizabeth Samuel Aaron Vs State of Kerala and Others
High Court Of Kerala · AIR 1983 Ker 225
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Industries (Development and Regulation) Act, 1951 — Section 2, 20
High Courts23 Mar 1983Allowed
N. Rajendran and another Vs The Divisional Engineer and Another
High Court Of Kerala · (1985) KLJ 518
Constitution of India, 1950 — Article 14, 16(1)
High Courts23 Mar 1983Dismissed
Madanamohanan Kartha Vs Ernakulam Service Co-operative Bank Limited and Another
High Court Of Kerala · (1983) KLJ 345
High Courts22 Mar 1983
Gangadharan Vs Kerala Fisheries Corporation Limited
High Court Of Kerala · (1983) 2 LLJ 360
Constitution of India, 1950 — Article 12, 226, 77
High Courts22 Mar 1983
G. Ameer Vs Controller of Estate Duty
High Court Of Kerala · (1984) 150 ITR 443
Estate Duty Act, 1953 — Section 59