COURT ARCHIVE

High Court Of Kerala judgments, 1983

266 judgments · page 13 of 14

High Courts02 Feb 1983Dismissed

S. Balakrishnan Nair and Others Vs The Kerla Livestock Development and Milk Marketing Board Ltd. and Others

High Court Of Kerala · (1983) 02 KL CK 0010

Constitution of India, 1950 — Article 14, 19(1)Industrial Disputes Act, 1947 — Section 1(4), 18, 2, 7, 8

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High Courts02 Feb 1983Allowed

Uppadathil Ummer Vs P. Mohammed and 2 Others

High Court Of Kerala · (1983) KLJ 125

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(3), Order 26 Rule 10A, Order 26 Rule 9Criminal Procedure Code, 1973 (CrPC) — Section 99Evidence Act, 1872 — Section 45

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High Courts02 Feb 1983

Commissioner of Income Tax Vs K.C. Thomas and Co.

High Court Of Kerala · (1983) 1 ILR (Ker) 642 : (1983) 142 ITR 332

Income Tax Act, 1922 — Section 26AIncome Tax Act, 1961 — Section 184(1), 184(7), 185(1), 186Income Tax Rules, 1922 — Rule 6B

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High Courts28 Jan 1983Dismissed

Femina and Others Vs State of Kerala and Others

High Court Of Kerala · (1983) 01 KL CK 0023

Constitution of India, 1950 — Article 14, 226

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High Courts28 Jan 1983Dismissed

The Senior Superintendent and Others Vs P.K. Raghavan

High Court Of Kerala · (1983) KLJ 667

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 16, 16(1), 16(10)Constitution of India, 1950 — Article 311

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High Courts28 Jan 1983Dismissed

Manager, S.V. High School Vs State of Kerala and Others

High Court Of Kerala · (1983) 01 KL CK 0008

Kerala Education Rules, 1959 — Rule 67(7), 67(8), 74

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High Courts27 Jan 1983

Commissioner of Gift-tax Vs H.H. Sethu Parvathi Bai

High Court Of Kerala · (1983) 2 ILR (Ker) 620 : (1984) 145 ITR 124

Gift Tax Act, 1958 — Section 6, 6(3)

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High Courts25 Jan 1983

State Bank of India Vs Workmen''s Compensation Commissioner

High Court Of Kerala · (1983) 2 ILR (Ker) 195 : (1983) 1 LLJ 444

Industrial Disputes Act, 1947 — Section 33, 33A

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High Courts24 Jan 1983Allowed

Food Inspector Vs T.P. Alikutty

High Court Of Kerala · (1983) KLJ 145

Prevention of Food Adulteration Act, 1954 — Section 2(1)

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High Courts21 Jan 1983Allowed

T.S. John Vs State of Kerala

High Court Of Kerala · (1983) 01 KL CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 164, 39Evidence Act, 1872 — Section 32, 32(3)Penal Code, 1860 (IPC) — Section 176, 302

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High Courts21 Jan 1983Allowed

Hindustan Construction Co. Ltd. Vs Board of Revenue (L.R.) and Others

High Court Of Kerala · (1983) 01 KL CK 0007

Kerala Stamp Act, 1959 — Section 55 , 55(1)Stamp Act, 1899 — Article 37, 6(1), 54(2), 57, 57(1)

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High Courts19 Jan 1983

A.X. Varghese Vs Vayar Ravi and Others

High Court Of Kerala · (1983) CriLJ 579 : (1983) 1 ILR (Ker) 623

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 118, 186

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High Courts15 Jan 1983

Ponnukutty Vs Ramankutty

High Court Of Kerala · (1983) 01 KL CK 0018

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High Courts12 Jan 1983

Govindankutty Mannadiar and Others Vs Lakshmikutty Amma

High Court Of Kerala · (1983) KLJ 284

Civil Procedure Code, 1908 (CPC) — Section 10, 11, 125, 127Kerala Land Reforms Act, 1963 — Section 125(3)

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High Courts11 Jan 1983Allowed

S. Ambika Vs Rajappan

High Court Of Kerala · (1983) 01 KL CK 0019

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 27(2), Order 41 Rule 28, Order 41 Rule 29Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts11 Jan 1983

S.N.D.P. Yogam Vs Commissioner of Income Tax

High Court Of Kerala · (1985) 154 ITR 624

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High Courts11 Jan 1983

Regional Provident Fund Commissioner Vs Lord Krishna Bank Limited and Others

High Court Of Kerala · (1983) 01 KL CK 0001

Constitution of India, 1950 — Article 134AEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(22)

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High Courts10 Jan 1983

N.D. George Vs State of Kerala and Others

High Court Of Kerala · (1983) 01 KL CK 0004

Kerala Service Rules, 1958 — Rule 3

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High Courts06 Jan 1983

Thilothama Vs Kunjappan

High Court Of Kerala · (1983) CriLJ 273

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127

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High Courts06 Jan 1983Dismissed

D. Narayana Surve Vs Pappu Ammal and Others

High Court Of Kerala · (1983) 01 KL CK 0011

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Specific Relief Act, 1963 — Section 12, 12(1), 12(2), 12(3), 22Transfer of Property Act, 1882 — Section 55(1)

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