High Courts14 Oct 1983Allowed
Parameswaran Nair Narayanan Nair Vs Krishnapillai Chellappan Pillai
High Court Of Kerala · AIR 1984 Ker 48 : (1984) 1 ILR (Ker) 770
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(16), 2(3)
COURT ARCHIVE
High Court Of Kerala judgments, 1983
266 judgments · page 4 of 14
High Courts14 Oct 1983Allowed
Paulose Vs State of Kerala and Others
High Court Of Kerala · (1983) 10 KL CK 0009
Arbitration Act, 1940 — Section 12, 28, 28(1)
High Courts12 Oct 1983
Kunhabdulla Vs Union of India (UOI) and Others
High Court Of Kerala · (1984) 1 ILR (Ker) 199 : (1984) 1 LLJ 118
Constitution of India, 1950 — Article 19, 3, 311
High Courts10 Oct 1983Allowed
Kerala Wakf Board and Another Vs State of Kerala and Another
High Court Of Kerala · AIR 1984 Ker 57
Waqf Act, 1954 — Section 18, 63, 64, 64(1)
High Courts10 Oct 1983Dismissed
The Rajalakshmi Mills Ltd. and Others Vs The Union of India (UOI) and Others
High Court Of Kerala · (1983) 10 KL CK 0005
Customs Act, 1962 — Section 12, 12(1), 14, 14(1), 14(2)Customs Tariff Act, 1975 — Section 2, 3
High Courts07 Oct 1983Allowed
Ponnani P.C.C. Marketing Society Ltd. Vs The Joint Registrar of Co-op. Societies
High Court Of Kerala · (1984) KLJ 65
Co-operative Societies Act, 1912 — Section 28, 28(1)
High Courts07 Oct 1983Allowed
Ponnani P.C.C. Marketing Society Ltd. Vs The Joint Registrar of Co-operative Societies
High Court Of Kerala · (1984) KLJ 65
Travancore-Cochin Interpretation and General Clauses Act, 1125 — Section 13
High Courts06 Oct 1983
K.P. Kunhikandan Vs State of Kerala and Others
High Court Of Kerala · (1983) KLJ 706
Constitution of India, 1950 — Article 226
High Courts06 Oct 1983Allowed
N.R. Prabhakaran and Others Vs Methala Panchayat Executive Officer and Others
High Court Of Kerala · (1984) KLJ 89
Kerala Panchayat (Public and Private Markets) Rules, 1964 — Rule 7Kerala Panchayat Raj Act, 1994 — Section 85(1)
High Courts06 Oct 1983Allowed
K. Jayachandran Vs Canara Bank and Another
High Court Of Kerala · (1983) 10 KL CK 0022
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12(2), 19Canara Bank Officers Service Regulations — Regulation 16(3)Constitution of India, 1950 — Article 12, 226
High Courts05 Oct 1983
Superintendent of Customs Vs Ummerkutty and Others
High Court Of Kerala · (1986) 23 ELT 384
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 190(1), 191(1), 309Customs Act, 1962 — Section 104, 104(1), 104(2), 104(3), 104(4)Foreign Exchange Regulation Act, 1973 — Section 35
High Courts05 Oct 1983Dismissed
T.M. Abraham and Another Vs State of Kerala and Others
High Court Of Kerala · AIR 1984 Ker 42
Constitution of India, 1950 — Article 14
High Courts05 Oct 1983
The Superintendent of Customs, C.I.U. Vs P.K. Ummerkutty and Others
High Court Of Kerala · (1983) CriLJ 1860
Criminal Procedure Code, 1973 (CrPC) — Section 104, 135, 167, 190, 309Customs Act, 1962 — Section 104, 135, 137Foreign Exchange Regulation Act, 1973 — Section 35
High Courts05 Oct 1983
Ibrahimkutty and Another Vs State of Kerala
High Court Of Kerala · (1984) CriLJ 221 : (1983) KLJ 655
Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts03 Oct 1983Allowed
Unni Vs Vijayan
High Court Of Kerala · AIR 1984 Ker 32
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 5(3), Order 38 Rule 6
High Courts03 Oct 1983Dismissed
T.M. Abraham and Another Vs State of Kerala and Others
High Court Of Kerala · (1984) KLJ 170
Constitution of India, 1950 — Article 14
High Courts03 Oct 1983Allowed
K.V. Kunhammed Kutty Vs Avokker and Others
High Court Of Kerala · (1984) KLJ 415
Evidence Act, 1872 — Section 91, 92
High Courts30 Sept 1983Allowed
Varghese Maymadum C. and Others Vs State of Kerala and Others
High Court Of Kerala · (1983) 09 KL CK 0018
Dentists Act, 1948 — Section 2, 20, 21, 22, 24Nurses and Midwives Act, 1953 — Section 17, 17(1), 19, 19(1)
High Courts30 Sept 1983
North Malabar Gramin Bank Vs The Regional Provident Fund Commissioner
High Court Of Kerala · (1983) 09 KL CK 0013
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 15(2), 16, 5
High Courts30 Sept 1983
Achutha Menon Vs Jaganatha Menon and Others
High Court Of Kerala · AIR 1984 Ker 51 : (1984) 1 ILR (Ker) 484
Evidence Act, 1872 — Section 115