High Courts30 Aug 1983
Commissioner of Income Tax Vs A.P. Parukutty Mooppilamma and Others
High Court Of Kerala · (1984) 38 CTR 354 : (1984) 1 ILR (Ker) 449 : (1984) 149 ITR 131
Income Tax Act, 1961 — Section 2(31)
COURT ARCHIVE
High Court Of Kerala judgments, 1983
266 judgments · page 6 of 14
High Courts30 Aug 1983Dismissed
B. Venugopal Vs The General Manager, K.S.R.T.C., Trivandrum and Another
High Court Of Kerala · (1983) KLJ 619
Industrial Disputes Act, 1947 — Section 33, 33(3)
High Courts19 Aug 1983
K.M. Joseph Vs The District Collector Ernakulam
High Court Of Kerala · (1989) 1 KLJ 286
Kerala Public Accountants Act, 1963 — Section 2(b), 3(2), 6
High Courts19 Aug 1983Allowed
Joseph Vs Kochunny Moossa and Another
High Court Of Kerala · (1983) KLJ 561
Kerala Debt Relief Ordinance, 1977 — Ordinance 1, Ordinance 9
High Courts19 Aug 1983
State of Kerala Vs Chellappan George and Another
High Court Of Kerala · (1983) CriLJ 1780
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Customs Act, 1962 — Section 1, 19General Clauses Act, 1897 — Section 12, 8
High Courts19 Aug 1983
Food Inspector, Palghat Municipality Vs The Pirayiri Co-operative Milk Supply Society Ltd. and Others K. Bhaskaran Vs State of Kerala and Another
High Court Of Kerala · (1983) 08 KL CK 0006
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 10, 11, 13, 14A, 16
High Courts17 Aug 1983Allowed
Peter Thompson Vs Mrs. Tresa Xavier and Another
High Court Of Kerala · AIR 1984 Ker 35 : (1984) 1 ILR (Ker) 174
Lunacy Act, 1912 — Section 40, 41, 62, 63
High Courts17 Aug 1983
Parekh Brothers Vs Commissioner of Income Tax and Others
High Court Of Kerala · (1983) 36 CTR 372 : (1984) 1 ILR (Ker) 673 : (1984) 150 ITR 105
Income Tax Act, 1961 — Section 263, 264
High Courts16 Aug 1983
E. Kunhiraman Nair Vs Superintendent of Post Offices and Others
High Court Of Kerala · (1984) 1 ILR (Ker) 162 : (1984) 1 LLJ 135
Constitution of India, 1950 — Article 14, 16, 311
High Courts16 Aug 1983Dismissed
Dr. P.M.K. Mohammed Vs Chakkappan
High Court Of Kerala · (1983) KLJ 646
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, Order 9 Rule 9, 107, 141, 151Constitution of India, 1950 — Article 226Kerala Land Reforms Act, 1963 — Section 102, 102(3)
High Courts13 Aug 1983Allowed
Ouseph Vs State of Kerala
High Court Of Kerala · (1983) KLJ 473
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 320
High Courts12 Aug 1983Dismissed
Kollatra Abbas Haji Vs Government of India and Others
High Court Of Kerala · (1991) ECR 131 : (1984) 15 ELT 129
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 107, 112, 138B, 139Evidence Act, 1872 — Section 106
High Courts08 Aug 1983Dismissed
Ittoochalil Meethal Moossa Vs Pachiparambath Meethal Fathimas
High Court Of Kerala · AIR 1983 Ker 283 : (1984) 1 ILR (Ker) 92
Civil Procedure Code, 1908 (CPC) — Section 100Dissolution of Muslim Marriages Act, 1939 — Section 2
High Courts05 Aug 1983Dismissed
State of Kerala Vs R. Sudarsan Babu and Others
High Court Of Kerala · AIR 1984 Ker 1 : (1983) 2 ILR (Ker) 661
Constitution of India, 1950 — Article 12, 19(1), 194(3), 20, 208Kerala High Court Act, 1958 — Section 5
High Courts05 Aug 1983
Bhaskaran Vs Kannan Chettiar and Others
High Court Of Kerala · (1983) 08 KL CK 0023
Central Motor Vehicles Rules, 1989 — Rule 177A, 177A(3), 177A(4)Motor Vehicles Act, 1988 — Section 47(1)
High Courts05 Aug 1983
T.A. George Vs Agricultural Income Tax Officer and Another
High Court Of Kerala · (1984) 1 ILR (Ker) 146 : (1985) 153 ITR 721
Constitution of India, 1950 — Article 226, 265Income Tax Act, 1961 — Section 147Kerala Agricultural Income Tax Act, 1950 — Section 17(2), 35
High Courts05 Aug 1983Allowed
Ramachandran Vs State of Kerala
High Court Of Kerala · (1984) 55 CompCas 590 : (1984) 55 STC 209
Kerala General Sales Tax Act, 1963 — Section 23
High Courts05 Aug 1983
Indian Transformers Ltd. Vs Assistant Collector and Another
High Court Of Kerala · (1983) 14 ELT 2293
Central Excise Rules, 1944 — Rule 177CCentral Excises and Salt Act, 1944 — Section 4(4)Constitution of India, 1950 — Article 12, 14, 217(3), 226
High Courts04 Aug 1983
C.K. Moidoo and Others Vs Vayyaprath Kunnath Mayan and Another
High Court Of Kerala · (1984) CriLJ 322 : (1983) KLJ 528
Child Marriage Restraint Act, 1929 — Section 10, 2, 3, 4, 5Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 482
High Courts03 Aug 1983Allowed
Smt. Kochupennu Lakshmi Vs The Chairman, Kerala State Road Transport Corporation, Trivandrum
High Court Of Kerala · (1984) 2 ACC 181 : AIR 1984 Ker 97 : (1983) 2 ILR (Ker) 713 : (1983) KLJ 546
Constitution of India, 1950 — Article 226Fatal Accidents Act, 1855 — Section 1A, 2Motor Vehicles Act, 1939 — Section 110A