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
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,329 of 2,714
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
High Courts30 Sept 1983Dismissed
Vadakkanchery Kshirotpadaka Sahakarana Sangam and 3 Others Vs The Joint Registrar of Co-Operative Societies and Others
High Court Of Kerala · (1983) KLJ 598
Constitution of India, 1950 — Article 226
High Courts28 Sept 1983
K. Mohammad Ahmed Vs State of Kerala and Others
High Court Of Kerala · AIR 1984 Ker 146
Citizenship Act, 1955 — Section 5(1), 9, 9(2)
High Courts23 Sept 1983Dismissed
Grand Cashew Corporation and Others Vs Gibbs Nathaniel (Canada) Ltd.
High Court Of Kerala · AIR 1984 Ker 33 : (1983) KLJ 662
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 50, Order 6 Rule 17, 115Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 5(1), 6
High Courts22 Sept 1983
Mrs. Saramma Punnen and 2 Others Vs Anthrayose Varkey
High Court Of Kerala · (1983) KLJ 576
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(12), 11(3)
High Courts20 Sept 1983Dismissed
Mooken Devassy Ouseph and Sons Vs Rajappan Pillai
High Court Of Kerala · AIR 1984 Ker 91 : (1984) 1 ILR (Ker) 332
General Clauses Act, 1897 — Section 3(22)Limitation Act, 1963 — Section 14, 14(1), 2
High Courts19 Sept 1983
Azeez and Co. and Others Vs Indian Overseas Bank and Others
High Court Of Kerala · (1983) 09 KL CK 0019
Kerala Court Fees and Suits Valuation Act, 1959 — Section 52
High Courts16 Sept 1983
State of Kerala Vs R. Sivadasan and Others
High Court Of Kerala · (1983) KLJ 603
Contract Act, 1872 — Section 39
High Courts14 Sept 1983Allowed
Gopinathan Nair Vs Sankaran Madhavan and Another
High Court Of Kerala · (1983) 09 KL CK 0006
Civil Procedure Code, 1882 — Section 244Civil Procedure Code, 1908 (CPC) — Section 47, 47(1)Kerala Land Reforms (Amendment) Act, 1969 — Section 108(2)
High Courts12 Sept 1983Dismissed
Kunhikayyumma and Another Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1984 Ker 184
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9(2), 151
High Courts09 Sept 1983
C.M.A. Muhammed and Another Vs Abdul Rahim
High Court Of Kerala · (1983) KLJ 571
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11, 11(3), 17, 17(1)Transfer of Property Act, 1882 — Section 108, 111
High Courts09 Sept 1983
Matha Plantations Vs Deputy Commissioner of Agricultural Income Tax and Sales Tax and Another
High Court Of Kerala · (1984) 150 ITR 480
Income Tax Act, 1922 — Section 26AIncome Tax Rules, 1922 — Rule 2Kerala Agricultural Income Tax Act, 1950 — Section 27
High Courts09 Sept 1983
Ouseph Mathew and Company Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1984) 1 ILR (Ker) 693 : (1984) 150 ITR 120
Income Tax Act, 1961 — Section 146, 264
High Courts08 Sept 1983Allowed
Narayana Menon Vs The Manager, P.V.S.H.S. and Others
High Court Of Kerala · (1983) 09 KL CK 0007
Constitution of India, 1950 — Article 226Kerala Education Act, 1958 — Section 7Kerala Education Rules, 1959 — Rule 44, 44(1), 44A, 44B(2)
High Courts05 Sept 1983Dismissed
C.M. Chandramathy Vs Kasaragod Bus Transport Co. and Others
High Court Of Kerala · AIR 1983 Ker 273
Constitution of India, 1950 — Article 226Kerala Motor Vehicles Rules, 1989 — Rule 177A(4), 177A(5)Motor Vehicles Act, 1939 — Section 47A
High Courts01 Sept 1983Allowed
K. Govindan Vs Dy. Registrar of Co-op. Societies, Cannanore and Others
High Court Of Kerala · AIR 1984 Ker 26
Constitution of India, 1950 — Article 226
High Courts30 Aug 1983
P.T. Abdul Sattar Vs Controller of Estate Duty
High Court Of Kerala · (1984) 1 ILR (Ker) 366 : (1984) 150 ITR 207
Estate Duty Act, 1953 — Section 5