High Courts01 Aug 1983Allowed
P. Sundardas Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1984 Ker 18
Essential Commodities Act, 1955 — Section 2, 3
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,331 of 2,714
High Courts29 Jul 1983Dismissed
T. M. Somarajan Vs P. Jayakumar and Another
High Court Of Kerala · (1983) KLJ 469
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 197(1)(b), 348, 482
High Courts29 Jul 1983Allowed
Tata Tea Limited Vs State of Kerala and Another
High Court Of Kerala · (1984) KLJ 400
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1)(b), 134, 135, 136Penal Code, 1860 (IPC) — Section 188Water (Prevention and Control of Pollution) Act, 1974 — Section 17, 20, 21, 22, 23
High Courts28 Jul 1983
Mrs. Mariamma Mathew Vs The Special Sale Officer, Kerala Co-Operative Central Mortgage Mortgage Bank, Kottayam and 2 Others
High Court Of Kerala · (1983) KLJ 742
Kerala Co-operative Land Mortgage Banks Act, 1960 — Section 12(2)
High Courts28 Jul 1983Allowed
S. James Vincent Vs K.A. George and Another
High Court Of Kerala · (1983) ACJ 774
Motor Vehicles Act, 1988 — Section 110C(2A), 96(2)
High Courts28 Jul 1983Dismissed
Sankaran Vs Sankaran and Another
High Court Of Kerala · (1983) KLJ 505
High Courts27 Jul 1983
Krishnan Nair alias Manian Vs State of Kerala
High Court Of Kerala · (1983) KLJ 649
Constitution of India, 1950 — Article 14, 161, 21, 226, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 432(1), 432(3), 433, 433APenal Code, 1860 (IPC) — Section 227
High Courts26 Jul 1983
Krishnan Nair Vs State of Kerala
High Court Of Kerala · (1984) CriLJ 87 : (1983) 2 ILR (Ker) 649
Constitution of India, 1950 — Article 14, 161, 21, 226, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433APenal Code, 1860 (IPC) — Section 227
High Courts25 Jul 1983Dismissed
K.S. Rajan Vs The State of Kerala and Others
High Court Of Kerala · (1983) 07 KL CK 0016
Kerala Panchayat (Acquisition and Transfer of Immovable Properties) Rules, 1963 — Rule 13, 14, 6, 6(1)Kerala Panchayat Act, 1960 — Section 74
High Courts25 Jul 1983Dismissed
Jose J. Kadavil and K.T. Mathew Vs Malabar Industrial Co. Ltd.
High Court Of Kerala · (1986) 59 CompCas 969
Companies Act, 1956 — Section 397, 398, 433, 443, 443(1)
High Courts20 Jul 1983Dismissed
President, Alleppey Co-op. Land Mortgage Bank Ltd. Vs Francis J. Noronah
High Court Of Kerala · (1983) KLJ 796
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C, 33C(2)
High Courts19 Jul 1983
Commissioner of Income Tax Vs K. Mahim
High Court Of Kerala · (1984) 39 CTR 337 : (1984) 1 ILR (Ker) 74 : (1984) 149 ITR 737
Income Tax Act, 1961 — Section 139(5), 271, 271(1)
High Courts19 Jul 1983
Dr. S. R. Achuthanandan Vs The Commissioner, Municipal Council, Kodungallur and Others
High Court Of Kerala · (1983) KLJ 502
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 5
High Courts18 Jul 1983
Rajasekharan Naicker Vs Govindankutty Naicker and 5 Others
High Court Of Kerala · (1983) KLJ 506
Trusts Act, 1882 — Section 49
High Courts18 Jul 1983Dismissed
Cherummel Abdulla Vs Poovvalora Katheesa
High Court Of Kerala · AIR 1984 Ker 94 : (1983) KLJ 543
High Courts15 Jul 1983
Rajan Vs State of Kerala and Others
High Court Of Kerala · (1984) 1 LLJ 278
Constitution of India, 1950 — Article 14, 16
High Courts15 Jul 1983Dismissed
State of Kerala Vs Varghese and Another
High Court Of Kerala · (1983) KLJ 443
Kerala Land Reforms Act, 1963 — Section 84
High Courts14 Jul 1983Dismissed
Leelamma Vs Madhavan and Others
High Court Of Kerala · (1983) KLJ 664
Partition Act, 1893 — Section 4
High Courts13 Jul 1983
P.K. Sankaran Vs Sales Tax Officer
High Court Of Kerala · (1983) 2 ILR (Ker) 701 : (1983) 54 STC 312
Constitution of India, 1950 — Article 226
High Courts13 Jul 1983Allowed
P.K. Ahmed Vs State of Kerala
High Court Of Kerala · (1983) KLJ 516
Constitution of India, 1950 — Article 226, 227, 32