High Courts23 Mar 1983Dismissed
Madanamohanan Kartha Vs Ernakulam Service Co-operative Bank Limited and Another
High Court Of Kerala · (1983) KLJ 345
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,334 of 2,714
High Courts22 Mar 1983
Gangadharan Vs Kerala Fisheries Corporation Limited
High Court Of Kerala · (1983) 2 LLJ 360
Constitution of India, 1950 — Article 12, 226, 77
High Courts22 Mar 1983
G. Ameer Vs Controller of Estate Duty
High Court Of Kerala · (1984) 150 ITR 443
Estate Duty Act, 1953 — Section 59
High Courts18 Mar 1983Dismissed
Malabar Industrial Co. Ltd. Vs A. John Anthrapper
High Court Of Kerala · (1985) 57 CompCas 717 : (1983) 2 ILR (Ker) 92
Companies Act, 1956 — Section 433, 439
High Courts17 Mar 1983
The Kerala Premo Pipe Factory Ltd. Vs State of Kerala
High Court Of Kerala · (1984) 57 STC 84
Kerala General Sales Tax Act, 1963 — Section 5, 5A
High Courts17 Mar 1983Dismissed
Krishnan Nair Sreedharan Nair Vs Oommoommen Abraham
High Court Of Kerala · AIR 1984 Ker 164
Transfer of Property Act, 1882 — Section 106, 110
High Courts17 Mar 1983
Vasu Vs T. Unnikrishnan and Another
High Court Of Kerala · (1983) CriLJ 1194
Criminal Procedure Code, 1973 (CrPC) — Section 397, 451, 452, 482Penal Code, 1860 (IPC) — Section 189, 193, 209, 211, 406
High Courts17 Mar 1983
COMMISSIONER OF INCOME TAX Vs MADHAVAN NAYAR.
High Court Of Kerala · (1983) 35 CTR 81
Income Tax Act, 1961 — Section 258
High Courts16 Mar 1983Allowed
Radhakrishna Pillai Vs Sasidharan Nair and Others
High Court Of Kerala · AIR 1983 Ker 236 : (1984) 1 ILR (Ker) 744 : (1983) KLJ 280
Civil Procedure Code, 1908 (CPC) — Section 149Kerala Panchayat (Decision of Election Disputes) Rules, 1963 — Rule 11, 13, 5Kerala Panchayat Act, 1960 — Section 22
High Courts16 Mar 1983
Dr. Yogiraj P. Achuthan Vs M. Vivek Ravindranath and Others
High Court Of Kerala · (1983) KLJ 253
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 98, 115Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 115
High Courts14 Mar 1983Allowed
Parambath Balan and Another Vs Vellangattu Kousu and Others
High Court Of Kerala · (1983) 03 KL CK 0009
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(3), Order 26 Rule 9
High Courts10 Mar 1983Dismissed
Lakshmi Vs Kuppuswamy Chettiar and Others
High Court Of Kerala · (1983) KLJ 324
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(2)(c), 20
High Courts08 Mar 1983
M.J. George Vs S.I. of Police
High Court Of Kerala · (1984) CriLJ 717 : (1983) 2 ILR (Ker) 75 : (1983) KLJ 227
Constitution of India, 1950 — Article 311Criminal Procedure Code, 1973 (CrPC) — Section 197, 25Penal Code, 1860 (IPC) — Section 21, 379, 384
High Courts07 Mar 1983
Kollam Taluk Abkari Contractors'' Association Vs Quilon Chethu Thozhilali Union and Others
High Court Of Kerala · (1983) KLJ 342 : (1983) 2 LLJ 369
Industrial Disputes Act, 1947 — Section 2, 25F, 25FF, 25FFF, 3
High Courts04 Mar 1983
P.S. Gopal Raja Vs Agricultural Income Tax Officer and Others
High Court Of Kerala · (1983) 37 CTR 261 : (1985) 155 ITR 434 : (1983) KLJ 357
Kerala Agricultural Income Tax Act, 1950 — Section 9(2)
High Courts04 Mar 1983Dismissed
Food Inspector Angamali Circle Vs Kodungallur Service Sahakarana Bank Ltd. and 2 Others
High Court Of Kerala · (1983) KLJ 593
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Prevention of Food Adulteration Act, 1954 — Section 11, 13(2), 16(1)(a)(i), 17(2), 2(ia)(a)
High Courts03 Mar 1983
Annamma, C.V. Vs The District Educational Officer and Others
High Court Of Kerala · (1983) 03 KL CK 0021
Kerala Education Rules, 1959 — Rule 6F, 6F(2), 6F(3)
High Courts02 Mar 1983
Narayanan Kutty Vs State
High Court Of Kerala · (1984) CriLJ 58 : (1983) 2 ILR (Ker) 472
Army Act, 1950 — Section 179Constitution of India, 1950 — Article 1, 161, 162, 246, 72Criminal Procedure Code, 1973 (CrPC) — Section 401, 402, 432, 433
High Courts28 Feb 1983
P.M. Unni Raja and Others Vs Principal, Medical College, Trivandrum and Others
High Court Of Kerala · AIR 1983 Ker 200 : (1983) 2 ILR (Ker) 754
Constitution of India, 1950 — Article 226Kerala University Act, 1974 — Section 23, 36, 5Kerala University First Ordinances, 1978 — Ordinance 23
High Courts25 Feb 1983Allowed
O.P. Kumaran Vs The Marine Products Exports Development Authority
High Court Of Kerala · (1983) 02 KL CK 0011
Marine Products Export Development Authority Act, 1972 — Section 34