High Courts24 Feb 1983Dismissed
Labour Enforcement Officer Vs M.K. Vijayaraghavan
High Court Of Kerala · (1983) 02 KL CK 0026
Minimum Wages (Central) Rules, 1950 — Rule 21, 21(4), 22, 25, 25(2)Minimum Wages Act, 1948 — Section 12, 13, 14, 15, 16
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,335 of 2,714
High Courts24 Feb 1983Dismissed
C.P.K. Trading Company Vs Additional Sales Tax Officer and Another
High Court Of Kerala · (1983) 2 ILR (Ker) 746 : (1983) 54 STC 222
Central Sales Tax Act, 1956 — Section 13, 13(1), 13(3), 13(4), 13(4)(e)
High Courts23 Feb 1983Allowed
G. Ravindran Nair Vs State of Kerala
High Court Of Kerala · (1983) KLJ 360
Constitution of India, 1950 — Article 226, 311(2)
High Courts22 Feb 1983Allowed
Gokuldas Vs Union of India (UOI) and Another
High Court Of Kerala · AIR 1983 Ker 169 : (1983) 2 ILR (Ker) 247
Arbitration Act, 1940 — Section 20, 41Civil Procedure Code, 1908 (CPC) — Section 41
High Courts22 Feb 1983
Pushpadharan Vs Food Corporation of India
High Court Of Kerala · (1983) 2 ILR (Ker) 454 : (1984) 1 LLJ 417
Constitution of India, 1950 — Article 14, 16Food Corporations Act, 1964 — Section 45
High Courts22 Feb 1983Dismissed
Ravi Industries and Saw Mills Vs The State of Kerala and 4 Others
High Court Of Kerala · (1983) KLJ 240
High Courts18 Feb 1983Dismissed
Geevarghese Vs State of Kerala and Others
High Court Of Kerala · (1983) 02 KL CK 0016
Constitution of India, 1950 — Article 14, 19, 19(1), 226, 31Land Acquisition Act, 1894 — Section 11, 17, 18, 19(1), 19(4)
High Courts16 Feb 1983
Kunnoth Poovadan Lakshmi Vs District Collector and Others K.P. Krishnan Vs State of Kerala and Others
High Court Of Kerala · (1984) 147 ITR 24
Kerala Agricultural Income Tax Act, 1950 — Section 36, 39, 40(2), 44, 9(2)
High Courts15 Feb 1983Dismissed
K. Karunakaran Nair Vs Sreevardhini Chit Fund (P) Ltd. and Another
High Court Of Kerala · (1983) 02 KL CK 0022
Civil Procedure Code, 1908 (CPC) — Section 60Insurance Act, 1938 — Section 38Law of Property Act, 1925 — Section 123, 136
High Courts15 Feb 1983Dismissed
A.S.P. Kurup Vs Union of India (UOI) and Others
High Court Of Kerala · AIR 1983 Ker 259
Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 14, 4
High Courts15 Feb 1983
State of Kerala Vs N. Soman
High Court Of Kerala · (1984) CriLJ 567
Prevention of Food Adulteration Act, 1954 — Section 13, 16, 2, 7
High Courts14 Feb 1983
Jose Vs State of Kerala
High Court Of Kerala · (1984) CriLJ 748 : (1983) 1 ILR (Ker) 845
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts10 Feb 1983
Devassia Varkey Vs St. Mary''s Forena Church and Others
High Court Of Kerala · (1983) KLJ 431
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 3, Order 2 Rule 3Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4)
High Courts10 Feb 1983
Jose and Others Vs State of Kerala
High Court Of Kerala · (1983) KLJ 132
Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 107, 108, 108
High Courts09 Feb 1983
Ratnamma and Another Vs Easwari Pillai Komalamma Pillai
High Court Of Kerala · (1983) KLJ 151
Kerala Land Reforms Act, 1963 — Section 125(3), 2(25), 79A, 80A(3)
High Courts09 Feb 1983Allowed
Kerala State Co-operative Employees Association Vs The Labour Court and Others
High Court Of Kerala · (1983) 02 KL CK 0009
Kerala Payment of Subsistence Allowance Act, 1972 — Section 3
High Courts09 Feb 1983
K. Saradamma Vs The Senior Superintendent of Post Office
High Court Of Kerala · (1983) 02 KL CK 0002
Kerala Service Rules, 1958 — Rule 56, 56APosts and Telegraphs Extra Departmental Agents (Conduct and Service) Rules, 1964 — Rule 9(3)
High Courts09 Feb 1983
Manhangodu Kumaran Vs The Taluk Land Board and Others
High Court Of Kerala · (1983) KLJ 149
Kerala Court Fees and Suits Valuation Act, 1959 — Section 83ARules of the High Court of Kerala, 1971 — Rule 67
High Courts07 Feb 1983
Aravindan and Others Vs State of Kerala
High Court Of Kerala · (1983) CriLJ 1259
Constitution of India, 1950 — Article 19Penal Code, 1860 (IPC) — Section 121A, 124A, 141, 143, 149Representation of the People Act, 1951 — Section 131