High Courts14 Oct 1982Dismissed
M.P. Varghese and Others Vs State of Kerala and Others
High Court Of Kerala · AIR 1983 Ker 133
Kerala University Act, 1974 — Section 19, 23, 34, 5, 56
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,340 of 2,714
High Courts08 Oct 1982
Sudarsan Chits (India) Ltd. Vs Sukumaran Pillai and Others
High Court Of Kerala · (1985) 57 CompCas 85 : (1983) 1 ILR (Ker) 700
Companies Act, 1956 — Section 191, 433, 434(2), 443
High Courts08 Oct 1982
Food Inspector, Chalakudy Municipality and Another Vs Prabhakaran and Others
High Court Of Kerala · (1983) CriLJ 81 : (1983) 1 ILR (Ker) 242
Criminal Procedure Code, 1973 (CrPC) — Section 100, 103, 107Prevention of Food Adulteration Act, 1954 — Section 10, 11, 13, 14A, 16
High Courts07 Oct 1982
Umayammal Vs State of Kerala
High Court Of Kerala · (1983) 1 ILR (Ker) 317 : (1983) 1 LLJ 267
Constitution of India, 1950 — Article 124, 14, 146, 148, 154Government of India Act, 1935 — Section 240Industrial Disputes Act, 1947 — Section 2, 25F, 25G, 25H, 25J
High Courts06 Oct 1982Allowed
Kochadima Abdul Salam Vs Muhammed Kunju Basheer and Others
High Court Of Kerala · (1983) KLJ 183
Criminal Procedure Code, 1973 (CrPC) — Section 173, 210, 210(1), 210(2), 221Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 323
High Courts06 Oct 1982
Uthaman and Others Vs State of Kerala
High Court Of Kerala · (1983) CriLJ 74 : (1983) 1 ILR (Ker) 232
Criminal Procedure Code, 1973 (CrPC) — Section 389, 436, 437, 439Penal Code, 1860 (IPC) — Section 302, 34, 448
High Courts05 Oct 1982Allowed
M.K. Santhamma Vs The Kerala Public Service Commission and Another
High Court Of Kerala · AIR 1983 Ker 84 : (1983) 1 ILR (Ker) 223
Constitution of India, 1950 — Article 14, 16, 16(4), 315Kerala Public Service Commission Rules of Procedure, 1976 — Rule 22
High Courts04 Oct 1982
Transport Corporation of India Ltd. Vs The New India Assurance Co. Ltd. and Another
High Court Of Kerala · (1984) 2 ACC 135
Carriers Act, 1865 — Section 9
High Courts04 Oct 1982Allowed
Xavier and Another Vs Antony
High Court Of Kerala · AIR 1983 Ker 21
Kerala Land Reforms Act, 1963 — Section 2(25)
High Courts01 Oct 1982Dismissed
Khadija and Another Vs P.K. Mohammed P. Ltd. and Others
High Court Of Kerala · (1985) 58 CompCas 543 : (1983) 2 ILR (Ker) 374
Companies Act, 1956 — Section 28Contract Act, 1872 — Section 176
High Courts30 Sept 1982
Sebastian Vs Moideen A.P. and Others
High Court Of Kerala · (1983) CriLJ 407 : (1983) 1 ILR (Ker) 419
High Courts24 Sept 1982
A.R. Sudhakaran and Others Vs M.K. Varghese and Others
High Court Of Kerala · (1984) 55 CompCas 592
Motor Vehicles Act, 1939 — Section 110D
High Courts24 Sept 1982
Sivankutty Vs State of Kerala
High Court Of Kerala · (1982) 09 KL CK 0004
Borstal Schools Act, 1925 — Section 5, 5(1), 8Defence of India Rules, 1962 — Rule 126
High Courts24 Sept 1982
Inmates of the Borstal School Vs State of Kerala
High Court Of Kerala · (1982) 09 KL CK 0003
Borstal Schools Act, 1925 — Section 5, 5(1), 8Defence of India Rules, 1962 — Rule 126
High Courts24 Sept 1982
Ramaswamy Kounder Vs Appuchami Kounder
High Court Of Kerala · (1982) 09 KL CK 0001
Civil Procedure Code, 1908 (CPC) — Section 60Contract Act, 1872 — Section 69, 70
High Courts23 Sept 1982Dismissed
K. Padmanabhan Nair Vs Ulahannan
High Court Of Kerala · (1982) KLJ 576
Civil Procedure Code, 1908 (CPC) — Section 151Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts23 Sept 1982
O. A. Joseph Vs Deputy Collector and Others
High Court Of Kerala · (1982) KLJ 562
Kerala Agricultural Workers Act, 1974 — Section 20, 23, 47(3)Land Acquisition Act, 1894 — Section 12(2), 18
High Courts21 Sept 1982Dismissed
The Kerala State Road Transport Corporaton Vs Mohammed
High Court Of Kerala · (1982) 09 KL CK 0015
Kerala Panchayat (Landing Places, Halting Places and Cart Stands) Rules, 1964 — Rule 10, 3, 4, 5, 6Kerala Panchayat Raj Act, 1994 — Section 91, 92
High Courts20 Sept 1982Dismissed
Kuppandy Vs Sivasankaran
High Court Of Kerala · (1982) KLJ 598
Civil Procedure Code, 1908 (CPC) — Section 11, 9Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 133(2), 137, 137(2)
High Courts20 Sept 1982Dismissed
Ratnamma and Others Vs Ammalu Amma and Others
High Court Of Kerala · (1983) KLJ 31
Cochin Nair Act, 1113 — Section 5