COURT ARCHIVE

High Court Of Kerala judgments

54,272 judgments · page 2,341 of 2,714

High Courts15 Sept 1982Dismissed

K.N. Narayanan and Another Vs Income Tax Officer, C-Ward and Another

High Court Of Kerala · (1984) 55 CompCas 182 : (1983) 33 CTR 69 : (1983) 1 ILR (Ker) 165 : (1984) 145 ITR 373

Companies Act, 1956 — Section 108, 112Constitution of India, 1950 — Article 226

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High Courts13 Sept 1982

Commissioner of Income Tax Vs Smt. Mary Ignatius

High Court Of Kerala · (1983) 32 CTR 283 : (1983) 1 ILR (Ker) 213 : (1983) 141 ITR 954

Income Tax Act, 1961 — Section 64, 64(1), 70, 70(1)

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High Courts08 Sept 1982

John Joseph Vs University of Kerala and Others

High Court Of Kerala · AIR 1983 Ker 52 : (1982) KLJ 556

Kerala University Act, 1957 — Section 40, 5

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High Courts06 Sept 1982

H.M.T. Limited Vs Labour Court

High Court Of Kerala · (1983) 1 ILR (Ker) 478 : (1983) 1 LLJ 337

Industrial Employment (Standing Orders) Act, 1946 — Section 2, 5

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High Courts06 Sept 1982

H.M''T. Ltd. Kalamassery and another Vs The Labour Court, Ernakulam and Others

High Court Of Kerala · (1982) KLJ 701

Industrial Disputes Act, 1947 — Section 2Industrial Employment (Standing Orders) Act, 1946 — Section 5

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High Courts27 Aug 1982Allowed

Assistant Collector of Central Excise Vs Wilfred Sebastian and Others

High Court Of Kerala · (1983) ECR 47D : (1983) 12 ELT 122 : (1983) 1 ILR (Ker) 205

Criminal Procedure Code, 1973 (CrPC) — Section 103, 165Customs Act, 1962 — Section 105, 111, 123, 135, 152Evidence Act, 1872 — Section 24, 30

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High Courts27 Aug 1982

F.A.C.T. Employees'' Association and Others Vs Management of F.A.C.T. Ltd. and Others

High Court Of Kerala · (1983) 1 LLJ 240

Industrial Disputes Act, 1947 — Section 10, 10A, 12, 18

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High Courts26 Aug 1982Dismissed

A.V. Janardhanan Vs Official Receiver and Others

High Court Of Kerala · (1982) 08 KL CK 0006

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High Courts25 Aug 1982Allowed

Dr. I.K.J. Jacob Vs K. Nandagopalan and Others

High Court Of Kerala · AIR 1983 Ker 177 : (1983) 2 ILR (Ker) 118

Easements Act, 1882 — Section 35, 7Specific Relief Act, 1963 — Section 39

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High Courts25 Aug 1982

Divisional Forest Officer Vs T.U. Cheriyan

High Court Of Kerala · AIR 1982 Ker 363

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226

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High Courts24 Aug 1982Dismissed

Divisional Forest Officer Vs T.V. Cheriyan

High Court Of Kerala · (1982) KLJ 507

Civil Procedure Code, 1908 (CPC) — Section 141, 151Constitution of India, 1950 — Article 226

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High Courts23 Aug 1982Allowed

Appattu Karunakaran Nair Vs Thekkekanathil Sekharan Nair and 3 Others

High Court Of Kerala · (1982) KLJ 501

Transfer of Property Act, 1882 — Section 106, 108(j), 109

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High Courts20 Aug 1982Dismissed

Ratnamma and Others Vs Ammalu Amma and Others

High Court Of Kerala · (1982) 08 KL CK 0007

Cochin Nair Act, 1113 — Section 5, 7, 8

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High Courts18 Aug 1982Allowed

N.P. Purushothaman and Others Vs State of Kerala and Others

High Court Of Kerala · AIR 1983 Ker 31 : (1983) 1 ILR (Ker) 187

Constitution of India, 1950 — Article 14, 226Kerala Education Rules, 1959 — Rule 2(4)

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High Courts16 Aug 1982

National Insurance Co. Ltd. Vs Thekkeyil Rajan and Others

High Court Of Kerala · AIR 1982 Ker 354 : (1985) 58 CompCas 40

Motor Vehicles Act, 1939 — Section 103A, 103A(1), 96

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High Courts10 Aug 1982Dismissed

Parvathy Antherjanam Vs Life Insurance Corporation of India

High Court Of Kerala · AIR 1982 Ker 366 : (1984) 56 CompCas 306

Insurance Act, 1938 — Section 38

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High Courts10 Aug 1982Allowed

Dr. Mathew Thottiyil Vs University of Kerala and Others

High Court Of Kerala · (1982) 08 KL CK 0003

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High Courts09 Aug 1982

Vimal Printers Vs Omana

High Court Of Kerala · (1983) 1 LLJ 342

Constitution of India, 1950 — Article 102Criminal Procedure Code, 1973 (CrPC) — Section 195Industrial Disputes Act, 1947 — Section 33C

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High Courts04 Aug 1982Allowed

K. Abdulkhadar Vs The Plantation Corporation of Kerala Ltd., Kottayam

High Court Of Kerala · AIR 1983 Ker 1

Contract Act, 1872 — Section 23, 55

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High Courts03 Aug 1982Dismissed

E. C. George and Another Vs State of Kerala and Another

High Court Of Kerala · (1982) KLJ 526

Constitution of India, 1950 — Article 14, 16, 226, 335

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