High Courts07 Jul 1982
State of Kerala Vs Sebastian
High Court Of Kerala · (1983) CriLJ 416 : (1983) 1 ILR (Ker) 684
Criminal Procedure Code, 1973 (CrPC) — Section 207, 238, 239, 240, 241Penal Code, 1860 (IPC) — Section 34, 406, 477A
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,343 of 2,714
High Courts02 Jul 1982
Commissioner of Income Tax Vs Toshiba Anand Lamps Limited
High Court Of Kerala · (1983) 34 CTR 341 : (1984) 145 ITR 563
Income Tax Act, 1961 — Section 40A(5), 80J
High Courts01 Jul 1982
A.V. Thomas and Co. Ltd. Vs Income Tax Officer, "A" Ward and Others
High Court Of Kerala · (1983) 33 CTR 72 : (1982) 138 ITR 275
Income Tax Act, 1961 — Section 220(2)
High Courts30 Jun 1982Allowed
Mynathil Mathai and Another Vs State of Kerala
High Court Of Kerala · (1982) KLJ 401
Criminal Procedure Code, 1973 (CrPC) — Section 173, 226, 228, 228(1)(b), 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 34, 392
High Courts29 Jun 1982
Moosa Abdul Rahiman and Another Vs State of Kerala
High Court Of Kerala · (1982) CriLJ 2087
Criminal Procedure Code, 1973 (CrPC) — Section 216, 217
High Courts25 Jun 1982
The Assistant Engineer and Another Vs Vazhayil Parambil Entheenkutty and Another
High Court Of Kerala · (1982) 06 KL CK 0026
Electricity Act, 1910 — Section 2
High Courts25 Jun 1982Allowed
K. Janardhanan Vs State of Kerala and Another
High Court Of Kerala · (1982) 06 KL CK 0013
Kerala Service Rules, 1958 — Rule 12(16A), 2, 3, 60, 7
High Courts25 Jun 1982
Kooran Kuriappu Kunjipalu Vs Kooran Chakku Pappu
High Court Of Kerala · AIR 1982 Ker 361
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Agriculturists Debt Relief Act, 1970 — Section 2(4), 8(1)
High Courts25 Jun 1982Allowed
P. Kolappa Pillai Vs State of Kerala and another
High Court Of Kerala · (1982) KLJ 342
High Courts25 Jun 1982
S. Murugappa Chettiar Vs Commissioner of Income Tax
High Court Of Kerala · (1992) 197 ITR 586
High Courts25 Jun 1982
G.K. Nayar and Others Vs Union of India (UOI) and Others
High Court Of Kerala · (1983) 1 LLJ 461
COAST GUARD ACT, 1978 — Section 10, 11, 123, 14, 2Constitution of India, 1950 — Article 14, 226
High Courts24 Jun 1982Allowed
Antony Varghese Vs Subramoniam and Others
High Court Of Kerala · (1982) 06 KL CK 0022
Kerala Municipal Corporation Act, 1961 — Section 54, 55, 55(1), 55(2)Kerala Municipal Corporations (Election of Councillors) Rules, 1963 — Rule 45, 45(1), 45(3), 45(4), 5
High Courts24 Jun 1982
Chacko Geevarghese Vs State of Kerala and Others
High Court Of Kerala · AIR 1982 Ker 333 : (1982) KLJ 548
Arbitration Act, 1940 — Section 17Civil Procedure Code, 1908 (CPC) — Section 47
High Courts21 Jun 1982
P.K. Damodaran Unni Vs State of Kerala and Another
High Court Of Kerala · AIR 1982 Ker 358
Kerala Civil Courts Act, 1957 — Section 13(1)
High Courts21 Jun 1982
C.K. Abdul Khader and Co. Vs Income Tax Officer, B-Ward and Another
High Court Of Kerala · (1982) 30 CTR 297 : (1983) 2 ILR (Ker) 121 : (1983) 141 ITR 159
Income Tax Act, 1922 — Section 23(4)Income Tax Act, 1961 — Section 144, 185, 185(5), 186(2)
High Courts18 Jun 1982Allowed
N. Chellappan Pillai Vs State of Kerala and Others
High Court Of Kerala · (1982) KLJ 454
High Courts18 Jun 1982Allowed
The Western India Plywood Ltd. Vs Union of India (UOI) and Others
High Court Of Kerala · (1984) 2 ECC 3 : (1982) 10 ELT 447
Central Excises and Salt Act, 1944 — Section 2, 3, 37, 4Constitution of India, 1950 — Article 226
High Courts18 Jun 1982Dismissed
Lakshmikutty Amma and Another Vs Commissioner, Badagara Municipality and Others
High Court Of Kerala · (1982) 06 KL CK 0005
Constitution of India, 1950 — Article 226Kerala Municipal Building Rules, 1968 — Rule 31, 4Kerala Municipalities Act, 1961 — Section 21, 228, 229, 230, 231
High Courts16 Jun 1982Allowed
Kuravilangad Service Co-operative Society Ltd. Vs State of Kerala and Others
High Court Of Kerala · (1982) 06 KL CK 0012
Constitution of India, 1950 — Article 226Kerala Shops and Commercial Establishment Act, 1960 — Section 10, 18, 18(1), 2(6), 3