High Courts15 Jun 1982Dismissed
K.M. Thomas Vs Cochin Refineries Ltd. and Others
High Court Of Kerala · AIR 1982 Ker 248 : (1985) 58 CompCas 48 : (1982) 2 LLJ 233
Constitution of India, 1950 — Article 12, 14
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,344 of 2,714
High Courts15 Jun 1982
Sunil Kumar Vs State
High Court Of Kerala · (1983) CriLJ 99 : (1983) 1 ILR (Ker) 171
Criminal Procedure Code, 1973 (CrPC) — Section 27, 39
High Courts10 Jun 1982Dismissed
Madras Rubber Factory Limited (MRF Limited), Madras Vs Rubber Board, Kottayam and Others
High Court Of Kerala · AIR 1982 Ker 257 : (1984) 3 ECC 328 : (1984) 17 ELT 81
Constitution of India, 1950 — Article 14Rubber Act, 1947 — Section 12, 12(1), 12(2), 3Rubber Rules, 1955 — Rule 33D
High Courts09 Jun 1982
Thankamma Vs State of Kerala and Others
High Court Of Kerala · (1982) KLJ 309
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 11
High Courts09 Jun 1982Dismissed
P.V. Mathew and Others Vs K.V. Thomas and Others
High Court Of Kerala · AIR 1983 Ker 5
Civil Procedure Code, 1908 (CPC) — Section 92, 92(1), 96(1)
High Courts08 Jun 1982
B.P. Abdul Gafoor Vs Commissioner of Income Tax and Another
High Court Of Kerala · (1983) 142 ITR 108
Income Tax Act, 1961 — Section 132(5), 132A(1)Income Tax Rules, 1962 — Rule 112A(3)
High Courts04 Jun 1982Dismissed
Rajendran Vs Home Secretary
High Court Of Kerala · AIR 1983 Ker 59
Commissions of Inquiry Act, 1952 — Section 3(1)Constitution of India, 1950 — Article 226
High Courts04 Jun 1982Allowed
K.P. Mustapha Rowther Vs State of Kerala and Others
High Court Of Kerala · (1982) KLJ 376
High Courts02 Jun 1982
N. Vamadevan Pillai Vs The State of Kerala and others
High Court Of Kerala · (1982) KLJ 304
Essential Commodities Act, 1955 — Section 3, 7, 7(1)(b), 8(1)
High Courts02 Jun 1982Allowed
K.A. Ponnappan Vs The D.F.O. Chalakudy and Others
High Court Of Kerala · (1984) KLJ 853
Constitution of India, 1950 — Article 299Kerala Forest Act, 1961 — Section 79
High Courts31 May 1982
P.S. Abdulla Vs The Director, Forest Research Institute, Peechi
High Court Of Kerala · AIR 1983 Ker 162
Arbitration Act, 1940 — Section 28Civil Procedure Code, 1908 (CPC) — Section 115
High Courts27 May 1982Dismissed
Deputy Commissioner of Sales Tax Vs Sheth Brothers
High Court Of Kerala · (1983) 52 STC 41
High Courts26 May 1982Dismissed
Raman Pillai Thankappan Pillai Vs Special Tahsildar, Land Acquisitions, Collectorate, Quilon and Another
High Court Of Kerala · AIR 1982 Ker 350
Kerala Land Acquisition Act, 1961 — Section 20, 20(2)Limitation Act, 1963 — Section 5
High Courts26 May 1982Dismissed
Raman Pillai Thankappan Pillai Vs Special Tahsildar, Land Acquisition and Another
High Court Of Kerala · (1982) KLJ 709
Civil Procedure Code, 1908 (CPC) — Section 115Industrial Disputes Act, 1947 — Section 33C(2)Limitation Act, 1963 — Section 10, 11, 12, 12(2), 13
High Courts25 May 1982Dismissed
Malabar Produce Export Company and others Vs M/s. Nedungadi Bank Ltd.
High Court Of Kerala · (1982) KLJ 280
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11, Order 11 Rule 12, Order 11 Rule 21, Order 31 Rule 2, 115
High Courts24 May 1982
Dr. V. Sebastian and Others Vs City Hospital P. Ltd. and Others
High Court Of Kerala · (1985) 57 CompCas 453
Companies Act, 1956 — Section 179, 397, 398, 402, 404
High Courts17 May 1982
K.C. Mathew Vs Election Commissioner of India and Others
High Court Of Kerala · AIR 1982 Ker 265
Constitution of India, 1950 — Article 226, 324, 329Representation of the People Act, 1951 — Section 100, 59
High Courts23 Apr 1982Allowed
V.V.L.N. Chary and Others Vs N.A. Martin and Another
High Court Of Kerala · (1985) 57 CompCas 534 : (1983) CriLJ 106
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts15 Apr 1982
Mudhavan Kutty Vs Union of India (UOI)
High Court Of Kerala · (1982) 2 KLT 212
Industrial Disputes Act, 1947 — Section 10, 12