High Courts05 Apr 1982
K.P. Mohammed Vs State of Kerala and Others
High Court Of Kerala · (1982) 04 KL CK 0001
Constitution of India, 1950 — Article 12, 226Penal Code, 1860 (IPC) — Section 34, 427, 448
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,345 of 2,714
High Courts02 Apr 1982Allowed
N.H. Kelappan Vs Food Inspector, Cannanore
High Court Of Kerala · (1982) KLJ 295
Prevention of Food Adulteration Act, 1954 — Section 10(7), 13, 14A, 16(1)(a)(1), 7(1)
High Courts02 Apr 1982
M\s. D''Cruz Brothers Vs State of Kerala and Another
High Court Of Kerala · (1982) KLJ 379
Arbitration Act, 1940 — Section 20, 32, 39Civil Procedure Code, 1908 (CPC) — Section 11
High Courts02 Apr 1982
Catalysts and Chemicals India (West Asia) Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Catalysts and Chemicals India (West Asia) Ltd.
High Court Of Kerala · (1982) 31 CTR 274 : (1982) 137 ITR 110
Income Tax Act, 1961 — Section 33, 43(3)
High Courts01 Apr 1982Dismissed
Narayan Nair and Another Vs Joint Registrar of Co-operative Societies and Others
High Court Of Kerala · AIR 1983 Ker 136 : (1983) 2 ILR (Ker) 132
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 16
High Courts01 Apr 1982Dismissed
K.T. Pavunny and Another Vs K.T. Mathew
High Court Of Kerala · AIR 1982 Ker 309
Civil Procedure Code, 1908 (CPC) — Section 9Trade and Merchandise Marks Act, 1958 — Section 105, 2(1), 27(2)
High Courts01 Apr 1982Allowed
Sankaranarayanan Vs Ayyappan and Others
High Court Of Kerala · AIR 1983 Ker 66
Limitation Act, 1963 — Article 64, 65
High Courts01 Apr 1982Allowed
K.P. Madhavankutty Vs Union of India (UOI) and Others
High Court Of Kerala · (1982) 04 KL CK 0005
Industrial Disputes (Central) Rules, 1957 — Rule 10, 10AIndustrial Disputes Act, 1947 — Section 10, 12, 12(1), 12(3), 12(4)
High Courts30 Mar 1982Allowed
Kayakkal Lakshmi and Others Vs Kayakkal Anandan (died) and Others
High Court Of Kerala · (1982) KLJ 394
High Courts30 Mar 1982Allowed
F.A.C.T. Ltd. Vs F.A.C.T. Employees Assosiation
High Court Of Kerala · (1982) KLJ 285
Industrial Disputes Act, 1947 — Section 10, 10(1)(c), 11(A), 11A, 33(2)(b)
High Courts26 Mar 1982
Adam Aboobacker Sait Vs Kerala Wakf Board and Others
High Court Of Kerala · AIR 1982 Ker 322
Waqf Act, 1954 — Section 15, 15(1), 15(2), 42, 43
High Courts25 Mar 1982
Food Inspector Vs Suwert and Dholakia (P.) Ltd.
High Court Of Kerala · (1982) CriLJ 1707
Prevention of Food Adulteration Act, 1954 — Section 10, 14A, 16, 17, 2TEA ACT, 1953 — Section 18, 3, 36, 45, 5
High Courts25 Mar 1982
Rajappan Nair Vs State of Kerala and Others
High Court Of Kerala · (1982) 03 KL CK 0024
High Courts24 Mar 1982Allowed
Kunhalumma Vs Tahsildar and Accommodation Controller and others
High Court Of Kerala · (1982) KLJ 225
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 26, 27Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 17(2)
High Courts24 Mar 1982Dismissed
T.T. Augustine Vs Changanacherry Municipality
High Court Of Kerala · AIR 1982 Ker 307
Contract Act, 1872 — Section 23, 30
High Courts23 Mar 1982Allowed
T. Madhavan Chetty Vs Puthanoor Bhaskaran Chetty and Another
High Court Of Kerala · AIR 1982 Ker 327
Transfer of Property Act, 1882 — Section 60
High Courts23 Mar 1982Dismissed
M\s. Malabar Cashewnuts and Allied Produces, Quilon and Company Vs State of Kerala and others
High Court Of Kerala · (1982) KLJ 256
Criminal Procedure Code, 1973 (CrPC) — Section 451, 452
High Courts22 Mar 1982Dismissed
C.P. Madhavan Nair Vs Cheruvot Thazham Nilam Mulleri Parambath Kuttimalu and Others
High Court Of Kerala · AIR 1982 Ker 298
Civil Procedure Code Amendment Act, 1976 — Section 97(1), 97(2), 97(3)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100, 100(1)
High Courts22 Mar 1982Allowed
Joseph Tito Vs The Vice Chancellor, University of Kerala and Others
High Court Of Kerala · (1982) 03 KL CK 0008
High Courts19 Mar 1982
Raja Industries and Another Vs The General Manager, District Industries Centre, Ernakulam and Another
High Court Of Kerala · AIR 1982 Ker 337
Constitution of India, 1950 — Article 14